Sri. Manjunatha M vs Smt. Kavitha Srinath
2024 Latest Caselaw 621 Kant

Karnataka High Court

Sri. Manjunatha M vs Smt. Kavitha Srinath on 8 January, 2024

                                               -1-
                                                      CRL.A No. 215 of 2018
                                                           NC: 2024:KHC:880




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF JANUARY, 2024

                                           BEFORE
                             THE HON'BLE MS JUSTICE J.M.KHAZI
                              CRIMINAL APPEAL NO.215 OF 2018
                   BETWEEN:

                      SRI. MANJUNATHA. M,
                      S/O MARIYAPPA D,
                      AGED ABOUT 43 YEARS,
                      R/AT NO.66, 3RD CROSS,
                      CHIKKASWAMY LAYOUT,
                      J.P NAGAR 6TH PHASE,
                      BENGALURU - 560 078.
                                                               ...APPELLANT
                   (BY SRI.PRASANNA KUMAR C S, ADVOCATE)

                   AND:

                      SMT. KAVITHA SRINATH,
                      W/O SRINATH G.A.,
                      AGED ABOUT 47 YEARS,
                      R/AT NO.149, 27TH CROSS,
                      24TH MAIN, BSK 2ND STAGE,
Digitally signed      BENGALURU - 560 070.
by REKHA R
Location: High
                                                             ...RESPONDENT
Court of           (BY SRI. RAKSHIT K N, ADVOCATE)
Karnataka
                         THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO a) SET ASIDE THE JUDGMENT OF ACQUITTAL IN
                   C.C.NO.19354/2016, PASSED BY THE XXII ADDL. CHIEF
                   METROPOLITAN MAGISTRATE, BENGALURU VIDE JUDGMENT
                   DATED 04.12.2017, FOR THE OFFENCE PUNISHABLE UNDER
                   SECTION 138 OF NEGOTIABLE INSTRUMENT ACT; b) CONVICT
                   THE RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
                   UNDER SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT; c)
                   ORDER FOR COMPENSATION UNDER SECTION 357 OF CR.P.C
                   AND SUCH OTHER RELIEFS AS THIS HON'BLE COURT DEEMS
                   FIT, IN THE INTEREST OF JUSTICE AND EQUITY.
                                     -2-
                                                CRL.A No. 215 of 2018
                                                         NC: 2024:KHC:880




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

                                JUDGMENT

This is an appeal filed by the complainant/appellant

challenging the order of acquittal against the

respondent/accused. He is reported to have died. The same has

been reported on 04.12.2023.

Learned counsel for the appellant/complainant submits

that he is unable to trace details of legal heirs of

appellant/complainant.

In the light of the same, appeal is abated.

Registry is directed to send back the Trial Court Records.

Sd/-

JUDGE

ASN