Sri. Umapathi vs Sri. Mohammed Asifulla
2023 Latest Caselaw 2649 Kant

                                               -1-
                                                       CRL.A No. 1371 of 2012




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 26TH DAY OF MAY, 2023

                                             BEFORE
                              THE HON'BLE MS JUSTICE J.M.KHAZI
                              CRIMINAL APPEAL NO. 1371 OF 2012

                   BETWEEN:

                   SRI. UMAPATHI,
                   S/O. KRISHNAN P,
                   AGED ABOUT 47 YEARS,
                   R/O. NO.338, NEW BDA LAYOUT,
                   AVALAHALLI, BANGALORE - 560 085.

                                                                 ...APPELLANT
                   (BY SRI. CHANDRASHEKAR, ADVOCATE)

                   AND:

                   SRI. MOHAMMED ASIFULLA,
                   S/O. NOT KNOWN, PROPRIETOR,
                   M/S. HIGH CREATION GARMENTS,
                   NO.1, 7TH 'E' CROSS, VINAYAKANAGAR,
Digitally signed   MYSORE ROAD, BANGALORE - 560 026.
by REKHA R
Location: High
Court of                                                       ...RESPONDENT
Karnataka
                   (BY SRI. B.J. MAHESH, ADVOCATE)

                          THIS CRL.A. IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE ORDER DATED:3.10.12 PASSED
                   BY THE XII ADDL.C.M.M., BANGALORE IN C.C.NO.40001/10 -
                   ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                   P/U/S 138 OF N.I. ACT.I.A.NO.1/12 FOR SPECIAL LEAVE.
                   I.A.NO.1/12 FILED BY THE ADV., FOR THE APPELLANT PRAYING
                   TO GRANT LEAVE TO FILE AN APPEAL AGAINST THE ORDER
                                   -2-
                                           CRL.A No. 1371 of 2012




DATED:3.10.12           PASSED    BY    THE       XII   ADDL.C.M.M.,
BANGALORE          IN    C.C.NO.40001/10      -    ACQUITING    THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT AND ETC.,

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

                             JUDGMENT

Learned counsel for the appellant has filed memo for

retirement along with copy of the letter containing that no

instructions are given by the appellant and postal track

report for service of the said notice

2. In view of the same, learned counsel for the

appellant is permitted to retire from the case.

It appears that the appellant is not interested in

prosecuting the appeal. Hence, appeal is dismissed for

non prosecution.

Sd/-

JUDGE

URN