Smt Suriya Kumari vs Smt Prithi J
2024 Latest Caselaw 19015 Kant

Karnataka High Court

Smt Suriya Kumari vs Smt Prithi J on 30 July, 2024

                                           -1-
                                                         NC: 2024:KHC:30002
                                                   CRL.A No. 1023 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 30TH DAY OF JULY, 2024
                                         BEFORE

                            THE HON'BLE MRS JUSTICE M G UMA

                           CRIMINAL APPEAL NO. 1023 OF 2021

                 BETWEEN:

                 SMT. SURIYA KUMARI
                 W/O LATE SRI HEMADRI NAIDU
                 AGED ABOUT 72 YEARS
                 R/A NO.43, PILLAYAR KOIL STREET
                 RICHMOND TOWN, ASHOKANAGARA
                 BENGALURU-560 025.
                                                           ...APPELLANT

                 (BY SRI.K. NEELAKANTACHAR., ADVOCATE (ABSENT))
                 AND:

                 SMT. PRITHI.J,
                 D/O JANAKIRAMAN
                 R/A NO.19, IST FLOOR
                 3RD BLOCK, JAYANAGAR
Digitally
signed by        BENGALURU-560 011.
NANDINI B G                                                ...RESPONDENT
Location: high
court of
karnataka             THIS CRL.A FILED U/S.378(4) CR.P.C BY THE ADVOCATE
                 FOR THE APPELLANT PRAYING TO SET ASIDE THE JUDGMENT
                 AND ORDER DATED 15.04.2019 PASSED BY THE XIV A.C.M.M
                 COURT AT BENGALURU IN C.C.NO.54620/2018 ACQUITTING
                 THE RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                 THE N.I ACT.

                     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
                 JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                 CORAM:    HON'BLE MRS JUSTICE M G UMA
                                         -2-
                                                     NC: 2024:KHC:30002
                                                 CRL.A No. 1023 of 2021




                              ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

Even on the last date of hearing, learned counsel for the

appellant was absent and there was no representation.

The appeal is of the year 2021. Notice was ordered to be

issued to the respondent on 14.02.2022. PF for issuance of

notice is not furnished till date. It appears that the appellant is

not interested in prosecuting the appeal.

Hence, the appeal is dismissed for non prosecution.

SD/-

JUDGE

SPV