Hanumanthegowda G vs Krishnappa G V
2023 Latest Caselaw 10157 Kant

Karnataka High Court

Hanumanthegowda G vs Krishnappa G V on 11 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                              -1-
                                                        CRL.A No. 725 of 2019
                                                           NC: 2023:KHC:44791




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF DECEMBER, 2023

                                            BEFORE
                         THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                               CRIMINAL APPEAL NO. 725 OF 2019
                   BETWEEN:

                   HANUMANTHEGOWDA G,
                   S/O LATE PAPANNA,
                   AGED ABOUT 44 YEARS,
                   R/AT NETRAVATHI PROVISION STORE,
                   TUMKUR ROAD,
                   NEAR DASARAHALLI BUS STOP,
                   BENGALURU - 560 057.
                                                                 ...APPELLANT
                   (BY SRI. SHASHIDHAR K.N, ADVOCATE)

                   AND:

                   1.    KRISHNAPPA G.V,
                         S/O VENKATESHAIAH,
Digitally signed         C/O RAVIKUMAR,
by CHAITHRA
P                        AGED ABOUT 28 YEARS,
Location: HIGH
COURT OF                 R/AT DOOR NO.6, 5TH CROSS,
KARNATAKA                MUNIKONDAPPA LAYOUT, BAGALAGUNTE,
                         VIDYANAGARA, NAGASANDRA POST,
                         BENGALURU - 560 073.

                   2.    KRISHNAPPA G.V,
                         S/O VENKATESHAIAH,
                         AGED ABOUT 28 YEARS,
                         KODIMUDDANAHALLI, DAWOODSABPALYA,
                         HEBBRURU HOBLI, TUMKUR DISTRICT - 572 118.
                   3.    KRISHNAPPA G.V,
                         S/O VENKATESHAIAH,
                         AGED ABOUT 28 YEARS,
                         GOVINDARAJUPURA AREYUR POST,
                                -2-
                                         CRL.A No. 725 of 2019
                                             NC: 2023:KHC:44791




    TUMKUR TALUK, TUMKUR DISTRICT - 572 129.
                                        ...RESPONDENTS
(BY SRI. M.N. NINGARAJU, ADVOCATE)

     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT AND ORDER DATED 13.02.2019
PASSED   BY   THE    XX   ADDL.C.M.M.,   BENGALURU    IN
C.C.NO.27853/2016-ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                           JUDGMENT

Learned counsel for the appellant is absent.

2. The order sheet disclose that all along, there is no

representation on behalf of the appellant. It appears that the

appellant is not interested in prosecuting the matter.

Hence, the appeal stands dismissed for non-prosecution.

In view of dismissal of the main appeal, pending

interlocutory application does not survive for consideration and

the same is disposed of.

Sd/-

JUDGE

URN

CT: BHK