Smt M V Laxmi W/O Muniyappa vs R Veluswamy
2023 Latest Caselaw 5718 Kant

                                          -1-
                                                      NC: 2023:KHC:29194
                                                  CRL.A No. 776 of 2012




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 17TH DAY OF AUGUST, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.776 OF 2012 (A)


              BETWEEN:

              SMT. M.V. LAXMI,
              W/O. MUNIYAPPA,
              AGED ABOUT 53 YEARS,
              RESIDING AT NO.A-60,
              SECTOR-II, H.M.T. COLONY,
              BANGALORE - 31.
                                                            ...APPELLANT
              (BY SRI. C. LOKESH, ADVOCATE (ABSENT)

              AND:

              R. VELUSWAMY,
              AGE: MAJOR,
Digitally
signed by N   C/O. SHIVAGAMMIAMMA,
UMA
              NO.19, THIMMAIAH ROAD, 4TH CROSS,
Location:
HIGH          'E' STREET, BHARATHI NAGAR,
COURT OF
KARNATAKA     BANGALORE - 560 001.

              ALSO AVAILABLE AT:
              NO.8-Q, 4TH STREET,
              2ND CROSS, BHARATHI NAGAR,
              BANGALORE.
                                                          ...RESPONDENT
              (BY SMT. BHARATI PATIL, ADVOCATE)
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                                             NC: 2023:KHC:29194
                                          CRL.A No. 776 of 2012




       THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT AND ORDER DATED 16/06/2012
PASSED BY THE XVIII ACMM & XX A.S.C.J., BANGALORE IN
C.C.   No.11095/2006     -   ACQUITTING     THE   RESPONDENT/
APPELLANT OF THE OFFENCE P/U/S.138 OF N.I. ACT.

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

                         JUDGMENT

1. Even though the matter is posted for the Final

Hearing, the learned counsel for the appellant remained

absent. On perusal of the Order Sheet, it appears that the

appellant was absent on earlier occasions also.

2. The matter is of the year 2012. It appears that the

appellant is not interested to proceed with the case.

Hence, the criminal appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

SNC