Sri Nithyananda Shetty vs N Ethiraj
2021 Latest Caselaw 831 Kant

                                  Crl.R.P.No.1410/2016

                        1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 13TH DAY OF JANUARY 2021

                     BEFORE

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

   CRIMINAL REVISION PETITION No.1410/2016

BETWEEN:

SRI NITHYANANDA SHETTY
S/O LATE B.SANJEEVA SHETTY
NO.K123, 19TH B MAIN
14TH CROSS, 1ST BLOCK
RAJAJINAGAR
BENGALURU-560 010                     ... PETITIONER

(BY SRI.GIRISH KODGI, ADVOCATE)

AND:

ETHIRAJ N
S/O LATE DR.N.K.NARASIMHAN
AGED ABOUT 59 YEARS
R/AT NO.16, 3RD CROSS, 3RD MAIN
GANDHIGRAMA, GAYATHRINAGAR
BENGALURU - 560 021                ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTION 401 OF
CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
DATED 30.07.2016 PASSED BY THE LXVII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU CITY
IN CRL.A.NO.915/2015 AND BY CONFIRMING THE
JUDGMENT DATED 15.06.2015 PASSED BY THE 40TH
A.C.M.M., BENGALURU IN C.C.NO.11168/2013 AND
CONVICT THE RESPONDENT.
                                        Crl.R.P.No.1410/2016

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

                     ORDER

None appears for the petitioner.

2. The records show that on the previous

several hearing dates also there was no

representation for the petitioner. Death of the

respondent/accused is reported as long back as on

29.03.2019.

3. Since no steps are taken to bring the

respondent on record, the appeal stood abated and

disposed of accordingly.

Sd/-

JUDGE

KG