Jagannath vs Sri Sudhakar Shetty
2024 Latest Caselaw 25780 Kant

Karnataka High Court

Jagannath vs Sri Sudhakar Shetty on 30 October, 2024

                                               -1-
                                                                NC: 2024:KHC:43884
                                                             CRL.A No. 519 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                              BEFORE
                             THE HON'BLE MRS JUSTICE M G UMA

                            CRIMINAL APPEAL NO. 519 OF 2020 (A)

                BETWEEN:
                JAGANNATH,
                AGED ABOUT 55 YEARS,
                S/O. LATE. T.M. AMIN,
                HOUSE NO. 1-89-N,
                'SHREEKAMALA' AMBALPADY,
                UDUPI TALUK, REP BY
                GPA HOLDER, NARAYANA
                T. SUVARNA, 49 YEARS,
                S/O. LATE. T.M. AMIN,
                NEAR KALMADI GARADI,
                KAMALA NIVAS, POST MALPE,
Digitally       UDUPI TALUK AND DIST - 576 101
signed by                                                              ...APPELLANT
SWAPNA V
Location:
                (BY SRI. RAJARAMA .S., ADVOCATE)
high court of
karnataka       AND:
                SRI. SUDHAKAR SHETTY,
                S/O. MAHABALA SHETTY,
                SHREE MOOKAMBIKA ENTERPRISES,
                DOOR NO.971/13, VASUKI NAGAR,
                VIA YEKKUR, BIJAI POST,
                KANAKANADY, MANGALORE - 575 001
                                                                      ...RESPONDENT

                       THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                ASIDE THE JUDGMENT DATED 01.04.2019, PASSED BY THE III
                ADDITIONAL    CIVIL   JUDGE   AND    JMFC,    UDUPI   IN   CRL.CASE
                NO.2811/2017, ACQUITTING THE RESPONDENTS/ACCUSED FOR THE
                OFFENCE P/U/S 138 OF THE N.I ACT.
                                    -2-
                                                  NC: 2024:KHC:43884
                                               CRL.A No. 519 of 2020




      THIS CRL.A, COMING ON FOR ORDERS, THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MRS JUSTICE M G UMA


                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation even when the matter is passed over twice and

again called at 2.45pm.

The order sheet dated 06.03.2024 reads as under:

" At the request of the learned counsel for the appellant, finally, a week's time is granted to comply with the office objections"

Inspite of that, there is no progress in the matter. Office

objections are not complied with even though the matter is

listed for 4th time.

Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

(M G UMA) JUDGE

SPV