Dr. R.P.Abdul Ghani vs Mr.Shoaib Ulla Khan
2023 Latest Caselaw 3709 Kant

                                            -1-
                                                      CRL.A No.20 of 2020
                                                        NC: 2023:KHC:22064




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 26TH DAY OF JUNE, 2023

                                          BEFORE

                            THE HON'BLE MS JUSTICE J.M.KHAZI

                              CRIMINAL APPEAL NO.20 OF 2020

                   BETWEEN:

                      DR. R.P. ABDUL GHANI
                      S/O LATE P ABDUL AZEEZ SAHIB,
                      AGED ABOUT 64 YEARS,
                      RESIDING AT NO.06
                      ELAHI LANE, BRUCEPET
                      BELLARY - 583 101
                                                             ...APPELLANT
                   (BY SRI. KULKARNI ABDUL RASHEED SIKANDER SAB,
                       ADVOCATE)

                   AND:

                      MR. SHOAIB ULLA KHAN
                      S/O ZABI ULLA KHAN
Digitally signed      AGED ABOUT 31 YEARS,
by REKHA R            RESIDING AT NO. 13, IV CROSS,
Location: High        MD BLOCK, CHAMARAJPET
Court of              BENGALURU - 560 018
Karnataka
                                                            ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
                   ORDER DATED 09.10.2018 PASSED BY THE LEARNED JUDGE,
                   COURT OF SMALL CAUSES AND XXVI ADDL. CHIEF
                   METROPOLITAN      MAGISTRATE,    AT    BENGALURU    IN
                   C.C.NO.16363/2014, IN ACQUITTING THE RESPONDENT/
                   ACCUSED FOR THE OFFENCE PUNISHABLE UNDER SECTION
                   138 OF THE NEGOTIABLE INSTRUMENTS ACT, ALLOW THE
                   COMPLAINT OF THE APPELLANT AND GRANT SUCH OTHER
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                                           CRL.A No.20 of 2020
                                            NC: 2023:KHC:22064




RELIEFS DEEMED TO BE GRANTED IN THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.

    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.

On 05.06.2023, as a last chance 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 appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE RR