Smt. Sunitha K vs Sri. Nataraj
2024 Latest Caselaw 25510 Kant

Karnataka High Court

Smt. Sunitha K vs Sri. Nataraj on 25 October, 2024

                                                  -1-
                                                               NC: 2024:KHC:43091
                                                           CRL.A No. 1737 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                              BEFORE
                             THE HON'BLE MRS JUSTICE M G UMA
                            CRIMINAL APPEAL NO. 1737 OF 2023
                   Between:

                   Smt. Sunitha K.,
                   W/o Murugan
                   Aged about 40 years,
                   R/at Ramachandrappa Building,
                   Old Madras Road,
                   K.R.Puram, Bengaluru-560036
                                                                        ...Appellant
                   (By Sri Sanmukh Reddy, Advocate - Absent)

                   And:

                   Sri Nataraj
                   S/o Chandrashekar
Digitally signed   Aged about 50 years,
by VEERENDRA       R/at Behind Ramdev Fancy Store
KUMAR K M
                   Matada Honnappa Compound
Location: HIGH
COURT OF           Old Madras Road, K.R. Puram,
KARNATAKA          Bengaluru-560036.
                                                                      ...Respondent

                         This Criminal Appeal is filed u/s 378(4) Cr.P.C. praying to
                   set aside the judgment and order dated 27.02.2019 in
                   Crl.A.No.25141/2017 passed by the XXVI Additional City Civil
                   and Sessions Judge at Mayo Hall, Bengaluru(CHH-20) and etc.,

                        This Criminal Appeal, coming on for orders, this day,
                   judgment was delivered therein as under:
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                                            NC: 2024:KHC:43091
                                       CRL.A No. 1737 of 2023




CORAM:    HON'BLE MRS JUSTICE M G UMA


                      ORAL JUDGMENT

Counsel for the appellant is absent. No

representation even though the matter is passed over

twice and called again at 12.11 p.m.

2. The order sheet dated 07.08.2024 reads as

under :

"As prayed for by learned Counsel for the appellant, finally, a week's time is granted for compliance of office objections."

3. In spite of the above, the office objections are not

complied with even though this matter is listed for the

fourth time. It appears that the appellant is not interested

in prosecuting the appeal. Hence, appeal is dismissed.

SD/-

(M G UMA) JUDGE

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