Smt. Yasmeen Taj vs Sri. G. K. Mallikarjuna
2021 Latest Caselaw 1535 Kant

                                 Crl.R.P.No.398/2017

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 4TH DAY OF FEBRUARY 2021

                     BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

    CRIMINAL REVISION PETITION No.398/2017

BETWEEN:

SMT YASMEEN TAJ
D/O OBEDULLASAB
AGED ABOUT 50 YEARS
SENIOR TOA IN BSNL OFFICE
NOW WORKING AT
HARIHAR BSNL OFFICE
P.B. ROAD
HARIHAR TOWN
DAVANAGERE DISTRICT - 577 102       ... PETITIONER

[SMT YASMEEN TAJ - PETITIONER (ABSENT)]

AND:

SRI G.K.MALLIKARJUNA
S/O G.C. KALLAPPA
AGED ABOUT 42 YEARS
R/O D.NO.1775/34, 5TH CROSS
SIDDAVEERAPPA LAYOUT
DAVANAGERE CITY-577 002           ... RESPONDENT

(RESPONDENT SERVED AND UNREPRESENTED)

      THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTION 401 OF
CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER OF CONVICTION DATED 28.03.2015 MADE IN
C.C.NO.533/2014 BY THE COURT OF III-JMFC,
DAVANAGERE AND JUDGMENT AND ORDER DATED
09.02.2017 MADE IN CRL.A.NO.40/2015 BY THE COURT
                                        Crl.R.P.No.398/2017

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OF THE II ADDITIONAL DISTRICT AND SESSIONS
JUDGE, DAVANAGERE AND ACQUIT THE PETITIONER.

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

                       ORDER

The memo filed by the learned counsel for the

petitioner along with the death certificate shows that

the petitioner died on 07.07.2020. Therefore, the

petition already stood abated and disposed of

accordingly.

Sd/-

JUDGE

KG