Sri Kamalesh Kumar vs Sri Sesha Ram
2022 Latest Caselaw 2278 Kant

                                         CRL.A.No.831/2017

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 11TH DAY OF FEBRUARY 2022

                        BEFORE

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

         CRIMINAL APPEAL NO.831/2017

BETWEEN:

SRI. KAMALESH KUMAR
S/O LATE LAKSHMI CHAND
AGED ABOUT 30 YEARS
R/AT M.K. ELECTRICALS
NO.10/1, 1ST CROSS, 1ST FLOOR
G.K. LANE, R.T. STREET CROSS
BANGALORE - 560 053
                                            ... APPELLANT
(BY SRI R.SRINIVAS, ADVOCATE [ABSENT])
AND:

SRI. SESHA RAM
S/O BALA RAM
AGED ABOUT 29 YEARS
R/AT NO.39, 3RD FLOOR
2ND CROSS, 1ST STAGE
OKALIPURAM
BANGALORE - 560 021
                                          ... RESPONDENT
(BY SRI GOPAL SINGH, ADVOCATE)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. PRAYING TO SET ASIDE THE ORDER AND
JUDGMENT DATED 01.03.2017 PASSED BY THE XXI ADDL.
C.M.M. BANGALORE IN C.C.NO.14977/2016 - ACQUITTED THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF N.I. ACT.
                                              CRL.A.No.831/2017

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

                       JUDGMENT

No representation for the appellant.

This is an appeal against the order of acquittal. The

records show that since last four hearing dates, there was

no representation for the appellant. It appears that the

appellant is not interested in prosecuting the matter.

Therefore, I.A.No.1/2017 and the appeal are dismissed for

non-prosecution.

Sd/-

JUDGE pgg