D Jayanna vs C Nagaraju
2024 Latest Caselaw 25508 Kant

Karnataka High Court

D Jayanna vs C Nagaraju on 25 October, 2024

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                                                                NC: 2024:KHC:43088
                                                             CRL.A No. 686 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                              BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA
                              CRIMINAL APPEAL NO. 686 OF 2021
                   Between:

                   D.Jayanna
                   S/o Late G.H.Doddaiah
                   Aged 63 years
                   R/at No. J-59, Belimath Road,
                   Cottonpet, Bengaluru - 560053
                                                                        ...Appellant
                   (By Sri Akmal Pasha, Advocate - absent)

                   And:

                   C.Nagaraju
                   S/o Chinnappa
                   Aged 42 years
                   C/o Sri Uma Shankar Engg.
Digitally signed   Works, No.11/4, 10th Main
by VEERENDRA
KUMAR K M          Kempapura Agrahara
Location: HIGH     Bengaluru - 560023.
COURT OF                                                              ...Respondent
KARNATAKA

                         This Criminal Appeal is filed under section 378(4) Cr.P.C
                   praying to set aside the impugned judgment dated 03.10.2020
                   passed by the XXIII A.C.M.M., Bengaluru, in C.C.No.376/2018,
                   acquitting the accused and the said complaint be allowed in
                   favour of the appellant by allowing the above appeal with costs.

                        This Criminal Appeal, coming on for orders, this day,
                   judgment was delivered therein as unde:
                             -2-
                                           NC: 2024:KHC:43088
                                     CRL.A No. 686 of 2021




CORAM:    HON'BLE MRS JUSTICE M G UMA

                      ORAL JUDGMENT

Counsel for the appellant is absent. No representation

even though the matter is passed over twice and called

again at 12.08 p.m.

2. The order sheet dated 08.02.2024 reads as

under :

"At the request of the learned counsel for the appellant, finally, two weeks time is granted to comply with the office objections."

3. In spite of the above, there is no progress in the

matter. Office objections are not complied with. It

appears that the appellant is not interested in prosecuting

the appeal. Hence, appeal is dismissed.

SD/-

(M G UMA) JUDGE

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