Mrs M Lakshmi vs Mrs Farhath @ Farhath Begum
2023 Latest Caselaw 4324 Kant

                                             -1-
                                                   CRL.A No. 1186 of 2020
                                                        NC: 2023:KHC:24163




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.1186 OF 2020
                   BETWEEN:

                      MRS. M LAKSHMI
                      W/O SRI H S VENU
                      AGED ABOUT 35 YEARS,
                      R/AT NO.12 'U' BLOCK POLICE QUARTERS
                      R K HEGDE NAGARA
                      SRK NAGAR (POST)
                      BENGALURU - 560 077
                                                               ...APPELLANT
                   (BY SRI. HARISHA A S, ADVOCATE - ABSENT)

                   AND:

                      MRS FARHATH @ FARHATH BEGUM
                      MAJOR
                      W/O IRSHAD AHMED
                      R/AT NO.57 NEW SHANTHINAGAR
Digitally signed      4TH CROSS, BEHIND POLICE QUARTERS
by REKHA R
Location: High
                      NEAR MASJID-E-AYESHA
Court of              DR SHIVARAMKARANTH NAGAR POST
Karnataka             RAMAKRISHNA HEGDE NAGAR
                      BENGALURU - 560 077
                                                              ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF THE CODE OF CRIMINAL PROCEDURE PRAYING TO
                   a) GRANT LEAVE TO THE APPELLANT; b) SET ASIDE THE
                   ORDER DATED 02.01.2020 PASSED BY THE XXXIV ADDITIONAL
                   CHIEF METROPOLITAN MAGISTRATE, MAYO HALL UNIT AT
                   BENGALURU (ACMM-34) IN C.C.NO.55546/2017 WHEREBY
                   ACQUITTING THE ACCUSED FOR THE OFFENCES PUNISHABLE
                   UNDER SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT
                             -2-
                                  CRL.A No. 1186 of 2020
                                        NC: 2023:KHC:24163




AND CONSEQUENTLY CONVICT THE RESPONDENT/ACCUSED
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF
NEGOTIABLE INSTRUMENTS ACT BY ALLOWING THIS APPEAL;
c) AND GRANT THE APPELLANT SUCH OTHER AND FURTHER
ORDER AS THIS HON'BLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE
AND EQUITY.

    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.

This case is posted for 5th time before this Court for

non compliance of office objections.

On 24.03.2023, one week time was granted to

comply with office objections, failing which to list the

matter for dismissal of appeal. Despite granting sufficient

time, office objections have not been complied with.

It appears appellant is not interested in prosecuting

the appeal.

CRL.A No. 1186 of 2020 NC: 2023:KHC:24163

Hence, appeal is dismissed for default of non

compliance of office objections.

Sd/-

JUDGE

RR