Sandeep M vs Kodanda Rama
2022 Latest Caselaw 11720 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 9 T H DAY OF SEPTEMBER, 2022

                             BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

          CRIMINAL APPEAL NO.1492 OF 2019

BETWEEN:

Sandeep M.
S/o B. Marigowda
Aged about 37 years
R/at No.103, 9 t h Cross
1 s t Main, Chamarajp et
Bang alore-560018
                                                          ...Appellant
(By Sri G. Arun, Advocate - Absent)

AND:

Kod and a Rama
S/o Late C. Channaiah
Aged about 59 years
R/at No.3/19, "Ganesh Nilaya"
3 r d A Cross, B.D.A. Layout
Banashankari 3 r d Stage
Ittamad u, Bang alore-560 085
                                                       ...Respondent
(By Sri G. Venkatesh, Advocate)

       This Criminal Appeal is filed under Section 378(4)
of    Cr.P.C.,   p raying   to   set   asid e    the    judgment   of
acquittal d ated 18.06.2019 p assed by the XIII Addl.
C.M.M., Bengaluru in C.C.No.19031/2017 - acquitting
the    respondent/accused        for   the      offence   punishab le
und er Section 138 of N.I. Act.
                              :: 2 ::


      This Criminal Appeal coming on for admission
this d ay, the Court made the following:

                            ORDER

Respondent's counsel is present. Order sheet

shows that on 23.12.2021, the appellant's counsel

was absent. On 13.01.2022 also the appellant's

counsel was absent. On 17.03.2022, the

appellant's counsel sought adjournment. On

08.07.2022 and 02.08.2022, the case was

adjourned at the request of the appellant's

counsel. Today the appellant's counsel is absent.

It shows that the appellant is not interested.

Therefore appeal is dismissed for non prosecution.

Sd/-

JUDGE

Kmv/-