Smt K Sumathi vs Sri Ganesh
2021 Latest Caselaw 3516 Kant

                          1



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF OCTOBER, 2021

                       BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

  CRIMINAL REVISION PETITION NO.240 OF 2019


BETWEEN:

SMT K SUMATHI
RAMAKRISHNE GOWDA,
AGED ABOUT 40 YEARS,
PRESIDENT OF SREE SHAKTHI
OKKUTA, KARNATAKA STATE,
R/AT NO.53, MIG HOUSING BOARD COLONY,
NEAR SREEDEVI HOSPITAL,
WARD NO.4, SREE RAMA BLOCK,
K.R.NAGARA,
MYSORE DISTRICT
                                   ... PETITIONER
(BY SRI SUNDARESH H C, ADVOCATE)

AND:

SRI GANESH
S/O LATE ANDANI HEGDE,
AGED ABOUT 50 YEARS,
R/AT FARM HOUSE,
NEAR BALAJI THEATRE,
CHANNAPATNA TOWN
RAMANAGARA DISTRICT
                                    ...RESPONDENT
                                2


     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 R/W SECTION 401 CR.P.C PRAYING
TO SET ASIDE THE ORDER DATED 13.12.2018 PASSED BY
THE III ADDITIONAL DISTRICT AND SESSIONS JUDGE,
RAMANAGARA IN CRL.A.NO.12/2018 DISMISSING THE
APPEAL AND CONFIRMING THE CONVICTION ORDER
DATED 19.01.2018 PASSED BY THE ADDITIONAL CIVIL
JUDGE AND J.M.F.C., CHANNAPATNA IN C.C.NO.763/2011
AND ALLOW THE ABOVE CRL.RP. AND ETC.


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

Heard the learned counsel Sri Sundaresh.H.C,

appearing for the Revision Petitioner.

2. A memo came to be filed reporting the death

of the revision petitioner on 23.06.2021. The memo reads

as under:

"The undersigned counsel for the petitioner herewith

submits that, the petitioner expired on 13.11.2019, in view

of the above the case has become infractuous and same

may be taken on record, in the interest of justice and

equity."

3. In view of the judgment of the Hon'ble Apex

Court in the case of Ramesan (Dead) through Legal

Representative Girija vs. The State of Kerala reported

in (2020) 3 SCC 45, the revision petition is disposed of

while maintaining the conviction order in regard to fine

amount.

Sd/-

JUDGE

KLY/