Shri. Indiran vs Smt. Sheela
2023 Latest Caselaw 9866 Kant

Karnataka High Court

Shri. Indiran vs Smt. Sheela on 8 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                      CRL.A No. 1523 of 2018
                                                            NC: 2023:KHC:44551




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF DECEMBER, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                            CRIMINAL APPEAL NO. 1523 OF 2018 (A)
                   BETWEEN:

                   SHRI. INDIRAN,
                   S/O LATE K. DORAISWAMY,
                   AGE:54 YEARS, OCC: BUSINESS,
                   R/AT NO. 164/5, 5TH CROSS,
                   MSR LAYOUT, SUNKADAKATTE,
                   BENGALURU - 560 091.
                                                                  ...APPELLANT
                   (BY SRI. V. MUNIRAJ, ADVOCATE (ABSENT)

                   AND:

                   SMT. SHEELA,
                   W/O PUTTA BILAVA,
                   AGE: 55 YEARS,
Digitally signed
by CHAITHRA        R/AT NO. 2218/1, 5TH MAIN,
P                  NEAR POST OFFICE, 2ND STAGE,
Location: HIGH
COURT OF           HAMPINAGAR, BENGALURU - 560 104.
KARNATAKA                                                       ...RESPONDENT
                   (BY SRI. V. SRINIVASAN, ADVOCATE (ABSENT)

                        THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT DATED 02.05.2018 PASSED BY THE
                   XXIII A.C.M.M., BANGALORE IN C.C.NO.17209/2013 -
                   ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                   P/U/S 138 OF N.I ACT.
                                  -2-
                                          CRL.A No. 1523 of 2018
                                              NC: 2023:KHC:44551




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

                            JUDGMENT

There is no representation on behalf of the appellant.

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

representation on behalf of the appellant. Since long time

consistently, the counsel for the appellant is absent.

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