Sri.Maruti M. Naik vs Smt.Pavanbai W/O Madanlal Lbohra
2021 Latest Caselaw 1726 Kant

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        IN THE HIGH COURT OF KARNATAKA
                DHARWAD BENCH

      DATED THIS THE 9TH DAY OF MARCH 2021

                     BEFORE

        THE HON'BLE MRS.JUSTICE M.G.UMA

 CRIMINAL REVISION PETITION NO.100296/2019

BETWEEN

SRI. MARUTI M NAIK,
AGE: 54 YEARS,
OCC: PVT. BUSINESS,
R/O; GOURI COMPOUND, 1ST CROSS,
KUMARESHWAR NAGAR, DHARWAD,
TQ & DIST: DHARWAD.
                           ...REVISION PETITIONER
(By Sri.K.S.PATIL, ADV.)

AND

SMT.PAVANBAI W/O MADANLAL BOHRA,
AGE: 55 YEARS,
OCC: LIC AGENT,
R/O: IRANI GALLI, TOLL NAKA,
DHARWAD,
TQ: DIST: DHARWAD.
                                   ...RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S
397 R/W SECTION 401 OF Cr.P.C. SEEKING TO SET ASIDE
THE JUDGEMENT AND ORDER OF DISMISSAL DATED
22.08.2019 PASSED BY THE PRL.DISTRICT AND SESSIONS
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JUDGE, DHARWAD IN CRL.A.NO.108/2018 AND JUDGMENT
AND ORDER OF CONVICTION DATED 01.12.2018 PASSED
BY THE I ADDL. CIVIL JUDGE AND JMFC COURT,
DHARWAD     IN  C.C.NO.285/2014   AND    REVISION
PETITIONER BE ACQUITTED OF THE OFFENCES ALLEGED
UNDER SECTION 138 OF THE N.I.ACT.

     THIS PETITON COMING ON FOR ORDERS ON
THIS DAY, M.G.UMA,J., MADE THE FOLLOWING:


                           ORDER

Learned counsel for the revision petitioner prays

for time to take steps against the legal

representatives of the deceased-respondent/

complainant.

2. It is noticed that respondent is reported to

have died on 13.07.2019. Hence, no reason to

adjourn the matter. The revision petition is

dismissed as abated.

Sd/-

JUDGE

KGK