Smt. G M Choudary vs Mr E Bhaskar
2022 Latest Caselaw 12086 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22 N D DAY OF SEPTEMBER, 2022

                               BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.243 OF 2011

BETWEEN:

Smt. G.M. Choud ary
W/o. K.N. Choud ary
Aged about 50 years
Residing at Quarters No.20/9
L.F., LIG Flat
BHEL Quarters
Nandini Layout
Bang alore-560 096.
                                           ...Appellant
(By Smt. G.M. Choud ary, Appellant - Absent)

AND:

Mr. E. Bhaskar
S/o. Late Ethirajalu Naid u
Aged about 62 years
Residing at No.172
Ex-servicemen colony
Vasanthanag ar
Bang alore-560 052.
                                                    ...Respondent
(By Sri V. Anand, Advocate)



      This Criminal Appeal is filed under Section 378(4)
of   Cr.P.C.   p raying   to    set   aside   the   order   dated
26.11.2010 passed by the XIX Ad dl.C.M.M., Bang alore
in     C.C.     No.11597/2003           -     acquitting      the
                            :: 2 ::


respondent/accused for the offence punishab le under
Section 138 of N.I. Act.


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

                           ORDER

Advocate for the appellant Sri. Raghavendra

Reddy is absent today. He has filed memo of

retirement. He is permitted to retire. Police report

is that appellant has settled in Bihar. The matter

was admitted on 4.6.2013. Since nobody is

interested, the appeal is dismissed as appeal is

against acquittal judgment.

Sd/-

JUDGE

sd