Mr R Lakshmana vs Mr Anthony Raj
2023 Latest Caselaw 9189 Kant

Karnataka High Court

Mr R Lakshmana vs Mr Anthony Raj on 4 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                         -1-
                                                    CRL.A No. 146 of 2018
                                                       NC: 2023:KHC:43625




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                     BEFORE
                THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                        CRIMINAL APPEAL NO. 146 OF 2018
             BETWEEN:

             MR. R. LAKSHMANA,
             S/O RAMANNA,
             AGED ABOUT 51 YEARS,
             R/AT BILISHIVALE VILLAGE,
             DODDAGUBBI POST,
             BIDARAHALLI HOBLI,
             BENGALURU - 560 077.
                                                             ...APPELLANT
             (BY SRI. V. VIJAYASHEKARA, ADVOCATE (ABSENT)

             AND:

             MR. ANTHONY RAJ,
             S/O AROGYA SWAMY,
             AGED ABOUT 34 YEARS,
Digitally
signed by    R/A NO.8, MUDDANNA LAYOUT,
SOWMYA D     NEXT TO ANGALA PARAMESHWARI TEMPLE,
Location:    HENNUR, KALYANANAGAR POST,
High Court   BENGALURU - 560 043.
of                                                         ...RESPONDENT
Karnataka    (BY SRI. I. S. DEVAIAH, ADVOCATE FOR
                 SRI. K. S. DEVARAJ, ADVOCATE)

                  THIS CRL.A IS FILED U/S.372 OF CR.P.C PRAYING TO
             SET ASIDE THE IMPUGNED JUDGMENT AND ORDER DATED
             17.10.2017 PASSED BY THE XXVIII ADDITIONAL CITY CIVIL
             AND SESSIONS JUDGE, MAYO HALL, BENGALURU IN
             CRL.A.NO.25048/2017       -      ACQUITTING       THE
             RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
             ACT.
                                -2-
                                        CRL.A No. 146 of 2018
                                           NC: 2023:KHC:43625




     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                          JUDGMENT

Learned counsel for the appellant called out, absent.

2. The order sheet discloses that there is no

representation on behalf of the appellant all along. It was

also initially submitted that, the matter was already

settled and the appellant has undertaken to withdraw the

appeal. But no such memo is also filed.

3. It appears that in view of the settlement, the

appellant is not interested in prosecuting the matter any

further.

Hence, the appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

URN

CT: BHK