Sri R P Ravishankar vs Sri P S Madhusudhan
2023 Latest Caselaw 3275 Kant

                                             -1-
                                                    NC: 2023:KHC:20507
                                                      CRL.A No. 760 of 2012




                   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.760 OF 2012
                   BETWEEN:

                      SRI R P RAVISHANKAR
                      S/O R K P GUPTHA,
                      AGED ABOUT 44 YEARS,
                      NO.135, SRI. CHAKRA,
                      11TH CROSS, MALLESHWARAM,
                      BENGALURU - 560 003
                                                               ...APPELLANT
                   (BY SRI. K A PASHA, ADVOCATE - ABSENT)

                   AND:

                      SRI P S MADHUSUDHAN
                      ALFA LAZRITS, NO.9 & 11,
                      KRISHNA TOWERS, 3RD MAIN ROAD,
                      GANDHINAGAR,
                      BENGALURU - 560 009
Digitally signed      AND ALSO AT:
by REKHA R            VISHAAL NATURAL FOOD PRODUCTS,
Location: High
Court of              NO.26/1, G NAGENAHALLI,
Karnataka             KASABA HOBLI, KORATAGERE TALUK,
                      TUMKUR DISTRICT
                                                             ...RESPONDENT
                   (BY SMT. K SAROJINI MUTHANA, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET-ASIDE THE ORDER OF THE
                   JUDGMENT IN C.C.NO.10849/2007 PASSED BY THE HON'BLE
                   XIX ACMM, BANGALORE, DATED 30-05-2012 AND FURTHER BE
                   PLEASED TO PASS ANY OTHER ORDER COMMENSURATING
                   FACTS AND CIRCUMSTANCES OF THE CASE, IN THE ENDS OF
                   JUSTICE.
                               -2-
                                     NC: 2023:KHC:20507
                                         CRL.A No. 760 of 2012




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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 30.05.2023, as a last chance this case was ordered

to be listed today with a conditional order that if learned

counsel for appellant fails to address arguments, necessary

orders would be passed for dismissal of the appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR