Manjunath R V vs State Of Karnataka
2024 Latest Caselaw 26617 Kant

Karnataka High Court

Manjunath R V vs State Of Karnataka on 7 November, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                             NC: 2024:KHC:44827
                                                         CRL.A No. 2246 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 2246 OF 2022
                      BETWEEN:

                         MANJUNATH R V
                         S/O VENKATESHAPPA
                         AGED ABOUT 36 YEARS
                         R/AT RAMASWAMY HALLI VILLAGE
                         CHIKKABALLAPURA TALUK AND DISTRICT.
                                                                   ...APPELLANT

                      (BY SRI SANTHOSH KUMAR M B, ADVOCATE -ABSENT)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
                      AND:
Location: HIGH
COURT OF
KARNATAKA                STATE OF KARNATAKA
                         BY DEVANAHALLI POLICE
                         BENGALURU RURAL
                         REP. BY STATE PUBLIC PROSECUTOR
                         HIGH COURT BUILDING
                         BENGALURU - 560 001.
                                                                ...RESPONDENT

                      (BY SRI. K. NAGESHWARAPPA, HCGP)

                           THIS CRL.A IS FILED U/S 449 CR.PC PRAYING TO SET
                      ASIDE THE ORDER DATED 23.08.2021 AND RESTORE THE
                      ORDER DATED 25.01.2020 IN S.C.NO.15007/2017 ON THE
                      FILE OF THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                      DEVANAHALLI, BENGALURU RURAL, VIDE ANNEXURE-A BY
                      ALLOWING THIS APPEAL AND ETC.,

                          THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
                      JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                  -2-
                                             NC: 2024:KHC:44827
                                         CRL.A No. 2246 of 2022




CORAM:     HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                        ORAL JUDGMENT

None appears for the appellant. Even none appeared

for the appellant on 19.02.2024, 25.07.2024, 27.09.2024.

Inspite of granting sufficient time office objections are not

complied. It appears that the appellant is not interested in

prosecuting this appeal.

Hence, the appeal is dismissed for non

compliance of office objections.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

DSP