Mrs. Bhagyamma vs Mr. Dananjaya
2024 Latest Caselaw 19016 Kant

Karnataka High Court

Mrs. Bhagyamma vs Mr. Dananjaya on 30 July, 2024

                                            -1-
                                                          NC: 2024:KHC:30043
                                                     CRL.A No. 427 of 2020




                     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. 427 OF 2020

                   BETWEEN:
                   MRS. BHAGYAMMA
                   W/O GANGANNA
                   AGED ABOUT 56 YEARS
                   R/AT. NO. 17
                   MAGADI MAIN ROAD
                   AGRAHARA DASARAHALLI
                   OPP TO MATHA BOREWELL
                   BENGALURU - 560 079.
                                                            ...APPELLANT
                   (BY SRI. KENCHEGOWDA B.M., ADVOCATE)
                   AND:
                   MR. DANANJAYA
                   S/O THATAIAH
                   AGED ABOUT 40 YEARS
                   FLOWER DECORATOR
Digitally signed   NO. D368, 1ST C CROSS
by NANDINI B G
                   10TH MAIN, AMARJYOTHINAGAR
Location: high
court of           VIJAYANAGAR
karnataka
                   BENGALURU - 560 040.
                                                            ...RESPONDENT
                   (BY SRI.Y.D.SHIVASHANKAR., ADVOCATE)
                        THIS CRL.A IS FILED U/S.378(4) CR.P.C BY THE
                   ADVOCATE FOR THE APPELLANT/S PRAYING TO SET ASIDE
                   THE IMPUGNED JUDGMENT OF ACQUITTAL DATED 01.06.2019
                   PASSED BY THE XXIII ADDL.C.M.M., NRUPATHUNGA ROAD,
                   BENGALURU IN C.C.NO.27609/2018 - ACQUITTING THE
                   RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
                   ACT.
                                     -2-
                                                 NC: 2024:KHC:30043
                                              CRL.A No. 427 of 2020




    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:       HON'BLE MRS JUSTICE M G UMA


                          ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

While condoning the delay of 223 days and allowing IA

No.2 of 2020 vide order dated 12.12.2023, this Court ordered

the appellant to deposit cost of Rs. 2,500/- (Rupees Two

Thousand Five Hundred Only) before the High Court Legal

Services Committee within one week. Till date, compliance is

not reported. Consequently, the conditional order passed in IA

No. 2 of 2020 stands reversed. Accordingly, IA No. 2 of 2020 is

dismissed for non compliance of the conditions.

Hence, the appeal is dismissed.

Sd/-

JUDGE

SPV