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Mr. Prakash R vs Mrs. Prameela
2022 Latest Caselaw 11963 Kant

Citation : 2022 Latest Caselaw 11963 Kant
Judgement Date : 19 September, 2022

Karnataka High Court
Mr. Prakash R vs Mrs. Prameela on 19 September, 2022
Bench: Sreenivas Harish Kumar
 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 19 T H DAY OF SEPTEMBER, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

       CRIMINAL APPEAL NO.1087 OF 2020

BETWEEN:

Mr. Prakash R
S/o Revanna Shetty
Aged 45 years
R/at No.1, Balaji Nilaya
2 n d Main, 12 t h A Cross
B.K. Nag ara, Yeshwanthapura
Beng aluru-560 022
                                         ...Appellant
(By Sri Mohammed Faruke, Advocate - Ab sent)

AND:

Mrs. Prameela
W/o Venkatesh
Aged 28 years
R/at No.37
Pammy's Beauty Parlour
Muniswamy Reddy Build ing
Anjaneya Temple Street
(Railway Street Road)
Yeshwanthapura
Beng aluru-560 022

Presently R/at Manuksha
Pooja Vijayend ra Building
15 t h H Cross, Bandeppa Gard en
Muthyalamma Nagara
Near J.P.Park, Mattikere
Beng aluru-560 054
                                      ...Respondent
                            :: 2 ::


       This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. p raying to set aside the judgment and ord er
dated 18.11.2019 passed by the XIII Addl.C.M.M.,
Beng aluru    in   C.C.No.6236/2018     -   acquitting    the
respondent / accused for the offence punishable under
Section 138 of N.I. Act.

       This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                           ORDER

The order sheet shows that the appellant's

counsel is continuously absent. Office objections

have not been removed. Therefore appeal is

dismissed.

Sd/-

JUDGE

Kmv/-

 
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