Intelligence Officer vs S Saravanan
2023 Latest Caselaw 5814 Kant

                                          -1-
                                                         NC: 2023:KHC:29587
                                                      CRL.A No. 265 of 2011




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.265 OF 2011 (A)


              BETWEEN:

                    INTELLIGENCE OFFICER,
                    NARCOTICS CONTROL BUREAU,
                    SOUTH ZONAL UNIT,
                    CHENNAI - 600 090.
                                                               ...APPELLANT
              (BY SRI. B.S. GURUSWAMY, ADVOCATE (ABSENT)

              AND:

              1.    S. SARAVANAN,
                    S/O. LATE SELVARAJU,
                    PUDUPALLI WEST,
                    MARIAMMAN KOIL STREET,
Digitally           KEEZHVELUR TALUK,
signed by N
UMA                 THIRUVAVUR DISTRICT,
Location:
HIGH                TAMILNADU.
COURT OF
KARNATAKA

              2.    VIJAY SINGH,
                    S/O. BHAGVAN SINGH,
                    PIPALIA MANDI VILLAGE,
                    FATAK MOHALLA,
                    PIPALIA (NEAR RAILWAY STATION),
                    DISTRICT MANDSORE,
                    MADHYA PRADESH.
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                                           NC: 2023:KHC:29587
                                       CRL.A No. 265 of 2011




3.   BHIM PATIDAR,
     S/O. BHANWARLAL,
     VILLAGE ROZANA,
     TEHSIL JAORA,
     DISTRICT RATLAM,
     MADHYA PRADESH.

4.   N. MAHALINGAM,
     S/O. LATE NATARAJ GOUNDER,
     3/1, PATTI ROAD,
     VIZUNTHAMAVADI PANCHAYAT,
     NAGAPATTINAM DISTRICT,
     TAMIL NADU.
                                              ...RESPONDENTS
(BY SRI. AMAR CORREA, ADVOCATE FOR R1 AND R4;
    R2 - SERVED AND UNREPRESENTED;
    SRI. TEJAS N., ADVOCATE FOR
    HASHMATH PASHA AND ASSOCIATE FOR R3;
    R5 AND R6 - DELETED VIDE ORDER DATED 25/05/2011)



      THIS CRL.A. IS FILED U/S. 378(1) & (3) OF CR.P.C
PRAYING   TO   SET-ASIDE    THE    ORDER   DATED:08.09.2010
PASSED    BY   THE   PRL.   SESSIONS   JUDGE,    TUMKUR    IN
SPL.C.NO.53/05 - ACQUITTING THE RESPONDENT FOR THE
OFFENCE P/U/S 8(C) R/W 21(c), 25, 27-A, 28 AND 29 P/U/S
21, 25, 27A, 28 AND 29 OF THE NDPS ACT, 1985.

      THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                                         NC: 2023:KHC:29587
                                      CRL.A No. 265 of 2011




                         JUDGMENT

In spite of sufficient time having been granted to the

learned counsel for the appellant, the appellant has not

shown any interest to prosecute the matter. Hence, the

criminal appeal stands dismissed for non prosecution.

Sd/-

JUDGE

SNC