Sri M J Sathish Babu vs Smt Durga Bai
2023 Latest Caselaw 1654 Kant

                                                  -1-
                                                           CRL.A No. 1282 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 1ST DAY OF MARCH, 2023

                                                BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 1282 OF 2012 (A)
                      BETWEEN:

                      SRI M.J. SATHISH BABU
                      S/O LATE SRI. M. JAYASHANKAR,
                      54 YEARS
                      R/A NO.1440, I CROSS,
                      NAGAPPA BLOCK
                      SRIRAMAPURAM
                      BANGALORE-560 021.
                                                                       ...APPELLANT
                      (BY SRI. R.B SADASIVAPPA FOR SRI. G.B NANDISH
                          GOWDA .,ADVOCATES)

                      AND:

                      SMT. DURGA BAI
                      W/O LATE SRI. M.S. KUMAR,
                      53 YEARS,
Digitally signed by   R/AT NO.328, " SAI NILAYA"
NAGARATHNA M
Location: HIGH        3RD CROSS, 3RD STAGE,
COURT OF
KARNATAKA             4TH BLOCK, BASAVESHWARA NAGAR,
                      BANGALORE-560 079.
                                                                      ...RESPONDENT
                      (BY SRI. D MANJUNATH .,ADVOCATE (THOUGH VIDEO CONFERENCE)

                           THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADV. FOR THE
                      APPELLANT PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
                      DATED 26.07.2012 PASSED BY THE XIX A.C.M.M., BANGALORE IN
                      C.C.NO.7068/2007 - ACQUITTING THE RESPONDENT/ACCUSED FOR
                      THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT.

                          THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                     -2-
                                            CRL.A No. 1282 of 2012




                             JUDGMENT

Appellant called out absent.

2. It is seen from the order sheet dated 24.01.2023 that the

learned counsel for the appellant had filed a memo dated 15.03.2020

stating that the appellant has taken back the papers by issuing an

acknowledgment and receipt. Today also, there is no representation

for the appellant. So it appears that the appellant is not interested to

prosecute the appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MN