LAWS(KAR)-2023-1-720

K. M.ASWATHANARAYANA Vs. R.SRINIVAS

Decided On January 09, 2023
K. M.Aswathanarayana Appellant
V/S
R.Srinivas Respondents

JUDGEMENT

(1.) Though the matter is listed at the stage of admission, the same is taken for final disposal by consent.

(2.) This appeal is filed challenging the order dtd. 28/1/2017 passed by the XII Additional Chief Metropolitan Magistrate, Bengaluru (for short hereinafter referred to as 'learned ACMM') in C.C.No.21550/2014, whereby the learned ACMM dismissed the complaint for non-prosecution.

(3.) Heard Sri. H.V.Subramanya, learned counsel for the petitioner and perused the records of the Trial Court. No representation for the respondent.