Mr K Abdul Shukur vs Mr Haji S Mohammed
2024 Latest Caselaw 3555 Kant

Karnataka High Court

Mr K Abdul Shukur vs Mr Haji S Mohammed on 6 February, 2024

                                             -1-
                                                      CRL.A No. 548 of 2023
                                                          NC: 2024:KHC:5048




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.548 OF 2023
                   BETWEEN:

                        MR. K ABDUL SHUKUR
                        (OR ABDUL SHAKOOR)
                        S/O SRI HYDER SAB
                        AGED ABOUT 57 YEARS
                        FISH BUSINESSMEN AND PRESIDENT OF
                        SOUTH KARNATAKA SALAFI MOVEMENT
                        SAGAR UNIT, R/AT NAVAYATH COLONY,
                        BADRIYA MASJID 2ND CROSS,
                        SAGAR, SHIVAMOGGA - 577 401
                                                               ...APPELLANT
                   (BY SRI. NOORMOHAMMED, ADVOCATE - ABSENT)

                   AND:

                   1.   MR HAJI S MOHAMMAD
                        S/O SRI HYDER SAB,
                        AGED ABOUT 58 YEARS
                        PRESIDENT, MASJID E AISHA AND AISHA MADRASA
Digitally signed        ADMINISTRATION, COMMITTEE AND
by REKHA R
Location: High          RESIDING AT GULAM MOHIYUDDIN ROAD,
Court of                SAGAR, SHIVAMOGGA DISTRICT
Karnataka

                   2.   SRI J HUSSAIN SAB
                        S/O J YUSUF SAB,
                        AGED ABOUT 76 YEARS
                        PRESIDENT, AL MASJID NOOR AND
                        MADRASA DINUL ISLAM ADMINISTRATION
                        COMMITTEE, RESIDING AT JANATHA NAGAR,
                        MAIN ROAD, SAGAR POST
                                                           ...RESPONDENTS

                        THIS CRL.A. IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT PASSED BY THE
                                 -2-
                                           CRL.A No. 548 of 2023
                                               NC: 2024:KHC:5048




LEARNED JUDGE OF THE COURT OF I ADDITIONAL CIVIL
JUDGE    AND    JMFC    AT  SHIVAMOGGA    PASSED  IN
C.C.NO.5174/2013, PASSED ON 09.01.2023 AND ALLOW THE
APPEAL AND CONVICT THE RESPONDENTS UNDER SECTION
500 AND 501 OF IPC IN ACCORDING TO LAW.

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

                           JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 11.01.2024, as a last chance two

weeks time was granted to do the needful, failing which

necessary orders would be passed.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default.

In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further orders is required.

Sd/-

JUDGE RR