Sri T Vasudeva Reddy vs Sri Raj Sharma
2023 Latest Caselaw 1501 Kant

                                                  -1-
                                                            CRL.A No. 542 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 542 OF 2020 (A)
                      BETWEEN:

                      SRI T. VASUDEVA REDDY,
                      S/O. T. VEERANAGI REDDY,
                      NO. 43, 3RD MAIN,
                      NEW INCOME TAX LAYOUT,
                      JYOTHINAGAR, NAGARABHAVAI,
                      1ST STAGE, BENGALURU 560 072.

                                                                        ...APPELLANT
                      (BY SRI. RAMESH.S. BIRADAR., ADVOCATE- ABSENT)

                      AND:

                      SRI. RAJ SHARMA
                      S/O. RAMANATH SHARMA,
                      DIRECTOR,
                      JOB ONE 4 U.COM,
                      MARGARET CENTRE,
Digitally signed by
NAGARATHNA M          NO. 4164, 13TH "A" MAIN,
Location: HIGH
COURT OF              H.A.L, 2ND STAGE,
KARNATAKA
                      INDIRANAGAR,
                      BENGALURU 560 008.

                                                                       ...RESPONDENT


                           THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADVOCATE FOR
                      THE APPELLANT/S PRAYING TO SET ASIDE THE ORDER OF
                      ACQUITTAL DATED 17.12.2019 PASSED BY C/C THE IV ADDITIONAL
                      CITY CIVIL AND SESSIONS JUDGE MAYO HALL UNIT, BENGALURU
                      (CCH-21) IN CRL.A.NO.25182/2018 AND ALSO CONFIRM THE ORDER
                      DATED 07.09.2018 PASSED BY THE LVIII ADDITIONAL CHIEF
                      METROPOLITAN MAGISTRATE MAYO HALL UNIT, BENGALURU
                               -2-
                                        CRL.A No. 542 of 2020




(ACMM-58)   IN    C.C.NO.53146/2015 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I. ACT.

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

There is no representation for the appellant during post-

lunch also. It appears that the appellant is not interested to

prosecute the matter.

2. In view of the order dated 10.02.2023, the appeal is

dismissed.

Sd/-

JUDGE

MN