Sri. S. Saleem Pasha vs Sri. Mohammed Fazlulla
2022 Latest Caselaw 2369 Kant

                                           CRL.A.No.475/2017


                           1



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. 475/2017


BETWEEN:

SRI S.SALEEM PASHA
SON OF SUBAN SAB
AGED ABOUT 55 YEARS
R/AT NO.8, 2ND MAIN
7TH CROSS, VINAYAKANAGAR
ADUGODI POST
SHANTHINAGAR
BENGALURU-560 027                      ... APPELLANT

(BY SRI.MOHAMMED SHAFI.S, ADV. (ABSENT))

AND

SRI MOHAMMED FAZLULLA
SON OF LATE ABDUL JALEEL
AGED ABOUT 70 YEARS
RETIRED TEACHER
KEREBILLIACHI
CHANNAGIRI TALUK
DAVANGERE DISTRICT-577 218             ... RESPONDENT

(BY SRI. IQBAL AHAMED KHAN, ADV)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 13.01.2017 PASSED BY THE XXI ADDL. C.M.M.,
BENGALURU     IN  C.C.NO.11526/2016    ACQUITTING   THE
                                               CRL.A.No.475/2017


                             2


RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
N.I.ACT AND ETC.

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


                        JUDGMENT

No representation for the appellant. The records

show that since last six 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 appeal

is dismissed for non-prosecution.

Sd/-

JUDGE

PKN