Lakshmidevi @ Lakshmidevamma vs State Of Karnataka By
2024 Latest Caselaw 5144 Kant

Karnataka High Court

Lakshmidevi @ Lakshmidevamma vs State Of Karnataka By on 20 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                               NC: 2024:KHC:7022
                                                          CRL.A No. 1042 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 1042 OF 2022
                      BETWEEN:

                            LAKSHMIDEVI @ LAKSHMIDEVAMMA
                            W/O JAGADEESH B
                            AGED ABOUT 22 YEARS
                            R/O S N PALYA SIRA GATE
                            K H B COLONY
                            TUMKURU CITY - 572 106.

                            NATIVE RANGAIAHNAPALYA VILLAGE
                            ADARANGI POST, KUDURU HOBLI
                            MAGADI TALUK
                            RAMANAGARA DISTRICT - 561 101.
                                                                 ...APPELLANT

                      (BY SRI SUBHASH CHANDRA BOSE, ADVOCATE - ABSENT)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI       AND:
Location: HIGH
COURT OF
KARNATAKA             1.    STATE OF KARNATAKA BY
                            TUMKURU WOMEN P S
                            TUMKURU, REP. BY SPL PROSECUTOR
                            HIGH COURT COMPLEX
                            BENGALURU - 01.

                      2.    RAVIKUMAR
                            S/O LATE DIWAKARAIAH
                            AGED ABOUT 43 YEARS
                            R/O KESTURU VILLAGE
                            KORA HOBLI, TUMKURU TALUK
                            TUMKURU DISTRICT - 572 128.
                                                              ...RESPONDENTS
                      (BY SRI B LAKSHMAN, HCGP FOR R1)
                             -2-
                                          NC: 2024:KHC:7022
                                     CRL.A No. 1042 of 2022




     THIS CRL.A IS FILED U/S.439 CR.P.C PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN CR.NO.3/2022
REGISTERED BY WOMEN POLICE STATION, TUMAKURU,
PENDING BEFORE THE ADDITIONAL DISTRICT AND SESSIONS
JUDGE (FTSC-1), TUMAKURU IN SPL.C.NO.49/2022.

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

                       JUDGMENT

None appears for the appellant.

This appeal is listed today for compliance of office

objections for the third time. The petition filed by the

appellant on request, came to be converted into criminal

appeal and now, it is registered as criminal appeal. The

said order of conversion is dated 08.06.2022. Even inspite

of conversion of the petition into an appeal, learned

counsel for the appellant has not furnished the appeal

memo and not complied the office objections. Sufficient

opportunity has been given for compliance of office

objections. It appears that the appellant has no interest in

prosecuting the appeal.

NC: 2024:KHC:7022

Hence, the appeal is dismissed for non

compliance of office objections.

Sd/-

JUDGE

GH