V J Vijay Shankar vs H S Nagesh
2023 Latest Caselaw 380 Kant

                           1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5 T H DAY OF JAN UARY, 2023

                        BEFORE

          THE HON'BLE MR.J USTICE P.N.DESAI

           CRIMINAL APPEAL NO.2102 OF 2017

BETWEEN:
V.J.VIJAY SHANKAR,
S/O LATE V.B.M. JAYASHANKAR,
AGED ABOUT 64 YEARS,
#28, I FLOOR, II CROSS,
BEHIND TENNIS COURT,
THINDLU MAIN ROAD,
VIDYARANYAPURA,
BENGALOORU - 560 097.
                                          ... APPELLANT
(BY SMT.M.VINAYA KEERTHY, ADVOCATE (ABSENT))

AND:
H.S.NAGESH,
S/O SHIVALINGAPPA,
AGED ABOUT 39 YEARS,
#152, DEFENCE COLONY,
SAHAKARANAGAR POST,
BENGALOORU - 560 092.
                                         ...RESPONDENT

(NOTICE TO RESPONDENT - SERVED UNREPRESENTED)


      THIS APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C. PRAYING TO SET ASIDE THE ORDER OF ACQUITTAL
DATED 16.09.2017 PASSED BY THE XVIII ADDL.C.M.M.,
BENGALURU IN C.C.NO.30716/2015 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT.

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

No representation on both sides.

In view of the order passed by this Court on

30.11.2022, the appeal stands dismissed for

non-prosecution.

Sd/-

JUDGE

TL