Mr Mariyappa vs Mr S S Kasinath
2023 Latest Caselaw 9233 Kant

Karnataka High Court

Mr Mariyappa vs Mr S S Kasinath on 4 December, 2023

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                                                     NC: 2023:KHC:43593
                                                   CRL.A No. 77 of 2014




                 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. 77 OF 2014
               BETWEEN:

               MR. MARIYAPPA,
               S/O MALLAPPA,
               AGED ABOUT 56 YEARS,
               RESIDING AT BEERESHWARA VILLAGE,
               LAKKAVALLI HOBLI, TARIKERE TALUK,
               CHIKKAMANGALORE DISTRICT - 577 228.
                                                              ...APPELLANT
               (BY SRI. VIJAYA KUMAR K, ADVOCATE (ABSENT) )

               AND:

               MR. S.S. KASINATH,
               AGED ABOUT 66 YEARS,
Digitally      S/O SHIVASHANKARAPPA,
signed by      RESIDING NEAR CROWN TV STALL,
SANDHYA S      NEAR UNDER BRIDGE, BHADRAVATHI,
Location:      SHIVAMOGA DISTRICT - 577 201.
High Court
of Karnataka                                             ...RESPONDENT
               (BY SRI. M.R. HIREMATHAD, ADVOCATE AND
                   SRI. S. RAMAKRISHNA, ADVOCATE (ABSENT) )

                    THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
               SET ASIDE THE ORDER OF ACQUITTAL DATED 4.1.2014
               PASSED BY THE II ADDL. DIST. AND S.J., CHIKMAGALUR IN
               CRL.A.NO.173/2013-ACQUITTING THE RESPONDENT/ACCUSED
               FOR THE OFFENCE P/U/S 138 OF N.I.ACT AND CONFIRM THE
               ORDER DATED 30.3.2013 PASSED BY THE C.J. AND J.M.F.C.,
               TARIKERE IN C.C.NO.351/2008.
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                                           NC: 2023:KHC:43593
                                        CRL.A No. 77 of 2014




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

Case called out. None present.

2. 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