Shri K R Vijaybhaskar Reddy vs Shri H V Somashekar
2023 Latest Caselaw 9342 Kant

Karnataka High Court

Shri K R Vijaybhaskar Reddy vs Shri H V Somashekar on 5 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                          -1-
                                                   CRL.A No. 162 of 2018
                                                      NC: 2023:KHC:43878




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 5TH DAY OF DECEMBER, 2023

                                       BEFORE
                  THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                        CRIMINAL APPEAL NO. 162 OF 2018 (A)
               BETWEEN:

               SHRI. K.R. VIJAYBHASKAR REDDY,
               S/O K N RAJAGOPALA REDDY,
               AGED ABOUT 44 YEARS,
               R/O AT NO.258, 7TH MAIN ROAD,
               J B KAVAL, RAJIVGANDHINAGARA,
               NANDINI LAYOUT, BENGALURU - 560 096.
                                                            ...APPELLANT
               (BY SRI. SAMPATH BAPAT, ADVOCATE (ABSENT)

               AND:

               SHRI. H.V. SOMASHEKAR,
               S/O SRI. VENKATAPPA,
               R/O AT NO.23, 6TH CROSS,
               S.B.LAYOUT, D.R. COLLEGE POST,
Digitally      BENGALURU - 560 029.
signed by
SOWMYA D                                                  ...RESPONDENT
Location:      (BY SRI. AJITH KALYAN, ADVOCATE)
High Court
of Karnataka         THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
               SET ASIDE THE JUDGMENT DATED 06.10.2017 PASSED BY THE
               XX A.C.M.M., BANGALORE IN C.C.NO.1813/2013- ACQUITTING
               THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
               N.I. ACT.
                                   -2-
                                            CRL.A No. 162 of 2018
                                               NC: 2023:KHC:43878




     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 records discloses that all along, time is

sought on behalf of the appellant for one and the other

ground on earlier occasions. Today there is no

representation, Hence, it is evident that the appellant is

not interested in prosecuting the matter.

Hence, the appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

URN

CT: BHK