Sri. Ravindra R vs Smt. Jayanthi Nagaraj
2023 Latest Caselaw 1631 Kant

                                                   -1-
                                                             CRL.A No. 838 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF FEBRUARY, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 838 OF 2012 (A)
                      BETWEEN:

                      SRI. RAVINDRA. R,
                      S/O SRI. LATE. RAGHUNATHA RAO,
                      AGED ABOUT 57 YEARS,
                      RESIDING AT ANJANEYA TEMPLE LAYOUT,
                      THINDLU ROAD,
                      VIDYARANYAPURA,
                      BANGALORE-560 097.
                                                                        ...APPELLANT
                      (BY SRI. MOHAMED NASIRUDDIN.,ADVOCATE-ABSENT)

                      AND:

                      SMT. JAYANTHI NAGARAJ,
                      W/O T.L. NAGARAJ,
                      MAJOR,
                      RESIDING AT NO.12, UPSTAIRS,
Digitally signed by
NAGARATHNA M
                      SIRUR PARK ROAD,
Location: HIGH        BESIDE GNANABHODINI SCHOOL,
COURT OF
KARNATAKA             SESHADRIPURAM,
                      BANGALORE-560 020.
                                                                      ...RESPONDENT
                      (BY SRI. MADHUKAR DESHPANDE.,ADVOCATE- ABSENT)

                            THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADV., FOR THE
                      APPELLANT PRAYING TO SET ASIDE THE JUDGMENT OF ACQUITTAL
                      DT.28.06.2012 PASSED BY THE XVIII ACMM & XX ASCJ.,
                      BANGALORE     IN    C.C.NO.19718/2006    -   ACQUITTING    THE
                      RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
                      SECTION 138 OF N.I ACT.
                                  -2-
                                              CRL.A No. 838 of 2012




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

Learned counsels on both sides absent.

2. The learned counsel for the appellant on the earlier date of

hearing i.e. on 25.01.2023 had submitted that as per their

information, the appellant is no more and the legal heirs have not

contacted them and he would issue notice and file a memo, copy of

notice and postal acknowledgment. But today, there is no

representation for the appellant. The appellant is no more and the

counsel for the appellant has no instructions. Hence, no purpose

would be served by keeping the matter pending as the matter is

more than 11 years old.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MN