Smt. Shakuntala Nagendra ... vs Sunil Nagendra Babanavar
2022 Latest Caselaw 5490 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 25TH 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.100086/2018

BETWEEN

SMT. SHAKUNTALA NAGENDRA BABANAVAR,
AGE:55 YEARS, OCC. HOUSEHOLD,
R/O KALMESHWAR NAGAR,
SULEBHAVI VILLAGE,
TQ AND DIST. BELAGAVI.
                                              .....APPELLANT
(BY SRI NAVEEN R MELINAMANI, ADV.-ABSENT)

AND

1.    SUNIL NAGENDRA BABANAVAR,
      AGE:41 YEARS, OCC. AGRICULTURE,
      R/IO KALMESHWAR NAGAR,
      SULEBHAVI VILLAGE,
      TQ AND DIST. BELAGAVI

2.    THE STATE OF KARNATAKA
      MAHRIHAL POLICE STATION,
      BELAGAVI
                                              .....RESPONDENTS
(BY SRI A.R. PATIL, ADV. & SRI ABHISHEK PATIL, ADV. FOR R-1
SRI V.M. BANAKAR, ADDL. SPP FOR R-2)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372(2) OF
CR.P.C., PRAYING TO SET-ASIDE THE JUDGMENT AND ORDER
PASSED BY THE II ADDL. DISTRICT AND SESSIONS JUDGE,
BELAGAVI IN S.C.NO.21/2017 DATED 17.01.2018 IN ACQUITTING
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THE RESPONDENT NO.1 FOR THE OFFENCE PUNISHABLE U/SEC.
307, 323, 504 OF IPC BY ALLOWING THIS APPEAL.

      THIS   APPEAL   COMING   ON    FOR   ORDERS,   THIS   DAY,
H.T.NARENDRA PRASAD, J. MADE THE FOLLOWING:

                            ORDER

When the matter was posted on 27.01.2022, none

appeared for the appellant. Again when the matter was

posted on 09.02.2022, none appeared for the appellant. Even

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 Naa