Smt K Padmanjali vs Sri B C Ravi Kumar
2023 Latest Caselaw 4329 Kant

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                                                   CRL.A No. 1353 of 2017
                                                        NC: 2023:KHC:24165




                   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.1353 OF 2017
                   BETWEEN:

                      SMT. K PADMANJALI
                      AGED ABOUT 55 YEARS
                      W/O SRI. K. KANNAIAH NAIDU
                      RESIDING AT NO.725, 14TH MAIN,
                      19TH CROSS, BANASHANKARI 2ND STAGE,
                      BENGALURU - 560 070.
                                                               ...APPELLANT

                   (BY SRI. NAGARAJA S & SRI. ARUN BANGERA, ADVOCATES -
                       ABSENT)

                   AND:

                      SRI B C RAVI KUMAR
                      S/O SRI. CHANNAGIRI GOWA,
                      AGED ABOUT 42 YEARS
Digitally signed      RESIDING AT NO.31, 1ST MAIN,
by REKHA R
                      7TH CROSS, ISRO LAYOUT,
Location: High
Court of              BENGALURU - 560 078.
Karnataka                                                    ...RESPONDENT
                   (BY SRI. VENKATESH H BHAGAT, ADVOCATE)

                         THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE ORDERS
                   PASSED ON 09.03.2017 IN C.C.NO.3999/2009 BY THE XL
                   A.C.M.M, BENGALURU CITY (SCCH-14) AND TO CONVICT THE
                   ACCUSED FOR OFFENCE COMMITTED UNDER SECTION 138 OF
                   N.I.ACT; B) GRANT SUCH OTHER RELIEF OR RELIEFS AS THIS
                   HON'BLE COURT DEEM JUST PROPER IN THE CIRCUMSTANCES
                   OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.
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                                   CRL.A No. 1353 of 2017
                                         NC: 2023:KHC:24165




     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 21.06.2023, a conditional order was passed to

the effect that if appellant fails to proceed with the matter

on the next date of hearing i.e., 12.07.2023, 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