Y.C Laxminarayan vs Anjinappa Y.B
2023 Latest Caselaw 10608 Kant

Karnataka High Court

Y.C Laxminarayan vs Anjinappa Y.B on 14 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                       -1-
                                                CRL.A No. 664 of 2020
                                                    NC: 2023:KHC:45511




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 14TH DAY OF DECEMBER, 2023

                                     BEFORE
                THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                     CRIMINAL APPEAL NO. 664 OF 2020 (A)
             BETWEEN:

             Y. C. LAXMINARAYAN,
             S/O CHINNAPPA,
             AGED ABOUT 49 YEARS, R/O NO.1718,
             KAMAKSHAMMA BADAVANE MAIN ROAD,
             CHINNAPPA GARDEN, YELAHANKA,
             BENGALURU - 560 064.
                                                          ...APPELLANT
             (BY SMT. RASHMI R, ADVOCATE (ABSENT)

             AND:

             ANJINAPPA Y.B,
             S/O BYRAPPA,
             AGED ABOUT 54 YEARS,
             R/O NO.16/4, KOGILU ROAD,
Digitally    NEAR KOGILU CIRCLE,
signed by
SOWMYA D     NEXT TO SBM BANK,
Location:    MARUTHI NAGAR, YELAHANKA,
High Court   BENGALURU - 560 064.
of                                                      ...RESPONDENT
Karnataka
                  THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
             SET ASIDE THE ORDER OF ACQUITTAL DATED 31.07.2019
             PASSED    BY    THE    XII   A.C.M.M.,  BANGALORE     IN
             C.C.NO.18300/2017 - ACQUITTING THE RESPONDENT/
             ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I. ACT.
                                   -2-
                                           CRL.A No. 664 of 2020
                                              NC: 2023:KHC:45511




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

Learned counsel for the appellant is absent.

2. All along there is no representation on behalf of

the appellant. In spite of order dated 03.11.2023, the

process fee is not paid so as to issue notice to the

respondent.

Hence, the appeal stands dismissed for not taking

proper steps.

Sd/-

JUDGE

URN

CT: BHK