Sri Jayaprakash vs Smt Ramya Sriram
2024 Latest Caselaw 3551 Kant

Karnataka High Court

Sri Jayaprakash vs Smt Ramya Sriram on 6 February, 2024

                                             -1-
                                                     CRL.A No. 1837 of 2019
                                                          NC: 2024:KHC:5046




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO.1837 OF 2019
                   BETWEEN:

                      SRI JAYAPRAKASH
                      S/O KRISHNA KUTTY
                      AGED ABOUT 40 YEARS,
                      R/AT NO.37, 3RD CROSS, 13TH MAIN,
                      MATTHIKERE EXTENSION,
                      BENGALURU - 560 056
                                                               ...APPELLANT
                   (BY SRI. USMAN P, ADVOCATE - ABSENT)

                   AND:

                      SMT RAMYA SRIRAM
                      W/O SRIRAMKRISHNAN
                      MAJOR IN AGE,
                      R/AT NO.36/1, 15TH H CROSS,
                      MUTHYALANAGARA, BENGALURU - 560 054
                      ALSO RESIDING AT:
Digitally signed      NO.187/15, DHANALAKSHMI LAYOUT
by REKHA R            VIRUPAKSHAPURA, BENGALURU - 560 097
Location: High                                               ...RESPONDENT
Court of
Karnataka
                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO a) ALLOW THIS CRIMINAL APPEAL; b) SET ASIDE
                   THE ORDER DATED 26.06.2019 PASSED IN C.C.NO.26378/
                   2017 ON THE FILE OF THE LEARNED XII ADDITIONAL CHIEF
                   METROPOLITAN MAGISTRATE, AT BENGALURU AND REMAND
                   THE MATTER FOR DISPOSAL IN ACCORDANCE WITH LAW;
                   PASS ANY OTHER ORDER OR DIRECTION AS THIS HON'BLE
                   COURT MAY DEEM FIT TO PASS IN THE CIRCUMSTANCES OF
                   THE CASE, IN THE INTEREST OF JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                     CRL.A No. 1837 of 2019
                                          NC: 2024:KHC:5046




                          JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

This is the matter of the year 2019. The Registry has

raised four objections.

Vide order dated 20.01.2024, one week time was

granted to comply with the office objections, failing which

necessary orders would be passed for dismissal of appeal.

Despite granting sufficient time, office objections are not

complied with.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR