Sri Syed Khadeer vs Ms. Mamtha P
2023 Latest Caselaw 5465 Kant

                                        -1-
                                                     NC: 2023:KHC:28214
                                                 CRL.A No. 1853 of 2021




                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. 1853 OF 2021 (A)
              BETWEEN:
                 SRI SYED KHADEER
                 S/O LATE SYED ZIKRIYA
                 AGED ABOUT 37 YEARS
                 R/AT NO.2/3, LOKESH BUILDING
                 7TH CROSS, 5TH BLOCK
                 BSK 3RD STAGE
Digitally        KAMKYA LAYOUT
signed by N
UMA              BANGALORE - 560 085.
Location:
HIGH
COURT OF                                                   ...APPELLANT
KARNATAKA
              (BY SRI. SYED KHADEER, ADVOCATE)

              AND:
                 MS. MAMTHA P
                 D/O MR PRAKASH
                 MAJOR IN AGE
                 R/AT NO.39/1 14TH CROSS
                 22ND MAIN PADAMANABHANAGAR
                 BANGALORE - 560 070.

                                                         ...RESPONDENT

                   THIS CRL.A. FILED U/S.378(4) CR.P.C PRAYING TO SET
              ASIDE THE JUDGMENT/ORDER OF ACQUITTAL OF THE
              COMPLAINANT/APPELLANT FOR THE OFFENCE P/U/S 138 OF
              N.I ACT DATED 11.10.2021 PASSED IN C.C.NO.56147/2018 BY
              THE XVII ADDITIONAL JUDGE, COURT OF SMALL CAUSES AND
              ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, MAYO HALL
              UNIT, BENGLURU (SCCH-21) AND ETC.,

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
                                -2-
                                             NC: 2023:KHC:28214
                                        CRL.A No. 1853 of 2021




                           JUDGMENT

Today, the matter is listed for orders. Even though

sufficient opportunity having been given to the appellant to

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 appellant is not interested to

proceed with the case. Accordingly, the criminal appeal stands

dismissed for not providing the PF along with appeal and IA

papers, to issue notice to the respondent.

Sd/-

JUDGE

UN