Ratnamma vs Shivanna
2022 Latest Caselaw 7943 Kant

                            1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 1ST DAY OF JUNE, 2022

                         BEFORE

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL NO.289/2019

BETWEEN

RATNAMMA,
W/O. HALESH,
AGED ABOUT 55 YEARS
1ST MAIN, 3RD CROSS, BETHUR ROAD,
VENKATESHWARA KALYANA MANTAPA,
DAVANAGERE.                                    ... APPELLANT

[BY SRI. REVANNA BELLARY, ADVOCATE (ABSENT)]

AND

SHIVANNA,
S/O. CHAMUNDESHWARAPPA,
AGED ABOUT 33 YEARS,
HOTEL WORK, R/O.1ST MAIN,
3RD CROSS, BETUR ROAD,
NEAR VENKATESHWARA KALYANA MANTAPA,
DAVANGERE - 577 001.                       ... RESPONDENT

[RESPONDENT SERVED - UNRESPRESENTED]

                          ***
      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED
06.12.2018 PASSED BY THE III ADDITIONAL SENIOR CIVIL JUDGE
AND VII ADDITIONAL M.A.C.T., DAVANAGERE IN C.C.NO.959/2017
- ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

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

There is no representation for the appellant, though

the case is called twice.

2. In view of the peremptory order passed on

07.01.2022, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

HB/-