Smt. Padma vs Sri S G Ramakrishna
2024 Latest Caselaw 3923 Kant

Karnataka High Court

Smt. Padma vs Sri S G Ramakrishna on 8 February, 2024

                                             -1-
                                                      CRL.A No. 386 of 2021
                                                          NC: 2024:KHC:5452




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 8TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.386 OF 2021
                   BETWEEN:

                      SMT. PADMA
                      W/O LATE NANJUNDAPPA
                      AGED ABOUT 45 YEARS
                      RESIDING AT MARUTHI NAGAR
                      BAGALUR MAIN ROAD
                      SARJAPURA VILLAGE AND HOBLI,
                      ANEKAL TALUK
                      BENGALURU URBAN DISTRICT - 562 125
                                                               ...APPELLANT
                   (BY SRI. NAGARAJA C, ADVOCATE - ABSENT)

                   AND:

                      SRI S G RAMAKRISHNA
                      S/O LATE GOPALAPPA
                      AGED ABOUT 32 YEARS
                      RESIDING AT NO.183, DASARI BEEDHI
Digitally signed      SARJAPURA VILLAGE AND HOBLI,
by REKHA R
Location: High
                      ANEKAL TALUK
Court of              BENGALURU URBAN DISTRICT - 562 125
Karnataka
                                                             ...RESPONDENT
                   (BY SRI. SHIVAKUMAR P, ADVOCATE)

                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT OF ACQUITTAL
                   PASSED IN C.C.NO.1286/2017 DATED 05.11.2020 BY THE
                   PRINCIPAL CIVIL JUDGE AND JMFC AT ANEKAL, BENGALURU
                   RURAL FOR THE OFFENCE PUNISHABLE UNDER SECTION 138
                   OF NI ACT AND PASS SUCH OTHER ORDER AS THIS HON'BLE
                   COURT MAY DEEMS FIT IN THE INTEREST OF JUSTICE.
                             -2-
                                        CRL.A No. 386 of 2021
                                            NC: 2024:KHC:5452




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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 31.01.2024, as a last chance the

matter was listed for today, with a condition that if today

learned counsel for appellant fails to proceed with the

matter, necessary orders would be passed.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

RR