Sadiq Ali S/O Late Abdul Haq vs Mohammed Jeelan @ Jeelan
2022 Latest Caselaw 5389 Kant

Citation : 2022 Latest Caselaw 5389 Kant
Judgement Date : 24 March, 2022

Karnataka High Court

Sadiq Ali S/O Late Abdul Haq vs Mohammed Jeelan @ Jeelan on 24 March, 2022

Bench: H.T.Narendra Prasad, Rajendra Badamikar

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 24TH DAY OF MARCH 2022

                          PRESENT

       THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD

                            AND

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

                   CRL.A.No.100274/2017
BETWEEN:
SADIQ ALI S/O LATE ABDUL HAQ
AGED ABOUT 50 YEARS, OCC: BUSINESS,
R/O: PATEL NAGAR, BEHIND BJP OFFICE,
HOSAPETE, DIST: BALLARI.
                                                .. APPELLANT
(BY SRI.CHETANT.LIMBIKAI, ADV.(ABSENT)
AND:

1.     MOHAMMED JEELAN @ JEELAN
       S/O MEHABOOB SAB,
       AGED ABOUT 37 YEARS, OCC: SCRAP BUSINESS,
2.     SMT.MAHABUNNISA BEGUM @ MABUNNI
       W/O MOHAMMED JEELAN @ JEELAN,
       AGED ABOUT 35 YEARS, OCC: HOUSEWIFE,
     BOTH ARE R/O BEHIND B.J.P. OFFICE,
     PATELL NAGAR, HOSAPETE, DIST: BALLARI.
3.   THE STATE OF KARNATAKA
     REPRESENTED BY ITS SPP, SPP OFFICE,
     HIGH COURT OF KARNATAKA,
     DHARWAD BENCH, DHARWAD.
                                        .. RESPONDENTS
(BY SRI.V.M.BANAKAR, ADDL.SPP FOR R3,
    SRI.M.B.GUNDEWADE, ADV. FOR R1 & R2)
      THIS APPEAL IS FILED UNDER SECTION 378 (4) OF CR.P.C.,
SEEKING TO SET ASIDE JUDGMENT DATED 07.11.2016 PASSED BY
THE III ADDL. DISTRICT AND SESSIONS JUDGE, BALLARI SITTING
AT HOSAPETE IN S.C.NO. 30 OF 2013 AND CONSEQUENTLY ALLOW
THE APPEAL.
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     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
H.T.NARENDRA PRASAD, J. DELIVERED THE FOLLOWING:

                         JUDGMENT

When the matter was called on 04.03.2022, at the

request of the learned counsel for the appellant, the

matter was adjourned to 15.03.2022 and on 15.03.2022,

at the request of the learned counsel for the appellant,

the matter was adjourned to today.

Today, when the matter is called in the first round,

none appears for the appellant. Even on the second

round, none appears for the appellant. It appears that

appellant is not interested in prosecuting the appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE