Smt Kalleshwari @ S Kallamma vs Ms. Asgar Mohammed Isaq
2023 Latest Caselaw 9190 Kant

Karnataka High Court

Smt Kalleshwari @ S Kallamma vs Ms. Asgar Mohammed Isaq on 4 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                           -1-
                                                       NC: 2023:KHC:43721
                                                    CRL.A No. 249 of 2018




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                         BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                            CRIMINAL APPEAL NO.249 OF 2018
                BETWEEN:

                SMT. KALLESHWARI @ S. KALLAMMA,
                W/O LATE Y.R. RAJESH,
                AGED ABOUT 35 YEARS,
                R/AT NO.1627, 3RD CROSS,
                MAHALAKSHMI LAYOUT,
                BANGALORE - 560 086.
                                                             ...APPELLANT
                (BY SRI. M.G. GHORPADE SHEREGAR, ADVOCATE (ABSENT)

                AND:

                MS. ASGAR MOHAMMED ISAQ,
                S/O MOHAMMED ISAQ,
                AGE: MAJOR,
                2ND CROSS, GANDHINAGAR,
Digitally       ARABIA COLLEGE MAIN ROAD,
signed by
SOWMYA D        K.G. HALLI, BANGALORE - 560 045.
Location:                                                  ...RESPONDENT
High Court of   (BY SRI. YASEEN SALEHA, ADVOCATE)
Karnataka
                       THIS CRL.A IS FILED U/S 378(4) OF CRPC PRAYING TO
                SET ASIDE THE ORDER DATED 07.11.2017 PASSED BY THE XX
                A.C.M.M., BANGALORE IN C.C.NO.13221/2013 - ACQUITTING
                THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                N.I ACT AND ETC.,
                                -2-
                                           NC: 2023:KHC:43721
                                        CRL.A No. 249 of 2018




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


                           JUDGMENT

There is no representation on behalf of the appellant.

2. This appeal is against the judgment of acquittal.

It appears that, the appellant/complainant is not

interested in prosecuting the matter.

3. Hence, the appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

MS*

CT: BHK