Karnataka High Court
D Krishnappa vs Shaik Silaiman on 18 October, 2022
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF OCTOBER, 2022
BEFORE
THE HON'BLE MS.JUSTICE J.M.KHAZI
CRIMINAL APPEAL NO.1262 OF 2020
BETWEEN:
D. KRISHNAPPA
S/O LATE DASAPPA,
AGED ABOUT 69 YEARS,
R/AT NO.140,
NARASIPURA, MAIN ROAD,
VIDYARANYAPURA,
BANGALORE - 560 097.
...APPELLANT
(BY SRI. KUMARA L., ADVOCATE)
AND
SHAIK SILAIMAN
S/O SAIK KHASIM,
AGED ABOUT 52 YEARS,
R/AT NO.243, 9TH MAIN,
NARASIPURA MAIN ROAD,
VIDYARANYAPURA,
BANGALORE - 560 097.
...RESPONDENT
THIS CRIMINAL APPEAL FILED U/S 378(4) CR.P.C PRAYING TO
SET ASIDE THE IMPUGNED JUDGMENT DATED 04.11.2020 PASSED BY
THE XVIII ACMM, BANGLAORE IN C.C. NO.24469/2016 - ACQUITTING
THE RESPONDENT/ ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT.
THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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JUDGMENT
No representation for the appellant and respondent.
Vide order dated 10.10.2022, a week's time has been granted to comply with the office objection, failing which the necessary orders would be passed for dismissal of appeal.
Inspite of conditional order, steps have not been taken.
Hence, appeal is dismissed for non-prosecution.
Sd/-
JUDGE LL