Manjunath D V vs N. Ravanappa
2023 Latest Caselaw 10198 Kant

Karnataka High Court

Manjunath D V vs N. Ravanappa on 11 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                     NC: 2023:KHC:45008
                                                CRL.A No. 1076 of 2019




               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. 1076 OF 2019
             BETWEEN:

             MANJUNATH .D.V,
             S/O LATE VENKATARAJU,
             AGED ABOUT 40 YEARS,
             R/O C/O LAKSHMAN BUILDING,
             SECURITY NO:3/20,
             MAHINDRA PLAZA, 4TH FLOOR,
             11TH MAIN, 4TH BLOCK, JAYANAGA,
             BANGALORE-560 011.
                                                           ...APPELLANT

             (BY SRI. HANUMANTHAPPA.B HARAVI GOWDAR, ADVOCATE)
             AND:

             N. RAVANAPPA,
             S/O NARAYANAPPA,
             AGED ABOUT 44 YEARS,
Digitally    OCC:DRIVER CUM CONDUCTOR,
signed by    DEPO-24, TOKEN NO:04955,
SOWMYA D     NEAR T I I, K.R.PRUAM,
Location:    BANGALORE-560036.
High Court                                               ...RESPONDENT
of           (BY SRI. HARISH KUMAR M.S., ADVOCATE)
Karnataka
                   THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO SET
             ASIDE THE JUDGMENT AND ORDER OF ACQUITTAL DATED
             16.04.2019, PASSED BY THE LVII A.C.M.M., AT BENGALURU IN
             C.C.NO.50004/2016,              ACQUITTING             THE
             RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/S 138 OF THE
             N.I ACT.
                             -2-
                                         NC: 2023:KHC:45008
                                     CRL.A No. 1076 of 2019




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

                         JUDGMENT

The learned counsel for appellant is absent.

The records disclose that all along he was absent or

sought time to argue the matter. Today also there is no

representation and the matter is pending since 2019.

Hence, it is evident that the appellant is not interested in

prosecuting the matter. As such, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

DS