Sreeramanjaneya Shetty vs Sri G N Bhaskar
2021 Latest Caselaw 336 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 06TH DAY OF JANUARY, 2021

                         BEFORE

   THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

           CRIMINAL APPEAL NO.1183 OF 2011(A)

BETWEEN:

SREERAMANJANEYA SHETTY,
S/O HANUMANTHAPPA,
AGED ABOUT 74 YEARS,
R/AT SRI VENKATESHWARA KRUPA,
NO.689, LAGGERE ROAD,
PEENYA,
BANGLORE-560058.                               ...APPELLANT

(BY SRI B S P S ASSOCIATES & S.B.TOTAD-ADVOCATES)

AND:

SRI G N BHASKAR,
S/O NOT KNOWN,
AGED 54 YEARS,
R/O NO.18,
HANUMANTHAPPA COMPOUND,
VINAYAKANAGAR,
J.P.NAGAR, V PHASE,
BANGALORE.                                   ...RESPONDENT

(BY SRI HARISH V R, ADVOCATE)

                            ****
     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF ACQUITTAL
DATED 08.03.2006 PASSED BY THE XIII - ADDL. CHIEF
                                2


METROPOLITAN MAGISTRATE, BANGALORE IN C.C.NO.9562/2003
WITH RESPECT TO CHEQUE BEARING NO.204074 DATED
12.05.2007 - ACQUITTING THE RESPONDENT/ACCUSED FOR THE
OFFENCE P/U/S 138 OF N.I.ACT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT   DELIVERED  THE  FOLLOWING THROUGH    VIDEO
CONFERENCE:

                         JUDGMENT

Heard learned counsel for the appellant and respondent.

2. Memo dated 08.01.2016 is filed reporting death of

respondent on 12.08.2015.

3. Hence, this appeal is dismissed as abated.

Sd/-

JUDGE

BSR