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Official Liquidator Of vs Dr. Mahesh K. Menone
2026 Latest Caselaw 1040 Kant

Citation : 2026 Latest Caselaw 1040 Kant
Judgement Date : 9 February, 2026

[Cites 6, Cited by 0]

Karnataka High Court

Official Liquidator Of vs Dr. Mahesh K. Menone on 9 February, 2026

                                               -1-
                                                            NC: 2026:KHC:7403
                                                       CRL.A No. 1554 of 2022


                   HC-KAR


                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 9TH DAY OF FEBRUARY, 2026

                                            BEFORE
                           THE HON'BLE MR. JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO.1554 OF 2022 (A)

                   BETWEEN:
                   OFFICIAL LIQUIDATOR OF
                   M/S. MAGNUM INTERGRAFIKS PRIVATE LIMITED (IN LIQN.)
                   ATTACHED TO HIGH COURT OF KARNATAKA
                   CORPORATE BHAVAN, NO.26-27, 12 TH FLOOR
                   RAHEJA TOWERS, M.G. ROAD
                   BENGALURU-560 001.                      ...APPELLANT

                   (BY SRI. MURALI N.,ADVOCATE)
                   AND:

                   DR. MAHESH K. MEMON
                   INSTITUTE OF INDIAN THERAPIES
                   ANNAMANADA P.O, THRISSUR (DT)
                   KERALA-680 741, INDIA                       ...RESPONDENT

                           THIS CRIMINAL APPEAL IS FILED UNDER SECITON
Digitally signed
by                 378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
SHARADAVANI
B
Location: High     ORDER DATED 31.03.2021 PASSED BY THE IV ADDITIONAL
Court of
Karnataka          CIVIL     JUDGE    AND    JMFC    MANGALURU     D.K.,    IN
                   C.C.NO.405/2014     BY   ALLOWING    THIS    APPEAL     AND
                   CONSEQUENTLY TO CONVICT THE ACCUSED/RESPONDENT
                   FOR THE OFFENCE PUNISHABLE UNDER SECITON 138 OF N.I
                   ACT

                           THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS
                   DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                               NC: 2026:KHC:7403
                                          CRL.A No. 1554 of 2022


HC-KAR


CORAM: HON'BLE MR. JUSTICE G BASAVARAJA


                      ORAL JUDGMENT

1. This appeal is filed by the

appellant/complainant being aggrieved by the judgment of

acquittal dated 31.03.2021 passed in C.C No.405/2014 by

the IV Addl.Civil Judge & JMFC, Mangaluru,D.K (for short

"the trial Court").

2. The Hon'ble Supreme Court in the case of

CELESTIUM FINANCIAL v. A GNANASEKARAN ETC.

reported in 2025 SCC ONLINE SC 1320, at paragraph 10 of

the judgment, has observed as under:

"10. As already noted, the proviso to Section 372 of Cr.P.C. was inserted in the statue book only with effect from 31.12.2009. The object and reason for such insertion must be realised and must be given its full effect to by a court. In view of the aforesaid discussion, we hold that the victim of an offence has the right to prefer an appeal under the proviso to Section 372 of Cr. P.C., irrespective of whether he is a complainant or not. Even if the victim of an offence is a

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complainant, he can still proceed under the proviso to Section 372 and need not advert to sub-section (4) of Section 378 of Cr. P.C."

3. In the light of the Hon'ble Supreme Court's

recent clarification of the legal position, it is now evident

that the appellant, being the complainant under Section

138 of Negotiable Instruments Act, 1881, is also entitled

to file an appeal against the judgment of acquittal passed

by the trial Court before the Sessions Court, since he is

considered to be a victim. If this Court were to proceed to

hear and decide the appeal at this stage, it could deprive

the parties of an available forum, i.e. this Court, for

further challenge.

4. Similar view has been taken by the High Court

of Andhra Pradesh in CHARBEL INDIA V. STATE OF

ANDHRA PRADESH reported in 2025 SCC ONLINE AP 2815;

by the High Court of Madhya Pradesh in MANORAMA

KANKANE v. NARENDRA KUMAR SHUKLA rendered in

Criminal Appeal No.5910 of 2025 decided on 03 rd July,

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2025; and in the case of LATE KISAN SEWA KENDRA v.

PRITAM SINGH reported in 2025 SCC ONLINE MP 4818;

and in SMT. URMIT MADRAH v. SAMARPAN JAIN rendered

Criminal Appeal No. 11872 of 2022 decided on 21st July,

2025; the decision of High Court of Chattisgarh in NEELAM

SAHU v. NARADNAGWANSHI rendered in ACQA No. 340 of

2018 decided on 16th July, 2025; and in SMT. KIRTI

KURIAN v. AJAY SINGH rendered in ACQA No. 198 of 2019

decided on 16th July, 2025; the judgment of this Court in

the case of SIDAGONDAPPA v. SHAFI AHAMAD rendered in

CRL.A. No. 20021/2018 decided on 31st July, 2025 and in

SRI T.H. LENKAPPA v. SRI SANJAY AND ANOTHER

rendered in Criminal Appeal No.146 of 2015 decided on

23rd July, 2025; the decision of High Court of Delhi in the

case of D.K. ASSOCIATES v. SHANKAR AND ANOTHER

rendered in Criminal Appeal No.694 of 2016 decided on

13th November, 2025 and the decision rendered by the Co-

ordinate Bench of this Court in the case of M/S. ANANYA

ENTERPRISES v. SRI G.S. GOPALAKRISHNA rendered in

Criminal Appeal No.100171 of 2016 decided on 24th

NC: 2026:KHC:7403

HC-KAR

November, 2025. An overall assessment of the aforestated

decisions reveals that the decision of the Hon'ble Supreme

Court in the case of CELESTIUM FINANCIAL (supra) has

been relied upon by this Court, as well as other High

Courts across the country.

5. Considering the above, it is deemed fit that the

present appeal be transferred to the concerned appellate

Court of Sessions and be considered as an appeal under

the proviso to Section 413 of BNSS, 2023 (formerly

Section 372 of Cr.P.C) and numbered accordingly.

Accordingly, I proceed to pass the following:

ORDER

i. Registry is directed to transfer the entire record of the case, including the requisitioned copies of the trial court Records, to the concerned Principal District & Sessions Judge, who may assign it to the concerned Appellate Court having the jurisdiction and for which purpose, it would be listed before the Principal District & Sessions Judge;

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ii. The concerned transferee court is directed to issue Court notice to both the parties to appear before the concerned Court, and the concerned Court, thereafter, shall proceed with the case in accordance with law;

iii. In case there are applications pending for condonation of delay or any other pending applications, the same also be transferred to be considered by the learned Judge of transferee Court, in accordance with law;

iv. Considering the matter has been pending for considerable time, the Appellate Court is requested to make an endeavour to dispose of the matter as expeditiously as possible;

v. The appellant is permitted to carry out necessary amendment in the cause-title and also the provisions thereof;

vi. It is made clear that this Court has not made any observations as to the merits of the case and all rights and contentions of the parties are left open to be agitated before the Court concerned.

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6. In the light of the above observation and

directions, appeal stands disposed of.

Sd/-

(G BASAVARAJA) JUDGE

PKN List No.: 2 Sl No.: 6

 
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