Sri Arundas P vs Sri Kaleem Pasha
2023 Latest Caselaw 3205 Kant

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                                                     NC: 2023:KHC:20493
                                                      CRL.A No. 1516 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JUNE, 2023

                                           BEFORE
                             THE HON'BLE MS JUSTICE J.M.KHAZI
                             CRIMINAL APPEAL NO. 1516 OF 2016


                   BETWEEN:

                   SRI. ARUNDAS P.,
                   AGED ABOUT 45 YEARS,
                   S/O APPU P,
                   PROPRIETOR,
                   M/S ROYAL MOON METAL PRODUCTS TRADING,
                   OFFICE AT NO.45/51,
                   BELLARY ROAD, NEAR CBI OFFICE,
                   GANGANAGAR NORTH,
                   BANGALORE - 560 024.

                   REPRESENTED BY HIS
                   SPECIAL POWER OF ATTORNEY HOLDER,
                   SMT.JYOTHI SANTHAN,
Digitally signed   APPOINTED BY MEANS OF
by REKHA R
                   SPECIAL POWER OF ATTORNEY
Location: High
Court of           DATED 04.08.2016.
Karnataka

                                                                ...APPELLANT
                   (BY SRI. G. S. BHAT., ADVOCATE (ABSENT) )

                   AND:

                   SRI. KALEEM PASHA,
                   S/O MOHAMMED GOUSH,
                   PROPRIETOR OF
                   M/S HEENA ENGINEERS,
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                                      NC: 2023:KHC:20493
                                        CRL.A No. 1516 of 2016




OFFICER AT SY.NO.15, NO.112/2,
12TH CROSS,
DODDANNA INDUSTRIAL ESTATE,
PEENYA 2ND STAGE,
BENGALURU - 560 091.

                                                ...RESPONDENT



       THIS CRL.A. IS FILED U/S 378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 24.02.2016 PASSED BY THE
XLII   ADDL.C.M.M.,   BANGALORE    IN    C.C.NO.16181/2014   -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 ON N.I ACT.

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

                         JUDGMENT

No representation on behalf of the appellant.

2. The matter is of the year 2016.

3. On 01.12.2022, a conditional order was passed

granting two weeks time, with a condition that, if steps are

not taken by the next date, necessary orders would be

passed for dismissal of the appeal.

NC: 2023:KHC:20493 CRL.A No. 1516 of 2016

4. Thereafter, one more adjournment is granted,

at the request of learned counsel for appellant despite the

same steps are not taken.

5. It appears that appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

URN

CT:STK