M P Hemavathi vs Muniraj S/O Late Akkayappa
2023 Latest Caselaw 676 Kant

                                                1-
                                                        CRL.A No. 875 of 2012




                             IN THE HIGH COURT OF KARNATAKA AT
                                          BENGALURU

                        DATED THIS THE 10TH DAY OF JANUARY, 2023

                                            BEFORE
                              THE HON'BLE MR JUSTICE P.N.DESAI
                             CRIMINAL APPEAL NO. 875 OF 2012 (A)
                      BETWEEN:

                      M P HEMAVATHI
                      AGED ABOUT 53 YEARS,
                      W/O H A ANANTH,
                      NO. 239 C BLOCK,
                      CQAL LAYOUT SHANKARANAGAR,
                      BANGALORE-92

                                                                   ...APPELLANT

                      (BY SRI. B G RAJASHEKAR, ADVOCATE AND
                           SRI. V. RAGHUNATH, ADVOCATE (ABSENT))


                      AND:

                      MUNIRAJ S/O LATE AKKAYAPPA
                      AGED ABOUT 45 YEARS,
                      NO. 3, IST CROSS, IST MAIN,
Digitally signed by
RENUKAMBA K G         DHANALAKSHMI LAYOUT,
Location: High        VIRUPAKSHAPURATHINDLU,
Court of Karnataka
                      BANGALORE-97

                                                              ...RESPONDENT

                           THIS CRL.A. FILED U/S.378(4) CR.PC PRAYING TO SET
                      ASIDE THE JUDGMENT AND ORDER OF ACQUITTAL DATED
                      04.7.2012 PASSED BY THE XII A.C.M.M., BANGALORE IN
                      C.C.NO.10455/2010,   ACQUITTING     THE   RESPONDENT/
                      ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.ACT AND ETC.
                               2-
                                        CRL.A No. 875 of 2012




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

Learned counsel for the appellant is absent.

This appeal is of the year 2012. Vide order dated 27.11.2013, this Court has directed the appellant to take steps for issuing notice to the respondent. Till today, no steps such are taken. Apart from that, it is also noticed from the order dated 27.11.2013 that the counsel for the appellant has filed a memo seeking permission of the Court for his retirement from the case.

In the above circumstances, it appears neither the appellant nor his counsel are not interested in prosecuting the appeal. Hence, the appeal stands dismissed for default.

Sd/-

JUDGE

KGR*