Sri. Kannikaparameshwari vs Vidyanand D
2022 Latest Caselaw 3176 Kant

                                       CRL.A.No.783/2019

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 23RD DAY OF FEBRUARY 2022

                       BEFORE

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

         CRIMINAL APPEAL NO.783/2019

BETWEEN:

SRI. KANNIKAPARAMESHWARI
CO-OPERATIVE BANK LTD
B.M. ROAD, HASSAN - 573 201
                                          ... APPELLANT
(BY SRI SUMANTH L. BHARADWAJ, ADVOCATE [ABSENT])
AND:

VIDYANAND D
S/O LATE A.DHARANAPPA INDRA
AGED ABOUT 51 YEARS
R/O 4TH CROSS
HEMAVATHI NAGAR
HASSAN - 573 201
                                        ... RESPONDENT
(RESPONDENT SERVED)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 397
R/W 401 CR.P.C. PRAYING TO SET ASIDE THE ACQUITTAL
ORDERS PASSED BY THE III ADDITIONAL DISTRICT SESSIONS
COURT, HASSAN IN CRIMINAL APPEAL NO.41/2018 DATED
22.10.2018 AND CONFIRMED THE ORDERS PASSED BY THE
TRIAL COURT IN C.C.NO.626/2015, DATED 10.01.2018 UNDER
THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
AMENDED N.I. ACT.

      THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
                                              CRL.A.No.783/2019

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                       JUDGMENT

No representation for the appellant.

Records show that since last several 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 pgg