Sri.M.R.Premakumar vs Sri. Ravi M
2023 Latest Caselaw 4410 Kant

                                            -1-
                                                  CRL.A No. 2182 of 2018
                                                       NC: 2023:KHC:24352




                   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.2182 OF 2018
                   BETWEEN:

                      SRI. M.R.PREMAKUMAR
                      S/O MUNISWAMAPPA,
                      AGED ABOUT 85 YEARS
                      RESIDING AT NO.359, GROUND FLOOR,
                      6TH MAIN, 60 FEET ROAD, MEI LAYOUT,
                      HESARAGHATTA MAIN ROAD,
                      BAGALAGUNTE, NAGASANDRA,
                      BENGALURU - 560 073
                                                              ...APPELLANT

                   (BY SMT. DHANALAKSHMI K, ADVOCATE - ABSENT)

                   AND:

                      SRI. RAVI M
                      S/O M.R.MAHESH,
Digitally signed      R/AT NO.3, DEVARAHATTI COMPLEX,
by REKHA R
Location: High
                      NEAR CORPORATION BANK,
Court of              RAMANATHAPURA, ARAKALAGUDU TLAUK,
Karnataka             HASSAN DISTRICT,
                      AND ALSO AT:

                       R/AT NO.571, SHOP NO.3,
                       OPPOSITE TO THIMMAIAHACHAR CHOULTRY,
                       ARWIN ROAD,
                       MYSORE - 570 001
                                                          ...RESPONDENT
                   (BY SMT. C.TEJAVATHI, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO a) SET ASIDE THE JUDGMENT
                              -2-
                                   CRL.A No. 2182 of 2018
                                         NC: 2023:KHC:24352




DATED 28.09.2018 IN C.C.NO.21760/2017 ON THE FILE OF
THE XX ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, AT
BENGALURU, AS PER ANNEXURE-A; b) GRANT SUCH OTHER
RELIEF AS DEEM FIT IN THE FACTS AND CIRCUMSTANCE OF
THE CASE, IN THE INTEREST OF JUSTICE.

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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 28.06.2023, 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