Shri Rangi Mahadevappa vs Shri Bhojaraj S/O.Basavanthappa
2022 Latest Caselaw 2928 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 21ST DAY OF FEBRUARY 2022

                       BEFORE

        THE HON'BLE MR. JUSTICE S RACHAIAH

          CRIMINAL APPEAL NO.949 OF 2011

BETWEEN

SHRI.RANGI MAHADEVAPPA,
S/O FAKKIRAPPA,
NOW AGED 60 YEARS,
R/AT GUNDASHETTIKOPPA VILLAGE,
KASABA HOBLI, SORABA TALUK,
SHIMOGA DISTRICT.
                                           ...APPELLANT
(BY SRI.A.K.VASANTH AND
    SRI.M.K.GIRISH, ADVOCATES (ABSENT))

AND

SHRI.BHOJARAJ,
S/O BASAVANTHAPPA
(CHITTRATIHALLI),
P.W.D. CONTRACTOR,
MAROOR ROAD, KHANKERI,
SORABA.

NOW WORKING AS ENGINEER,
IN WATER RESOURCES DEPARTMENT,
KARNATAKA COMMUNITY BASED LAKE
DEVELOPMENT PROJECT,
SMALL IRRIGATION DEPARTMENT,
SORABA.
                                          ...RESPONDENT
(BY SRI.J.I.KITTUR, ADVOCATE FOR
    SRI.S.P.KULKARNI, ADVOCATE)
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     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C. PRAYING TO SET ASIDE THE ORDER
DATED 04.05.2011 PASSED BY THE SENIOR CIVIL JUDGE
AND JMFC., SORAB IN C.C.NO.195/10 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT.

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

                       JUDGMENT

Case called out. None appears for the appellant.

2. Learned counsel for the respondent is present.

3. This criminal appeal was of the year 2011. On

perusal of the order sheet, it indicates that the appellant

is not interested to proceed with the case. Hence, the

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BS