Karnataka High Court
Mr. A. Rathnam vs Mr. S. K. Ramesh on 27 October, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF OCTOBER, 2022
BEFORE
THE HON'BLE MS.JUSTICE J.M.KHAZI
CRIMINAL APPEAL NO.1609 OF 2017
BETWEEN:
MR. A. RATHNAM
S/O LATE ANANDA,
AGED 70 YEARS
R/AT NO.265, IDA COTTAGE,
3RD CROSS, SAPTHAGIRI LAYOUT,
VIDYANARAYANAPURA,
BANGALORE - 560 097.
... COMPLAINANT/APPELLANT
(BY SRI. C.H.SRINIVAS, ADVOCATE)
AND:
MR. S. K. RAMESH
PROPRIETOR,
M/S. S.K.PRINTERS,
NO.213, 1ST FLOOR, 3RD MAIN,
NEAR MALLESWARAM
CO-OPERATIVE BANK,
VAYALIKAVAL,
BANGALORE - 560 003
RESIDENTIAL ADDRESS
MR.S.K.RAMESH,
S/O C.KRISHNAIAH,
PROPRIETOR,
M/S. S.K.PRINTERS,
RESIDING AT NO.457,
11TH CROSS, SADASHIVANAGAR,
BANGALORE - 560 080.
...ACCUSED/RESPONDENT
THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO i) SET ASIDE
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THE ORDER DATED 01.07.2017 PASSED IN
C.C.NO.16095/2012 AT XX ACMM, BANGALORE AT
ANNEXURE-A AND RESTORE THE COMPLAINT ON THE FILE OF
THE 20TH ADDITIONAL C.M.M.COURT, AT BANGALORE FOR
THE DISPOSAL OF THE CASE ON THE MERITS OF THE CASE;
ii) GRANT SUCH OTHER RELIEF'S AS THIS HON'BLE COURT
PLEASED TO GRANT WHILE ALLOWING THIS APPEAL WITH
COSTS, IN THE INTEREST OF JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
No representation for appellant.
2. No representation for appellant even in the afternoon session.
3. On 12.01.2022 a submission was made stating that appellant is no more and sought time to do the needful. However, no steps have been taken to bring the legal representatives of appellant/complainant on record to prosecute the appeal.
Hence, appeal is dismissed as abated.
Sd/-
JUDGE RR