Syed Suhail vs Syeed Ahmed
2023 Latest Caselaw 4417 Kant

                                              -1-
                                                    CRL.A No. 425 of 2012
                                                        NC: 2023:KHC:24359




                   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.425 OF 2012
                   BETWEEN:

                      SYED SUHAIL
                      S/O SYED AFSAR
                      AGED ABOUT 37 YEARS,
                      R/O 3/2, HUSNA MASJID
                      S.R.K GARDEN,
                      BENGALURU - 560 079
                                                               ...APPELLANT
                   (BY SRI. V.S.GUNJAL, ADVOCATE - ABSENT)

                   AND:

                      SYEED AHMED
                      S/O LATE AMEER SHERIFF
                      AGED ABOUT 34 YEARS,
                      R/O NO.29, 1ST CROSS,
                      1ST A MAIN ROAD,
Digitally signed      KANAKA NAGARA,
by REKHA R
Location: High        BENGALURU - 560 003
Court of                                                     ...RESPONDENT
Karnataka
                   (BY SRI. SYED IRSHAD AHMED, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
                   PASSED IN CRL. APPEAL NO.429/2011 DATED 21.01.2012
                   PASSED BY THE PRESIDING OFFICER, FAST TRACK SESSION
                   COURT XVII, BENGALURU CITY AND REAFFIRM THE JUDGMENT
                   OF CONVICTION, PASSED BY THE LEARNED XIII ADDITIONAL
                   CHIEF   METROPOLITAN      MAGISTRATE,   BENGALURU IN
                   C.C.NO.9698/2009, IN THE INTEREST OF JUSTICE.
                               -2-
                                    CRL.A No. 425 of 2012
                                          NC: 2023:KHC:24359




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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Learned counsel for respondent present.

On 22.06.2023, as a last chance the matter was listed

today i.e. 13.07.2023, with a conditional order that if

appellant fails to proceed with the matter, necessary orders

would be passed for dismissal of the appeal.

It appears the appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR