Sri B Thippeswamy vs Sri B S Vagish
2023 Latest Caselaw 9232 Kant

Karnataka High Court

Sri B Thippeswamy vs Sri B S Vagish on 4 December, 2023

                                          -1-
                                                      NC: 2023:KHC:43591
                                                 CRL.A No. 432 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL APPEAL NO. 432 OF 2013
               BETWEEN:

               SRI. B. THIPPESWAMY,
               S/O LATE B. GURANNA,
               AGED ABOUT 54 YEARS,
               R/A ANNAPOORNESHWARI NILAYA,
               1ST CROSS, 1ST MAIN ROAD,
               RAVINDRANAGAR, HASSAN.
                                                            ...APPELLANT
               (BY SRI. N. RAMACHANDRA, ADVOCATE (ABSENT) )

               AND:

               SRI. B.S. VAGISH,
               S/O LATE B. SHARANAPPA,
               AGED ABOUT 59 YEARS,
Digitally      R/AT ANNAPOORNA NILAYA,
signed by
SANDHYA S      H.I.G. 8, 1ST CROSS, 1ST MAIN,
Location:      KUVEMPUNAGAR, HASSAN.
High Court
of Karnataka
               SHOP AT:
               M/S. SRI SHIVA ENTERPRISES,
               SOMESHWARA COMPLEX,
               OLD POST OFFICE ROAD,
               NEAR PANDURANGA TEMPLE, HASSAN.
                                                          ...RESPONDENT
               (BY SRI. M.N. MADHUSUDHAN, ADVOCATE)
                                 -2-
                                                NC: 2023:KHC:43591
                                            CRL.A No. 432 of 2013




     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT OF ACQUITTAL DATED 23.02.2013
PASSED    BY   THE   PRL.    C.J.     AND   J.M.F.C.,   HASSAN   IN
C.C.NO.222/2011 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I.ACT.

     THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

Appellant's counsel absent.

2. Respondent's counsel present.

3. Though sufficient time is granted to the appellant to

advance his arguments, the appellant has no interest in

prosecuting this case. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

PK CT: BHK