Smt. Drakshayani Chandrahas vs The State Of Karnataka
2022 Latest Caselaw 5388 Kant

                            1




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 24TH DAY OF MARCH 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD

                          AND

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

                  CRL.A.No.100161/2018
BETWEEN:
SMT. DRAKSHAYANI CHANDRAHAS BANDI,
AGE:28 YEARS, OCC:STUDENT
R/O VARD NO.2, KOPPARAD PETHE,
NEAR BANASHANKARI TEMPLE,
ILKAL, HUNGUND TALUKA, DIST:BAGALKOT
                                             .. APPELLANT
(BY SRI.HEMANTHKUMAR L.HAVARAGI, ADV.(ABSENT)

AND:

1.    THE STATE OF KARNATAKA
      THE POLICE SUB-INSPECTOR, ILKAL POLICE STATION,
      ILKAL, TQ.HUNGUND, DIST: BAGALKOT,
      RPTD BY ADDITIONAL STATE PUBLIC
      PROSECUTOR, HIGH COURT OF KARNATAKA
      DHARWAD BENCH AT DHARWAD
2.    SRI SANGAMESH S/O SHIVANAND NAGALIKA
      AGE:33 YEARS, OCC:LECTURER
      R/O VARD NO.2, KOPPARAD PETHE
      NEAR BANASHANKARI TEMPLE,
      ILKAL HUNGUND TALUKA, DIST:BAGALKOT
                                       .. RESPONDENTS
(BY SRI.V.M.BANAKAR, ADDL.SPP FOR R1,
    SRI.PRAKASH N.HOSAMANE, ADV. FOR R2)
      THIS APPEAL IS FILED UNDER SECTION 372 OF CR.P.C.,
SEEKING TO SET ASIDE THE JUDGEMENT DATED 08.03.2018,
PASSED BY THE PRL.DISTRICT AND SESSION JUDGE BAGALKOT IN
S.C.NO.104/2015 AND CONVICT THE ACCUSED PUNISHABLE
UNDER SECTION 376, 420 AND 506 OF THE IPC.
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     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
H.T.NARENDRA PRASAD, J. DELIVERED THE FOLLOWING:

                         JUDGMENT

When the matter was called on 07.03.2022, at the

request of the learned counsel for respondent No.2, the

matter was adjourned to next week. On 17.03.2022

when the matter was called, none appears for the

appellant. As a last chance, the matter was adjourned.

Today, when the matter is called, none appears for

the appellant. It appears that the appellant is not

interested in prosecuting the appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE MBS/-