Karnataka High Court
G.P.Chandregowda vs Sri. Venkateshwara V on 30 May, 2019
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF MAY 2019
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL APPEAL NO. 1265 OF 2018
BETWEEN:
G.P. CHANDREGOWDA
SON OF LATE PUTTASWAMY GOWDA
AGED ABOUT 54 YEARS
RESIDENT OF NO.132
14TH MAIN ROAD
MUNESWARA BLOCK GELEYARA BALAGA
MAHALAKSHMI LAYOUT
BENGALURU 560 086 ... APPELLANT
(BY SRI KO. VIJAYAKUMAR, ADV. ABSENT)
AND
SRI VENKATESHWARA V.
AGED MAJOR
C/O MUNIYAPPA
RESIDENT OF NO.91
6TH CROSS SRIRAMANAGARA
MAHALAKSHMIPURAM
GELEYARABALAGA CIRCLE
BENGALURU 560 086. ... RESPONDENT
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
26.03.2018 DISMISSING THE COMPLAITN IN
C.C.NO.24257/2016 PASSED BY THE XIII ADDL.C.M.M.,
BENGALURU AND REMAND THE MATTER FOR DISPOSAL.
THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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JUDGMENT
The learned counsel for the appellant is absent, though the case is called twice. A week's time was granted on 21.03.2019 finally to comply with the office objections. As on today, office objections are not complied with.
The appeal is against order of acquittal passed against the respondent for the offence punishable under Section 138 of Negotiable Instruments Act. It appears that the complainant is not interested in prosecuting the appeal.
Accordingly, the appeal is dismissed for non- prosecution.
Sd/-
JUDGE HR