Sri T A Nair vs Sri D M Devaraj
2023 Latest Caselaw 2672 Kant

                                           -1-
                                                   CRL.A No. 1267 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.1267 OF 2012
                 BETWEEN:

                    SRI T A NAIR,
                    S/O A.K.NAIR,
                    AGED ABOUT 69 YEARS,
                    R/A NO.1ST MAIN,
                    MSR NAGAR,
                    BENGALURU - 560 054
                                                                 ...APPELLANT
                 (BY SRI. H C SHIVAKUMAR, ADVOCATE - ABSENT)

                 AND:

                    SRI D M DEVARAJ
                    R/A. NO.499/6,
                    9TH MAIN, 9TH CROSS,
                    RMV EXTENSION,
Digitally           SADASHIVANAGAR,
signed by           BENGALURU - 560 080
REKHA R
                                                           ...RESPONDENT
Location: High
Court of
Karnataka        (BY SRI. G S SRINIVAS, KESVY & CO., ADVOCATE)

                      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                 378(4) OF CR.P.C BY THE ADVOCATE FOR THE APPELLANT
                 PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED TO
                 CALL FOR THE RECORDS IN C.C.NO.1491/2008 ON THE FILE
                 OF THE XIII ADDL. CHIEF METROPOLITAN MAGISTRATE AND
                 SET ASIDE THE ORDER DATED 04.08.2012 AND CONVICT THE
                 ACCUSED, IN THE INTEREST OF JUSTICE.

                     THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
                 COURT DELIVERED THE FOLLOWING:
                               -2-
                                         CRL.A No. 1267 of 2012




                          JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 06.03.2023, a conditional order was

passed that if today learned counsel for appellant fails to

proceed with the matter, necessary orders would be passed for

dismissal of appeal.

It appears appellant/complainant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

RR