Mr Siddaramegowda vs Mr C C Krishnegowda
2021 Latest Caselaw 1601 Kant

                                       Crl.R.P.No.88/2015

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF FEBRUARY 2021

                        BEFORE

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

    CRIMINAL REVISION PETITION No.88/2015

BETWEEN:

MR.SIDDARAMEGOWDA
S/O JAVAREGOWDA
AGED ABOUT 54 YEARS
R/AT HOSKOTE KOPPAL VILLAGE
CHINCHANAKATTE HOBLI
K.R. NAGAR TALUK
MYSORE DISTRICT - 571 604                ...PETITIONER

(BY SRI MOHANA J.S., ADVOCATE)

AND:

MR.C.C.KRISHNEGOWDA
S/O PATEL CHIKKEGOWDA
AGED ABOUT 64 YEARS
R/AT CHIKKANAYAKANAHALLI VILLAGE
SALIGRAMA HOBLI
K.R.NAGAR TALUK
MYSORE DISTRICT - 571 604               ...RESPONDENT

(BY SRI R.S.RAVI, ADVOCATE)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER
DATED 18.10.2014 PASSED BY THE I ADDITIONAL DISTRICT
AND SESSIONS JUDGE, MYSORE IN CRIMINAL APPEAL
NO.363/2013, REJECTING THE APPEAL FOR NON-PROSECUTION
AND TO SET ASIDE THE JUDGMENT AND SENTENCE DATED
12.09.2013 PASSED BY THE CIVIL JUDGE AND JMFC,
KRISHNARAJANAGAR, MYSORE DISTRICT IN C.C.NO.578/2010.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
                                              Crl.R.P.No.88/2015

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                        ORDER

As per the postal acknowledgement produced along

with memo of retirement, the notice sent to the petitioner

is returned with an endorsement that the petitioner is

dead. Under the circumstances, the petition stood abated

and disposed of accordingly. Memo of retirement does not

survive for consideration and disposed of accordingly.

Sd/-

JUDGE

KSR