H. S. Mahesh vs Aboobakkar
2022 Latest Caselaw 11322 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 10 T H DAY OF AUGUST, 2022

                         BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

        CRIMINAL APPEAL NO.1496 OF 2017

BETWEEN:

H.S. Mahesh
Son of Late Subraya Gowd a
Aged about 30 years
R/at Navag rama
Handuguli, Daradhahalli Villag e
Mud igere Taluk.
                                          ...Appellant
(By Sri K.N. Sudheer and Sri Ashok Kumar, Advocate)

AND:

Aboobakkar
Father's name not known to app ellant
Aged about 63 years
Driver, Z.A.RS
Near Bidarahalli Villag e and Post
Mud igere Taluk.
                                                 ...Respondent
(Respond ent - served)



      This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. praying to set aside the imp ugned judgment
dated 13.04.2017 passed by the Princip al Civil Judge
and    J.M.F.C.,   Mud igere   in   C.C.   No.502/2015       -
acquitting   the   respondent/accused      for   the   offence
punishab le und er section 138 of N.I. act.
                           :: 2 ::


        This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                         ORDER

Order sheet shows that on 27.7.2018,

20.09.2018, 15.11.2018, 6.2.2021 and 8.3.2021,

there was no representation on the appellant's

side. Today also appellant's counsel is absent.

This appeal is preferred challenging the judgment

of acquittal for the offence under section 138 of

N.I.Act. As the appellant is not interested as is

evident from the absence of the learned counsel

for the appellant on the dates mentioned above,

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

sd