Sri M Nagaraju vs Sri Mahesh Hegde
2023 Latest Caselaw 10462 Kant

Karnataka High Court

Sri M Nagaraju vs Sri Mahesh Hegde on 13 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                       -1-
                                                  CRL.A No. 183 of 2019
                                                     NC: 2023:KHC:45305




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 13TH DAY OF DECEMBER, 2023

                                     BEFORE
                THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                     CRIMINAL APPEAL NO. 183 OF 2019 (A)
             BETWEEN:

             SRI. M. NAGARAJU,
             S/O MUNI NARASAPPA,
             AGED ABOUT 43 YEARS,
             R/AT NO.55/2, SHARADA HOUSE,
             10TH CROSS, VARANASI MAIN ROAD,
             T.C. PALYA POST, BANGALORE - 560 036.
                                                           ...APPELLANT
             (BY SRI. SHREERAM T. NAYAK, ADVOCATE (ABSENT)

             AND:

             SRI. MAHESH HEGDE,
             S/O ANNAPPA HEGDE,
             AGED ABOUT 34 YEARS,
             R/AT NO.G-1, 46, ASHRAYA RESIDENCY,
Digitally
signed by    ASHWINI LAYOUT, 3RD CROSS,
SOWMYA D     SRIGANDHADA KAVALU,
Location:    OPP VISHWESHWARAIAH SPORTS CLUB,
High Court   BANGALORE - 560 091.
of
Karnataka
             ALSO AT
             HULI MANE BEDIKNI POST,
             SIDDAPURA TALUK
             UTTARA KANNADA DISTRICT - 582 821.
                                                         ...RESPONDENT
                  THIS CRL.A IS FILED U/S 378(4) OF CR.P.C PRAYING TO
             SET ASIDE THE JUDGMENT DATED 03.12.2018 PASSED BY THE
                             -2-
                                      CRL.A No. 183 of 2019
                                         NC: 2023:KHC:45305




LVIII  A.C.M.M.,  MAYO   HALL    UNIT, BANGALORE IN
C.C.NO.50472/2017-ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 ON N.I ACT.

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

Learned counsel for the appellant is absent.

Proper address of the respondent is not at all

furnished as per order dated 11.08.2023, 02.11.2023 and

28.11.2023. Considering the conduct of the appellant in

not furnishing proper address of the respondent, for issue

of notice the appeal stands dismissed.

Sd/-

JUDGE

URN

CT: BHK