S. Prakashan vs Smt. Shashikala.K.G
2023 Latest Caselaw 1018 Kant

                                                  -1-
                                                           CRL.A No. 368 of 2017




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 17TH DAY OF JANUARY, 2023

                                               BEFORE
                                 THE HON'BLE MR JUSTICE P.N.DESAI
                                  CRIMINAL APPEAL NO. 368 OF 2017
                      BETWEEN:

                      1.    S. PRAKASHAN,
                            S/O LATE S.G.SRINIVASA CHAR,
                            AGED ABOUT 67 YEARS,
                            MANAGER,
                            ISHWARYA SERVICE STATION,
                            3RD STAGE, VIJAYANAGARA,
                            MYSURU-HUNSURU ROAD,
                            MYSURU-570 008.
                                                                   ...APPELLANT

Digitally signed by
                      (BY SRI. N KUMAR, ADVOCATE- ABSENT)
NAGARATHNA M
Location: HIGH        AND:
COURT OF
KARNATAKA
                      1.    SMT. SHASHIKALA K.G.
                            W/O MANJU,
                            AGED ABOUT 37 YEARS,
                            PROPRIETOR, KAMADENU,
                            NO.646, 12TH CROSS,
                            MAHADESHWARA EXTENSION,
                            KUMBARAKOPPALU,
                            MYSURU-570 008.
                                                                 ...RESPONDENT

                      (BY SRI. A. V. RAMAKRISHNA, ADVOCATE)
                                  -2-
                                         CRL.A No. 368 of 2017




      THIS CRL.A. FILED UNDER SECTION 378(4) CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED 14.12.2016
PASSED      BY    THE    COURT     OF   JMFC-IV   MYSURU   IN
C.C.NO.1291/2015 ACQUITTING THE RESPONDET-ACCUSED
UNDER SECTION 255(1) CODE OF CRIMINAL PROCEDURE FOR
THE OFFENCE P/U/S 138 OF N.I ACT AND PLEASED TO
CONVICT THE RESPONDENT-ACCUSED FOR THE SAID OFFENCE
AND BE DEALTH WITH IN ACCORDANCE WITH LAW AND ETC.,

      THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

No representation for the appellant.

In view of the order dated 10.01.2023, the appeal

stands dismissed for non-prosecution.

Sd/-

JUDGE

KTY