Sri. N R Manjunatha vs T. Vasudeva Naidu
2023 Latest Caselaw 10284 Kant

Karnataka High Court

Sri. N R Manjunatha vs T. Vasudeva Naidu on 12 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                      CRL.A No. 1804 of 2019
                                                          NC: 2023:KHC:45064




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF DECEMBER, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                            CRIMINAL APPEAL NO. 1804 OF 2019
                   BETWEEN:

                   SRI. N.R. MANJUNATHA,
                   S/O LATE RAJANNA,
                   AGED ABOUT 45 YEARS,
                   R/AT NO. 54, 2ND FLOOR,
                   9TH CROSS, NEW BYAPPANAHALLI,
                   INDIRANAGAR, BANGALORE - 560 038.
                                                                 ...APPELLANT
                   (BY SRI. K.V. SHIVAREDDY, ADVOCATE (ABSENT)

                   AND:

                   T. VASUDEVA NAIDU,
                   S/O LATE PONNUSWAMY,
                   AGED ABOUT 53 YEARS,
Digitally signed   NO.4, NAIDU LAYOUT,
by CHAITHRA P
Location: High     RAJIVGANDHI ROAD,
Court of
Karnataka          JARAGANAHALLI, J P NAGAR POST,
                   BANGALORE - 560 078.
                                                              ...RESPONDENT
                   (BY SRI. RAJAGOPALA B, ADVOCATE)

                        THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT DATED 01.08.2019 PASSED BY THE
                   LVII  ADDL.C.M.M.,   MAYOHALL    UNIT,   BENGALURU    IN
                   C.C.NO.55306/2017-ACQUITTING THE RESPONDENT/ACCUSED
                   FOR THE OFFENCE P/U/S 138 OF N.I. ACT.
                                   -2-
                                          CRL.A No. 1804 of 2019
                                              NC: 2023:KHC:45064




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

Learned counsel for the appellant is absent.

2. Learned counsel for the respondent is present.

3. Though the matter is pending since 2019, the

order sheet disclose that there is no representation on

behalf of the appellant all along. Hence, it is evident that

the appellant is not interested in prosecuting the matter.

As such, 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