C Ramu A Madanakumar vs Smt Angela Priya Harris
2023 Latest Caselaw 3169 Kant

                                            -1-
                                                   NC: 2023:KHC:20110
                                                     CRL.A No. 960 of 2017




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JUNE, 2023

                                         BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.960 OF 2017
                   BETWEEN:

                      C RAMU A MADANAKUMAR
                      SON OF LATE CHINNASWAMY
                      AGED 43 YEARS,
                      RESIDING AT NO.8/A,
                      1ST MAIN, 1ST CROSS,
                      PRAKRUTHI LAYOUT,
                      HENNUR CROSS,
                      BENGALURU - 560 043
                                                                 ...APPELLANT
                   (BY SRI. A RADHAKRISHNA, ADVOCATE - ABSENT)

                   AND:

                      SMT ANGELA PRIYA HARRIS
Digitally signed
by REKHA R            D/O ISSAC HARRIS
Location: High        AGED 41 YEARS, R/A NO 11,
Court of              FIRST MAIN UDAYA SHANKAAR ROAD
Karnataka
                      UDAYANAGAR
                      BENGALURU - 16
                                                            ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO ALLOW THE APPEAL AND
                   CONVICT THE ACCUSED/RESPONDENT BY SET ASIDING THE
                   ORDER AND JUDGMENT PASSED BY THE XIV ADDL. CHIEF
                   METROPOLITAN MAGISTRATE MAYO HALL UNIT, BENGALURU
                   ACQUITTING THE ACCUSED IN C.C.NO.27562/2012 ON
                   23.03.2017 AND AWARD DOUBLE THE CHEQUE AMOUNT AND
                   PAY THE SAME TO THE APPELLANT AS PER LAW AND PASS
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                                         NC: 2023:KHC:20110
                                          CRL.A No. 960 of 2017




SUCH AND OTHER ORDER AS ARE DEEM FIT IN                          THE
CIRCUMSTANCES OF THE CASE AND RENDER JUSTICE.

    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.

Vide order dated 15.02.2023, a conditional order was

passed that if needful is not done appeal would be

dismissed for default.

It appears that appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR