Sri T Selvan vs Sri Parivallal
2022 Latest Caselaw 2801 Kant

                                      Crl.A.No.1159/2018

                              1
                                                         M




   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF FEBRUARY 2022

                         BEFORE

         THE HON'BLE MRS JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL No.1159/2018

BETWEEN:

SRI T.SELVAN
S/O. THANDAVAMURTHY
AGED ABOUT 66 YEARS
R/AT NO.54, III CROSS
SAIBABANAGAR, SRIRAMPURAM
BENGALURU- 560 021                          ...APPELLANT

(BY SRI MANJUNATHA.K, ADVOCATE [ABSENT])

AND:

SRI PARIVALLAL
S/O. LATE PERUMAL
AGED ABOUT 51 YEARS
R/AT NO.292/9, 1ST 'B' MAIN
PRAKASHANAGARA
BENGALURU- 560 021                       ...RESPONDENT

(BY SRI HARISH KUMAR M.S, ADVOCATE)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
AND ORDER DATED 01.06.2018 PASSED BY XIV ADDITIONAL
CHIEF METROPOLITAN MAGISTRATE, MAYOHALL, BENGALURU
IN C.C.NO.55212/2017.

      THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
                                        Crl.A.No.1159/2018

                            2
                                                         M




                    JUDGMENT

No representation for the appellant. This appeal is

against the order of acquittal. The records show that on

previous four hearing dates, there was no representation

for the appellant. It appears that the appellant is not

interested in prosecuting the matter. Therefore the appeal

is dismissed for non-prosecution.

Sd/-

JUDGE

KSR