Smt R S Lakshmi vs Sri N Balaji Naidu
2022 Latest Caselaw 2600 Kant

                                      Crl.A.No.528/2019

                           1
                                                      M




   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF FEBRUARY 2022

                       BEFORE

         THE HON'BLE MRS JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL No.528/2019

BETWEEN:

SMT. R.S.LAKSHMI
W/O VENKATESH
AGED ABOUT 38 YEARS
R/AT NO.52, 4TH CROSS
2ND MAIN, MANJUNATHA NAGAR
CHIKKALASANDRA
BENGALURU-560 061                          ...APPELLANT

(BY SRI RAVI.A, ADVOCATE [ABSENT])

AND:

SRI N.BALAJI NAIDU
S/O N.DORESWAMY NAIDU
AGED ABOUT 45 YEARS
R/AT BETTAROLAPALLI
JAKKIDANA POST
PENUMUR MANDALA
CHITTOOR DISTRICT
ANDHRA PRADESH-517 126                  ...RESPONDENT


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER DATED 04.02.2019 PASSED BY THE XVI ADDITIONAL
CHIEF   METROPOLITAN    MAGISTRATE,   BENGALURU     IN
C.C.NO.8605/2018 ACQUITING THE APPELLANT/ACCUSED FOR
THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT.


      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                                            Crl.A.No.528/2019

                             2
                                                           M




                     JUDGMENT

No representation for the appellant. The records

show that on previous two hearing dates also, 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

appeal is dismissed for non-prosecution.

Sd/-

JUDGE KSR