J R Anantharaman vs E S Sreekanth
2023 Latest Caselaw 1807 Kant

                                             -1-
                                                     CRL.A No. 1250 of 2012




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 13TH DAY OF MARCH, 2023

                                            BEFORE
                           THE HON'BLE MR JUSTICE P.N.DESAI
                         CRIMINAL APPEAL NO. 1250 OF 2012 (A)
                 BETWEEN:

                 J.R ANANTHARAMAN,
                 S/O LATE J.A.R AVADHANI,
                 AGED ABOUT 43 YEARS,
                 R/O FORT ROAD,
                 SHIMOGA-577 201.
                                                               ...APPELLANT
                 (BY SRI. R.B DESHPANDE., ADVOCATE - ABSENT)

                 AND:

                 E.S .SREEKANTH
                 S/O E.G SHANKARAPPA GOWDA,
                 MAJOR,
Digitally signed R/O ELIMANE,
by               NALUR POST,
NAGARATHNA M THIRTHAHALLI TALUK-577 432.
Location: HIGH                                               ...RESPONDENT
COURT OF
KARNATAKA        (BY SRI. B.S PRASAD    AND SRI. B.G. CHADANAND URS-
                 ADVOCATE - ABSENT)


                      THIS CRL.A. IS FILED U/S.378(4) CR.P.C BY THE ADV.
                 FOR THE APPELLANT PRAYING TO SET ASIDE THE JUDGMENT
                 AND ORDER OF ACQUITTAL DATED 13.04.2012 PASSED BY
                 THE J.M.F.C.-II COURT, SHIMOGA IN C.C.NO.3712/2009 -
                 ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                 PUNISHABLE UNDER SECTION 138 OF N.I.ACT.
                                -2-
                                        CRL.A No. 1250 of 2012




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

                          JUDGMENT

Case is called out in the second half session. There is no

representation. On the last date also, respondent's counsel

stated that the appellant is no more. Learned counsel for the

appellant stated that he will verify and submit and sought two

weeks' time. But there is no representation. So it appears the

appellant is not interested to prosecute the appeal. It appears,

from the appellant's side, there is no instructions to the counsel

also. Therefore, as the matter is of the year 2012, no useful

purpose would be served in keeping this matter pending

without there being any representation for both sides.

2. In view of the submissions made on 22.02.2013, the

appeal is hereby dismissed for non-prosecution.

Sd/-

JUDGE

MN