Smt R Srilakshmi vs Sri Narayan
2023 Latest Caselaw 10171 Kant

Karnataka High Court

Smt R Srilakshmi vs Sri Narayan on 11 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                CRL.A No. 1379 of 2019
                                                    NC: 2023:KHC:44789




               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. 1379 OF 2019 (A)
             BETWEEN:

             SMT. R. SRILAKSHMI,
             W/O. RAMU,
             AGED ABOUT 45 YEARS,
             R/AT NO. 345, LAKSHMANAIAH LAYOUT,
             ABBIGERE, CHIKKABANAVARA POST,
             BENGALURU - 560 090.
                                                          ...APPELLANT
             (BY SRI. RAGHAVENDRA H.S, ADVOCATE)

             AND:

             SRI. NARAYAN,
             S/O. NOT KNOWN,
             AGED ABOUT 42 YEARS,
             R/AT NO. 10, KRUPA LAYOUT,
Digitally    1ST CROSS, CHIKKABANAVARA MAIN ROAD,
signed by
             CHIKKABANAVARA POST,
SOWMYA D
             BENGALURU - 560 090.
Location:
                                                        ...RESPONDENT
High Court
of           (RESPONDENT IS SERVED)
Karnataka
                  THIS CRL.A IS FILED U/S 378(4) OF CR.P.C. PRAYING TO
             SET ASIDE THE ORDER OF DISMISSING OF COMPLAINT DATED
             04.06.2019 PASSED BY THE JUDGE, CSU, XXVI ADDL.C.M.M.,
             BENGALURU IN C.C.NO.16978/2016 - ACQUITTING THE
             RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
             ACT.
                                  -2-
                                          CRL.A No. 1379 of 2019
                                              NC: 2023:KHC:44789




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

Learned counsel for the appellant is absent.

2. The records disclose that all along, there is no

representation on behalf of the appellant. The appeal is

pending since 2019. Hence, it is evident that, the

appellant is not interested in prosecuting the appeal.

Hence, the appeal stands dismissed for non-

prosecution.

In view of dismissal of the main appeal, pending

interlocutory application does not survive for consideration

and the same is disposed of.

Sd/-

JUDGE

URN

CT: BHK