Kumar K Y vs K C N Gowda
2023 Latest Caselaw 2671 Kant

                                            -1-
                                                       CRL.A No. 298 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. 298 OF 2012


                BETWEEN:

                KUMAR. K. Y.,
                S/O SRI. YOGANNA GOWDA,
                AGED ABOUT 38 YEARS,
                R/AT NO.4, 4TH MAIN, DATTATREYA NAGAR,
                HOSAKERE HALLI, BANGALORE - 560 085.

                                                                  ...APPELLANT
                (BY SRI. M. SHIVAPRAKASH., ADVOCATE (ABSENT)

                AND:

                K. C. N. GOWDA,
                AGED ABOUT 31 YEARS,
Digitally
signed by       R/AT NO.133/H, 13TH MAIN, NAGENDRA BLOCK,
REKHA R
                B. S. K. 1ST STAGE, BANGALORE - 560 050.
Location:
High Court of
Karnataka
                                                                 ...RESPONDENT
                (BY SRI. R. KUMAR., ADVOCATE)

                       THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                SET ASIDE THE JUDGMENT AND ORDER DATED.13/1/2012 IN
                C.C.   No.1875/2010   PASSED    BY   THE   XII   ADDL.   CMM.,
                BANGALORE - ACQUITTING THE RESPONDENT ACCUSED FOR
                THE OFFENCE P/U/S.138 OF N.I. ACT AND ETC.,
                                   -2-
                                          CRL.A No. 298 of 2012




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

                            JUDGMENT

There is no representation on behalf of the appellant.

2. Vide order dated 05.01.2023, a conditional order

was passed to the effect that if the learned counsel for the

appellant fails to address the arguments, and necessary

orders would be passed for dismissal of the appeal.

Thereafter, one more adjournment has been granted.

3. Today also when the matter is called, there is no

representation on behalf of the appellant. It appears that the

appellant is not interested in prosecuting the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

URN

CT:STK