Union Of India vs Moureen Nisha Namara
2023 Latest Caselaw 5821 Kant

                                          -1-
                                                        NC: 2023:KHC:29594
                                                    CRL.A No. 1804 of 2021




                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.1804 OF 2021 (A)


              BETWEEN:

              UNION OF INDIA,
              THROUGH INTELLIGENCE OFFICER,
              NCB, BZU, NO.7/1-2, PRIYANK VILLAS,
              BAGLUR MAIN ROAD,
              KATTIGENAHALLI,
              YELAHANKA,
              BENGALURU - 560 063.
                                                              ...APPELLANT
              (BY SRI. KUMAR M.N., ADVOCATE)

              AND:

              MOUREEN NISHA NAMARA,
Digitally
signed by N
              DAUGHTER OF RUGASIRA JOHNAGE,
UMA           AGED ABOUT 29 YEARS,
Location:
HIGH          RESIDING AT KASUBI NABULAGALA,
COURT OF
KARNATAKA     KAMPALA,
              UGANDA - 10513.
                                                            ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              (1) SET ASIDE THE JUDGMENT AND ORDER DATED 02.11.2020
              PASSED BY THE HONBLE XXXIII ADDITIONAL CITY CIVIL AND
              SESSIONS JUDGE AND SPL.JUDGE (NDPS) BENGALURU IN
                             -2-
                                        NC: 2023:KHC:29594
                                    CRL.A No. 1804 of 2021




SPL.C.C.NO.841/2018 (2) PUNISH THE RESPONDENT FOR THE
OFFENCE PUNISHABLE UNDER SECTIONS 8(c) READ WITH
SECTIONS 21, 23 AND 28 OF THE N.D. P.S. 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