Sharanabasu vs Santosh
2021 Latest Caselaw 3285 Kant

                               1       CRL.A.No.200023/2018




           IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

     DATED THIS THE 01ST DAY OF SEPTEMBER, 2021

                         BEFORE
        THE HON'BLE MRS. JUSTICE J.M.KHAZI

         CRIMINAL APPEAL No.200023/2018

BETWEEN:
Sharanabasu S/o Bhimaray Natikar,
Aged: Major, Occ: Business,
R/o Sindagi, Tq: Sindagi,
District: Vijaypur-586 128.
                                               ... Appellant
(By Sri B.V.Jalde, Advocate)
AND:

Santosh S/o Shivappa Haranal,
Age: Major, Occ: Conractor,
R/o Golibar Maddi, Sompur Road,
Ambedakar Circle, Sindagi,
Tq: Sindagi, Dist: Vijaypur-586 128.
                                             ... Respondent
(By Sri G.G.Chagashetti, Advocate)
       This Criminal Appeal is filed under Section 378(4) of
Code of Criminal Procedure, praying to allow this appeal
and set aside the judgment and order dated 05.12.2017 in
C.C.No.412/2017 (Old C.C.No.100/2014) on the file of the
Addl. Senior Civil Judge and JMFC Sindagi at Sindagi
acquitting the respondent for the offence punishable under
Section 138 of N.I.Act. And allow this petition as prayed
for in the interest of justice and equity.
      This appeal coming on for hearing this day, the Court
delivered the following:-
                                2         CRL.A.No.200023/2018




                          JUDGMENT

Sri.B.V.Jalde, learned counsel appearing for

appellant has filed a memo of retirement along with

office copy of the letter addressed to the appellant

expressing his intention retire from the case. It is

duly served on the appellant on 29.03.2021.

However, appellant/complainant has not choosen to

engage any other counsel.

It appears appellant / complainant is not

interested in prosecuting the appeal. Hence, the

appeal is dismissed for non prosecution.

Sd/-

JUDGE

SMP