Karnataka High Court
Mr P Bharath Kumar vs M/S Sharon Systems on 28 June, 2019
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
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IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 28TH DAY OF JUNE, 2019
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL APPEAL NO.1390/2018
Between:
Mr.P.Bharath Kumar
Aged about 42 years
S/o P.K.S.Rao
Residing at #197, Club Avenue Road
LRDE Layout, Karthik Nagar
Bengaluru-560 037. ... Appellant
(By Sri. P.S.Channe Gowda, Advocate)
And:
1. M/s Sharon Systems
Proprietor:Mr.JoshuaMartyn
60/4, 11th Avenue, Ashok Nagar
Chennai - 600 083.
2. Mr.Joshua Martyn,
Proprietor: M/s Sharon Systems,
S/o Samuel Martyn,
Flat No.AF3, Vinoth Viruksha
Apartments, Near Thai Moogambigai
College, Ganga Amman Street
Nolambur,Chennai - 600 107. ... Respondents
This Criminal Appeal is filed under Section 378(4)
Cr.P.C praying to set aside the order and judgment dated
11.04.2018 passed by the XIV A.C.M.M., Mayohall,
Bengaluru in C.C.No.60703/2017- acquitting the
respondent/accused for the offence P/U/S 138 on N.I Act.
This Criminal Appeal coming on for Orders, this
day, the Court made the following:
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ORDER
There is no representation for the appellant. Even on 04.02.2019, 27.02.2019 and 03.04.2019 there was no representation for the appellant. Again on 25.06.2019, there was no representation for the appellant. On that day, this appeal was adjourned to this day as a last chance granting time to the appellant to comply with office objections. However, office objections are not complied with, as on today.
This is an appeal filed by the complainant- appellant against the judgment of acquittal passed against the respondent/accused for the offence punishable under Section 138 of Negotiable Instrument Act, 1881.
It is obvious that the appellant is not interested in prosecuting the appeal.
Accordingly, this criminal appeal is dismissed for non-prosecution.
Sd/-
JUDGE SSD/HB