Sri Prakash N vs Smt. Bhagyalakshmi
2022 Latest Caselaw 11275 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 3 R D DAY OF AUGUST, 2022

                             BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.1409 OF 2016

BETWEEN:

Sri Prakash N
S/o. Nag araju R
Aged about 33 years
R/at No.15, 15 t h Cross
Cholurpalya
Mag adi Road
Beng aluru-560 023.
                                                          ...Appellant
(By Sri Girish Kumar S, Advocate-absent)


AND:

Smt. Bhagyalakshmi
W/o. Ramanna S
Aged about 34 years
R/at No.84/2, 3 r d Stag e
4 t h Block, 8 t h Main, 1 s t G Cross
Basaveshwaranagara
Beng aluru-560 079.
                                                     ...Respondent
(By Sri B.S. Lakshmisha, Ad vocate)



      This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. p raying to set aside the judgment and ord er
dated    25.06.2016       passed    by   the       XXII    A.C.M.M.,
Bang alore    in   C.C.   No.18943/2015        -    acq uitting   the
                             :: 2 ::


respondent/accused    for    the      offence   p/u/s   138   of
N.I. Act.


        This Criminal Appeal coming on for admission
this d ay, the Court made the following:

                        ORDER

The order sheet shows that the counsel for

the parties are continuously absent. This appeal

arises out of judgment of acquittal passed by the

Magistrate for the offence under section 138 of the

Negotiable Instruments Act. Since the appeal

arises out of a private complaint and it appears

that the appellant is not interested, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

ckl/-