Sri M Suresh Gowda vs Sri C V Chandrakantha
2023 Latest Caselaw 4416 Kant

                                             -1-
                                                   CRL.A No. 910 of 2012
                                                       NC: 2023:KHC:24349




                   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.910 OF 2012
                   BETWEEN:

                      SRI M SURESH GOWDA
                      S/O MUDDUVEERAIAH
                      AGED ABOUT 32 YEARS
                      RESIDING AT NO.1287, 4TH CROSS
                      17TH MAIN, MUNESHWARA BLOCK
                      BENGALURU -560 026
                                                               ...APPELLANT

                   (BY SRI. B S JEEVAN KUMAR & SRI. NAGARAJ S R, ADVOCATES
                       - ABSENT)

                   AND:

                      SRI C V CHANDRAKANTHA
                      S/O C V VENKATEGOWDA
                      AGED ABOUT 44 YEARS
Digitally signed
by REKHA R            SARVABAUMA NAGAR
Location: High        CHIKKALASANDRA
Court of              BENGALURU - 560 061
Karnataka                                                    ...RESPONDENT

                         THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO a) SET ASIDE THE ORDER
                   DATED 17.12.2009 PASSED IN CRL. APPEAL NO.1356/2007,
                   PASSED BY FAST TRACK (SESSION) JUDGE, BENGALURU CITY
                   (F.T.C.NO.VI); b) CONSEQUENTLY, CONFIRM THE ORDER
                   PASSED IN C.C.NO.6195/2003 DATED 05.11.2007, PASSED BY
                   XXII A.C.M.M AND XXIV A.S.C.J. AT BENGALURU CITY; c) AND
                   PASS APPROPRIATE ORDERS AS THIS HON'BLE COURT DEEMS
                   FIT IN THE CIRCUMSTANCES OF THE CASE.
                               -2-
                                    CRL.A No. 910 of 2012
                                          NC: 2023:KHC:24349




    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.

This appeal is of the year 2012.

On 27.06.2023, as a last chance two weeks time was

granted, with a condition that if steps are not taken to list

the matter today i.e., 13.07.2023, for passing necessary

orders. Despite granting time, steps have not been taken.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default of not taking

steps.

Sd/-

JUDGE

RR