Sri. M. R. Srikanta Swamy vs Smt. H. K. Sheelavathi
2023 Latest Caselaw 6733 Kant

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                                                              NC: 2023:KHC:34475
                                                          CRL.A No. 260 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND DAY OF SEPTEMBER, 2023

                                             BEFORE
                              THE HON'BLE MR JUSTICE S RACHAIAH
                               CRIMINAL APPEAL NO.260 OF 2021


                   BETWEEN:

                   SRI. M.R. SRIKANTA SWAMY,
                   S/O. LATE M.K. RAJESHKARAPPA,
                   AGED ABOUT 68 YEARS,
                   R/AT NO.12231, 6TH A CROSS,
                   SVG NAGAR, MOODALAPALYA,
                   BENGALURU - 560 072.
                                                                    ...APPELLANT
                   (BY SRI. SHIVAKUMAR V., ADVOCATE)

                   AND:

                   SMT. H.K. SHEELAVATHI,
                   AGED ABOUT 48 YEARS,
Digitally signed   R/AT NO.49, 1ST A MAIN,
by N UMA
Location: HIGH     WARD NO.127, MOODALAPALYA,
COURT OF           BENGALURU - 562 172.
KARNATAKA
                                                                  ...RESPONDENT

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CODE OF THE CRIMINAL PROCEDURE PRAYING TO
                   SET ASIDE THE JUDGMENT DATED 05.10.2020 PASSED BY THE
                   XXIII    ADDITIONAL   CHIEF    METROPOLITAN     MAGISTRATE,
                   BENGALURU     IN   C.C.NO.16433/2017   -   ACQUITTING    THE
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                                         NC: 2023:KHC:34475
                                      CRL.A No. 260 of 2021




RESPONDENT/ACCUSED       FOR   THE   OFFENCE    PUNISHABLE
UNDER SECTION 138 OF N.I. ACT.

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

                        JUDGMENT

In spite of sufficient time having been granted to the

learned counsel for the appellant to take necessary steps

with regard to service of notice to the respondent and also

to furnish fresh process fee along with correct address of

the respondent, the counsel failed to take necessary steps.

Therefore, the Criminal Appeal stands dismissed for not

taking steps.

Sd/-

JUDGE

SNC

THK