Smt Veena vs D Karunakaran
2023 Latest Caselaw 5820 Kant

                                          -1-
                                                      NC: 2023:KHC:29593
                                                  CRL.A No. 1557 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.1557 OF 2019 (A)


              BETWEEN:

              SMT. VEENA,
              D/O. NAGARAJ,
              AGED ABOUT 58 YEARS,
              R/O 235/1, 2ND CROSS,
              4TH MAIN ROAD, CHAMARAJPET,
              BANGALORE - 560 018.
                                                            ...APPELLANT
              (BY SRI. B.G. RAJASHEKAR, ADVOCATE)

              AND:

              G. KARUNAKARAN,
              AGE MAJOR,
Digitally
signed by N   PROPRIETOR OF SWAGATH ASSOCIATES,
UMA
Location:
              NO.638, 3RD FLOOR,
HIGH          "D" BLOCK, 2ND STAGE,
COURT OF
KARNATAKA
              OPP. ALAHABAD BANK,
              DR. RAJKUMAR ROAD,
              RAJAJINAGAR,
              BENGALURU - 560 010.
                                                          ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET ASIDE THE JUDGMENT DATED 15.06.2019, PASSED BY
              THE XVIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT
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                                        NC: 2023:KHC:29593
                                    CRL.A No. 1557 of 2019




BENGALURU CITY IN C.C.NO.8013/2013, ACQUITTING THE
RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/S 138 OF THE
N.I ACT.

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


                         JUDGMENT

In spite of granting sufficient time, the learned

counsel for the appellant has not taken steps. Hence, the

criminal appeal stands dismissed for not taking steps to

issue notice to the respondent.

Sd/-

JUDGE

SNC