Madivalappa vs Smt. Sumangal S Patil
2025 Latest Caselaw 8593 Kant

Karnataka High Court

Madivalappa vs Smt. Sumangal S Patil on 18 September, 2025

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                                                       NC: 2025:KHC-K:5553
                                                  CRL.A No. 200313 of 2024


                   HC-KAR




                             IN THE HIGH COURT OF KARNATAKA,

                                   KALABURAGI BENCH

                       DATED THIS THE 18TH DAY OF SEPTEMBER, 2025

                                         BEFORE
                             THE HON'BLE MRS JUSTICE M G UMA


                            CRIMINAL APPEAL NO.200313 OF 2024
                   BETWEEN:

                   MADIVALAPPA S/O IRAPPA TALAWAR,
                   AGE:52 YEARS, OCC: GOVT. SERVICE,
                   R/O. C/O. BASAVARAJ NANASAHEB WALIKAR,
                   MANAS RESIDENCY, DARGA ROAD,
                   VIJAYAPURA.

                                                              ...APPELLANT
                   (BY SRI SHIVASHANKAR H. MANUR, ADVOCATE)

                   AND:

                   SMT. SUMANGALA S. PATIL,
                   AGE:45 YEARS,
Digitally signed   OCC:HOUSEHOLD WORK AND BUSINESS,
by RAMESH          R/O. NEAR AYYAPPA SWAMI TEMPLE,
MATHAPATI
Location: HIGH     TREASURY COLONY, TAKKE ROAD,
COURT OF           VIJAYAPURA.
KARNATAKA
                                                            ...RESPONDENT
                        THIS  CRIMINAL APPEAL IS FILED UNDER SECTION
                   419(4) OF BNSS, PRAYING TO a) TO SET ASIDE THE
                   JUDGMENT AND ORDER DATED 16.10.2021 PASSED BY THE III
                   ADDITIONAL DISTRICT & SESSIONS JUDGE, VIJAYAPUR IN
                   CRIMINAL APPEAL NO.44/2019 AND PLEASED TO CONFIRMED
                   THE JUDGMENT & ORDER DATED 14.06.2019 PASSED BY THE I
                   ADDITIONAL CIVIL JUDGE & J.M.F.C., VIJAYAPURA IN
                   CRIMINAL CASE NO.1624/2013. B) TO CONVICT THE
                   RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
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                                               NC: 2025:KHC-K:5553
                                          CRL.A No. 200313 of 2024


 HC-KAR




UNDER SECTION 138 OF N.I. ACT. C) PASS SUCH OTHER
ORDER OR ORDERS AS THIS HON'BLE COURT MAY DEEM FIT
AND PROPER IN THE FACTS AND CIRCUMSTANCES OF THE
CASE.

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

CORAM:     HON'BLE MRS JUSTICE M G UMA

                        ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE M G UMA)

Learned counsel for the appellant prays for time. Initially

criminal revision petition was filed on 06.08.2024.

Subsequently, permission was granted to convert the revision

petition into criminal appeal. Office has raised as many as nine

objections. The same were not complied with till date.

Learned counsel for the appellant submits that the

appellant is not giving any instructions. I do not find any

reason to adjourn the matter. It appears that the appellant is

not interested in prosecuting the appeal. Accordingly, the

appeal is dismissed.

Sd/-

(M G UMA) JUDGE SRT

Ct:pk