Mr Girisha E vs Mr Anand Kumar
2024 Latest Caselaw 15045 Kant

Karnataka High Court

Mr Girisha E vs Mr Anand Kumar on 28 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                           NC: 2024:KHC:24025
                                                       CRL.A No. 2074 of 2017




                      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. 2074 OF 2017
                      BETWEEN:

                         MR GIRISHA E.
                         AGED ABOUT 56 YEARS
                         SON OF LATE ERAIAH
                         RESIDING AT NO.1109/17
                         11TH MAIN, VYALIKAVAL
                         BANGALORE - 560 003.
                                                                   ...APPELLANT
Digitally signed by   (BY SRI. CHALUVARAJU G.V, ADVOCATE-ABSENT)
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        AND:
COURT OF
KARNATAKA
                         MR. ANAND KUMAR
                         AGED ABOUT 45 YEARS
                         SON MR. RAJANNA
                         PRESENTLY RESIDING AT NO.54
                         FIRST FLOOR, 8TH CROSS ROAD
                         SWIMMING POOL EXTENSION
                         MALLESHWARAM
                         BANGALORE - 560 003.
                                                               ...RESPONDENT
                      (BY SRI. SHIVAKUMAR D A, ADVOCATE)

                           THIS     CRIMINAL    APPEAL IS  FILED    UNDER
                      SECTION.378(4) CR.P.C PRAYING TO SET ASIDE THE
                      JUDGMENT DATED 09.10.2017 PASSED BY THE XIX
                      ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, BANGALORE
                      IN C.C.NO.18996/2014- ACQUITTING THE RESPONDENT/
                      ACCUSED FOR THE OFFENCE PUNISHABLE UNDER SECTION
                      138 OF N.I. ACT AND ETC.,
                                -2-
                                             NC: 2024:KHC:24025
                                        CRL.A No. 2074 of 2017




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


                           JUDGMENT

The counsel for the appellant absent.

There is no representation on behalf of the counsel

for the appellant on earlier occasions i.e., on 19.09.2023,

31.10.2023, 05.12.2023 and 09.01.2024.

Learned counsel for the respondent is present.

It appears that appellant is not interested in

prosecuting the matter. Hence, appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

RU