Mamatha Sarvotham Shetty vs Sri Santhosh M C
2023 Latest Caselaw 1019 Kant

                                                  -1-
                                                           CRL.A No. 1144 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. 1144 OF 2017
                      BETWEEN:

                      1.    MAMATHA SARVOTHAM SHETTY,
                            W/O SRI. K. SARVOTHAMA SHETTY,
                            AGED ABOUT 54 YEARS,
                            R/O 45/35, S.L.N.S. NILAYA,
                            1ST MAIN, 1ST CROSS,
                            RC LAYOUT, PADHMANABHANAGAR,
                            BANGALORE - 560 070.

                                                                     ...APPELLANT

                      (BY SRI. H.T.JAGADEESH., ADVOCATE)

                      AND:

                      1.    SRI. SANTHOSH M C.,
                            S/O CHANDRAPPA,
                            AGED ABOUT 34 YEARS,
Digitally signed by
NAGARATHNA M                OPP: SRI VENKATESHAWARA,
Location: HIGH
COURT OF
KARNATAKA
                            AUTO ELECTRICALS,
                            10TH MAIN, 7TH CROSS,
                            PRAKASH NAGAR,
                            BANGALORE - 560 021.

                                                                  ...RESPONDENT

                             THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING
                      TO SET ASIDE THE JUDGMENT DATED 19.01.2017 PASSED BY
                      THE     XVI    ACMM,   BANGALORE   IN   C.C.NO.17201/2016-
                             -2-
                                     CRL.A No. 1144 of 2017




ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

No representation for the appellant.

In view of the order dated 16.12.2022, the appeal

stands dismissed.

Sd/-

JUDGE

KTY