Dharmanna S/O. Paris Deyagond vs Raghavendra S/O. Krishnaji ...
2023 Latest Caselaw 346 Kant

                                                    -1-




                                                             CRL.A No. 2534 of 2013


                                   IN THE HIGH COURT OF KARNATAKA
                                           DHARWAD BENCH

                               DATED THIS THE 05TH DAY OF JANUARY, 2023

                                                 BEFORE

                             THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                                   CRIMINAL APPEAL NO. 2534 OF 2013

                      BETWEEN:

                      DHARMANNA S/O. PARIS DEYAGOND
                      AGE: 43 YEARS, OCC: AGRICULTURE
                      R/O. HIREPADASALAGI, TQ: JAMKHANDI
                      DIST: BAGALKOTE

                                                                        ...PETITIONER
                      (BY SRI H M DHARIGOND, ADVOCATE.)

                      AND:

                      RAGHAVENDRA S/O. KRISHNAJI KULKARNI
                      AGE: 63 YEARS, OCC: AGRICULTURE
                      AND BUSINESS,
                      R/O. HIREPADASALAGI,
                      TQ: JAMKHANDI, DIST: BAGALKOTE.

                                                                       ...RESPONDENT
                      (BY SRI CHETAN MUNNOLI, ADVOCATE.)


Digitally signed by
SUJATA SUBHASH
PAMMAR
                             THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
Location: HIGH
COURT OF
KARNATAKA,
DHARWAD               THE CODE OF CRIMINAL PROCEDURE, 1973, SEEKING TO SET ASIDE
BENCH,
DHARWAD.

                      THE JUDGMENT AND ORDER DATED 07.11.2012, PASSED BY THE
                      PRL. CIVIL JUDGE & JMFC, JAMKHANDI, IN C.C.NO.435/2009, ETC.,.

                             THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                             -2-




                                    CRL.A No. 2534 of 2013


                          ORDER

Learned counsel for appellant is called out, absent.

The order sheet discloses that all along there is no

representation on behalf of appellant. The appeal is

pending since 2013 which is filed against the judgment of

acquittal pertaining to offence under section 138 of the

Negotiable Instruments Act, 1881. Since last 10 years the

appellant has not shown any interest in prosecuting the

matter. Hence it is evident that he is not interested in

prosecuting the matter. As such the appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

MRK