Mohammed Rafiuddin vs Suresh Singh Thakur
2025 Latest Caselaw 8351 Kant

Karnataka High Court

Mohammed Rafiuddin vs Suresh Singh Thakur on 12 September, 2025

                                            -1-
                                                        NC: 2025:KHC-K:5402
                                                   CRL.A No. 200174 of 2025


                   HC-KAR




                             IN THE HIGH COURT OF KARNATAKA

                                    KALABURAGI BENCH

                     DATED THIS THE 12TH DAY OF SEPTEMBER, 2025

                                         BEFORE
                            THE HON'BLE MRS. JUSTICE M.G. UMA

                            CRIMINAL APPEAL NO. 200174 OF 2025
                                  (378(Cr.PC)/419(BNSS))
                   BETWEEN:

                   MOHAMMED RAFIUDDIN
                   S/O MOHAMMED SHAFIUDDIN,
                   AGE: 45 YEARS, OCC: BUSINESS,
                   R/O H.NO. 5-4-88/2A,
                   MANIYAR TALEEM,
                   BIDAR.
                                                        ...APPELLANT
                   (BY SRI HANMANTHRAYA SINDOL, ADVOCATE)

Digitally signed   AND:
by SUMITRA
SHERIGAR           SURESH SINGH THAKUR
Location: HIGH
COURT OF           S/O SATYANARAYAN,
KARNATAKA          AGE: MAJOR, OCC: BUSINESS,
                   R/O H.NO. 5-4-88/219-1-483/1,
                   SHIV NAGAR NORTH,
                   BIDAR-585041.
                                                            ...RESPONDENT

                       THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   419 OF BNSS, 2023 PRAYING TO ALLOW THIS
                   MEMORANDUM OF CRIMINAL APPEAL AND BE PLEASED TO
                   SET ASIDE THE IMPUGNED JUDGMENT OF ACQUITTAL
                   DATED: 10.01.2025 PASSED BY THE LEARNED I ADDL.
                                  -2-
                                              NC: 2025:KHC-K:5402
                                        CRL.A No. 200174 of 2025


HC-KAR




CIVIL JUDGE AND JMFC-II, BIDAR, IN C.C. No.4551/2021
AND CONVICT ACCUSED OF ALL THE CHARGES TO WHICH
HE WAS TRIED.

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

CORAM: HON'BLE MRS JUSTICE M G UMA


                          ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE M.G. UMA)

Learned counsel for the appellant is absent. No

representation.

2. Order-sheet dated 04.09.2025 reads as under:

"Counsel for the petitioner is absent. No representation.

Matter is listed for the 4th time for compliance of office objections. I do not find any reason to adjourn the matter. However, to afford a final opportunity, list this matter on 12.09.2025."

Inspite of that the office objections are not complied

with. It appears that the appellant is not interested in

NC: 2025:KHC-K:5402

HC-KAR

prosecuting the appeal. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

(M.G. UMA) JUDGE

SBS

CT:PK