M.Srinivasa Gowda vs Sri. B.M. Nandish
2023 Latest Caselaw 1560 Kant

                                                    -1-
                                                          CRL.A No. 1084 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                                BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 1084 OF 2020 (A)
                      BETWEEN:

                      M.SRINIVASA GOWDA
                      S/O. MUDALAIAH,
                      AGE- 40 YEARS,
                      R/AT NO. 14-A, 2ND FLOOR,
                      H.M.S. COMPLEX,
                      CUBBONPET MAIN ROAD,
                      NEAR HALSOOR GATE POLICE,
                      BENGALURU - 560 002.

                                                                       ...APPELLANT
                      (BY SRI. CHANDRAHASA RAI B., ADVOCATE- ABSENT)

                      AND:

                      SRI. B.M. NANDISH,
                      AGE 30 YEARS,
Digitally signed by   S/O LATE MACHAIAH,
NAGARATHNA M
Location: HIGH        C/O SATHISH BUILDING,
COURT OF
KARNATAKA             R/AT 17TH CROSS,
                      KRISHNAPPA LAYOUT,
                      GANAPATHIPURA,
                      VASANTHPURA WARD,
                      NO. 197, BENGALURU 560 062.

                                                                    ...RESPONDENT


                           THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADVOCATE FOR
                      THE APPELLANT/S PRAYING TO A. SET ASIDE THE IMPUGNED
                      JUDGMENT DATED 17.02.2020 PASSED IN CRL.A.NO.355/2018 BY
                      THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                      BANGALORE. B. ALLOW THE CONVICTION JUDGMENT DATED ON
                                  -2-
                                        CRL.A No. 1084 of 2020




01.02.2018   PASSED      BY XX ACMM, BANGALORE  IN
C.C.NO.26976/2010 FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I. ACT.

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

                            JUDGMENT

No representation even when the matter is called in the

second half session.

2. In view of the order dated 02.02.2023, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

MN