State By Police Inspector vs Sri. S. Prakash Murthy
2024 Latest Caselaw 12657 Kant

Karnataka High Court

State By Police Inspector vs Sri. S. Prakash Murthy on 6 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                             NC: 2024:KHC:19741
                                                          CRL.A No. 556 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 6TH DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 556 OF 2015
                      BETWEEN:

                         STATE BY POLICE INSPECTOR
                         KARNATAKA LOKAYUKTA
                         HASSAN - 573 201.
                                                                 ...APPELLANT

Digitally signed by
                      (BY SRI B S PRASAD, ADVOCATE - ABSENT)
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
                      AND:
COURT OF
KARNATAKA
                         SRI S. PRAKASH MURTHY
                         SON OF LATE SIDDAPPA
                         AGED ABOUT 47 YEARS
                         SHERISTEDAR, R R T SECTION
                         TALUK OFFICE, BELUR - 573 201.
                                                               ...RESPONDENT

                      (BY SRI GOWTHAMDEV C .ULLAL, ADVOCATE)


                           THIS CRL.A. IS FILED U/S.378(1) AND (3) CR.P.C
                      PRAYING TO GRANT LEAVE TO APPEAL AGAINST THE
                      JUDGMENT AND ORDER OF ACQUITTAL DATED 24.11.2014
                      PASSED BY THE COURT OF THE PRINCIPAL S.J., AND SPECIAL
                      JUDGE, HASSAN IN SPECIAL CASE No.70/2009 ACQUITTING
                      THE RESPONDENT OF THE OFFENCES P/U/S 7, 13 (1)(d) R/W
                      SECTION 13(2) OF P.C. ACT AND ETC.,


                          THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                              -2-
                                             NC: 2024:KHC:19741
                                          CRL.A No. 556 of 2015




                         JUDGMENT

1. None appears for the appellant.

2. Learned counsel for respondent present.

3. None appeared for the appellant on

31.05.2024. It appears that the appellant is not interested

in prosecuting the appeal. Hence, appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

LRS