K P Mohammed vs The State Of Karnataka
2021 Latest Caselaw 7075 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 22ND DAY OF DECEMBER, 2021

                          BEFORE

        THE HON'BLE MR.JUSTICE V.SRISHANANDA

  CRIMINAL REVISION PETITION NO.388/2014

BETWEEN :

K.P.MOHAMMED,
S/O ISMAIL,
AGED ABOUT 57 YEARS,
R/O NEHRU NAGARA,
KABAKA VILLAGE,
BANTWAL TALUK,
D.K.DISTRICT - 574 218.
                                        ...PETITIONER
(BY SRI. SUYOG HERALE, ADVOCATE)

AND :

THE STATE OF KARNATAKA,
REPRESENTED BANTWAL
POLICE STATION, D.K.DISTRICT,
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BANGALORE - 560 001.
                                      ... RESPONDENT
(BY SRI. V.S.VINAYAKA, HCGP)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH 401 OF CR.P.C. PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER DATED:7.1.14 PASSED
BY THE IV ADDL.DIST. AND S.J., D.K., MANGALORE IN
CRL.A.NO.40/2008 AND THEREBY CONFIRMING ORDER
DATED:27.12.2007 PASSED BY THE ADDL.C.J (JR.DN.) AND
JMFC, BANTWAL IN C.C.NO.631/2004.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:-
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                       ORDER

Learned counsel for the revision petitioner has

filed a memo.

2. The reports received by the jurisdictional

Police shows that the revision petitioner is no more.

3. Following the dictum of the Hon'ble Apex

Court in the case of RAMESAN VS. STATE OF KERALA

reported in 2020(3) SCC 45, the case needs to be

continued insofar as the fine amount is concerned. In

that regard, a memo is filed that the dependents of

revision petitioner stating that he is ready to pay the

fine amount.

4. Noting the submission made in the memo,

the revision petition stands disposed off.

Sd/-

JUDGE

NR/-