Smt V R Janaki vs Sri Sridhara
2022 Latest Caselaw 546 Kant

                                     Crl.A.No.170/2016

                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 12TH DAY OF JANUARY 2022

                       BEFORE

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

           CRIMINAL APPEAL No.170/2016

BETWEEN:

SMT V.R. JANAKI
W/O V. RAJU
AGED ABOUT 52 YEARS
R/AT BALLYAMUNDOOR VILLAGE & POST
KODAGU DISTRICT - 571 201
                                         ... APPELLANT
(SMT V.R.JANAKI, APPELLANT SERVED [ABSENT])

AND:

1.     SRI SRIDHARA
       AGED ABOUT 40 YEARS
       POLICE SUB INSPECTOR
       SRIMANGALA POLICE STATION
       VIRAJPET TALUK - 571 201

2.     SRI DODDAIAH, A.S.I.
       AGED ABOUT 55 YEARS
       ASSISTANT SUB INSPECTOR
       SRIMANGALA POLICE STATION
       VIRAJPET TALUK - 571 201

3.     SRI GANAPATHI P.C.
       AGED ABOUT 35 YEARS
       DRIVER
       SRIMANGALA POLICE STATION
       SRIMANGALA - 571 201

4.     SRI PAPAIAH
       AGED ABOUT 40 YEARS
       HEAD CONSTABLE
                                         Crl.A.No.170/2016

                           2



     SRIMANGALA POLICE STATION
     VIRAJPET TALUK - 571 201

5.   SRI YOGESH P.C.
     AGED ABOUT 30 YEARS
     POLICE CONSTABLE
     SRIMANGALA POLICE STATION
     VIRAJPET TALUK
     KODAGU - 571 201

6.   SRI CHIMMUNIRA RAJESH
     S/O DEVAIAH
     AGED ABOUT 35 YEARS
     R/AT HARIHARA VILLAGE & POST
     VIRAJPET TALUK - 571 201
                                        ... RESPONDENTS

(BY SRI B.VISWESWARAIAH, ADVOCATE FOR R1 TO R4;
    VIDE ORDER DATED 19.02.2021 APPEAL
    STANDS DISMISSED AGAINST R5;
    SRI T.A.KARUMBAIAH, ADVOCATE FOR R6)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
DATED 07.12.2015 PASSED BY THE CIVIL JUDGE AND JMFC,
PONNAMPET IN PCR NO.NIL/2015 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTIONS 119, 120, 120(b), 166, 447, 448, 453,
458, 399, 380 R/W 34 OF IPC.

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

                      JUDGMENT

Despite service of notice, the appellant has not

turned up. This is an appeal against the dismissal of the

complaint filed by the appellant under Section 200 of

Cr.P.C. before the magistrate. It appears that the Crl.A.No.170/2016

appellant is not interested in prosecuting the matter.

Therefore, the appeal is dismissed.

Sd/-

JUDGE pgg