Karnataka High Court
Sri H K Mohan Kumar vs Sri M Venkatesh on 24 January, 2012
Author: N.Ananda
Bench: N.Ananda
THE HON'BLE MR.JUSTICE'N ANANDA" BETWEEN: SRI H K MOHAN KUMAR. S/O LATE KALACHART AGED ABOUT 38 YEARS °.. R/AT NEAR FOREST GATE SRINGERI ROAD 7 ALDURU AT AND POST. = a CHIKKAMANGALORE TALUK.. 7 ...PETITIONER 'S$ NAGESH AND S R GAUTHAM, -- bpp oo te "S M VENKATESH WY Gao /O. MARAPPA "LAGED.ABOUT 73 YEARS ~ DOOR NO. 431, CHANNAPURA ROAD FORT, .CHIKKAMANGALORE CITY. Qe STATE OF KARNATAKA ') Amended vide REP. BY S.P.P. | Court Order HIGH COURT OF KARNATAKA P dtd. 23.1.2012 BANGALORE. |. . -RESPONDENTS (RY GR. WTTAVAWTIVMAD wA TRE DS UecpDp wap BY SRI: VIJAYAKUMAR MAJAGE, HCGP FOR REODONDENT NO OO: RESPONDENT NO. ZL) Z N MATTER... ~ BBR Ob ORDER
petitioner and the Ore be an for Filoted V Con rial T a Section _ uinder
3. It ais settled law that criminal appeal cannot be dismissed for non- prosecution and it has to be on. merits, notwithstanding absence of counsel "iS accepted. Impugned order is-.get.aside. ~The matter is remanded to the First Appellaté Court, for : yee a eit ;
an accordance with law. KM 0.