V S Aravind Kumar vs Aravind Kumar V/S N Rajesh
2024 Latest Caselaw 12537 Kant

Karnataka High Court

V S Aravind Kumar vs Aravind Kumar V/S N Rajesh on 5 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                           NC: 2024:KHC:19293
                                                        CRL.A No. 758 of 2014




                        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. 758 OF 2014
                      BETWEEN:

                         V S ARAVIND KUMAR
                         S/O UTHANUR SRINIVAS
                         AGED ABOUT 36 YEARS
                         R/AT No.2555/A, 4TH CROSS
                         4TH MAIN, YELAHANKA NEW TOWN
                         BANGALORE - 64.
                                                                   ...APPELLANT

                      (BY SRI M V ANIL KUMAR, ADVOCATE - ABSENT)

                      AND:

Digitally signed by      N RAJESH
LAKSHMINARAYANA          S/O NAGARAJACHARI
MURTHY RAJASHRI
Location: HIGH           AGED ABOUT 35 YEARS
COURT OF                 R/AT No.2/15, VENKATESHWARA NILAYA
KARNATAKA
                         1ST CROSS, 2ND MAIN, 4TH BLOCK
                         GIDDAMMA LAYOUT
                         AKASHNAGAR, A. NARAYANAPURA
                         BANGALORE - 16.

                         AND ALSO SHOP/AT
                         VISHWAKARMA GOLD PALACE
                         OPP. K.R.PURAM BBMP OFFICE
                         K.R. PURAM, BANGALORE.
                                                               ...RESPONDENT

                      (BY SRI C NARASIMHAMURTHY, ADVOCATE)

                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
                      SET ASIDE THE ORDER DATED:5.7.14, PASSED BY THE IXX
                                    -2-
                                                  NC: 2024:KHC:19293
                                             CRL.A No. 758 of 2014




ACMM,    BANGALORE     CITY., IN C.C.NO.13354/2009 -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

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

                               JUDGMENT

None appears for the appellant.

Learned counsel for the respondent is present.

Counsel for the appellant was also absent on

03.01.2024 and 11.01.2024. On 11.01.2024, the matter

was adjourned for absence of the counsel for the appellant

on costs of Rs.500/-.

Inspite of that neither the costs is paid nor the

appellant is present before the Court. It appears that the

appellant has no interest in prosecuting the appeal.

Hence, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

GH