Sri Prakash T C vs Sri Suresh K
2023 Latest Caselaw 10943 Kant

Karnataka High Court

Sri Prakash T C vs Sri Suresh K on 18 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                         -1-
                                                       NC: 2023:KHC:46044
                                                    CRL.A No. 745 of 2020




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                      BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                       CRIMINAL APPEAL NO. 745 OF 2020 (A)
             BETWEEN:

             1.    SRI PRAKASH T.C.,
                   S/O CHIKKANNA. T.C.,
                   AGED ABOUT 50 YEARS,
                   R/AT 51/1, 3RD CROSS,
                   2ND MAIN, BCC LAYOUT,
                   VIJAYANAGARA 2ND STAGE,
                   BANGALORE-560 062.
                                                             ...APPELLANT
             (BY SRI. YATHISH KUMAR M S., ADVOCATE)

             AND:

             1.    SRI SURESH .K
                   AGED ABOUT 43 YEARS,
Digitally          R/AT NO.03, SAMRUDDHI NILAYA,
signed by          II FLOOR, 5TH CROSS,
SOWMYA D           MARUTHINAGARA,
Location:          BANGALORE-560 072.
High Court
of                                                         ...RESPONDENT
Karnataka
                    CRL.A FILED U/S.378(4) CR.P.C PRAYING TO SET ASIDE
             THE JUDGMENT DATED 01.06.2019 PASSED BY THE XXIII
             ADDL.C.M.M.,    BENGALURU       IN    C.C.NO.16249/2016    -
             ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
             P/U/S 138 OF N.I. ACT AND ETC.,
                              -2-
                                         NC: 2023:KHC:46044
                                      CRL.A No. 745 of 2020




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

                        JUDGMENT

The learned counsel for the appellant called out

absent.

2. Inspite of maximum opportunities, the appellant

has not taken any steps for issuing notice to the

respondent.

Hence, the appeal stands dismissed.

Sd/-

JUDGE

MS*