Smt S Savithri Gowda vs Smt J Manjula
2023 Latest Caselaw 6237 Kant

                                         -1-
                                                     NC: 2023:KHC:31257
                                               CRL.A No. 2259 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 31ST DAY OF AUGUST, 2023

                                     BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.2259 OF 2018 (A)


              BETWEEN:

              SMT. S. SAVITHRI GOWDA,
              W/O. K. THIMME GOWDA,
              AGED ABOUT 54 YEARS,
              RESIDING AT NO.2, 3RD MAIN,
              SGS LAYOUT, KRISNANAGAR,
              J.P. NAGAR, 8TH PHASE,
              KOTHANUR DINNE MAIN ROAD,
              BANGALORE - 560 078.
                                                           ...APPELLANT
              (BY SRI. V. SUBHASH REDDY, ADVOCATE)

              AND:

Digitally
signed by N
              SMT. J. MANJULA,
UMA           W/O. SRINIVASAN,
Location:
HIGH          AGED ABOUT 54 YEARS,
COURT OF
KARNATAKA     R/AT NO.3529, 1ST FLOOR,
              2ND CROSS, VIJAYANAGAR,
              BANGARAPET - 563 114.
                                                         ...RESPONDENT


                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET-
              ASIDE THE JUDGMENT DATED:22.10.2018 PASSED BY THE I
              ADDITIONAL SENIOR CIVIL JUDGE AND A.C.J.M., KOLAR IN
                             -2-
                                        NC: 2023:KHC:31257
                                    CRL.A No. 2259 of 2018




C.C.NO.881/2018 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
NEGOTIABLE INSTRUMENTS 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 to furnish

the fresh process fee along with correct present address of

the respondent, to issue notice. Hence, the Criminal

Appeal stands dismissed for non furnishing of process fee

and correct address of the respondent for issuance of

notice.

Sd/-

JUDGE SNC