Aravindkumar vs Praveer
2024 Latest Caselaw 25245 Kant

Karnataka High Court

Aravindkumar vs Praveer on 22 October, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                            -1-
                                                        NC: 2024:KHC-K:7747
                                                   CRL.A No. 200114 of 2024




                              IN THE HIGH COURT OF KARNATAKA

                                     KALABURAGI BENCH

                          DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ

                            CRIMINAL APPEAL NO.200114 OF 2024
                                   (378(Cr.PC)/419(BNSS))
                   BETWEEN:
                   ARAVINDKUMAR S/O SIDDANAGOUDA HARANAL,
                   AGE: 43 YEARS, OCC: BUSINESS,
                   R/O LIG-21, KHB COLONY,
                   SOLAPUR ROAD, VIJAYAPURA.
                                                               ...APPELLANT
                   (BY SRI. SHIVASHANKAR H. MANUR, ADVOCATE)

                   AND:

                   PRAVEER S/O GURUNATH HUGAR,
                   AGE: 40 YEARS, OCC: BUSINESS,
                   C/O. G.B. HUGAR,
                   R/O GNYANESHWARA MATH,
Digitally signed   BAGALKOT ROAD, LOKAPUR,
by SWETA
KULKARNI           DIST. BAGALKOT.
Location: High                                               ...RESPONDENT
Court Of
Karnataka                THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4)/419 BNSS OF CR.P.C., PRAYING TO SET ASIDE THE
                   JUDGMENT AND ORDER OF ACQUITTAL DATED 09.02.2024
                   PASSED BY THE LEARNED 5TH ADDL. CIVIL JUDGE AND JMFC
                   COURT VIJAYAPURA, IN C. C. NO. 6268/2021, ACQUITTING
                   THE RESPONDENT HEREIN FOR OFFENCE UNDER SECTION 138
                   N.I. ACT AND CONVICT AND SENTENCES THE RESPONDENT
                   FOR THE OFFENCE UNDER SECTION 138 N.I. ACT. IN
                   ACCORDANCE WITH LAW IN THE INTEREST OF JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                         -2-
                                                       NC: 2024:KHC-K:7747
                                                  CRL.A No. 200114 of 2024




CORAM:          HON'BLE MR JUSTICE MOHAMMAD NAWAZ

                              ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE MOHAMMAD NAWAZ)

There is no representation for the appellant.

2. This appeal was filed on 15.04.2024. There are

several office objections raised in this case. This appeal is

listed for sixth time for non-compliance of office

objections. In spite of granting sufficient time, the office

objections are not complied.

3. This appeal is preferred against the judgment of

acquittal passed by the Trial Court, acquitting the

respondent of the offence punishable under Section 138 of

NI Act. It appears that the appellant is not interested to

prosecute the appeal.

Appeal is dismissed for non-prosecution.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

CT:SI