Karnataka High Court
M/S. Paxal Surgicals vs Sri. Ashok Kumar on 6 December, 2021
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
1
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 31ST DAY OF AUGUST, 2016
BEFORE
THE HON' BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL APPEAL NO. 835 OF 2016
BETWEEN
M/S. PAXAL SURGICALS
REPRESENTED BY ITS PROPRIETOR,
SRI. DHIRAJ KUMAR,
S/O. SRI. DINESH KUMAR,
AGED ABOUT 28 YEARS,
NO.207, "VASANTHI",
4TH FLOOR, POLICE ROAD,
RANASINGHPET,
BENGALURU-560 053.
... APPELLANT
(By SRINIVAS A.R. ADV.)
AND
SRI. ASHOK KUMAR
S/O. LATE RATHANLAL DUGAR,
AGED ABOUT 52 YEARS,
PROPRIETOR,
M/S. SRI. MANGALDEEP PHARMA,
NO.6/1, 1ST FLOOR, P.S. LANE,
A.S. CHAR STREET,
BENGALURU-560 053.
... RESPONDENT
CRL.A FILED U/S 378(4) CRPC BY THE ADVOCATE FOR THE
APPELLANT PRAYING THAT THIS HON'BLE COURT MAY BE
PLEASED TO SET ASIDE THE JUDGMENT DATED 28.03.2016
PASSED BY THE XXV ACMM, BANGALORE IN C.C.NO.7431/2013-
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I ACT.
CONTD...2
2
THIS CRIMINAL APPEAL COMING ON FOR ORDERS, THIS
DAY, THE COURT PASSED THE FOLLOWING:
ORDER
One week's time is granted finally. In the event of non-compliance, the appeal shall stand dismissed without further orders of this Court.
SD/- JUDGE COPY SD/-
ASSISTANT REGISTRAR