Karnataka High Court
Sri T J Viswanathan vs Smt Lalitha Ashwath on 11 November, 2021
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
1
IN THE HIGH COURT OF KARNATAKA
AT BENGALURU
DATED THIS THE 11TH DAY OF NOVEMBER, 2021
BEFORE:
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL APPEAL NO.1184 OF 2018
C/W CRIMINAL APPEAL NO. 1185 OF 2018
IN CRL.A.NO.1184/2018
BETWEEN:
SRI. T.J. VISWANATHAN
S/O. T.N. JOTHI,
AGED ABOUT 51 YEARS,
R/AT NO.51/13, KOTHANDARAMA
LAYOUT, OSBORNE ROAD, 2ND CROSS,
BENGALURU - 560 042.
... APPELLANT
[BY SRI MUNISWAMY GOWDA S.G., ADVOCATE]
AND:
SMT. LALITHA ASHWATH
D/O. LATE M.RANGAIAH,
AGED ABOUT 54 YEARS,
R/AT NO.154, 2ND CROSS,
RAMAIAH LAYOUT,
KACHARAKANAHALLI,
BENGALURU - 560 084.
... RESPONDENT
[BY SRI. KUMARA L, HCGP]
***
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED 02.06.2018
PASSED BY THE LVIII ADDL.C.M.M., MAYOHALL UNIT, BENGALURU IN
2
C.C.NO.50675/2017 - ACQUITTING THE RESPONDENT/ACCUSED FOR
THE OFFENCE P/U/S 138 OF N.I. ACT.
IN CRL.A.NO.1185/2018
BETWEEN:
SRI. T.J. VISWANATHAN
S/O. T.N. JOTHI,
AGED ABOUT 51 YEARS,
R/AT NO.51/13, KOTHANDARAMA
LAYOUT, OSBORNE ROAD, 2ND CROSS,
BENGALURU - 560 042.
...APPELLANT
[BY SRI MUNISWAMY GOWDA S.G., ADVOCATE]
AND:
SMT. LALITHA ASHWATH
D/O. LATE M. RANGAIAH,
AGED ABOUT 54 YEARS,
R/AT NO.154, 2ND CROSS,
RAMAIAH LAYOUT,
KACHARAKANAHALLI,
BENGALURU - 560 084.
... RESPONDENT
[BY SMT. RASHMI JADHAV, HCGP]
***
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED 02.06.2018
PASSED BY THE LVIII ADDL.C.M.M., MAYOHALL UNIT, BANGALORE
CITY, (ACMM-58) IN C.C. NO.50674/2017, ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.ACT.
THESE CRIMINAL APPEALS COMING ON FOR ORDERS, THIS DAY
THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel Sri. Muniswamy Gowda S.G. appearing for the appellant/complainant in both the cases submits that respondent/accused is no more and therefore nothing remains 3 for consideration. Hence, he submits that appeals may be dismissed.
2. The submission is placed on record.
3. Both the appeals are dismissed.
SD/-
JUDGE HB/-