Sri Narasappa vs Sri Chikkathimmareddy
2023 Latest Caselaw 10718 Kant

Karnataka High Court

Sri Narasappa vs Sri Chikkathimmareddy on 15 December, 2023

                                           -1-
                                                       NC: 2023:KHC:45738
                                                   CRL.A No. 940 of 2013




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 15TH DAY OF DECEMBER, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO. 940 OF 2013
                 BETWEEN:

                 SRI. NARASAPPA,
                 S/O CHIKKANARASIMHAIAH,
                 AGED ABOUT 68 YEARS,
                 R/A NO.U-28, KRISHNAPPA BLOCK,
                 PIPE LINE, 3RD CROSS,
                 BANGALORE - 560 020.
                                                              ...APPELLANT
                 (BY SRI. H. NEELAKANTA RAO, ADVOCATE (ABSENT) )

                 AND:

                 SRI. CHIKKATHIMMAREDDY,
                 S/O VENKATARAMANAPPA,
                 AGED ABOUT 56 YEARS,
Digitally
signed by        ATTUR BUS STAND,
SANDHYA S        ATTUR VILLAGE AND POST,
Location: High
Court of         YELAHANKA HOBLI,
Karnataka        BANGALORE - 560 064.
                 ALSO AT:
                 P.V. CHIKKATHIMMAREDDY,
                 S/O VENKATARAMANAPPA,
                 (BADGE NO:41558), PIGTION FOUNDARY,
                 M/S GEOTZE INDIA LTD.,
                 YELAHANKA, BANGALORE - 560 064.
                                                           ...RESPONDENT
                 (BY SRI. K. SUBBA RAJU GUPTA, ADVOCATE AND
                     SRI. RAVICHANDRA REDDY K, ADVOCATE)
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                                           NC: 2023:KHC:45738
                                        CRL.A No. 940 of 2013




     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE IMPUGNED ORDER/JUDGMENT DATED
27.08.2013 PASSED BY THE XIII A.C.M.M., BANGALORE IN
C.C.NO.17285/2010-ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I.ACT.

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

                          JUDGMENT

Appellant counsel is absent.

Respondent counsel is present.

Despite sufficient opportunity provided to the appellant,

the appellant has no interest in prosecuting the case. Hence, I

pass the following:

ORDER

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

JY

CT: BHK