Sri G K Balakrishna vs Smt Manjula
2022 Latest Caselaw 1390 Kant

                                       Crl.A.No.201/2017
                           1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 31ST DAY OF JANUARY, 2022

                        BEFORE:

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

           CRIMINAL APPEAL No.201/2017

BETWEEN:

SRI.G.K.BALAKRISHNA
S/O LATE G.A.KRISHNAPPA
AGED 43 YEARS
RESIDING AT:
DEVANARAYANA SWAMY STREET
WARD NO.18, KANDAVARPET
CHICKBALLAPUR-562101                        ...APPELLANT

(BY SRI.G.K.BALAKRISHNA, ADVOCATE-ABSENT)

AND:

SMT.MANJULA
W/O LATE K.MAHENDRA
AGED 47 YEARS
RESIDING AT
BEHIND BHARATHI SHISHUVIHARA
OPPOSITE TO LIC
CHICKBALLAPUR-562 101.                   ...RESPONDENT

(SMT.MANJULA -ABSENT)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C BY THE ADVOCATE FOR THE APPELLANT PRAYING TO
SET ASIDE THE JUDGMENT AND ORDER DATED 10.11.2016
PASSED BY THE II ADDITIONAL CIVIL JUDGE AND JMFC.,
CHIKKABALLAPURA IN C.C.NO.592/2013 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT.
                                             Crl.A.No.201/2017
                              2




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

Since both the learned counsel Sri.D.Kumar Raju for

appellant and Sri.Basavaraju P., for respondent have filed

memo of retirement on serving retirement notice on the

parties, they are permitted to retire.

There is a delay of 24 days in filing the appeal.

I.A.1/2017 is filed seeking condonation of delay of 24

days. Learned counsel for appellant submits that appellant

did not receive his phone calls. It appears that appellant is

not interested in prosecuting the matter.

I.A.1/2017 seeking condonation of delay of 24 days

and the appeal are dismissed for non-prosecution.

Sd/-

JUDGE

SBN