Mr T M Alex vs Mr N Nagaraju
2023 Latest Caselaw 3859 Kant

                                             -1-
                                                   CRL.A No. 1711 of 2018
                                                     NC: 2023:KHC:22642




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 30TH DAY OF JUNE, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.1711 OF 2018
                   BETWEEN:

                      MR T M ALEX
                      S/O MR. T M MATHEW,
                      AGED ABOUT 48 YEARS,
                      RESIDING AT NO.48,
                      13TH MAIN, 5TH CROSS,
                      OPPOSITE: ST.ANNS SCHOOL,
                      AKSHYANAGAR,
                      BENGALURU - 560 076.
                                                              ...APPELLANT

                   (BY SRI. FEROZE NIZAM A, ADVOCATE)

                   AND:

                      MR N NAGARAJU
Digitally signed      S/O FATHER'S NAME NOT KNOWN
by REKHA R            TO PETITIONER,
Location: High        AGED ABOUT 40 YEARS,
Court of              RESIDING AT NO.25, MARUTHI NILAYA,
Karnataka             19TH D CROSS, 7TH MAIN,
                      NEAR ALLIANCE BUSINESS ACADEMY,
                      N.S.PALYA, BTM 2ND STAGE,
                      BENGALURU - 560 076
                                                            ...RESPONDENT

                        THIS CRIMINAL APPEAL FILED UNDER SECTION 378(4)
                   CR.P.C PRAYING TO SET ASIDE THE ORDER OF ACQUITTAL IN
                   JUDGMENT DATED 23.08.2018, PASSED BY THE XVI ACMM, AT
                   BENGALURU IN C.C.NO.12955/2014 AND GRANT SUCH OTHER
                   RELIEF OR RELIEFS AS THIS HON'BLE COURT MAY DEEM FIT
                   TO GRANT IN THE INTEREST OF JUSTICE.
                               -2-
                                    CRL.A No. 1711 of 2018
                                      NC: 2023:KHC:22642




    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 08.06.2023, as a last chance the matter was posted

today for necessary orders for dismissal of appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR