Sri H B Siddappa vs Sri S T Shaikh Wazeer Ahmed
2023 Latest Caselaw 3485 Kant

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                                                 NC: 2023:KHC:21111
                                                   CRL.A No. 610 of 2012




              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.610 OF 2012
              BETWEEN:

                  SRI H B SIDDAPPA
                  S/O H BASAPPA
                  OCC: AGRICULTURIST & BUSINESSMAN
                  AGED ABOUT 61 YEARS
                  RESIDING AT NULUVANJIGI
                  HARAPANAHALLI TALUK
                  DAVANAGERE DISTRICT
                                                         ...APPELLANT
              (BY SRI. K G SHANTHARAJA, ADVOCATE - ABSENT)

              AND:

                  SRI S T SHAIKH WAZEER AHMED
                  S/O LATE S M ABDUL JALEELA SAB
                  OCC: BUSINESSMAN, MAJOR
                  R/O UPPARA BAZAR, SIRA
Digitally signed  TUMKUR DISTRICT
by REKHA R
                                                          ...RESPONDENT
Location: High
Court of         (BY SRI. V B SIDDARAMAIAH, ADVOCATE)
Karnataka
                   THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
              ACQUITTAL DATED 26.03.2012 IN C.C.NO.46/2011 ON THE
              FILE OF SENIOR CIVIL JUDGE & J.M.F.C., HARAPANAHALLI BY
              ALLOWING THIS APPEAL IN THE INTEREST OF JUSTICE AND
              EQUITY.

                  THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
                               -2-
                                     NC: 2023:KHC:21111
                                         CRL.A No. 610 of 2012




                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 01.06.2023, a conditional order was passed that if

appellant fails to proceed with the matter, 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