Smt. V Sharada vs Sri R V Ramesh
2022 Latest Caselaw 12664 Kant

                             1


   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE

            THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.269 OF 2011

BETWEEN:

SMT. V SHARADA
AGE: 40 YEARS
D/O LATE VENKATAGIRIYAPPA
NO.34, 4TH CROSS,
2ND MAIN, AGP LAYOUT,
MAHALAKSHMI LAYOUT
BANGALAORE - 560 086

                            ... COMPLAINANT/APPELLANT
(BY SRI. S.N.RAMAPRASAD, ADVOCATE - ABSENT)

AND:

SRI R V RAMESH
AGE 50 YEARS
S/O SRI B VENKATARAMAIAH
R/AT NO.219, 'SHIVANILIYA'
11TH CROSS, GANESH BLOCK,
MAHALAKSHMIPURAM
BANGALORE - 560 096
                               ...ACCUSED/RESPONDENT
(BY SRI. NANJUNDARADHYA B.G., ADVOCATE)

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO CALL FOR THE
RECORDS IN C.C.NO.2117/2009 ON THE FILE OF THE XIIITH
ADDL. C.M.M AT BANGALORE AND SET ASIDE THE ORDER
DATED 16.12.2010 BY ALLOWING THIS APPEAL IN THE
INTEREST OF JUSTICE AND EQUITY.
                               2


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


                      JUDGMENT

No representation for the appellant.

Learned counsel for the respondent is present.

2. Vide order dated 18.10.2022, as a last

chance, this matter was ordered to be posted today with

a condition that if today arguments are not addressed,

the matter would be dismissed for non prosecution.

3. It appears that the appellant is not interested

in prosecuting the appeal.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

Mds.