P Manjunath vs G Ramesh
2023 Latest Caselaw 1048 Kant

                                                    -1-
                                                                CRL.A No. 500 of 2011




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 18TH DAY OF JANUARY, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 500 OF 2011 (A)
                      BETWEEN:

                      P.MANJUNATH,
                      AGED ABOUT 28 YEARS,
                      RESIDING AT THIRUMALA SHETTY VILLAGE,
                      ANUGONDANAHALL HOBLI,
                      HOSKOTE TALUK,
                      BANGALORE.

                                                                         ...APPELLANT
Digitally signed by
NAGARATHNA M          (BY SRI. VENKATARAMANA K., ADVOCATE- ABSENT)
Location: HIGH
COURT OF
KARNATAKA             AND:

                      G. RAMESH
                      S/O JAYARAMSHETTY,
                      AGED ABOUT 36 YEARS,
                      RESIDING AT KUGURU VILLAGE,
                      SARJAPURA HOBLI,
                      ANEKAL TALUK,
                      BANGALORE.

                                                                       ...RESPONDENT

                      (BY SRI. V N KUMAR., ADVOCATE - ABSENT)

                            THIS CRL.A. IS FILED U/S. 378(4) CR.P.C BY THE ADV., FOR
                      THE APPELLANT PRAYING TO SET ASIDE THE ORDER DT: 5.4.11
                      PASSED BY THE II ADDL.S.J., B'LORE (R) DIST., BANGALORE IN
                      CRL.A.NO.43/10 - ACQUITTING THE RESPONDENT/ACCUSED FOR
                      THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT AND
                      UPHOLD THE JUDGMENT DT:6.9.10 PASSED BY THE ADDL.C.J.M.,
                      B'LORE DIST., BANGALORE IN C.C.NO.1918/08.
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                                             CRL.A No. 500 of 2011




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

Learned counsel for the appellant is absent.

The matter is of the year 2011.

Learned counsel for the appellant has filed a memo of

retirement dated 02.01.2023 stating that the appellant is not

responding to his phone call, massage or mail and his memo of

retirement be accepted. However, learned counsel for the appellant

has not produced any records to show that the appellant is not

responding to his call or mail. It appears that the appellant is not

interested in prosecuting the appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MN