Sri B N Shivalappa vs Smt Shameemunisa
2023 Latest Caselaw 1503 Kant

                                                      -1-
                                                            CRL.A No. 920 of 2017




                        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. 920 OF 2017 (A)
                      BETWEEN:

                      SRI. B.N. SHIVALAPPA
                      AGED ABOUT 63 YEARS,
                      S/O NANAPPA
                      R/A NO.95, M.M.GARDEN
                      BABUSAPAALYA,
                      KALYANANAGAR POST,
                      BANGALURU-560 043.

                                                                      ...APPELLANT
                      (BY SRI. B.N. SHIVALAPPA., ADVOCATE- ABSENT)

                      AND:

                      SMT. SHAMEEMUNISA
                      AGED ABOUT 32 YEARS,
                      W/O MOHAMMED AZAM,
                      C/O NARAYANASWAMY
Digitally signed by
NAGARATHNA M          NO.163, BALAJI NILAYA,
Location: HIGH
COURT OF              DR. AMBEDKAR STREET,
KARNATAKA
                      BABUSAPAALYA,
                      KALYANANAGAR POST,
                      BANGALURU-560 043.

                                                                     ...RESPONDENT
                      (BY SRI. G JAIRAJ., ADVOCATE)

                           THIS CRL.A FILED U/S.378(4) CR.P.C BY THE ADVOCATE FOR
                      THE APPELLANT PRAYING TO SET ASIDE THE JUDGMENT OF
                      ACQUITTAL DATED 2.5.2017 PASSED BY THE LVIII A.C.M.M., MAYO
                      HALL UNIT, BENGALURU IN C.C.NO.51901/2016 - ACQUITTING THE
                      RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
                      SECTION 138 OF N.I.ACT.
                                   -2-
                                             CRL.A No. 920 of 2017




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


                             JUDGMENT

This appeal is pending from the year 2017. Learned counsel for

the appellant is also retired by issuing notice and the name of the

appellant is also shown in the cause-list. The appellant is neither

present nor there is any representation for the appellant.

2. Matter is pending for nearly five years without any progress.

It appears the appellant is not interested to prosecute the case.

3. Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MN