Smt Bharathi Singh vs Smt Renuka Devi
2024 Latest Caselaw 4248 Kant

Karnataka High Court

Smt Bharathi Singh vs Smt Renuka Devi on 12 February, 2024

                                              -1-
                                                     CRL.A No. 2196 of 2022
                                                          NC: 2024:KHC:5811




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 12TH DAY OF FEBRUARY, 2024

                                            BEFORE
                          THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.2196 OF 2022
                BETWEEN:

                      SMT BHARATHI SINGH
                      W/O SHAMSHAR SINGH
                      AGED ABOUT 53 YEARS
                      RESIDING AT NO.28, HOSUR ROAD CROSS
                      ANEPALYA, BENGALURU CITY
                      PINCODE - 560 030
                                                               ...APPELLANT
                (BY SRI. C VIJAYA KUMAR, ADVOCATE)

                AND:

                1.    SMT. RENUKA DEVI
                      W/O KRISHNA
                      AGED ABOUT 61 YEARS
                      RESIDING AT NO.28,
                      ANEPALYA MAIN ROAD
                      BENGALURU - 560 030
Digitally signed
by REKHA R       2.   BY STATE BY SPP
Location: High        ASHOK NAGAR POLICE
Court of              BENGALURU
Karnataka
                                                            ...RESPONDENTS
                (BY SRI. M.R.PATIL, HCGP)

                     THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                PRAYING TO SET ASIDE THE ORDER DATED 08.10.2021
                PASSED THEREIN AND PUNISH THE RESPONDENT NO.1 FOR
                THE OFFENCES PUNISHABLE UNDER SECTIONS 341, 323, 504
                & 506 OF IPC AND PASS SUCH OTHER ORDER OR DIRECTION
                TO MEET THE ENDS OF JUSTICE IN THE ENDS OF JUSTICE.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                              -2-
                                     CRL.A No. 2196 of 2022
                                          NC: 2024:KHC:5811




                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 30.08.2023, as a last chance one

week time was granted to comply with office objections,

failing which appeal would stand dismissed for non

compliance. Despite the same, compliance has not been

done.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR