State Of Karnataka vs S Jayakumar
2023 Latest Caselaw 5196 Kant

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                                                     NC: 2023:KHC:27069
                                                     CRL.A No. 1130 of 2013




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 2ND DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                         CRIMINAL APPEAL NO.1130 OF 2013


              BETWEEN:

              STATE OF KARNATAKA,
              THROUGH LOKAYUKTA POLICE,
              CHAMARAJANAGAR,
              CHAMARAJANAGAR DISTRICT.
                                                               ...APPELLANT
              (BY SRI. VENKATESH P. DALWAI, SPL. PP (ABSENT))

              AND:

              S. JAYAKUMAR,
              S/O. SIDDAIH,
              AGED ABOUT 41 YEARS,
Digitally     II GRADE SURVEYOR, TALUK OFFICE,
signed by N   SURVEY DIVISION, GUNDLUPET TALUK,
UMA
Location:     CHAMARAJANAGAR DISTRICT.
HIGH
COURT OF                                                      ...RESPONDENT
KARNATAKA
              (BY SRI. P. PRITHVI KIRAN SETTY, ADVOCATE)

                     THIS CRL.A IS FILED U/S.378(1) AND (3) OF CR.P.C
              PRAYING    TO   GRANT   LEAVE     TO   APPEAL   AGAINST    THE
              JUDGEMENT OF ACQUITTAL DATED 17.06.2013 PASSED BY
              THE DISTRICT AND SESSIONS JUDGE, CHAMARAJANAGAR
              DISTRICT IN SPL. CASE NO.158/2009 - ACQUITTING THE
              RESPONDENT/ACCUSED        FOR      THE     OFFENCE        P/U/S
                                 -2-
                                           NC: 2023:KHC:27069
                                           CRL.A No. 1130 of 2013




7,13(1)(d)(ii)   R/W     SEC.13(2)    OF    THE   PREVENTION   OF
CORRUPTION ACT, 1988.

      THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                           JUDGMENT

1. Case called out. None appears.

2. It appears that the learned Special Public Prosecutor

for the appellant is not interested to proceed with the

case. Hence, the Criminal Appeal is dismissed for non

prosecution.

Sd/-

JUDGE

SNC