Sri. H.N. Thrupthi vs Sri. K.M. Nagesh
2023 Latest Caselaw 7390 Kant

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                                                       NC: 2023:KHC:38480
                                                   CRL.A No. 1365 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 30TH DAY OF OCTOBER, 2023

                                        BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                         CRIMINAL APPEAL NO. 1365 OF 2019 (A)
                BETWEEN:

                SRI. H.N. THRUPTHI,
                S/O JAYARUDRAIAH,
                AGED ABOUT 32 YEARS,
                R/AT NO 21, RANGASWAMY NILAYA,
                3RD MAIN, 3RD CROSS,
                HAVANUR EXTENSION, NAGASANDRA POST,
                BENGALURU - 560 073.

                                                             ...APPELLANT
                (BY SRI. MUDDURAJ .C, ADVOCATE)
                AND:

                SRI. K.M. NAGESH,
                S/O MARKANDIAH,
                AGED ABOUT 43 YEARS,
Digitally       R/AT NEAR MILK DAIRY, MEDERAHALLI,
signed by       CHIKKABANAVARA POST,
RENUKAMBA       BENGALURU NORTH TALUK,
KG              BENGALURU - 560 090.
Location:                                                  ...RESPONDENT
High Court of   (BY SRI. SHANKAR .M.R, ADVOCATE)
Karnataka            THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                ASIDE THE JUDGMENT OF ACQUITTAL DATED 30.05.2019,
                PASSED BY THE JUDGE, COURT OF SMALL CAUSES, AND XXVI
                A.C.M.M.,   AT    BENGALURU      IN    C.C.NO.18642/2016,
                ACQUITTING THE RESPONDENTS/ACCUSED FOR THE OFFENCE
                P/U/S 138 OF THE N.I ACT.
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                                                  NC: 2023:KHC:38480
                                            CRL.A No. 1365 of 2019




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

                            JUDGMENT

The learned counsel for the appellant absent.

The learned counsel for the respondent is present.

All along, time was sought on one or the other ground and subsequently, there is absolutely no representation.

Hence, the appeal stands dismissed for non prosecution.

Sd/-

JUDGE

SS