Ramesh C vs Shailesh
2024 Latest Caselaw 12149 Kant

Karnataka High Court

Ramesh C vs Shailesh on 31 May, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                           NC: 2024:KHC:18638
                                                        CRL.A No. 291 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 31ST DAY OF MAY, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 291 OF 2022
                      BETWEEN:

                      C. RAMESH,
                      S/O CHANNIAH,
                      AGED ABOUT 43 YEARS,
                      R/AT NO.239, 11TH CROSS,
                      2ND STAGE, MARUTHI NAGAR,
                      ULLAL UPA NAGAR POST,
                      BANGALORE - 560 056.
                                                                 ...APPELLANT
                      (BY SRI. MANOHAR R, ADVOCATE (ABSENT))
Digitally signed by
LAKSHMINARAYANA       AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA             SHAILESH,
                      S/O KALLESH,
                      AGED ABOUT 50 YEARS,
                      R/AT NO.42, 2ND CROSS,
                      A-1, WESTERN MANOR RESIDENCY,
                      AATMANANDA COLONY, R.T. NAGAR,
                      BANGALORE - 560 032.
                                                               ...RESPONDENT
                      (BY SRI. CHANDAN K, ADVOCATE)

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                      378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
                      ORDER DATED 20.11.2021 PASSED BY XIII ADDITIONAL CHIEF
                      METROPOLITAN MAGISTRATE, BENGALURU AND CONVICT THE
                      ACCUSED IN C.C.NO.8939/2019 IN THE ABOVE CASE.

                           THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
                      THE COURT DELIVERED THE FOLLOWING:
                              -2-
                                            NC: 2024:KHC:18638
                                         CRL.A No. 291 of 2022




                         JUDGMENT

None appears for the appellant.

2. Even none appeared for the appellant on

10.04.2024.

3. Learned counsel for respondent is present and

submits that learned counsel for appellant is not present

today and also on the previous dates of hearing. It

appears that the appellant is not interested in prosecuting

the appeal. Hence, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

CPN CT: BHK