P R Ramachandra Rao vs Smt S R Nagamani
2022 Latest Caselaw 60 Kant

                                     CRL.A.NO.458/2014

                            1
                                                     M




  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF JANUARY 2022

                       BEFORE

       THE HON'BLE MRS JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL NO.458/2014

BETWEEN:

P.R. RAMACHANDRA RAO
S/O ACHUTHARAMAIAH
AGED 60 YEARS
AGRICULTURIST
R/O # 1845/150, 4TH CROSS
VINAYAKA LAYOUT,
VIDYANAGARA
DAVANAGERE - 577 002
                                          ... APPELLANT
(BY SRI M.V.REVANASIDDAIAH, ADVOCATE [ABSENT])

AND:

SMT. S.R. NAGAMANI
W/O T.S. RAGHAVENDRA
AGED ABOUT 51 YEARS
R/O 3RD CROSS, 4TH MAIN
89TH BLOCK, VISHVESHWARAIAH COLONY
S.S.LAYOUT, DAVANAGERE - 577 001
                                        ... RESPONDENT
(BY SRI C.K.RAGHAVENDRA, ADVOCATE)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C. BY THE APPELLANT PRAYING TO SET
ASIDE THE ORDER DATED 28.03.2014 PASSED BY THE PRL.
SENIOR CIVIL JUDGE AND CJM, DAVANAGERE IN
C.C.NO.2973/2009   ACQUITTING    THE  RESPONDENT/
ACCUSED FOR THE OFFENCE PUNISHABLE UNDER SECTION
138 OF N.I. ACT.
                                         CRL.A.NO.458/2014

                           2
                                                        M




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

                   JUDGMENT

None appears for the appellant.

2. Records show that since last four hearing

dates, there is no representation for the appellant. This

matter is of the year 2014. The trial Court by the

impugned order has acquitted the accused for the

offence punishable under Section 138 of Negotiable

Instruments Act. It appears that the complainant is not

interested in prosecuting the matter.

Therefore, the applications and the appeal are

dismissed for non-prosecution.

Sd/-

JUDGE pgg