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Karnataka High Court

Sri Gurappa G G vs Sri B Ramaiah S/O Late Betta on 1 February, 2023

Author: P.N.Desai

Bench: P.N.Desai

                                               -1-
                                                         CRL.A No. 850 of 2012




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 1ST DAY OF FEBRUARY, 2023

                                             BEFORE
                               THE HON'BLE MR JUSTICE P.N.DESAI
                              CRIMINAL APPEAL NO. 850 OF 2012 (A)
                   BETWEEN:

                   SRI GURAPPA G.G
                   S/O SRI. GUTHAPPA,
                   AGED ABOUT 62 YEARS,
                   RESIDING AT NO. 122A,
                   7TH CROSS, S.G PALYA,
                   VENKATESHWARA LAYOUT,
                   DRC POST, BANGALORE-29.

                                                                   ...APPELLANT

                   (BY SRI. G.G GURAPPA, APPELLANT (ABSENT))

                   AND:

                   SRI B. RAMAIAH
                   S/O LATE BETTA
                   AGED ABOUT 60 YEARS,
Digitally signed   C/O NO 9, 'A' TYPE QUARTERS,
by
NAGARATHNA         SOUTHERN REGIONAL STATION,
M
Location: HIGH     NATIONAL DIARY RESEARCH INSTITUTE
COURT OF           ADUGODI, BANGALORE-30.
KARNATAKA



                   PRESENT ADDRESS:
                   R/AT DOOR NO. 41,
                   KANNAPPA BUILDING,
                   4TH CROSS, DEVEGOWDA BLOCK,
                   ADUGODI, BANGALORE-30.

                                                                 ...RESPONDENT

                   (BY SRI. G BALAKRISHNA SHASTRY.,ADVOCATE)
                                     -2-
                                               CRL.A No. 850 of 2012




     THIS CRL.A. FILED U/S. 378(4) CR.P.C BY THE ADV., FOR THE
APPELLANT PRAYING TO SET ASIDE THE ORDER DATED:6.7.2012
PASSED BY THE XIII ADDL.C.M.M., BANGALORE IN C.C.NO.19632/06
- ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                JUDGMENT

Learned counsel for the appellant Sri. R. Balaji, has filed a memo of retirement dated 31.01.2023. It is notified in the memo of retirement about listing of the matter today, but inspite of the same, the appellant Sri. Gurappa G.G. is not present. The matter is more than 10 years old. It appears the appellant is not interested in prosecuting the case.

2. Memo is taken on record. Learned counsel is permitted to retire.

3. Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE MN List No.: 1 Sl No.: 42