Smt. M.U. Latha vs Kavitha Babu
2023 Latest Caselaw 4275 Kant

                                              -1-
                                                    CRL.A No. 1193 of 2019
                                                         NC: 2023:KHC:23979




                   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.1193 OF 2019
                   BETWEEN:

                       SMT. M.U.LATHA
                       W/O SHIVARAMAIAH
                       AGED ABOUT 44 YEARS
                       R/AT NO.10/6, 7TH CROSS DOWN
                       BHUVANESHWARI NAGAR
                       MAGADI ROAD
                       BENGALURU - 560 023
                                                                ...APPELLANT

                   (BY SRI. RAMACHANDRAPPA D N, ADVOCATE - ABSENT)

                   AND:

                       KAVITHA BABU
                       S/O RAMESH BABU
                       AGED ABOUT 35 YEARS
Digitally signed
by REKHA R             R/AT NO.121, SIDDARTH NAGAR
Location: High         TCM ROYAN ROAD
Court of               BENGALURU - 560 053
Karnataka                                                     ...RESPONDENT
                   (BY SRI. P.B.RAJU, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
                   ORDER ACQUITTAL DATED 01.03.2019 PASSED BY THE XXIII
                   ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, BENGALURU
                   IN C.C.NO.24757/2015 ALLOWING HER CRIMINAL APPEAL AND
                   CONVICT THE ACCUSED FOR THE OFFENCE COMMITTED BY
                   HER IN C.C.NO.24757/2015 AND GRANT SUCH OTHER RELIEFS
                   AS THIS HON'BLE COURT DEEMS FIT IN THE CIRCUMSTANCES
                   OF THE CASE IN THE INTEREST OF JUSTICE.
                               -2-
                                    CRL.A No. 1193 of 2019
                                          NC: 2023:KHC:23979




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

                           JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 19.06.2023, a conditional order was passed to the

effect that if on the next date of hearing appellant fails to

proceed with the matter, necessary orders would be passed

for dismissal of appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR