Sri N Shanakarnarayana vs Sri Koteppa S B
2023 Latest Caselaw 3755 Kant

                                        -1-
                                              CRL.A No. 2117 of 2018
                                                    NC: 2023:KHC:22239




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 27TH DAY OF JUNE, 2023

                                     BEFORE
                      THE HON'BLE MS JUSTICE J.M.KHAZI
                      CRIMINAL APPEAL NO.2117 OF 2018
             BETWEEN:

                 SRI. N SHANKARNARAYANA
                 S/O LATE NARASIMAHAIH,
                 AGE 58 YEARS,
                 RESIDING AT NO.645/1, 1ST FLOOR,
                 BURUGAL MUTT ROAD, V.V.PURAM,
                 BENGALURU - 560 004.
                                                           ...APPELLANT
             (BY SRI. N SURESHA, ADVOCATE - ABSENT)

             AND:

                    SRI. KOTEPPA S B,
                    S/O S.RAVI,
                    AGE 39 YEARS
                    BESCOM, OFFICE OF CHIEF
                    ENGINEER (ELECTRICAL) NO.28,
Digitally signed
by REKHA R          RACE COURSE ROAD CROSS,
Location: High      BENGALURU - 560 009.
Court of            AND NOW AT
Karnataka           OFFICE OF EXECUTIVE ENGINEER (ELECTRICAL)
                    MECH/2 AT T.L. AND S.S. SECTION K.P.T.C.L.
                    MUNIRABAD - 583 201
                    BELLARI DISTRICT.
                    RESIDING AT
                    HAGRIBOMMANAHALLI
                    BELLARI DISTRICT.
                                                            ...RESPONDENT
                (BY SRI. H.V.NATARAJA, ADVOCATE &
                    SRI. M.SHIVARAJA, ADVOCATE)
                               -2-
                                    CRL.A No. 2117 of 2018
                                          NC: 2023:KHC:22239




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
03.11.2018 IN C.C.NO.18723/2013 PASSED BY THE XVIII
A.C.M.M., BENGALURU, IN THE INTEREST OF JUSTICE -
ANNEXURE-C.

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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 09.06.2023, a conditional order was passed that if

appellant fails to address arguments on the next date of

hearing, necessary orders would be passed for dismissal of

appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE RR