Smt K C Shashikala vs Sri Rajappa
2021 Latest Caselaw 3160 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF AUGUST, 2021

                         BEFORE

       THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

             CRIMINAL APPEAL NO.147 OF 2011

BETWEEN:

Smt. K.C.Shashikala
W/o. Sri M.G.Mohan
Aged about 32 years
Advocate, R/at No.3
5th 'A' Cross, Subannagarden
Vijayanagar, Bangalore-560 040.

                                                ... Appellant
(By Sri.V.B.Shivakumar, Advocate)

AND:

Sri. Rajappa
S/o. Late Munishamappa
Aged about 48 years
R/at No.579, Mahadevapura Post
Hoodi, Shanthinagara
Bangalore-560 005.
                                             ... Respondent

(By Smt. Shashikala.K.N., Advocate)

       This Criminal Appeal is filed under Section 378 (4)
Cr.P.C praying that this Hon'ble Court may be pleased to set
aside the order dated 03.11.2010 passed by the Presiding
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Officer, FTC-VI, Bangalore in Crl.A.No.215/2009 acquitting
the respondent/accused for the offence punishable under
Section 138 of N.I. Act and confirming the order dated
13.02.2009 passed by the XX Addl. Chief Metropolitan
Magistrate, Bangalore in C.C.No.2708/2003


      This Criminal Appeal coming on for hearing, this day
through video conference / physical hearing, the Court
delivered the following:


                      JUDGMENT

This appeal is by the complainant.

None appears for the appellant. There is no

representation.

The case is passed over. The case is called for

the second time and even then, the learned counsel for

the appellant is absent.

The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SSD