Smt.P. Jalajakshi @ ... vs Sri P.S. Dinakar S/O Sri. P A ...
2022 Latest Caselaw 906 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF JANUARY, 2022

                         BEFORE

    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

            CRIMINAL APPEAL No.452 OF 2011
BETWEEN:

SMT.P.JALAJAKSHI @ P.JAYALAKSHMI,
W/O SRI.P.JAYAKUMAR,
AGED ABOUT 68 YEARS,
R/AT NO.127, OLD MADRAS ROAD,
ULSOOR,BANGALORE-560008.
                                             ....APPELLANT
(BY SRI.S.N.MADHU, ADVOCATE-ABSENT)

AND:

SRI.P.S.DINAKAR,
S/O.SRI.P.A.SRINIVASA SETTY,
AGED ABOUT 53 YEARS,
NO.48/3, RESERVOIR STREET,
BASAVANAGUDI,
BANGALORE-560004.
                                         .... RESPONDENT

(BY SRI.C.V.SUDHINDRA, ADVOCATE)

                          *****

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C., PRAYING TO SET ASIDE THE ORDER DATED 07.12.2010
IN C.C.NO.2979/2006 PASSED BY THE XVIII ACMM AND XX
ASCJ, BANGALOE-ACQUITTING THE RESPONDNET ACCUSED FOR
THE OFFENCE PUNISHABLE UNDER SECION 138 OF NI ACT.

     THIS CRIMINAL APPEAL COMING ON FOR HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                                  2



                        JUDGMENT

It is noticed that there is no representation on behalf

of the appellant all along. On 19.11.2021, this Court has

specifically recorded the regular absence on the part of the

learned counsel for the appellant.

2. This is an appeal preferred by the complainant

challenging the judgment of acquittal of the accused/

respondent herein for the offence under Section 138 of NI

Act. It appears that appellant is not interested in

prosecuting the matter.

3. Learned counsel for the respondent is present.

4. Looking to the conduct of the

appellant/complainant, the appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

NS