Sri. Pradeep Kumar Tak vs Sri. K M Nagesh
2023 Latest Caselaw 11275 Kant

Karnataka High Court

Sri. Pradeep Kumar Tak vs Sri. K M Nagesh on 20 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                           -1-
                                                       NC: 2023:KHC:46462
                                                   CRL.A No. 1340 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. 1340 OF 2019
               BETWEEN:

               SRI. PRADEEP KUMAR TAK,
               S/O BHAGAVATHI PRASAD TAK,
               AGED ABOUT 45 YEARS,
               R/AT NO SHOBHA ELITE,
               B2- 12074, NH-04,
               NAGASANDRA POST,
               BENGALURU - 560 073
                                                              ...APPELLANT
               (BY SRI. MUDDURAJ .C, ADVOCATE(ABSENT))
               AND:

               SRI. K.M. NAGESH,
               S/O MARKANDIAH,
               AGED ABOUT 43 YEARS,
               R/AT NEAR MILK DAIRY,
               MEDARAHALLI, CHIKKABANAVARA POST,
               BENGALURU NORTH TALUK,
               BENGALURU - 560 090.
Digitally                                                   ...RESPONDENT
signed by
SOWMYA D       (BY SRI. SHANKAR .M.R, ADVOCATE)
Location:           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO SET
High Court     ASIDE THE JUDGMENT AND ACQUITTAL DATED 30.05.2019,
of Karnataka   PASSED BY THE JUDGE COURT OF SMALL CAUSES, AND XXVI
               A.C.M.M., AT BENGALURU, IN C.C.NO.18640/2016, ACQUITTING
               THE RESPONDENTS/ ACCUSED FOR THE OFFENCE P/U/S 138 OF
               THE 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:
                                   -2-
                                                NC: 2023:KHC:46462
                                         CRL.A No. 1340 of 2019




                              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