Dr Mali Manjunath vs Sri Jayaram V S
2023 Latest Caselaw 5036 Kant

                                             -1-
                                                     CRL.A No. 450 of 2017
                                                        NC: 2023:KHC:26438




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO. 450 OF 2017
                   BETWEEN:

                      DR MALI MANJUNATH
                      S/O LATE MALI MARIAPPA,
                      AGED 65 YEARS,
                      R/A NO.367/C, AESC LAYOUT
                      OPP RMV HOSPITAL
                      SANJAYANAGAR, BENGALURU - 560 094
                                                              ...APPELLANT
                   (BY SRI. NARAYAN PERDALKAR., ADVOCATE - ABSENT)

                   AND:

                      SRI JAYARAM V S
                      S/O LATE SATHYANARAYANA,
                      AGED 57 YEARS,
                      R/A NO. 67/2, 4TH CROSS, 10TH MAIN ROAD,
Digitally signed
by REKHA R            GOKULA I STAGE, 2ND PHASE,
Location: High        BENGALURU - 560 054
Court of                                                     ...RESPONDENT
Karnataka

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
                   PASSED BY THE LXVII ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, BANGALORE CITY (CH-68) DATED 08.02.2017 IN
                   CRIMINAL APPEAL NO.772/2016 IN THE INTEREST OF JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                          CRL.A No. 450 of 2017
                                             NC: 2023:KHC:26438




                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 13.07.2023, as a last chance the matter was

ordered to be posted today, with a condition that if steps

are not taken on or before the next date of hearing,

necessary orders would be passed for dismissal of appeal.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default of not taking

steps.

Sd/-

JUDGE

RR