Smt Vijaya S vs Smt Bhavya R
2024 Latest Caselaw 9849 Kant

Karnataka High Court

Smt Vijaya S vs Smt Bhavya R on 4 April, 2024

                                        -1-
                                                   CRL.A No. 43 of 2015
                                                       NC: 2024:KHC:13911




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF APRIL, 2024

                                     BEFORE
                      THE HON'BLE MS JUSTICE J.M.KHAZI
                       CRIMINAL APPEAL NO.43 OF 2015
             BETWEEN:

                 SMT VIJAYA S
                 W/O NAVEEN HEGDE
                 AGED ABOUT 38 YEARS
                 RESIDING AT NO.12
                 BAGALAGUNTE MAIN ROAD
                 BANGALORE-560055
                                                             ...APPELLANT
             (BY SMT. VIJAYA S, APPELLANT - ABSENT)

             AND:

                 SMT BHAVYA R
                 D/O RADHAKRISHNA
                 AGED ABOUT 27 YEARS
                 CHIRAG, OLD NO.319,
                 NEW NO.19, 8TH B MAIN ROAD
                 A BLOCK, RAJAJINAGAR 2ND STAGE,
Digitally signed BENGALURU - 560 055
by REKHA R                                                 ...RESPONDENT
Location: High (BY SRI. S K VENKATA REDDY, ADVOCATE)
Court of
Karnataka
                  THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
             PRAYING    TO   a)   SET   ASIDE  THE    JUDGMENT    IN
             C.C.NO.9636/2012 DATED 10.12.2014, PASSED BY THE
             LEARNED XII ACMM, BENGALURU AND THEREBY CONVICT THE
             ACCUSED / RESPONDENT BY ALLOWING THE COMPLAINT OF
             THE COMPLAINANT IN C.C.NO.9636/2012; b) PASS ANY OTHER
             ORDER OR ORDERS AS THIS HON'BLE COURT DEEMS FIT IN
             THE CIRCUMSTANCES OF THE ABOVE CASE, IN THE INTEREST
             OF JUSTICE.

                  THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
             DAY, THE COURT DELIVERED THE FOLLOWING:
                                -2-
                                         CRL.A No. 43 of 2015
                                           NC: 2024:KHC:13911




                          JUDGMENT

As there was no representation for appellant

consistently, as per order dated 01.03.2024, Court notice

was issued to the appellant. However, it is returned

unserved with an endorsement "appellant is not found in

the said address".

In the light of the above facts and circumstances,

appeal is dismissed for non-prosecution.

In view of dismissal of appeal, pending application/s,

if any, stand disposed of, since no further orders is

required.

Sd/-

JUDGE

RR