M H Dayanand vs A M Prabhakar
2023 Latest Caselaw 2526 Kant

                                          -1-
                                                   CRL.A No. 860 of 2012




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 23RD DAY OF MAY, 2023

                                        BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.860 OF 2012
                 BETWEEN:

                    M H DAYANAND
                    S/O LATE M.D.HEGDE GOWDA,
                    R/O NETRAVATI ESTATE,
                    MAKODU VILLAGE, MALLANDUR POST,
                    CHIKMAGALUR
                    PIN CODE: 577 130
                                                            ...APPELLANT
                 (BY SRI. M SHARASS CHANDRA, ADVOCATE)

                 AND:

                    A M PRABHAKAR
                    S/O LATE MANJUANTH GOWDA,
                    AGED ABOUT 45 YEARS,
                    R/O VINAYAKA NILAYA,
                    NEW RATHNAGIRI EXTENSION,
Digitally
signed by           CHIKMAGALUR CITY.
REKHA R                                                   ...RESPONDENT
Location: High
Court of         (BY SRI. PRAKASH M H, ADVOCATE)
Karnataka
                      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                 378(4) OF CODE OF CRIMINAL PROCEDURE BY THE ADVOCATE
                 FOR THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY
                 BE PLEASED TO SET ASIDE THE JUDGMENT AND ORDER
                 DATED 17.03.2012 PASSED BY THE II ADDITIONAL CIVIL
                 JUDGE AND JMFC AT CHIKMAGALUR IN C.C.NO.2466/2007
                 AND PASS AN ORDER OF CONVICTION, CONVICTED THE
                 RESPONDENT FOR THE OFFENCE COMMITTED AND PASS SUCH
                 OTHER ORDERS THAT THIS HON'BLE COURT DEEMS FIT TO
                 GRANT IN THE FACTS AND CIRCUMSTANCES OF THE CASE BY
                 ALLOWING THE PETITION IN THE ENDS OF JUSTICE.
                              -2-
                                         CRL.A No. 860 of 2012




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



                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR