C G Muheebulla vs Brijesh Mathew
2023 Latest Caselaw 9544 Kant

Karnataka High Court

C G Muheebulla vs Brijesh Mathew on 6 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                     NC: 2023:KHC:44130
                                                CRL.A No. 1288 of 2019




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                      BEFORE
                  THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                        CRIMINAL APPEAL NO. 1288 OF 2019 (A)
               BETWEEN:

               C. G. MUHEEBULLA ,
               S/O MOHAMMED GHOUSE,
               AGED ABOUT 48 YEARS,
               R/O. BADAMAKAN, CHITRADURGA.
                                                           ...APPELLANT
               (BY SRI. MOHAMAD JAMAL SAIT, ADVOCATE)

               AND:

               BRIJESH MATHEW,
               POLICE SUB-INSPECTOR,
               MALEBENNUR, HARIHAR TALUK,
               DAVANAGERE DISTRICT.
               AT PRESENT CIRCLE INSPECTOR OF POLICE,
               HONAHALLI POLICE STATION,
Digitally
signed by      DAVANAGERE - 577 217.
SOWMYA D                                                 ...RESPONDENT
Location:      (BY SRI. BHARATH KUMAR V, ADVOCATE)
High Court
of Karnataka
                    THIS CRL.A FILED U/S.378(4) OF CR.P.C PRAYING TO
               SET ASIDE THE JUDGMENT DATED 12.04.2019 PASSED BY THE
               1st ADDITIONAL CIVIL JUDGE AND JMFC COURT AT
               CHITRADURGA IN C.C.NO.1421/2007 ACQUITTING THE
               RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S.504 AND
               506 OF IPC.

                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
               COURT DELIVERED THE FOLLOWING:
                                  -2-
                                                  NC: 2023:KHC:44130
                                              CRL.A No. 1288 of 2019




                          JUDGMENT

There is no representation on behalf of the appellant.

The order sheet discloses that all along there is no

representation on behalf of the appellant. Hence, it is

evident that the appellant is not interested in prosecuting

the matter.

Hence, the appeal stands dismissed.

In view of dismissal of the main appeal, pending

interlocutory applications does not survive for

consideration, and accordingly disposed off.

Sd/-

JUDGE

URN

CT: BHK