Sri. Maregowda vs Sri. Mahadeva
2023 Latest Caselaw 2987 Kant

                                              -1-
                                                    NC: 2023:KHC:19366
                                                     CRL.A No. 1060 of 2018



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 7TH DAY OF JUNE, 2023

                                           BEFORE
                             THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO. 1060 OF 2018 (A)
                   BETWEEN:

                   SRI. MAREGOWDA
                   S/O. LATE PAPAIAH,
                   AGED ABOUT 69 YEARS,
                   NO. 326, 4TH CROSS, VII MAIN,
                   K.S. LAYOUT, 2ND STAGE,
                   BENGALURU-560 078.
                                                               ...APPELLANT
                   (BY SRI. PRADEEP H.S, ADVOCATE (ABSENT))

                   AND:
                   SRI. MAHADEVA
                   S/O. DEVARASAYA,
                   C/O. NARAYANAPPA BUILDING,
                   2ND FLOOR, 48/2,
                   1ST CROSS, ASHWATHAPPA LAYOUT,
                   DODDAKALLASANDRA,
Digitally signed   SHILPA HERBAL BEAUTY PARLOUR BACKSIDE,
by REKHA R         BENGALURU-560 062.
Location: High
Court of
Karnataka          AND ALSO AT:
                   NANDINI FRANCHISE,
                   NO.207/2, KONANAKUNTE CROSS,
                   VASANTHAPURA MAIN ROAD,
                   BENGALURU-560 062.
                                                              ...RESPONDENT
                   (RESPONDENT SERVED)

                        THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADVOCATE
                   FOR THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY
                   BE PLEASED TO SET ASIDE THE JUDGMENT DATED 12.04.2018
                                      -2-
                                           NC: 2023:KHC:19366
                                            CRL.A No. 1060 of 2018



PASSED        BY         THE   XVI    A.C.M.M.,   BANGALORE     IN
C.C.NO.17264/2016-ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I ACT.

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


                               JUDGMENT

There is no representation for the appellant.

In the afternoon session also, there is no representation

for the appellant.

On 30.05.2023, conditional order was passed by this

Court 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 dismissing the appeal.

It appears that the appellant is not interested in

prosecuting the appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE SMC