Mohan Krishna vs Mujahid Pasha P
2022 Latest Caselaw 12660 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF OCTOBER, 2022

                       BEFORE

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

          CRIMINAL APPEAL NO.972 OF 2018

BETWEEN:

MOHAN KRISHNA
SON OF LATE NARAYANASWAMY,
AGED ABOUT 45 YEARS
RESIDING AT NO.228, 1ST MAIN,
1ST CROSS, CHAMARAJAPET,
BENGALURU - 560 018
                          ...COMPLAINANT/APPELLANT
(BY SRI. T.N.GOPALA GOWDA, ADVOCATE - ABSENT)

AND:

MUJAHID PASHA P
SON OF LATE PYARE JAN,
AGED ABOUT 41 YEARS
R/AT NO.72, 1ST FLOOR,
5TH "A" MAIN,
BHUVANESHWARI NAGARA,
SULTAN PALYA MAIN ROAD,
R T NAGAR POST,
BENGALURU - 560 032
                                ...ACCUSED/RESPONDENT

     THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO a) SET ASIDE
THE IMPUGNED JUDGMENT PASSED IN C.C.NO.14468/2015
BY   THE   XVIII  ADDITIONAL    CHIEF  METROPOLITAN
MAGISTRATE, BENGALURU, DATED 07.04.2018 AND CONVICT
THE RESPONDENT/ACCUSED FOR THE SENTENCE AS
PRESCRIBED UNDER LAW FOR THE OFFENCE PUNISHABLE
UNDER    SECTION   138   AND   TO   AWARD   SUITABLE
COMPENSATION IN FAVOUR OF APPELLANT/COMPLAINANT
UNDER SECTION 357 OF CODE OF CRIMINAL PROCEDURE
AND b) GRANT SUCH OTHER ORDER/S/RELIEF/S AS THIS
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HON'BLE COURT MAY DEEM FIT           IN   THE   FACTS   AND
CIRCUMSTANCES OF THE CASE.

    THIS 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 11.01.2022, two weeks time

was granted to do the needful, failing which appeal shall

stand dismissed.

4. However, appellant has not done the needful. It

appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR