Smt Geetha vs Smt.M.Kalpana
2023 Latest Caselaw 4270 Kant

                                             -1-
                                                   CRL.A No. 1217 of 2018
                                                        NC: 2023:KHC:23978




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.1217 OF 2018
                   BETWEEN:

                      SMT. GEETHA
                      W/O GAJENDRA REDDY,
                      AGED ABOUT 29 YEARS
                      R/AT NO.117/77, 1ST CROSS,
                      ANJANEYA TEMPLE STREET,
                      YEDIYURU,
                      BENGALURU - 560 070
                                                              ...APPELLANT
                   (BY SRI. RAVICHANDRA S N, ADVOCATE - ABSENT)

                   AND:

                      SMT. M.KALPANA
                      W/O MURALIKRISHNA N,
                      AGED ABOUT 36 YEARS
                      R/AT NO.30, NISARGA LAYOUT,
Digitally signed
by REKHA R            2ND CROSS, CHIKKAKALASANDRA,
Location: High        BENGALURU - 560 062.
Court of                                                     ...RESPONDENT
Karnataka
                   (BY SRI. HARINATH, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO a) SET ASIDE THE ORDER AND
                   JUDGMENT PASSED THE LEARNED XXII ADDITIONAL CHIEF
                   METROPOLITAN      MAGISTRATE,     AT    BENGALURU   IN
                   C.C.NO.18809/2016 DATED 30.01.2018 AND CONVICT THE
                   RESPONDENT; b) AWARD COSTS; c) AND PASS ANY SUCH
                   OTHER RELIEF OR ORDER AS THIS HON'BLE COURT MAY DEEM
                   FIT TO GRANT THE PETITIONER IN THE CIRCUMSTANCES OF
                   THE CASE, IN THE INTEREST OF JUSTICE AND EQUITY.
                                     -2-
                                          CRL.A No. 1217 of 2018
                                                  NC: 2023:KHC:23978




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

                                JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 28.06.2023, as a last chance the matter was listed

for today, with a condition that if the appellant fails to

proceed with the matter, necessary orders would be passed

for dismissal of appeal.

It appears that appellant is not interested in

prosecuting the appeal.

Hence, I.A.No.2/2018 for condonation of delay is

rejected. Consequently, appeal is dismissed as barred by

limitation.

All the pending applications stand disposed of as no

further order is required.

Sd/-

JUDGE

RR