Sri. Krishna L vs Smt. Lakshmammma
2023 Latest Caselaw 5464 Kant

                                       -1-
                                                   NC: 2023:KHC:28213
                                                  CRL.A No. 12 of 2020




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 9TH DAY OF AUGUST, 2023
                                     BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 12 OF 2020 (A)
              BETWEEN:
                 SRI. KRISHNA L
                 S/O LATE LANKAPPA
                 AGED ABOUT 51 YEARS
Digitally
signed by N      RESIDING AT NO.50/1
UMA              VENKATESHWARA LAYOUT
Location:        MSR NAGAR
HIGH
COURT OF         BENGALURU - 560 054.
KARNATAKA

                                                          ...APPELLANT
              (BY SRI. SHANKARAIAH B, ADVOCATE)

              AND:
                 SMT. LAKSHMAMMMA
                 W/O RAMACHANDRAPPA
                 AGE 57 YEARS
                 RESIDING AT NO.174/A
                 7TH MAIN ROAD, 2ND CROSS
                 MATHIKERE
                 BENGALURU - 560 054.

                                                        ...RESPONDENT

                   THIS CRL.A IS FILED U/S 378(4) CR.PC PRAYING TO
              ALLOW THE APPEAL AND PUNISH THE ACCUSED/RESPONDENT
              UNDER SECTION 138 OF NI ACT BY SETTING ASIDE THE
              JUDGMENT AND ORDER DATED 13.08.2019 PASSED IN
              C.C.NO.19520/2017  BY   THE  XIX   ADDITIONAL   CHIEF
              METROPOLITAN MAGISTRATE, BENGALURU CITY AND ETC.,

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
                                    -2-
                                                NC: 2023:KHC:28213
                                              CRL.A No. 12 of 2020




                              JUDGMENT

Today, the matter is listed for orders. On perusal of the

order sheet, it appears that, in spite of sufficient opportunity

having been given to the learned counsel for the appellant to

take steps and furnish PF along with copy of the appeal and IA

papers, to issue notice to respondent, the appellant failed to

furnish the same. Hence, it appears that, the learned counsel

for the appellant is not interested to proceed with the case.

Accordingly, the criminal appeal stands dismissed for not taking

steps and not providing the PF along with appeal and IA

papers, to issue notice to the respondent.

Sd/-

JUDGE

UN