Smt. M .S Uma Maheshwari vs Sri. Thiruvengadathan
2024 Latest Caselaw 22693 Kant

Karnataka High Court

Smt. M .S Uma Maheshwari vs Sri. Thiruvengadathan on 5 September, 2024

                                                -1-
                                                             NC: 2024:KHC:36393
                                                         CRL.A No. 1624 of 2024




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                              BEFORE
                                THE HON'BLE MRS JUSTICE M G UMA
                              CRIMINAL APPEAL NO. 1624 OF 2024 (A)
                   BETWEEN:
                   SMT. M .S UMA MAHESHWARI
                   W/O RAGHUNATH
                   AGED ABOUT 52 YEARS,
                   R/AT # 408/1, SRI
                   GANAPATHI SACHINANADA
                   ASHRAMA POST, MYSURU
                                                                     ...APPELLANT
Digitally signed   (BY SRI. MOHANKRISHNA R.G., ADVOCATE (ABSENT))
by SWAPNA V
Location: high
court of
karnataka          AND:
                   SRI. THIRUVENGADATHAN
                   S/O LATE RAMASWAMY
                   AGED ABOUT 53 YEARS,
                   R/AT #158, 3RD MAIN
                   KUVEMPUNAGAR, MYSURU
                                                                  ...RESPONDENT

                          THIS CRL.A IS FILED U/S 378(4) CR.PC (FILED U/S 419 OF
                   BNSS) PRAYING TO 1) ADMIT THE APPEAL AND CALL FOR A
                   RECORDS IN C.C.1122/2018, ON THE FILE OF HONBLE X ADDL.
                   CIVIL JUDGE AND JMFC COURT IN MYSURU. 2) THE SET ASIDE THE
                   IMPUGNED      JUDGMENT     ORDER    DATED     06.04.2024   N
                   C.C.NO.1122/2018 BY THE HONBLE X ADDL. CIVIL JUDGE AND JMFC
                   COURT IN MYSURU.

                          THIS CRL.A, COMING ON FOR ORDERS, THIS DAY, JUDGMENT
                   WAS DELIVERED THEREIN AS UNDER:

                   CORAM:     HON'BLE MRS JUSTICE M G UMA
                                    -2-
                                                NC: 2024:KHC:36393
                                            CRL.A No. 1624 of 2024




                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

The office has raised objections regarding maintainability

of the appeal. The appellant being the accused is seeking to set

aside the judgment dated 06.04.2024 passed in

C.C.No.1122/2018, on the file of the learned X Additional Civil

Judge, JMFC, Court, Mysore. As per the impugned judgment

referred to by the appellant, the appellant - accused is

acquitted for the offence punishable under Section 138 of NI

Act. Hence, office objections regarding maintainability of the

appeal is upheld.

Hence, the appeal is dismissed.

Sd/-

(M G UMA) JUDGE

SPV