N Abhishek vs Sri L Mahesh
2023 Latest Caselaw 762 Kant

                                                -1-
                                                            CRL.A No. 1329 of 2017




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                              DATED THIS THE 11TH DAY OF JANUARY, 2023
                                                BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                CRIMINAL APPEAL NO. 1329 OF 2017 (A)
                      BETWEEN:
                      1.   N ABHISHEK
                           S/O SRI N R NAGARAJ
                           AGED ABOUT 28 YEARS
                           R/AT SAPATHAGIRI NILAYA
                           1ST MAIN ROAD,
                           DODDANEKUNDHI
                           BANGALORE - 560037

                                                                      ...APPELLANT
                      (BY SRI. D. LEELAKRISHNAN, ADVOCATE(NO REPRESENTATION))
                      AND:
                      1.   SRI L MAHESH
                           S/O SRI LAKSHMAIAH REDDY
                           AGED ABOUT 37 YEARS
                           R/AT VENKATESHWARA NILAYA,
Digitally signed by        NEXT TO STATE BANK OF INDIA
NAGARATHNA M
Location: HIGH             DODDANEKUNDHI
COURT OF
KARNATAKA                  BANGALORE - 560037

                                                                   ...RESPONDENT
                      (BY SRI. K.L. SRINIVAS, ADVOCATE (NO REPRESENTATION))
                          THIS CRIMINAL APPEAL IS FILED U/S.378(4) CR.P.C BY THE
                      ADVOCATE FOR THE APPELLANT PRAYING THAT THIS HON'BLE
                      COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT DATED
                                 -2-
                                              CRL.A No. 1329 of 2017




17.7.2017 PASSED BY THE LVIII A.C.M.M., MAYO HALL UNIT,
BENGALURU    IN  C.C.NO.56004/2015  -   ACQUITTING    THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.ACT.

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

                              JUDGMENT

There is no representation for appellant as well as for

respondent.

2. Previous order sheet indicates that there was no

representation for appellant and matter was adjourned as a

final chance.

3. Inspite of the above order there is no

representation on either side.

In view of the order passed on 06.12.2022, the appeal

stands dismissed for non prosecution.

Sd/-

JUDGE

BVK