G S Vasudeva vs Kumarasetty
2024 Latest Caselaw 15036 Kant

Karnataka High Court

G S Vasudeva vs Kumarasetty on 28 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                           NC: 2024:KHC:24012
                                                         CRL.A No. 41 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 41 OF 2014
                      BETWEEN:

                         G S VASUDEVA
                         S/O CHANNAPPA
                         AGED ABOUT 51 YEARS
                         AGRICULTURIST
                         R/O GORAHALLI VILLAGE
                         BETTADAPURA HOBLI
                         PIRIYAPATTANA TALUK
                         MYSORE - 570 001.
                                                                 ...APPELLANT

Digitally signed by
LAKSHMINARAYANA       (BY SRI HIREMATH M V, ADVOCATE - ABSENT)
MURTHY RAJASHRI
Location: HIGH        AND:
COURT OF
KARNATAKA
                         KUMARASETTY
                         S/O LATE RUDRASETTY
                         AGED ABOUT 53 YEARS
                         AUTO DRIVER
                         R/O C/O MADAIAH, DOOR No.321
                         2ND CROSS, RAMANUJA ROAD
                         MYSORE - 570 001.
                                                             ...RESPONDENT

                      (BY SRI SHRIKARA P K, ADVOCATE - ABSENT)

                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT AND ORDER DATED:3.7.13 PASSED
                      BY THE CIVIL JUDGE AND JMFC, PERIYAPATNA IN
                      C.C.No.509/2010 - ACQUITTING THE RESPONDENT/ACCUSED
                      FOR THE OFFENCE P/U/S 138 OF N.I. ACT AND ETC.,
                                   -2-
                                                 NC: 2024:KHC:24012
                                               CRL.A No. 41 of 2014




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

                               JUDGMENT

Learned counsel for the appellant is absent.

2. Learned counsel for the appellant was also

absent on 13.12.2023, 03.01.2024 and 11.01.2024. This

Court on 11.01.2024 even noted absence of learned

counsel for the appellant has granted an opportunity

subject to the payment of cost of Rs.500/- payable to the

Legal Service Authority. Inspite of the said order, learned

counsel for the appellant neither paid cost nor appeared

before the Court to argue the matter. It appears that

appellant is not interested in prosecuting this matter.

3. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

DSP