Majalees-E-Millat Urban Credit vs Mahebub
2025 Latest Caselaw 5844 Kant

Karnataka High Court

Majalees-E-Millat Urban Credit vs Mahebub on 20 August, 2025

                                                 -1-
                                                             NC: 2025:KHC-K:4776
                                                        CRL.A No. 200282 of 2024


                      HC-KAR




                                  IN THE HIGH COURT OF KARNATAKA,

                                         KALABURAGI BENCH

                               DATED THIS THE 20TH DAY OF AUGUST, 2025

                                               BEFORE
                                  THE HON'BLE MRS JUSTICE M G UMA


                                 CRIMINAL APPEAL NO. 200282 OF 2024
                                       (372(Cr.PC)/413(BNSS))
                      BETWEEN:

                      MAJALEES-E-MILLAT URBAN CREDIT
                      SOUHARD SAHAKARI LIMITED DHANVANTRI BLOCK,
                      MANAGULI ROAD, VIJAYAPURA,
                      REPRESENTED BY ITS MANAGER,
                      SRI MOHAMMAD SAMEER UL HAQ
                      S/O DASTAGEER ALAM MALLED,
                      AGED ABOUT 35 YEARS, OCC: MANAGER,
                      R/O. DHANVANTRI BLOCK, MANAGULI ROAD,
                      VIJAYAPURA.

                                                                    ...APPELLANT
Digitally signed by
RAMESH                (BY SRI YASHAS S. DIKSHIT, ADVOCATE)
MATHAPATI
Location: HIGH
COURT OF              AND:
KARNATAKA
                      MAHEBUB S/O IMAMSAB DALAWAI,
                      AGE:47 YEARS, OCC: BUSINESS,
                      R/O. NEAR WATER GANJ, BAGALKOT CROSS,
                      VIJAYAPURA.

                                                                  ...RESPONDENT

                      (BY SRI SANTOSH KUMAR B. BIRADAR, ADVOCATE)
                             -2-
                                          NC: 2025:KHC-K:4776
                                  CRL.A No. 200282 of 2024


HC-KAR




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 413
OF BNSS PRAYING TO ALLOW THIS CRIMINAL APPEAL AND SET
ASIDE THE ORDER DATED 30-12-2023 PASSED IN CRL. APPEAL
NO.51/2022 BY THE IV ADDL. DISTRICT AND SESSIONS JUDGE
VIJAYAPURA AND PASS ANY OTHER APPROPRIATE ORDER.


     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:   HON'BLE MRS JUSTICE M G UMA


                     ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE M G UMA)

Learned counsel for the appellant filed a memo with

the receipt dated 19.08.2025, for having deposited the

cost of Rs.250/-. The order sheet dated 25.07.2025, reads

as under;

"Finally a week's time is granted to cure the office objections, subject to payment of costs of Rs.250/- payable to Advocates' Bar Association, High Court of Karnataka, Kalaburagi Bench."

NC: 2025:KHC-K:4776

HC-KAR

2. Admittedly, within a week granted by the co-

ordinate Bench of this Court, the cost was not deposited.

The office objections at Sl.Nos.3 and 4 are not complied

with even till today. He prays for further time to comply

with the office objections. I do not find any reason to

adjourn the matter. Hence, the appeal is dismissed.

Sd/-

(M G UMA) JUDGE

MSR

CT:PK