Krishna K vs Smt. C. Prabavathi
2023 Latest Caselaw 8614 Kant

Karnataka High Court

Krishna K vs Smt. C. Prabavathi on 27 November, 2023

                                         -1-
                                                       NC: 2023:KHC:42781
                                                    CRL.A No. 957 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                       BEFORE
                      THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL APPEAL NO. 957 OF 2013
               BETWEEN:

               KRISHNA K.,
               S/O LATE KADAPPA SHETTY,
               AGED ABOUT 40 YEARS,
               HOTEL SWAGATH,
               OPPOSITE TO SARASWATHI
               THEATRE SARASWATHIPURAM,
               MYSORE.
                                                             ...APPELLANT
               (BY SRI. SUDARSHAN L., ADVOCATE)

               AND:

               SMT. C. PRABAVATHI,
               W/O LATE SOMESHEKHARAIAH,
Digitally
signed by      AGED ABOUT 65 YEARS,
SANDHYA S
Location:
               C/O DR. S. RAJENDRA,
High Court     # 181/B, IST CROSS, A BLOCK,
of Karnataka
               BANNIMANTAP, MYSORE - 15.

               AND ALSO RESIDING AT
               C/O DR. S. ASHOKA,
               D.NO.35, THOMAS LAYOUT,
               NANJANGUD TOWN,
               NANJUNGUD, MYSORE DIST.
                                                           ...RESPONDENT
               (BY SRI. SRINIVASA D.C., ADVOCATE)
                               -2-
                                              NC: 2023:KHC:42781
                                           CRL.A No. 957 of 2013




     THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED:8.7.13 PASSED BY THE IV
ADDL. I CIVIL JUDGE, AND JMFC, MYSORE IN C.C.NO.88/2008
- ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT; AND ETC.

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

Case called out. Appellant counsel absent. Learned

Counsel for the respondent present..

It seems that appellant is not interested in prosecuting

this case despite providing sufficient opportunity. Hence,

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

LNN

CT:ABS