C.G.Shivakumar vs Sri Dadapeer
2024 Latest Caselaw 5266 Kant

Karnataka High Court

C.G.Shivakumar vs Sri Dadapeer on 21 February, 2024

                                             -1-
                                                        CRL.A No. 232 of 2020
                                                            NC: 2024:KHC:7246




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.232 OF 2020
                   BETWEEN:

                      C.G.SHIVAKUMAR
                      S/O GANGARAJU
                      AGED ABOUT 50 YEARS,
                      OCC. WORKING AT JC HOSPITAL AS LAB
                      TECHNICIAN, R/O SHIVANANDA COLONY
                      2ND CROSS, ARASIKERE TOWN
                      HASSAN DISTRICT - 573 103
                                                                 ...APPELLANT
                   (BY SRI. RAVINDRA B DESHPANDE, ADVOCATE)

                   AND:

                      SRI DADAPEER
                      AGED ABOUT 46 YEARS,
                      OCC FDA AT TALUKA HEALTH OFFICE
                      J.C.HOSPITAL CAMPUS
                      ARSIKERE TOWN
Digitally signed      HASSAN DISTRICT - 573 103
by REKHA R
Location: High
                                                               ...RESPONDENT
Court of           (BY SRI. K.SURESH KUMAR, ADVOCATE)
Karnataka

                        THIS CRL.A. IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
                   ACQUITTAL OF THE OFFENCE PUNISHABLE UNDER SECTION
                   138 OF NEGOTIABLE INSTRUMENTS ACT DATED 02.12.2019
                   PASSED BY THE SENIOR CIVIL JUDGE AND JMFC AT
                   ARASIKERE    IN   C.C.NO.90/2018   AND   CONVICT    THE
                   RESPONDENT FOR THE OFFENCE PUNISHABLE UNDER
                   SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT, IN THE
                   INTEREST OF JUSTICE.
                                  -2-
                                              CRL.A No. 232 of 2020
                                                    NC: 2024:KHC:7246




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

                           JUDGMENT

Both learned counsel for the appellant and

respondent are present.

Learned counsel for the appellant seeks for short

accommodation.

Already, sufficient time has been granted. On

12.02.2024, as a last chance, a week's time was granted

to do the needful.

It appears that legal representatives of the appellant

are not interested in prosecuting the appeal.

Hence, appeal is dismissed as abated.

Sd/-

JUDGE

MDS