H.R.Lokesh vs Sri. A.N.Manjunath
2023 Latest Caselaw 4409 Kant

                                             -1-
                                                     CRL.A No. 130 of 2020
                                                         NC: 2023:KHC:24351




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.130 OF 2020
                   BETWEEN:

                      SRI. H.R.LOKESH
                      S/O LATE RAMAIAH,
                      AGED ABOUT 37 YEARS,
                      R/AT KUVEMPU NAGAR,
                      AMRUTHUR VILLAGE & POST,
                      AMRUTHUR HOBLI, KUNIGAL TALUK,
                      ALSO AT NO.35, I A MAIN, 4TH CROSS,
                      KAVERI LAYOUT, MUDALAPALYA,
                      BENGALURU - 560 040
                                                                ...APPELLANT
                   (BY SRI. V.K.RAMESHA, ADVOCATE)

                   AND:

                      SRI. A.N.MANJUNATH
                      S/O NARAYANAPPA,
Digitally signed      R/AT INDIRANAGARA,
by REKHA R
                      KODIGEHALLI BADAVANE,
Location: High
Court of              AMRUTHUR POST, AMRUTHUR HOBLI,
Karnataka             KUNIGAL TALUK,
                      TUMAKURU DISTRICT - 572 111
                                                              ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
                   PASSED BY THE LEARNED XXIII ADDITIONAL CHIEF
                   METROPOLITAN       MAGISTRATE,     BENGALURU    IN
                   C.C.NO.26204/2017 DATED 14.08.2019 AND CONVICT THE
                   RESPONDENT FOR THE OFFENCE PUNISHABLE UNDER
                   SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT, IN THE
                   INTEREST OF JUSTICE AND EQUITY.
                              -2-
                                   CRL.A No. 130 of 2020
                                         NC: 2023:KHC:24351




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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 22.06.2023, a conditional order was passed to

the effect that if appellant fails to proceed with the matter

on the next date of hearing i.e., 13.07.2023, necessary

orders would be passed for dismissal of appeal.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR