Smt P Sundara vs Sri S P Manjunath
2024 Latest Caselaw 14859 Kant

Karnataka High Court

Smt P Sundara vs Sri S P Manjunath on 27 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                                NC: 2024:KHC:23745
                                                          CRL.A No. 614 of 2020




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 27TH DAY OF JUNE, 2024

                                                BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 614 OF 2020
                      BETWEEN:

                             SMT. P SUNDARA
                             W/O LATE K.A. VASANT KUMAR
                             SINCE DEAD BY LR's


                      1(a) SMT. V.SANDHYA VENUGOPAL
                           W/O T.K.VENUGOPAL
                           AGED ABOUT 51 YEARS

                             R/AT No.806, NEW No.13
                             1ST MAIN ROAD, NEAR AMBEDKAR
                             MEDICAL COLLEGE, CHANNANNA LAYOUT
                             K.B.SANDRA, R.T.NAGAR
Digitally signed by          BANGALORE - 560 032.
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        1(b) SRI K.A. KIRAN VASANT KUMAR
COURT OF
KARNATAKA                  S/O P.SUNDARA VASANT
                           AGED ABOUT 44 YEARS.

                             R/AT No.8, ASHIRVAD PREMA NILAYA
                             2ND MAIN CHANNANNA LAYOUT
                             KAVALBYRASADNRA, R.T.NAGAR
                             BANGALORE - 560 032.
                                                                  ...APPELLANTS

                      (BY SRI VISHNU HEGDE, ADVOCATE - ABSENT)

                      AND:

                         SRI S P MANJUNATH
                         S/O LATE PUTTASWAMY
                             -2-
                                           NC: 2024:KHC:23745
                                        CRL.A No. 614 of 2020




    AGED ABOUT 37 YEARS
    No.21, 2ND B CROSS
    HANUMAN LAYOUT
    MANORAYANA PALYA
    BANGALORE - 560 032.
                                             ...RESPONDENT


     THIS CRL.A IS FILED U/S 378(4) OF CR.PC PRAYING TO
SET ASIDE THE ORDER OF ACQUITTAL DATED 14.11.2019
PASSED BY THE XIII ADDL. C.M.M., BENGALURU IN
C.C.No.31072/2014 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT AND ETC.,

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

                         JUDGMENT

Learned counsel for the appellants is absent. Learned

counsel for the appellants was also absent on 14.03.2024

and 13.06.2024. It appears that the appellants are not

interested in prosecuting the appeal.

Hence, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

GH