Smt M U Latha vs Smt Lalitha Alias Lalli
2021 Latest Caselaw 3188 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF AUGUST 2021

                            BEFORE

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL No. 1630 OF 2018

BETWEEN

Smt. M.U.Latha,
W/o P.N.Shivaramaiah,
Aged about 47 years,
Residing at No.10/6,
7th Cross, Bhuvaneswari
Nagar, Magadi Road,
Bengaluru-560023.
                                            ...Appellant
(By Sri D.N.Ramachandrappa, Advocate - Absent)

AND

Smt. Lalitha Alias Lalli,
W/o Rajesh,
Residing at No.121,
2nd Floor, 4th Cross,
K.P.Agrahara,
Magadi Road,
Bengaluru-560023.
                                           ...Respondent

      This Criminal Appeal is filed under Section 378(4)
Cr.P.C. praying to set aside the judgment dated
02.07.2018 passed by the IV Additional and XXX A.C.M.M.,
Bengaluru     in   C.C.No.50083/2017     acquitting  the
respondent/accused for the offence punishable under
Section 138 of N.I.Act.
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      This Criminal Appeal coming on for orders this day,
the court made the following:


                         ORDER

The order sheet dated 17.2.2021 shows that four

weeks time was given to the appellant's counsel as a

last chance for compliance of office objections.

Appellant's counsel is absent today. Office objections

have not been complied with in spite of giving

sufficient time. Therefore appeal is dismissed.

SD/-

JUDGE

ckl