Ananda vs M/S Umarabba And Co
2023 Latest Caselaw 4750 Kant

                                          -1-
                                                CRL.A No. 926 of 2017
                                                    NC: 2023:KHC:25445




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF JULY, 2023

                                       BEFORE
                        THE HON'BLE MS JUSTICE J.M.KHAZI
                         CRIMINAL APPEAL NO.926 OF 2017
               BETWEEN:

                    ANANDA
                    S/O DOGU MUKARY
                    AGED ABOUT 68 YEARS
                    R/AT UMANANDA NIVAS
                    VIDHYANATHA NAGARA
                    ATTAVARA, MANGALORE
                    D K - 575 001
                                                              ...APPELLANT
               (BY SRI. VIVEK NAMBIAR, ADVOCATE - ABSENT)

               AND:

               1.   M/S UMARABBA AND CO.
                    A PARTNERSHIP FIRM HAVING ITS OFFICE AT
                    ALEKALA ULLAL
Digitally signed    MANGALORE TALUK
by MADHURI S        D K - 575 020
Location: High      REPT BY ITS PARTNER
Court of            MR ABDUL RAHIMAN
Karnataka           S/O LATE HASANABBA
                    AGED ABOUT 50 YEARS

               2.   MR ABDUL RAHIMAN
                    S/O LATE HASANABBA
                    AGED ABOUT 50 YEARS
                    UMARABBA AND CO., AND R K BEEDIES
                    R/AT ALEKALA ULLAL
                    MANGALORE TALUK
                    D K - 575 020
                                                       ...RESPONDENTS
               (BY SRI. R.B.DESHPANDE, ADVOCATE FOR R1 & R2)
                                     -2-
                                          CRL.A No. 926 of 2017
                                                  NC: 2023:KHC:25445




      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4)(a) OF CR.P.C PRAYING TO a) SET ASISE THE ORDER OF
ACQUITTAL DATED 31.03.2017 PASSED IN C.C.NO.1202/2009
BY THE HON'BLE J.M.F.C. (V COURT), MANGALORE, D.K. FOR
THE ALLEGED OFFENCE PUNISHABLE UNDER SECTION 138 OF
N.I.ACT;   b)   GRANT    SUCH    OTHER    AND    FURTHER
RELIEF/RELIEFS IF ANY THIS HON'BLE COURT DEEMS FIT IN
THE FACT AND CIRCUMSTANCES OF THE CASE.

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

                                JUDGMENT

No representation for the appellant.

No representation for the appellant even in the second

round.

On 06.07.2023, a conditional order was passed to the

effect that if on the next date of hearing, learned counsel for

the appellant fails to proceed with the matter, necessary

orders would be passed for dismissal of the appeal.

It appears that appellant is not interested in

prosecuting the appeal.

Accordingly, appeal is dismissed for non prosecution.

Sd/-

JUDGE MDS