Mr Dhananjaya D S vs Sri K Venkateshappa
2023 Latest Caselaw 3474 Kant

                                            -1-
                                                   NC: 2023:KHC:21110
                                                     CRL.A No. 293 of 2019




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 19TH DAY OF JUNE, 2023

                                         BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.293 OF 2019
                   BETWEEN:

                      MR. DHANANJAYA D S
                      S/O LATE D SHAMANNA,
                      AGED 46 YEARS,
                      R/AT FLAT NO.1, 3RD CROSS,
                      6TH MAIN, SADANANDANAGAR,
                      BENGALURU - 560 038
                                                              ...APPELLANT

                   (BY SRI. SURESH D DESHPANDE, ADVOCATE - ABSENT)

                   AND:

                      SRI K VENKATESHAPPA
                      S/O LATE KEMPAIAH,
                      AGED ABOUT 51 YEARS,
                      R/AT PURA VILLAGE, VIJAYAPURA HOBLI,
Digitally signed
by REKHA R            DEVANAHALLI TALUK,
Location: High        BENGALURU RURAL DISTRICT - 572 123.
Court of                                                     ...RESPONDENT
Karnataka
                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO a) SET ASIDE THE IMPUGNED
                   ORDER DATED 08.01.2019 PASSED BY THE LVIII ADDITIONAL
                   CHIEF   METROPOLITAN    MAGISTRATE,    BENGALURU   IN
                   C.C.NO.58933/2017 AND CONVICT THE RESPONDENT FOR THE
                   OFFENCE PUNISHABLE UNDER SECTION 138 OF NEGOTIABLE
                   INSTRUMENTS ACT BY ALLOWING THIS APPEAL; b) GRANT
                   SUCH OTHER AND FURTHER RELIEFS AS THIS HON'BLE COURT
                   DEEMS FIT UNDER CIRCUMSTANCES OF THE CASE, IN THE
                   INTEREST OF JUSTICE AND EQUITY.
                                -2-
                                      NC: 2023:KHC:21110
                                         CRL.A No. 293 of 2019




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

                          JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 25.05.2023, two weeks time was granted to do the

needful with a conditional order that if steps are not taken,

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