Sri Krishnappa vs Smt. Padmavathi
2023 Latest Caselaw 10159 Kant

Karnataka High Court

Sri Krishnappa vs Smt. Padmavathi on 11 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                     NC: 2023:KHC:45203
                                                  CRL.A No. 325 of 2018




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 11TH DAY OF DECEMBER, 2023

                                      BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                       CRIMINAL APPEAL NO.325 OF 2018 (A)
             BETWEEN:

             1.    SRI KRISHNAPPA
                   S/O LATE THIMMAIAH,
                   AGED ABOUT 63 YEARS,
                   R/AT NO.15, 2ND MAIN,
                   11TH CROSS, PAPIREDDY PALYA,
                   BANGALORE-560 072.
                                                           ...APPELLANT
             (BY SRI. G CHANDRASHEKHARAIAH, ADVOCATE)

             AND:

             1.    SMT. PADMAVATHI
                   W/O VIJAYA RAGHAVA RAO,
                   AGED ABOUT 51 YEARS,
                   PROPRIETRIX,
Digitally          SRI VEERABHADRESHWARA ENTERPRISES,
signed by
SOWMYA D           NO.27/1, 2ND CROSS,
                   RRMR EXTENSION MISSION ROAD,
Location:
High Court         BANGALORE-560 027.
of
Karnataka          ALSO AT
                   SMT.PADMAVATHI
                   W/O VIJAYA RAGHAVA RAO
                   R/AT NO.108, SAI MANSON
                   1ST MAIN ROAD, 2ND CROSS,
                   MISSION ROAD,
                   BANGALORE-560 027.
                                -2-
                                             NC: 2023:KHC:45203
                                          CRL.A No. 325 of 2018




    ALSO AT
    SMT.PADMAVATHI
    W/O VIJAYA RAGHAVA RAO
    VILICHETY AND COMPANY
    CHARTERED ACCOUNTS,
    2ND FLOOR,
    KASTHURI COMPLEX
    MISSION ROAD,
    BANGALORE-560 027.
                                                 ...RESPONDENT
(BY SRI. A. SHIVARAM, ADVOCATE)

     CRIMINAL APPEAL IS FILED UNDER SECTION 378 OF
CR.P.C.,    PRAYING    TO   SET   ASIDE   THE   ORDER    DATED
17.01.2018, FILED BY THE LVIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE (CCH-59) BANGALORE CITY, IN CRL.APPEAL
NO.762/2016 AND ORDER DATED 02.06.2016, BY THE XX
A.C.M.M.,     AT      BANGALORE      IN     C.C.NO.21140/2014,
ACQUITTING THE RESPONDENT/ ACCUSED FOR THE OFFENCE
P/U/S 138 OF THE N.I ACT AND ETC,

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


                            JUDGMENT

The learned counsel for the appellant called out

absent even during the second call also.

2. The appeal is pending since 2018. The appellant

has not shown any interest in prosecuting the appeal.

NC: 2023:KHC:45203

3. Hence, the appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

MS*