Sri J.C. Shivakumar vs Sri Jagadish S
2023 Latest Caselaw 11274 Kant

Karnataka High Court

Sri J.C. Shivakumar vs Sri Jagadish S on 20 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                          -1-
                                                        NC: 2023:KHC:46461
                                                    CRL.A No. 1150 of 2019




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                       BEFORE
                  THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                        CRIMINAL APPEAL NO. 1150 OF 2019
               BETWEEN:

               SRI. J.C. SHIVAKUMAR,
               S/O. LATE. D. JAVARAYIGOWDA,
               AGED ABOUT 60 YEARS,
               R/AT NO. 313/1, 2ND MAIN ROAD,
               GANGA NADI ROAD, PIPELINE SRINAGAR,
               BANGALORE-560 050.
                                                              ...APPELLANT
               (BY SRI. C.S. HIREMATH, ADVOCATE(ABSENT))
               AND:

               SRI. JAGADISH .S
               FATHER NAME NOT KNOWN,
               AGED ABOUT 42 YEARS,
               R/AT NO. 3830, 2ND 'A' CROSS ROAD,
               KAVERI ROAD, GIRINAGAR, 4TH PHASE,
               BANASHANKARI, 3RD STAGE,
Digitally      BANGALORE-560 085.
signed by
SOWMYA D       ALSO AT
               SRI. JAGADISH .S,
Location:
High Court     ASSISTANT MANAGER,
of Karnataka   BAGGCORP. ENTERPRISES PVT. LTD.,
               NO. 2, AVS COMPOUND, 1ST FLOOR,
               80 FEET ROAD, 4TH BLOCK,
               OPPOSITE SONY WORLD, KORAMANGALA,
               BANGALORE-560 034.
                                                            ...RESPONDENT
               (BY SRI. RAVI L. VAIDYA, ADVOCATE)
                    THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
               SET ASIDE THE JUDGMENT DATED 11.06.2019 PASSED BY THE
                                   -2-
                                                NC: 2023:KHC:46461
                                         CRL.A No. 1150 of 2019




COURT OF SMALL CAUSES AND XXVI ADDITIONAL CHIEF
METROPOLITAN       MAGISTRATE,         BENGALURU IN
C.C.NO.4652/2018- ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT.
     I.A.NO.1/2019 IS FILED UNDER SECTION 378(4) OF
CR.P.C. PRAYING FOR SPECIAL LEAVE.

     THIS APPEAL COMING ON FOR ORDERS ALONG WITH
I.A.NO.1/2019 THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
                              JUDGMENT

The learned counsel for appellant is regularly absent.

2. The matter is pending since 2019 and the

learned counsel for appellant did not appear before the

Court to advance the arguments on I.A.No.1/2019.

Considering the conduct of the appellant, appeal stands

dismissed for non-prosecution. Consequently,

I.A.No.1/2019 also stands dismissed.

Sd/-

JUDGE

DS