Mr Bonus Reddy vs Suma
2023 Latest Caselaw 11063 Kant

Karnataka High Court

Mr Bonus Reddy vs Suma on 19 December, 2023

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                          -1-
                                                    NC: 2023:KHC:46299-DB
                                                    CRL.A No. 710 of 2021




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 19TH DAY OF DECEMBER, 2023
                                          PRESENT
                    THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                                            AND
                        THE HON'BLE MR JUSTICE UMESH M ADIGA
                          CRIMINAL APPEAL NO. 710 OF 2021 (A)


               BETWEEN:

               1.   MR BONUS REDDY
                    S/O LATE SIDDA REDDY
                    AGED ABOUT 38 YEARS
                    R/AT H NO.15-30-3
                    PADMAVATHI NAGAR
                    TIRUPATHI CHITTOR DISTRICT
                    ANDHRA PRADESH
                    PIN 517501
                                                                 ...APPELLANT
               (BY SRI. N RAMALINGA REDDY., ADVOCATE)
               AND:
Digitally
signed by
VEENA
KUMARI B       1.   SUMA
Location:
High Court          W/O NARAYANAPPA
of Karnataka
                    AGED ABOUT 51 YEARS

               2.   NARAYANAPPA
                    S/O SUBBANNA
                    AGED ABOUT 66 YEARS

               3.   KARTHIK
                    S/O NARAYANAPPA
                    AGED ABOUT 36 YEARS
                               -2-
                                       NC: 2023:KHC:46299-DB
                                       CRL.A No. 710 of 2021




4.   DILEEP
     S/O NARAYANAPPA
     AGED ABOUT 23 YEARS

     ALL ARE R/AT G K PURAM
     RAJPET ROAD KGF
     KYSAMBALLI HOBLI
     BANGARPET TALUK
     KOLAR DISTRICT
     PINCODE 563122

                                                 ...RESPONDENTS


      THIS CRIMINAL APPEAL IS FILED U/S.378(4) OF CR.P.C
PRAYING THAT THIS HONBLE COURT MAY BE PLEASED TO SET
ASIDE THE JUDGMENT DATED 07.01.2020 IN S.C.NO.236/2014,
PASSED BY THE LEARNED III ADDL.DISTRICT AND SESSIONS
JUDGE   ACQUITTING    THE     RESPONDENT/ACCUSED      FOR      THE
OFFENCE P/U/S 323,346,307,201 R/W 34 OF IPC.


      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THROUGH
PHYSICAL     HEARING/VIDEO          CONFERENCE     THIS     DAY,
UMESH M. ADIGA J., MADE THE FOLLOWING


                            ORDER

Matter is again called out. No representation for the

appellant.

NC: 2023:KHC:46299-DB

2. The office objections are not cleared even though

the matter was filed about two years back. The matter even

not reached the stage of admission due to noncompliance of

office objections. Sufficient opportunities are given, however,

the appellant did not prosecute the appeal effectively.

Hence, the appeal is dismissed for nonprosecution as

well for noncompliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

BVK