Smt.K. Geetha vs Sr. Khaleemulla @ Sawmill Khaleemulla
2024 Latest Caselaw 10022 Kant

Karnataka High Court

Smt.K. Geetha vs Sr. Khaleemulla @ Sawmill Khaleemulla on 5 April, 2024

                                         -1-
                                                       NC: 2024:KHC:14283
                                                   CRL.A No. 1708 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 5TH DAY OF APRIL, 2024

                                       BEFORE
                          THE HON'BLE MR JUSTICE C M JOSHI
                        CRIMINAL APPEAL NO.1708 OF 2022 (A)
                 BETWEEN:

                    SMT. K. GEETHA,
                    W/O H.N. NAGARAJA,
                    AGED ABOUT 46 YEARS,
                    R/O VINAYAKA NAGARA,
                    GOWRIBIDANUR TOWN - 561 208.
                    CHIKKABALLAPURA DISTRICT.


                                                            ...APPELLANT
                 (BY SMT. SUSHMITHA K., ADV. FOR
                 SRI. RAJENDRA KR., ADVOCATE)
Digitally
signed by
NANDINI R        AND:
Location: High
Court of
Karnataka           SR. KHALEEMULLA @ SAWMILL KHALEEMULLA,
                    AGED ABOUT 49 YEARS,
                    R/O C/O NAJEEBULLA RAHAMAN,
                    IST MAIN ROAD, 12TH WARD,
                    THYAGARAJA COLONY,
                    GOWRIBIDANURU TOWN - 561 208,
                    CHIKKABALLAPURA DISTRICT - 562102.


                                                          ...RESPONDENT
                            -2-
                                       NC: 2024:KHC:14283
                                   CRL.A No. 1708 of 2022




      THIS CRL.A IS FILED U/S.378(4) CR.P.C BY THE
ADVOCATE FOR THE APPELLANT PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
ORDER OF DISMISSED FOR NON PROSECUTION DATED
20.09.2022 PASSED BY THE PRL.CIVIL JUDGE (JR.DN) AND
J.M.F.C AT GOWRIBIDANUR AND RESTORE THE COMPLAINT
FOR THE OFFENCE P/U/S 138 OF THE N.I ACT.I.A.NO.1/2022
FOR SPECIAL LEAVEI.A.NO.1/2022 FILED BY THE ADVOCATE
FOR THE APPELLANT PRAYING TO GRANT SPL.LEAVE TO FILE
THE ABOVE APPEAL TO CHALLENGE THE IMPUGNED ORDER OF
DISMISSED FOR NON PROSECUTION DATED 20.09.2022
PASSED BY THE PRL.CIVIL JUDGE JR.DN AND J.M.F.C AT
GOWRIBIDANUR IN C.C.NO.1383/2018, FOR THE REASONS
STATED THEREIN.POST CRL.A BEFORE COURT FOR ORDERS
ON I.A.NO.1/2022 FOR SPECIAL LEAVE.PNK28922

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

                        JUDGMENT

Learned counsel for the appellant files a memo

stating that the matter is settled amicably between the

parties.

2. Therefore, the appeal is disposed of as not

pressed.

Sd/-

JUDGE

PTM