Karnataka High Court
Motappa S/O Chikkaboraiah vs H S Shivaraju on 10 June, 2008
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
IN THE HIGH coum op KARNATAKA AT BANGALo:§E AGED ABOUT 75 YRS : R/A'i' S1-in/ALL] VILLAGE DUDDA HOBLI V § MANDYA TQ * T" PETFFIONER (By Sri .- S cons) HSSHWARAJU » %%s/0 SHEVALING-EGOWI5 %%%%% " AGED A30 U'? .39, YR..S 1-:/'--AT=HQLA1;u vibmsfjfl DUDDA HOBLI : " RESPONDENT '3 In Thie Criminal Petition coming on for admission this day, the court made the following: I ORDER
Respondent filed a private criminal eompiaint:
the petitioner herein for the offenoes ;2A1rri;isjhahleV""1ifiti'er if Section 138 Negotiable Instmrnerits Act 'for diehonorm cheque of Rs.1,5(},O00/--. The""i'Ti_ial. odi:;.-{frigid taken cowizanee of the offence petitioiier in C.C.No.1727/2005. After ¢m;;eaon on the side of the respohdeiit;~ the matter for statement fsixbsequently the petitioner "at Court agreeing to make payrrienit of . amount? but failed to do so. Thereefter "the'v,peotitioIier adduced his evidence as I was f1iflyvemss--exe.mir1ed and the matter was Afifijclifitsd for~ev;1*gt1ments. After completion of arguments on theé.side.Voi?--"1ee§;§ondent and when the matter was set down for the.afiLunents of petitioner, he remained absent tizioviarfguiiients were advanced. Co1isequently,_ the Trial NBW against the petitioner. Thereafter the i petitiorier appeared before the Trial Court and he was on bail. At that stage the petitioner filed an application under Section 311 CRPC to recali P'W.1 for we