Shri S Subramanyam @ Subramanyam ... vs Shri Lingappa
2022 Latest Caselaw 12918 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 8TH DAY OF NOVEMBER, 2022

                       BEFORE

           THE HON'BLE MS.JUSTICE J.M.KHAZI

         CRIMINAL APPEAL NO.1495 OF 2017

BETWEEN:

SHRI S SUBRAMANYAM @ SUBRAMANYAM NAIDU
SON OF LATE DORESWAMY NAIDU
AGED ABOUT 57 YEARS
RESIDING AT NO.A #19,
BALAJI NILAYAM
OPP RAPSRI INDUSTRIES
SUBRAMANYAPURA MAIN ROAD
BANGALORE - 560 061
                            ...COMPLAINANT/APPELLANT
(BY SRI SANDEEP S SHAHAPUR &
    SRI SHREERAM NAYAK, ADVOCATE)

AND

SHRI LINGAPPA
SON OF MANCHAIAH
AGED MAJOR
RESIDING AT NO.6/2
RANADHEERA KANTHEERAVA ROAD
SUBRAMANYAPURA MAIN ROAD
BANASHANKARI 2ND STAGE,
KADIRENAHALLI,
BANGALORE - 560 070
                             ......ACCUSED/RESPONDENT
(BY SRI. M.SHIVARAJA, ADVOCATE)

     THIS CRIMINAL APPEAL FILED U/S 378 (4) OF CR.P.C
BY THE ADVOCATE FOR THE APPELLANT PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO a) ALLOW THIS
APPEAL; b) SET ASIDE THE JUDGMENT DATED 09.02.2016
PASSED BY THE XXIII ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE,   NRUPATHUMGA     ROAD,  BENGALURU IN
C.C.NO.50955/2010 AND CONSEQUENTLY CONVICT AND
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SENTENCE THE RESPONDENT FOR OFFENCES UNDER
SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT; c) GRANT
SUCH OTHER RELIEF'S THAT THIS HON'BLE COURT DEEMS
FIT TO GRANT IN THE CIRCUMSTANCES OF THE CASE.

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

                       JUDGMENT

No representation for appellant.

2. No representation for appellant even in the

afternoon session.

3. Vide order dated 19.10.2022, as a last

chance, opportunity was given to the appellant with an

observation that if by today office objections are not

complied with, necessary orders would be passed for

dismissal of appeal.

4. It appears that appellant is not interested in

prosecuting the appeal.

Accordingly, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE RR