Zohra vs Mrs Shira Bhanu
2023 Latest Caselaw 3291 Kant

                                               -1-
                                                     NC: 2023:KHC:20421
                                                        CRL.A No. 236 of 2012




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 14TH DAY OF JUNE, 2023

                                            BEFORE
                              THE HON'BLE MS JUSTICE J.M.KHAZI
                               CRIMINAL APPEAL NO. 236 OF 2012
                   BETWEEN:

                   ZOHRA,
                   W/O ABDUL GAFOOR,
                   AGED ABOUT 42 YEARS,
                   RESIDENT OF KOTEPURA,
                   P.O. ULLAL,
                   MANGALORE.
                                                                 ...APPELLANT
                   (BY SRI. R. KOTHWAL, ADVOCATE)

                   AND:

                   MRS. SHIRA BHANU,
                   W/O ASHRAF,
                   AGED ABOUT 31 YEARS,
                   RESIDENT OF MELANGADY,
Digitally signed
                   P.O. ULLAL,
by REKHA R         MANGALORE.
Location: High                                                 ...RESPONDENT
Court of           (BY SRI. NATARAJA BALLAL, ADVOCATE)
Karnataka


                          THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT DATED 21/1/2012
                   PASSED BY THE JMFC (V COURT), MANGALORE D.K. IN
                   C.C.NO.1432/08 - ACQUITTING THE RESPONDENT/ ACCUSED
                   U/S.255(1) OF CR.P.C. FOR THE OFFENCE P/U/S.138 OF N.I.
                   ACT.
                                     -2-
                                            NC: 2023:KHC:20421
                                              CRL.A No. 236 of 2012




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

                              JUDGMENT

Learned counsel for the appellant seeks short

accommodation.

2. On 01.06.2023, conditional order was passed by

this Court stating that, if on the next date of hearing, learned

counsel for the appellant fails to address the arguments,

necessary orders would be passed for dismissing the appeal.

Hence, prayer rejected.

In view of the same, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

SMC

CT:PH