Sri. R Dhananjaya vs Sri. Narasimha Murthy
2023 Latest Caselaw 3273 Kant

                                             -1-
                                                    NC: 2023:KHC:20506
                                                         CRL.A No. 129 of 2020




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF JUNE, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.129 OF 2020
                   BETWEEN:

                      SRI. R DHANANJAYA
                      S/O LATE RAMANNA
                      AGED ABOUT 42 YEARS,
                      R/O NO.50, 3RD MAIN, 3RD CROSS,
                      NEAR SHANTHIDHAMA COLLEGE,
                      BYRAVESHWARA NAGAR,
                      BENGALURU - 91
                                                                  ...APPELLANT
                   (BY SRI. NAGESH BABU M G &
                       SRI. B.PREM KUMAR, ADVOCATES - ABSENT)

                   AND:

                      SRI. NARASIMHA MURTHY
                      AGED ABOUT 38 YEARS,
                      R/O NO.736, 2ND MAIN, 2ND CROSS,
Digitally signed      NEAR SHANKARNAG BUS STOP,
by REKHA R
Location: High
                      KAMALANAGAR,
Court of              BENGALURU - 79
Karnataka                                                       ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378
                   OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE
                   THE IMPUGNED JUDGMENT DATED 20.09.2019, PASSED IN
                   C.C.NO.10736/2018 BY THE XXIII ADDITIONAL CHIEF
                   METROPOLITAN MAGISTRATE AT BENGALURU OR OTHERWISE
                   REMAND THE MATTER A FRESH CONSIDERATION IN THE LIGHT
                   OF THE SUBMISSION OR AVERMENTS WHICH ARE MADE OUT
                   IN THE MEMORANDUM OF APPEAL, IN THE INTEREST OF
                   JUSTICE AND EQUITY.
                                    -2-
                                         NC: 2023:KHC:20506
                                              CRL.A No. 129 of 2020




    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.

Today the case is put up for non compliance of office

objections for 7th time. Despite providing sufficient

opportunity, office objections are not complied with.

On 05.12.2022, a conditional order was passed that if

office objections are not complied within mandate period,

necessary orders would be passed for dismissal of appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR