Smt. Krishnaveni. S vs Sri. Jayarama Reddy
2022 Latest Caselaw 1903 Kant

                                            CRL.A.No.970/2018


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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 7TH DAY OF FEBRUARY 2022

                           BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL NO.970/2018
BETWEEN:

SMT.KRISHNAVENI S
W/O LATE SELVARAJ
AGED ABOUT 42 YEARS
R/AT NO.741, 2ND CROSS
5TH MAIN, KAMALANAGAR
BANGALORE - 560 079                    ... APPELLANT

(BY SRI.C.S.KUMAR, ADV.(ABSENT))

AND:

SRI.JAYARAMA REDDY
S/O GOVINDARAJU
AGED ABOUT 56 YEARS
R/AT NO.133/A, 4TH BLOCK
RAJAJINAGAR
BANGALORE - 560 010                    ... RESPONDENT

(BY SRI.JAYARAM REDDY- RESPONDENT SERVED)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
16.11.2017 PASSED BY THE XXII ADDITIONAL C.M.M.,
BENGALURU     IN  C.C.NO.4907/2017-    ACQUITTING   THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
N.I.ACT.
                                               CRL.A.No.970/2018


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     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT THROUGH VIDEO CONFERENCE DELIVERED
THE FOLLOWING:


                        JUDGMENT

No representation for the appellant. The records

show that since last six hearing dates, there was no

representation for the appellant. This appeal is against the

order of acquittal. It appears that the appellant is not

interested in prosecuting the matter.

Therefore, the applications and the appeal are

dismissed for non-prosecution.

Sd/-

JUDGE

PKN