B Ramanjinappa vs State By
2023 Latest Caselaw 3292 Kant

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                                                       NC: 2023:KHC:20454
                                                           CRL.A No. 955/2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 14TH DAY OF JUNE, 2023
                                              BEFORE
                        THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                           CRIMINAL APPEAL NO. 955/2022 (A)
                 BETWEEN:

                 B RAMANJINAPPA
                 S/O BALAPPA REDDY
                 AGED 55 YEARS
                 R/O NO.154, 7TH MAIN ROAD
                 80 FEET ROAD, SUBBAYANAPALYA
                 EXTENSION, BANASAWADI MAIN ROAD
                 BANGALORE - 560 043                               ...APPELLANT

                 (BY SRI.ARJUN R KHOT, ADVOCATE (ABSENT))
                 AND:

                 1.   STATE BY
                      RAMA MURTHY NAGAR POLICE STATION
                      REP. BY STATE PUBLIC PROSECUTOR

                 2.   R GURURAJ
                      S/O RAMAIAH M
Digitally
signed by K S         R/AT NO.6, KUVEMPU ROAD
RENUKAMBA             R S PLAYA, KAMMANAHALLI
Location: High
Court of              M S NAGAR, BANGALORE                     ... RESPONDENTS
Karnataka


                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378 CR.P.C
                 PRAYING TO SET ASIDE THE ORDER DATED 02.03.2022 PASSED IN
                 C.C.NO.52948/2015   BY   X   ADDITIONAL   CHIEF   METROPOLITAN
                 MAGISTRATE, MAYO HALL UNIT AT BENGALURU.


                        THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS DAY,
                 THE COURT DELIVERED THE FOLLOWING:
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                                       NC: 2023:KHC:20454
                                             CRL.A No. 955/2022




                          JUDGMENT

No representation for the appellant.

Seven opportunities were given to the appellant to

comply the office objections, still needful is not done. Satisfied

that no purpose will be served for granting further time.

Therefore the appeal is dismissed for non-compliance.

Sd/-

JUDGE

PKN