Rajesh Krishna Prasad B.S vs Jagadeesh.S
2023 Latest Caselaw 9739 Kant

Karnataka High Court

Rajesh Krishna Prasad B.S vs Jagadeesh.S on 7 December, 2023

                                            -1-
                                                       NC: 2023:KHC:44309
                                                    CRL.A No. 225 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                         BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO. 225 OF 2014
                 BETWEEN:

                 RAJESH KRISHNA PRASAD B.S,
                 S/O SUBRAMANYA SHARMA,
                 AGED ABOUT 41 YEARS
                 RESIDING AT "SAHAJA",
                 SHREE RAM NAGAR, SALMARA,
                 PUTTUR, D.K. - 574 201.
                                                             ...APPELLANT
                 (BY SRI. ATHMA V.HIREMATH, ADVOCATE (ABSENT) )

                 AND:

                 JAGADEESH. S,
                 S/O SOMAPPA POOJARY,
Digitally        AGED ABOUT 28 YEARS,
signed by        VISHNUMOORTHI TEMPLE ROAD,
SANDHYA S
Location: High   KEMMAI, CHIKKAMUDNOOR POST,
Court of         PUTTUR, D.K. - 547 201.
Karnataka
                                                           ...RESPONDENT
                 (BY SRI. KETHAN KUMAR, ADVOCATE)

                        THIS CRL.A IS FILED U/S.374 OF CR.P.C PRAYING TO
                 CALL FOR THE ENTIRE RECORDS IN C.C.NO.227/2011 ON THE
                 FILE OF PRL. C.J. AND J.M.F.C., PUTTUR DATED 6.2.2014 -
                 ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                 P/U/S 138 OF N.I.ACT.
                              -2-
                                          NC: 2023:KHC:44309
                                       CRL.A No. 225 of 2014




     THIS APPEAL, COMING ON FOR HEARING, 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