Kali Raj R vs Santosh Kumar V
2023 Latest Caselaw 10315 Kant

Karnataka High Court

Kali Raj R vs Santosh Kumar V on 12 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                       -1-
                                                   NC: 2023:KHC:45191
                                                CRL.A No. 834 of 2019




               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. 834 OF 2019
             BETWEEN:

             KALI RAJ .R S/O RAMAR,
             AGED ABOUT 33 YEARS,
             R/A NO.112, 10TH MAIN,
             GANESH BLOCK,
             NANDINI LAYOUT,
             BENGALURU-560 096.
                                                         ...APPELLANT
             (BY SRI. BHOJARAJA, ADVOCATE (ABSENT))

             AND:

             SANTOSH KUMAR .V,
             S/O VENKATESHAPPA .M,
             AGED ABOUT 34 YEARS,
             NO.41, 3RD CROSS,
             NEAR SRI KRISHNA FLOUR MILL,
             MAHALAKSHMI LAYOUT,
Digitally    BENGALURU-560 086.
signed by                                              ...RESPONDENT
SOWMYA D     (BY SRI. C. SRINIVASA, ADVOCATE)
Location:
High Court        THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
of           SET ASIDE THE JUDGMENT AND ORDER DATED 05.03.2019
Karnataka    PASSED BY THE XXII ADDL.C.M.M., BENGALURU IN
             C.C.NO.3745/2018 - ACQUITTING THE RESPONDENT/ACCUSED
             OF THE OFFENCE P/U/S 138 OF N.I. ACT.

                  THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
             THE COURT DELIVERED THE FOLLOWING:
                              -2-
                                         NC: 2023:KHC:45191
                                      CRL.A No. 834 of 2019




                         JUDGMENT

There is no representation on behalf of the appellant.

This case is pending since 2019. The appellant has

not shown any interest in prosecuting the matter. Hence,

the appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

KGR*