Bharat S Rajghatta S/O Satish vs Syed Nazeer
2022 Latest Caselaw 9627 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH DAY OF JUNE, 2022

                      BEFORE

    THE HON'BLE MR JUSTICE V SRISHANANDA

        CRIMINAL APPEAL NO. 1075 OF 2011

BETWEEN:

BHARAT S RAJGHATTA
S/O SATISH
AGED ABOUT 41 YEARS
PROPRIETOR
M/S PRADHAN UDYOG
NO.18-B-4, GRAPHITE,
INDIA ROAD
MAHADEAPURA
BANGALORE-48
REP BY GPA HOLDER
R N SATISH
S/O LATE NANJUNDAPPA
AGED 65 YEARS,
RESIDING AT NO.3412,
10TH MAIN, INDIRANAGAR
II STAGE, BANGALORE - 560 038
                                       ...APPELLANT

(BY SRI. S SHAKER SHETTY, ADVOCATE - ABSENT)

AND:

SYED NAZEER
FATHERS NAME NOT KNOWN TO
APPELLANT
AGED 64 YEARS
NO.883, RAMASWAMY REDDY LAYOUT
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NEAR FCI, VIJINAPURA
BANGALORE-560016
                                            ...RESPONDENT
(BY SRI. N. M. SANAULLA, ADVOCATE)

     THIS CRL.A IS FILED UNDER SECTION 378 OF Cr.P.C
PRAYING TO SET ASIDE THE ORDER DT:19.8.11 PASSED
BY THE XIV ADDL.C.M.M., IN C.C.NO.78210/09 -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE
OFFENCE P/U/S 138 OF N.I. ACT.

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

                     JUDGMENT

Case called thrice.

Learned counsel for the appellant is absent.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

VBS