Sri Suresh D M vs Smt Sumithra
2022 Latest Caselaw 2469 Kant

                                      CRL.A.No.1440/2017

                          1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 15TH DAY OF FEBRUARY 2022

                       BEFORE

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

        CRIMINAL APPEAL NO.1440/2017
BETWEEN:

SRI. SURESH D.M.
S/O SRI. MONNAPPA
AGED ABOUT 42 YEARS
R/AT NO.3, SURYANARAYANA ASHRAM
GUNDAPPA MATT ROAD
LINGARAJAPURA
BANGALORE - 560 084
                                            ... APPELLANT
(BY SRI. M.S.MANJANNA, ADVOCATE [ABSENT])

AND

SMT. SUMITHRA
AGED ABOUT 52 YEARS
R/AT NO.118/1
HANUMANTHAPPA BUILDING
COX TOWN, JEEVANAHALLI
BANGALORE - 560 005

AND ALSO AT
GODAGHALLY VILLAGE
BOODHIKATE POST
BANGARPET TALUK
KOLAR DISTRICT - 71
                                        ... RESPONDENT
(BY SRI. CHANDAN, ADVOCATE)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT DATED
                                             CRL.A.No.1440/2017

                              2


30.06.2017 PASSED BY THE LVII ADDL. C.M.M., BENGALURU IN
C.C.NO.52470/2015        -        ACQUITTING        THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF N.I. ACT.

      THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THIS DAY, THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

No representation for the appellant. Records

show that since last several hearing dates, there was

no representation for the appellant. This is an appeal

against the order of acquittal. It appears that the

appellant is not interested in prosecuting the matter.

Therefore, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

pgg