Karnataka High Court
Lt Col R K Sharma vs S L Anthony on 6 August, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
- 1 _
IN THE HIGH CGURT OF KRRNATAKA AT BANGALGRE
DATED THIS THE 5??' DAY OF' AUGUST 2009
BEFORE
THE HQJWBLE MR.JUS'I'ICE SUBHASH B.A¥;':_'i= Q
CRIMIHAL APPEAL no. ;4s312_.oo;_ ¢:£¥w '
CRIICINAL APPE-£34 '
SETWEEN:
Lt.C1ol.R.K.Sharma V
7/1,F'mmeam Oficefs Colony,
St.John's Church Road, .
Bangalore - 560 005 " ._ A ...API-'€ELLANT
V -{gezximon in b<>th"Cr1.R9.)
(Eiy Smtwalathi Raddy, Adv._Tfc:r _
Sri.Lakshmika11thVReddy)_,_ V ._ "
AND:
S.L.AJ1tho1iy; v -- .A .
Pnop.Mf 3 I:3ux'é§{a"Gon.atx*31cfibns,
C] o.JA:'vi.'J,_Develo;1ers', '
I " v Nee13Fi:}a1g1_L %iety,
I Flmf, FE-at N_0*..3, 8130.211] LA,
'-Fiat Na)..i2~@., i'ia.E§:a:;=1'_12agar,
Pme.=~41;.{;~:4. .. RESPGNDENT
" 1' (common in both Clrjhfls.)
'(By S4fi.M"LVB;.$h".an. ka na G-owaa. Adv.)
* /' Appeal N«:}.1483/2001 is filed under Section
2 ._ '378(4)"Cr.F'.C. by the advocate for the appcfiant praying that this
_He3zi'b1c Court may be pleased to set aside the oxder dated
~ '29.9.2001 passed by the XIV Adel}. C.M.M., Mayohall, Bangaloare
_4 CC No.26543[99 acquitting the respondent] accused for tha
oifencn [I] S. 138 of NI Act.
-31-
6. Considering the fact that the irzgredicnts are statztd in the <:omp§aint, consiciering that the cempiaint is in ord-3f---gxcept the sig11a¥::.1:re and that by itself may not be illegal, Bast it can be said to be i1*3:'eg1:lan'i:y, which can be the chacision of the Agex Court, I that cV:c-'1i.1dx'%;eV ' j afioweé , in the chbumstances, app? 21$' Thé' V order dataed 29.9.2091 and C.(1.Nc>.26544/ 1999 respe§t;§c1§'--gg;;=;s;eci"§§ .. XIV Add1.C).M.M., Bangaiore: is SE31: agidg. Thé' t0 the learned Magistraxe for fresh "1¥°rti'3;xV1 "-£hc:A"$'i;»';a"}g";:: of fiiiag of the ccmplaint.
sal-
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