Smt Vishalakshi vs Sri Srinivasa K V
2023 Latest Caselaw 5913 Kant

                                          -1-
                                                      NC: 2023:KHC:30130
                                                  CRL.A No. 2080 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 23RD DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.2080 OF 2018 (A)


              BETWEEN:

              SMT. VISHALAKSHI,
              W/O. K.M. MAHESH,
              AGED ABOUT 34 YEARS,
              RESIDING AT NO.67,
              KRISHNAMURTHY BUILDING,
              MALATHAHALLI,
              KENGUNTE,
              BENGALURU - 560 072.
                                                            ...APPELLANT
              (BY SRI. V. ANAND, ADVOCATE (ABSENT))

              AND:

Digitally     SRI. SRINIVASA K.V.,
signed by N
UMA           S/O. LATE VENKATESHAPPA,
Location:
HIGH          AGED ABOUT 35 YEARS,
COURT OF
KARNATAKA     RESIDING AT BADIDHAR BUILDING,
              5TH CROSS, RUKMINI NAGARA,
              BENGALURU - 560 073.
                                                          ...RESPONDENT
              (RESPONDENT, SERVED - ABSENT)



                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET-ASIDE THE IMPUGNED JUDGMENT DATED 18.01.2018,
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                                             NC: 2023:KHC:30130
                                       CRL.A No. 2080 of 2018




PASSED      BY    THE   XXII     A.C.M.M.,    BANGALORE      IN
C.C.NO.1295/2016, ACQUITTING THE RESPONDENT/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 furnished the correct

address of the respondent to issue notice. Hence, the

appeal is dismissed for non furnishing of correct address

of the respondent.

Sd/-

JUDGE

SNC