Sri. C. Rajanna vs Visionz Media
2022 Latest Caselaw 2366 Kant

                                       CRL.A.No.599/2016


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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 14TH DAY OF FEBRUARY 2022

                       BEFORE

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

        CRIMINAL APPEAL NO. 599/2016


BETWEEN:

SRI C.RAJANNA
S/O LATE CHIKKANNA
R/AT NO.40, BETTENAHALLI VILLAGE
KUNDANA HOBLI
DEVANAHALLI TALUK
BANGALORE RURAL-562 110            ... APPELLANT

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

AND

VISIONZ MEDIA
REP. BY ITS PROPRIETOR
MR.PALANI HRISHIKESH
R/AT NO.44, LAKSHMI NIVASA
2ND MAIN ROAD, 3RD STAGE
VINAYAKA LAYOUT,
MARUTHI MANDIR WARD
VIJAYANAGAR
BANGALORE - 560 040

PRESENTLY ALSO AT
KADABAGERE, SUNKADAKATTE MAIN ROAD
MAGADI MAIN ROAD
BANGALORE - 560 023                ... RESPONDENT
                                                CRL.A.No.599/2016


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      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 04.02.2016 PASSED BY THE XXII A.C.M.M. BENGALURU
IN C.C.NO.19013/2012, ACQUITING THE RESPONDENT/
ACCUSED FOR THE OFFENCE P/ U/S 138 OF N.I.ACT AND ETC.

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


                        JUDGMENT

No representation for the appellant. The order dated

19.02.2021 is not complied. The records show that despite

granting sufficient opportunity needful is not done. This

appeal is against the order of acquittal. It appears that the

appellant is not interested in prosecuting the matter.

Therefore, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PKN