Sri. Nandeesha vs Sri. Somashekar Reddy
2024 Latest Caselaw 18757 Kant

Karnataka High Court

Sri. Nandeesha vs Sri. Somashekar Reddy on 26 July, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                              NC: 2024:KHC:29393
                                                          CRL.A No. 1977 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 26TH DAY OF JULY, 2024

                                                 BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 1977 OF 2023
                      BETWEEN:

                           SRI NANDEESHA
                           AGED ABOUT 31 YEARS
                           KOLLUR VILLAGE
                           SRINIVASAPURA TALUK
                           KOLAR - 563 135.
                                                                     ...APPELLANT

                      (BY SMT. GAYATHRI. R. N, ADVOCATE - ABSENT)

                      AND:

                      1.   SRI. SOMASHEKAR REDDY
                           S/O ANJANEYA REDDY
                           AGED ABOUT 40 YEARS.

                      2.   SRI K N VENUGOPAL @ VENU
                           S/O LATE NARAYANASWAMY
Digitally signed by
                           AGED ABOUT 35 YEARS.
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
                      3.   SRI K N VENKATARAVANA
COURT OF                   S/O LATE NARAYANASWAMY
KARNATAKA
                           AGED ABOUT 38 YEARS.

                           ALL ARE RESIDING AT
                           KOLLUR VILLAGE
                           SRINIVASAPURA TALUK
                           KOLAR DISTRICT - 563 135.

                      4.   STATE OF KARNATAKA
                           REPRESENTED BY STATE PUBLIC PROSECUTOR
                           HIGH COURT BUILDING
                              -2-
                                          NC: 2024:KHC:29393
                                     CRL.A No. 1977 of 2023




     AMBEDKAR BEEDHI
     BANGALORE -01.
                                              ...RESPONDENTS

(BY SRI RANGASWAMY R, HCGP FOR R4)

     THIS CRL.A. IS FILED UNDER SECTION 378(4) OF Cr.P.C
PRAYING TO QUASH THE IMPUGNED JUDGMENT AND ORDER OF
ACQUITTAL DATED 01.08.2023 PASSED BY THE 2ND ADDITIONAL
DISTRICT AND SESSIONS JUDGE AT KOLAR IN SPL.C (SC/ST)
No.14/2020 AND ETC.,

    THIS APPEAL COMING ON FOR ORDERS               THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                         ORAL JUDGMENT

1. None appears for the appellant. None appeared

for the appellant on 19.01.2024 and 12.02.2024. Inspite of

granting sufficient time office objections are not complied. It

appears, that the appellant has no interest in prosecuting the

appeal. Hence, appeal is dismissed for non-prosecution.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

LRS