Nagaiah vs Dr J M Sanjeeva
2024 Latest Caselaw 27103 Kant

Karnataka High Court

Nagaiah vs Dr J M Sanjeeva on 12 November, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                                   -1-
                                                              NC: 2024:KHC:46096
                                                          CRL.A No. 1456 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                                BEFORE

                                 THE HON'BLE MR JUSTICE K.NATARAJAN

                           CRIMINAL APPEAL NO.1456 OF 2023 (U/S 14(A) (2))

                      BETWEEN:

                      NAGAIAH
                      S/O. LATE NANJAIAH
                      AGED ABOUT 47 YEARS,
                      R/AT NO.3, MAURYA NILAYA,
                      NEAR DEENABANDHU ASRAMA,
                      KARNINANJANAPURA, NEW EXTENSION,
                      CHAMARAJNAGARA TOWN,
                      CHAMARAJANAGARA - 571 313.                      ... APPELLANT

                      (BY SRI PRASANNA KUMAR B., ADVOCATE (ABSENT))

                      AND:

                      1.   DR. J.M. SANJEEVA
                           S/O. LATE J.S. MOHANAREDDY,
                           AGED ABOUT 55 YEARS,
                           R/AT HOUSE NO.9, 8TH MAIN,
                           SARASWATHIPURAM,
Digitally signed by
MAHALAKSHMI B M            MYSURU - 570 001.
Location: HIGH
COURT OF                   PRESENTLY: MYSURU CIMS HOSPITAL GUEST HOUSE,
KARNATAKA                  YADAPURA, CHAMARAJANAGARA - 571 313.

                      2.   THE STATE OF KARNATAKA
                           CHAMARAJANAGARA CIRCLE POLICE STATION,
                           REPRESENTED BY STATE PUBLIC PROSECUTOR
                           HIGH COURT OF KARNATAKA,
                           BENGALURU - 560 001.                  ... RESPONDENTS

                      (BY SRI N. GOWTHAM RAGHUNATH, ADVOCATE FOR R-1;
                          SMT. M.M. WAHEEDA, HCGP FOR R-2)

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14(A)(2)
                      OF SC/ST (POA) ACT, 1989 PRAYING TO SET ASIDE THE ORDER OF
                      GRANTING BAIL TO THE RESPONDENT NO.1 ORDER DATED
                                         -2-
                                                     NC: 2024:KHC:46096
                                                 CRL.A No. 1456 of 2023




12.06.2023 IN CR.NO.51/2023 BY THE LEARNED PRINCIPAL
DISTRICT AND SESSIONS JUDGE, CHAMARAJANAGARA FOR THE
OFFENCE P/U/S 3(1)(V) OF SC AND ST (PREVENTION OF
ATROCITIES) ACT.

     THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE K.NATARAJAN


                            ORAL JUDGMENT

Learned counsel for the appellant and learned

counsel for respondent No.1 have remained absent.

Learned HCGP for respondent No.2 is present.

2. This appeal was filed on 01.08.2023 and even

after lapse of more than 15 months, there is no progress

in the matter. In spite of adjournments, the appellant's

counsel has not taken steps to argue the matter. Hence,

the appeal is dismissed for non-prosecution.

Sd/-

(K.NATARAJAN) JUDGE

MBM