Karnataka High Court
Sri Sathyanarayana H vs Sri Aslam Pasha on 5 June, 2024
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2024:KHC:19508
CRL.A No. 537 of 2011
C/W CRL.A No. 538 of 2011
CRL.A No. 910 of 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL APPEAL No. 537 OF 2011
C/W
CRIMINAL APPEAL No. 538 OF 2011
C/W
CRIMINAL APPEAL No. 910 OF 2015
IN CRL.A No.537/2011:
BETWEEN:
SRI SATHYANARAYANA H
S/O LATE HANUMANTHAIAH
AGED 68 YEARS, No. 12/7
16TH MAIN, FIRST CROSS
CENTRAL EXCISE LAYOUT
VIJAYANAGAR
BANGALORE - 560 040.
...APPELLANT
Digitally signed by
LAKSHMINARAYANA (BY SRI S V GIRIDHAR, ADVOCATE - ABSENT)
MURTHY RAJASHRI
Location: HIGH
COURT OF AND:
KARNATAKA
SRI ASLAM PASHA
S/O LATE GAFFAR BAIGH
JAMIYA MASJID ROAD
SOLADEVANAHALLI VILLAGE
CHIKKABANAVARA POST
BANGALORE -560 090.
...RESPONDENT
(BY SRI N SAVANUR, ADVOCATE - ABSENT)
THIS CRL.A. IS FILED U/S. 378(4) CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED:5.2.11 PASSED BY THE XVI
ACMM, BANGALORE IN C.C.NO.2954/09 - ACQUITTING THE
-2-
NC: 2024:KHC:19508
CRL.A No. 537 of 2011
C/W CRL.A No. 538 of 2011
CRL.A No. 910 of 2015
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT AND ETC.,
IN CRL.A.No.538/2011:
BETWEEN:
SRI SATHYANARAYANA H
S/O LATE HANUMANTHAIAH
AGED 68 YEARS, No. 12/7
16TH MAIN, FIRST CROSS
CENTRAL EXCISE LAYOUT
VIJAYANAGAR
BANGALORE - 560 040.
...APPELLANT
(BY SRI S V GIRIDHAR, ADVOCATE - ABSENT)
AND:
SRI ASLAM PASHA
S/O LATE GAFFAR BAIGH
JAMIYA MASJID ROAD
SOLADEVANAHALLI VILLAGE
CHIKKABANAVARA POST
BANGALORE -560 090.
...RESPONDENT
(BY SRI N SAVANUR, ADVOCATE - ABSENT)
THIS CRL.A. IS FILED U/S. 378(4) CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED:5.2.11 PASSED BY THE XVI
ACMM, BANGALORE IN C.C.NO.21990/08 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT AND ETC.,
IN CRL.A.No.910/2015:
BETWEEN:
SRI SATHYANARAYANA H
S/O LATE HANUMANTHAIAH
-3-
NC: 2024:KHC:19508
CRL.A No. 537 of 2011
C/W CRL.A No. 538 of 2011
CRL.A No. 910 of 2015
AGED ABOUT 73 YEARS,
No. 12/7, 16TH MAIN, 1ST CROSS
CENTRAL EXCISE LAYOUT
VIJAYANAGAR
BANGALORE - 560 040.
...APPELLANT
(BY SRI S V GIRIDHAR, ADVOCATE - ABSENT)
AND:
SRI ASLAM PASHA
S/O LATE GAFFAR BAIGH
JAMIYA MASJID ROAD
SOLADEVANAHALLI VILLAGE
CHIKKABANAVARA POST
BANGALORE -560 090.
...RESPONDENT
THIS CRL.A. IS FILED U/S. 378(4) CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED:4.4.2015 PASSED BY THE XXIII
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE,
NRUPATHUNGA ROAD, BENGALURU CITY, IN C.C.No.7085/2010
- ACQUITTING THE RESPONDENT/ACCUSSED FOR THE
OFFENCE P/U/S 138 OF N.I. ACT.
THESE APPEALS COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
None appeared for the appellant in the morning
session. The matter was passed over. Now, the matter is
again taken up in the afternoon session. But, there is no
representation on behalf of the appellant. Learned counsel
for the appellant was also not present on 09.01.2024 and
NC: 2024:KHC:19508
on that day the matter was adjourned on payment of
costs. Learned counsel for the appellant neither deposited
the said cost nor appeared today to argue the matter. It
appears, that the learned counsel for the appellant is not
interested in prosecuting the appeal. Hence, all the three
appeals are dismissed for non-prosecution.
Sd/-
JUDGE
LRS
