Meena B G vs Sri Sampath Raje Urs
2024 Latest Caselaw 812 Kant

Karnataka High Court

Meena B G vs Sri Sampath Raje Urs on 9 January, 2024

                                             -1-
                                                      CRL.A No. 856 of 2019
                                                             NC: 2024:KHC:931




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 9TH DAY OF JANUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.856 OF 2019
                   BETWEEN:

                      MEENA B G
                      W/O RAJKUMAR B.K.
                      AGED ABOUT 38 YEARS
                      RESIDING AT NO.79, BHEL LAYOUT,
                      NEAR MARAMMA TEMPLE,
                      RAJARAJESHWARINAGAR,
                      BENGLAURU - 560 098.

                                                                 ...APPELLANT
                   (BY SMT. MEENA B G, APPELLANT - ABSENT)

                   AND:

                      SRI SAMPATH RAJE URS
                      S/O SUGANDA RAJE URS
                      AGED ABOUT 40 YEARS
                      RESIDING AT NO.265,
Digitally signed      8TH CROSS, B.C.C. LAYOUT,
by MADHURI S
                      CHANDRA LAYOUT,
Location: High
Court of              BENGALURU - 560 040.
Karnataka                                                      ...RESPONDENT

                        THIS CRL.A. IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
                   05.03.2019 IN C.C.NO.15708/2017 PASSED BY THE LEARNED
                   XXII A.C.M.M., MAGISTRATE COURT, BENGALURU AND
                   CONVICT THE RESPONDENT BY ALLOWING THE ABOVE
                   PETITION, IN THE INTEREST OF JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
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                                     CRL.A No. 856 of 2019
                                          NC: 2024:KHC:931




                         JUDGMENT

Vide order dated 05.10.2023, learned counsel who

was representing the appellant/complainant, is permitted

to retire. Thereafter, Court notice was sent to the

appellant/complainant and it is duly served on her. Despite

the same, she has not chosen to appear before the Court.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MDS