Mr Yogesha N M vs Ms Lakshmi M S
2024 Latest Caselaw 26780 Kant

Karnataka High Court

Mr Yogesha N M vs Ms Lakshmi M S on 8 November, 2024

                                                  -1-
                                                                NC: 2024:KHC:45344
                                                            CRL.A No. 1174 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                                BEFORE
                                    THE HON'BLE MRS JUSTICE M G UMA
                                  CRIMINAL APPEAL NO. 1174 OF 2023 (A)
                       BETWEEN:
                       MR. YOGESHA N.M.
                       S/O LATE MARIYAPPA
                       AGED ABOUT 39 YEARS
                       RESIDING AT NUGGAHALLI VILLAGE
                       KASABA HOBLI, PANDAVAPURA TALUK
                       MANDYA DISTRICT - 571 434.
                                                                       ...APPELLANT
Digitally signed by
NANDINI B G            (BY SRI. SANNE GOWDA .S., ADVOCATE (ABSENT))
Location: high court
of karnataka


                       AND:
                       MS. LAKSHMI M.S
                       W/O SHIVANANDA K.R
                       AGED ABOUT 48 YEARS
                       RESIDING AT NO.260
                       ARKESWARA NILAYA
                       KEMPEGOWDA ROAD OLD TOWN
                       MANDYA CITY
                       AND ALSO WORKING AS LECTURER
                       IN COMMERCE DEPARTMENT
                       GOVT. WOMEN'S COLLEGE, MANDYA CITY
                                                                      ...RESPONDENT

                             THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
                       CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
                       23.01.2023 PASSED BY THE ADDITIONAL SENIOR CIVIL JUDGE AND
                       MACT, PANDAVAPURA IN C.C.NO.738/2018 WHICH ACQUITTED THE
                       ACCUSED/RESPONDENT FOR THE OFFENCE P/U/S 138 OF N.I. ACT
                       AND PUNISH THE ACCUSED FOR THE COMMITTED BY HIM U/S 138
                       OF N.I. ACT AS PRAYED FOR IN C.C.NO.738/2018.

                            THIS CRIMINAL 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:45344
                                            CRL.A No. 1174 of 2023




                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. The order sheet dated 10.10.2023 discloses that

one week time was granted for compliance of office objections

as a last chance.

3. In spite of that, there is no progress in the matter.

There is non compliance of office objections even though the

matter is listed for third time. It appears that the appellant is

not interested in prosecuting the appeal.

Hence, the petition is dismissed for non compliance of

office objections.

Sd/-

(M G UMA) JUDGE

*bgn/-

CT:VS