Ganganna B vs Komala
2023 Latest Caselaw 11272 Kant

Karnataka High Court

Ganganna B vs Komala on 20 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                     NC: 2023:KHC:46475
                                                 CRL.A No. 771 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                      BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                         CRIMINAL APPEAL NO.771 OF 2019
             BETWEEN:

             1.    GANGANNA .B,
                   SON OF BOARAIAH,
                   AGED ABOUT 53 YEARS,
                   R/AT N.474, 2ND CROSS,
                   2ND BLOCK, BANASHANKARI II STAGE,
                   BANGALORE-560050.
                                                           ...APPELLANT
             (BY SRI. B ANAND .,ADVOCATE)

             AND:
             1.    KOMALA,
                   W/O SRINIVASA,
                   AGED ABOUT 46 YEARS,
                   R/AT ANJANAPURA VILLAGE & POST,
Digitally          UTTARAHALLI HOBLI,
signed by          BENGALURU SOUTH TALUK,
SOWMYA D           BANGALORE-560051.
Location:                                                ...RESPONDENT
High Court
of           (RESPONDENT IS SERVED AND ABSENT)
Karnataka
                  CRL.A. FILED U/S.378(4) CR.P.C PRAYING TO SET ASIDE
             THE ORDER OF ACQUITTAL DATED 19.01.2018 PASSED BY THE
             XVI ADDL.C.M.M., BENGALURU IN C.C.NO.110/2016 -
             ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
             P/U/S 138 OF N.I. ACT AND ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE
             COURT DELIVERED THE FOLLOWING:
                              -2-
                                         NC: 2023:KHC:46475
                                      CRL.A No. 771 of 2019




                        JUDGMENT

There is no representation on behalf of the appellant.

2. Though the matter is pending since 2019, all

along the learned counsel for the appellant absent.

3. I.A.No.1/2019 is filed for Special Leave and

I.A.No.2/2019 is filed for condonation of delay of 392 days

in filing the appeal.

4. No grounds are forthcoming and no arguments

have been advanced on these IAs and all along there is no

representation on behalf of the appellant.

5. Considering these facts and circumstances, the

appeal stands dismissed. Consequently, I.A.No.1/2019

and I.A.No.2/2019 are also stand disposed of.

Sd/-

JUDGE

MS*