Smt B V Uma vs Sri B V Sheshadri
2024 Latest Caselaw 10490 Kant

Karnataka High Court

Smt B V Uma vs Sri B V Sheshadri on 16 April, 2024

                                              -1-
                                                      CRL.A No. 35 of 2022
                                                       NC: 2024:KHC:15101




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF APRIL, 2024

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                             CRIMINAL APPEAL NO.35 OF 2022
                 BETWEEN:

                 SMT. B.V.UMA,
                 W/O C.S.GIRI,
                 AGED ABOUT 58 YEARS,
                 RESIDING AT NO.31, (OLD NO.15),
                 4TH CROSS, 4TH BLOCK,
                 KUMARA PARK WEST EXTENSION,
                 BENGALURU - 560 020.
                                                              ...APPELLANT
                 (BY SRI. MURALI KRISHNA K.R, ADVOCATE - ABSENT)

                 AND:

                 1.    SRI. B.V.SHESHADRI,
                       S/O B.VENKATA RAO,
                       AGED ABOUT 64 YEARS.

                 2.    SMT. VANI,
Digitally              W/O B.V.SHESHADRI,
signed by              AGED ABOUT 57 YEARS,
REKHA R
Location: High
Court of               BOTH RESPONDENTS ARE
Karnataka              R/AT NO.20F, CLEVELAND TOWN,
                       BENGALURU - 560 005.
                                                          ...RESPONDENTS
                       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 397
                 R/W 401 OF CR.PC PRAYING TO SET ASIDE THE ORDER
                 PASSED IN C.C.NO.23064/2012 ON THE FILE OF THE HON'BLE
                 COURT     OF  LVI   A.C.M.M., BENGALURU       AND   IN
                 CRL.A.NO.2537/2019 ON THE FILE OF THE HON'BLE COURT OF
                 LXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-
                 64), BENGALURU BY HOLDING THAT THE RESPONDENTS
                 HEREIN COMMITTED THE OFFENCES CHARGED AGAINST THEM
                              -2-
                                        CRL.A No. 35 of 2022
                                          NC: 2024:KHC:15101




AND TO PROCEED IN TERMS OF LAW AGAINST THE
RESPONDENTS IN THE INTEREST OF JUSTICE AND EQUITY.

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


                        JUDGMENT

Despite order dated 04.04.2024 office objections

have not been complied with.

2. Hence, appeal is dismissed for default.

Sd/-

JUDGE

CR