Sri Ganeshan, Ias (Rtd) vs Sri G R Shivashankar
2023 Latest Caselaw 11099 Kant

Karnataka High Court

Sri Ganeshan, Ias (Rtd) vs Sri G R Shivashankar on 19 December, 2023

                                                -1-
                                                            NC: 2023:KHC:46281
                                                         CRL.A No. 599 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 19TH DAY OF DECEMBER, 2023

                                             BEFORE
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                               CRIMINAL APPEAL NO. 599 OF 2013
                   BETWEEN:

                   SRI. GANESHAN, IAS (RTD),
                   EX-MANAGING DIRECTOR,
                   KARNATAKA SOAPS AND DETERGENTS LTD.,
                   A GOVT. OF INDIA UNDERTAKING,
                   POST BOX NO. 5531,
                   BANGALORE-PUNE HIGHWAY,
                   RAJAJINAGAR, BANGALORE - 560 055.
                                                                  ...APPELLANT
                   (BY SRI. B.N. SURESH BABU, ADVOCATE (ABSENT) )

                   AND:

                   SRI. G.R. SHIVASHANKAR,
                   PRESIDENT,
Digitally signed   KARNATAKA SOAPS AND DETERGENTS LTD.,
by SANDHYA S
Location: High     EMPLOYEES UNION, POST BOX NO. 5531,
Court of
Karnataka          BANGALORE-PUNE HIGHWAY,
                   RAJAJINAGAR, BANGALORE - 560 055.
                                                                ...RESPONDENT
                   (BY SRI. M.N. NEHRU, ADVOCATE)

                          THIS CRL.A IS FILED U/S. 378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE ORDER DATED:4.4.13 PASSED BY THE VII
                   ACMM, BANGALORE IN C.C.NO.16754/1999 - ACQUITTING THE
                   RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 500 OF IPC.
                               -2-
                                           NC: 2023:KHC:46281
                                        CRL.A No. 599 of 2013




     THIS APPEAL, COMING ON FOR ORDERS, 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

PK CT: BHK