Sri Lalith Kumar Jain vs Sri H M Bachegowda
2022 Latest Caselaw 11779 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 12 T H DAY OF SEPTEMBER, 2022

                              BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.592 OF 2017

BETWEEN:

Sri Lalith Kumar Jain
S/o Sri Manick Chand Jain
Aged about 51 years
Resid ent of K.R. Road
Hoskote Town
Bang alore Rural District
Pin Code-562 114.
                                                     ...Appellant
(By Sri Mohan Das Rao, Advocate - Absent)

AND:

Sri H.M. Bachegowda
S/o Sri Munishamappa
Aged about 57 years
Resid ent of Haralur Village
Jad ig anahalli Hob li
Hoskote Taluk
Bang alore Rural District
Pin Code-562 124.
                                                    ...Respondent
(By Sri K. Vijay Kumar, Advocate)



      This Criminal Appeal is filed under Section 378(4)
of   Cr.P.C.   praying   to    set   asid e   the   judgment   of
acquittal d ated 29.09.2016 p assed by the Addl. Civil
Judge and J.M.F.C., Hosakote, Bang alore Rural Dist. in
                             :: 2 ::


C.C. No.942/2010 - acquitting the respondent/accused
for   the   offence   punishab le     under   Section   138   of
N.I. Act.


      This Criminal Appeal coming on for orders this
day, the Court mad e the following :



                           ORDER

On 31.3.2022 and 7.6.2022, appellant's

counsel was absent. Today also he is absent and

respondent's counsel is present. The continuous

absence shows that appellant is not interested.

This is an appeal arising from acquittal judgment.

Therefore appeal is dismissed for non prosecution.

Sd/-

JUDGE

sd