Kanakraj Kanunga vs Mr Channappa H
2023 Latest Caselaw 10739 Kant

Karnataka High Court

Kanakraj Kanunga vs Mr Channappa H on 15 December, 2023

                                               -1-
                                                           NC: 2023:KHC:45739
                                                        CRL.A No. 733 of 2014




                     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. 733 OF 2014
                   BETWEEN:

                   KANAKRAJ KANUNGA,
                   S/O NEINMAL,
                   AGED ABOUT 34 YEARS,
                   PROPRIETOR OF M/S MAHAVEER METAL,
                   NO.14, LAKSHMI MARKET,
                   SIDDANNA LANE, J.M.ROAD CROSS,
                   BANGALORE - 560 078.
                                                                 ...APPELLANT
                   (BY SRI. S.S. HIREMATH, ADVOCATE (ABSENT) )

                   AND:

                   MR. CHANNAPPA. H,
                   AGED ABOUT 40 YEARS,
Digitally signed   RESIDING AT NO.51, 3RD CROSS,
by SANDHYA S
Location: High     SANTRIPTI NAGAR, J.P.NAGAR 7TH PHASE,
Court of           BANGALORE - 78.
Karnataka
                                                               ...RESPONDENT
                   (BY SRI. SHRINATH A, ADVOCATE (ABSENT) )

                          THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE ORDER DATED:19.8.2014, PASSED BY THE
                   XXII ADDL. CMM, BANGALORE CITY, IN C.C.NO.16007/2014 -
                   ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                   P/U/S 138 OF N.I. ACT.
                               -2-
                                           NC: 2023:KHC:45739
                                        CRL.A No. 733 of 2014




      THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

None 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