V K Venkatesh vs H P Hanumantha Shetty
2021 Latest Caselaw 1590 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 18TH DAY OF FEBRUARY, 2021

                        BEFORE

 THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

         CRIMINAL APPEAL NO.11 OF 2014 (A)

BETWEEN:

V K VENKATESH,
S/O V KRISHNA SHETTY,
AGED ABOUT 47 YEARS,
R/O 3086, 9TH MAIN,
MCC, 'B' BLOCK,
DAVANAGERE-577002.                          ...APPELLANT

(BY SRI SIDDESWARA N K, ADVOCATE)

AND:

H P HANUMANTHA SHETTY,
S/O POOLEPPASHETTY
AGED ABOUT 37 YEARS,
BUSINESS, R/O NO. 118,
"RAJU GENERAL STORES",
2ND STAGE, VINAYAKA LAYOUT,
MARENAHALLI, VIJAYANAGARA,
BANGALORE-560040.                          ...RESPONDENT
                           ****
     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
12.09.2013 PASSED BY THE II ADDL. SR. C.J. AND J.M.F.C.,
DAVANAGERE IN C.C.NO.1719/09 (OLD NO.1328/2008) -
ACQUITTING THE RESPONDENT / ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I.ACT.
                                  2



     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING THROUGH PHYSICAL
HEARING:

                           JUDGMENT

Heard.

2. Learned counsel for the appellant submits that the

appellant is unable to trace the correct address of the respondent

and his whereabouts.

3. No steps are taken.

4. In view of the peremptory order dated 07.01.2021, this

appeal stands dismissed.

Sd/-

JUDGE

BSR