Dr. R.P. Abdul Ghani vs Mr.Shoaib Ulla Khan
2024 Latest Caselaw 25220 Kant

Karnataka High Court

Dr. R.P. Abdul Ghani vs Mr.Shoaib Ulla Khan on 22 October, 2024

                                                     -1-
                                                                     NC: 2024:KHC:42367
                                                                  CRL.A No. 323 of 2020




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                                BEFORE

                                   THE HON'BLE MRS JUSTICE M G UMA

                                  CRIMINAL APPEAL NO.323 OF 2020 (A)

                      BETWEEN:

                      DR. R.P. ABDUL GHANI
                      S/O. LATE P. ABDUL AZEEZ SAHIB,
                      AGED ABOUT 64 YEARS,
                      RESIDING AT NO.06, ELAHI LANE,
                      BRUCEPET, BELLARY - 583 101.                         ... APPELLANT

                      (BY SRI KULKARNI ABDUL RASHEED SIKANDER SAB, ADVOCATE
                      (ABSENT))

                      AND:

                      MR. SHOAIB ULLA KHAN
                      S/O. ZABI ULLA KHAN,
                      AGED ABOUT 31 YEARS,
                      RESIDING AT NO.13, IV CROSS,
                      MD BLOCK, CHAMARAJPET,
                      BANGALORE - 560 018.                               ... RESPONDENT
Digitally signed by
MAHALAKSHMI B M              THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
Location: HIGH
COURT OF              CR.P.C BY THE ADVOCATE FOR THE APPELLANT PRAYING THAT THIS
KARNATAKA
                      HON'BLE COURT MAY BE PLEASED TO SET ASIDE THE ACQUITTAL
                      JUDGMENT DATED 09.10.2018, PASSED BY THE JUDGE COURT OF
                      SMALL    CAUSES   AND   XXVI      A.C.M.M    AT   BENGALURU     IN
                      C.C.NO.16364/2014 ACQUITTING THE RESPONDENTS/ACCUSED FOR
                      THE OFFENCE P/U/S 138 OF THE N.I ACT.


                            THIS CRIMINAL APPEAL COMING ON FOR FINAL HEARING,
                      THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

                      CORAM:    HON'BLE MRS JUSTICE M G UMA
                               -2-
                                           NC: 2024:KHC:42367
                                        CRL.A No. 323 of 2020




                        ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation, even though the matter was passed over

twice and called again for the third time. Steps were not

taken for issuance of notice to the respondent.

2. On 20.09.2024, finally time was granted to take

steps for issuance of notice to the respondent. In spite of

that, there is no progress in the matter. It is evident that

the appellant is not interested in prosecuting the appeal.

Hence, the appeal is dismissed.

Sd/-

(M G UMA) JUDGE

MBM