M/S Sri Sai Surgicals vs Smt R Maheshwari, Sridhar
2025 Latest Caselaw 9161 Kant

Karnataka High Court

M/S Sri Sai Surgicals vs Smt R Maheshwari, Sridhar on 14 October, 2025

                                                 -1-
                                                            NC: 2025:KHC:40643
                                                         CRL.A No. 912 of 2012


                      HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 14TH DAY OF OCTOBER, 2025
                                              BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                                CRIMINAL APPEAL NO. 912 OF 2012 (A)


                      BETWEEN:

                      M/S SRI SAI SURGICALS
                      NO.15 AND 16, GROUND FLOOR
                      PAXAL TOWER, K R ROAD
                      (OPP:VANIVILAS HOSPITAL)
                      BANGALORE-560002
                      REPRESENTED BY ITS PROPRIETOR
                      SRI R RAMESH
                      S/O N RAMANARASIMAIAH
                      AGE: 47 YEARS
                                                                  ...APPELLANT
                      (BY SRI. F S DABALI, ADVOCATE)
                      AND:

                      SMT R MAHESHWARI, SRIDHAR
Digitally signed by   W/O SRI SRIDHAR
LAKSHMINARAYAN N
Location: HIGH
                      AGE: MAJOR
COURT OF
KARNATAKA             PROP: M/S MILAN SURGICALS
                      SRI MANJUNATHA NILAYA
                      B NARAYANAPURA,
                      7TH MAIN ROAD,
                      WHITEFIELD ROAD,
                      BANGALORE-560016
                                                                ...RESPONDENT
                      (BY SRI. VIDE COURT ORDER DTD: 15/12/2014,
                       NOTICE TO RESPONDENT IS SERVICE HELD SUFFICIENT.)


                          THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT AND ORDER DATED 30/6/2012
                               -2-
                                         NC: 2025:KHC:40643
                                      CRL.A No. 912 of 2012


 HC-KAR



PASSED BY THE XV ADDL. C.M.M., BANGALORE CITY IN C.C.
No.21721/2008 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S.138 OF N.I. ACT.

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

CORAM:     HON'BLE MR. JUSTICE G BASAVARAJA

                        ORAL JUDGMENT

Learned counsel for the appellant submits that the

appellant is not in a position to secure the correct address

of the respondent. In view of the said submission, the

appeal stands dismissed.

Sd/-

(G BASAVARAJA) JUDGE

DHA