M.G. Nagaprasad vs H Hazarath Jan
2023 Latest Caselaw 8955 Kant

Karnataka High Court

M.G. Nagaprasad vs H Hazarath Jan on 29 November, 2023

                                          -1-
                                                      NC: 2023:KHC:43080
                                                    CRL.A No. 45 of 2014




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 29TH DAY OF NOVEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE G BASAVARAJA
                           CRIMINAL APPEAL NO. 45 OF 2014
                BETWEEN:

                M.G. NAGAPRASAD,
                AGED ABOUT 54 YEARS,
                S/O GOPALA PADMANABHA SETTY,
                HULIYAR TOWN,CHIKKANAYAKANAHALLI TQ,
                TUMAKURU DISTRICT - 572 101.
                                                            ...APPELLANT
                (BY SRI. VINAYA KEERTHY M., ADVOCATE [ABSENT])

                AND:

                H.HAZARATH JAN,
                AGED ABOUT 61 YEARS,
                S/O MEER MOHD.HUSSAIN
                PROPRIETOR SES LORRY
                URDU SCHOOL ROAD,
Digitally       HULIYAR TOWN,
signed by       CHIKKANAYAKANAHALLI TOWN,
SANDHYA S
Location:
                TUMKUR DISTRICT - 572 101.
High Court of                                             ...RESPONDENT
Karnataka
                (BY SRI. M.N.MADHUSUDHAN, ADVOCATE)

                      THIS CRL.A. FILED U/S 378(4) OF CR.P.C. PRAYING TO
                SET-ASIDE THE IMPUGNED ORDER DATED 31.10.2013 PASSED
                BY THE V ADDL. DISTRICT & SESSIONS JUDGE, TIPTUR IN
                CRL.A.NO.10003/2013        -       ACQUITTING        THE
                RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
                UNDER SECTION 138 OF N.I.ACT AND CONFIRM THE ORDER
                DATED 12.07.2013 PASSED BY THE ADDL. CIVIL JUDGE AND
                J.M.F.C., CHIKKANAYAKANAHALLI IN C.C.NO.316/2006.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                               -2-
                                          NC: 2023:KHC:43080
                                         CRL.A No. 45 of 2014




                         JUDGMENT

Learned counsel for the appellant and the appellant

are absent.

2. Learned counsel for the respondent is present.

3. It appears that the appellant is not interested in

prosecuting this appeal despite sufficient opportunities

provided.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PGG