P. V. Aravind vs H. T. Channaiah
2022 Latest Caselaw 1898 Kant

                                           CRL.A.No.1900/2017


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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 7TH DAY OF FEBRUARY 2022

                        BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

         CRIMINAL APPEAL NO.1900/2017
BETWEEN:

P.V.ARAVIND
S/O LATE P.R.VENKATARAMANAIAH
AGED ABOUT 40 YEARS
R/AT NO.74/A
12TH MAIN ROAD
27TH CROSS ROAD
BANASHANKARI, 2ND STAGE
BANGALORE - 560 070                     ... APPELLANT

(BY SRI.S.N.MAHESH, ADV. (ABSENT))

AND:

H.T.CHANNAIAH
S/O LATE THIMMAIAH
GOVT. EMPLOYEE
AGED ABOUT 51 YEARS
R/AT NO.60, 11TH CROSS
2ND MAIN ROAD, NEAR POLICE CHOWKI
CHOWDESHWARI NAGAR
LAGGERE, BANGALORE - 560 058            ... RESPONDENT

(BY SRI. J.T.VENKATESHA, ADV.(ABSENT)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
24.06.2017 PASSED BY THE XXI ADDL.C.M.M., BENGALURU IN
C.C.NO.16281/2016- ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I.ACT.
                                              CRL.A.No.1900/2017


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     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT THROUGH VIDEO CONFERENCE DELIVERED
THE FOLLOWING:


                        JUDGMENT

No representation for the appellant. The records

show that since last five hearing dates, there was no

representation for the appellant. This appeal is against the

order of acquittal. It appears that the appellant is not

interested in prosecuting the matter.

Therefore, the applications and the appeal are

dismissed for non-prosecution.

Sd/-

JUDGE

PKN