Mohammed Ismail vs Agricultural Produce Marketing ...
2022 Latest Caselaw 11239 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 01ST DAY OF AUGUST 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO. 282 OF 2013


BETWEEN:
 MOHAMMED ISMAIL
S/O ABDUL SAB
AGED ABOUT 78 YEARS
FRUIT MERCHANT AND COMMISSION AGENT,
R/O O.T.ROAD, SHIVAMOGGA-577201

                                      ...   PETITIONER
(BY SRI. UMESH P.B, ADVOCATE FOR
SRI. R.B.DESHPANDE, ADVOCATES)

AND:

AGRICULTURAL PRODUCE MARKETING COMMITTEE
SHIMOGA, REPRESENTED BY ITS SECRETARY,
APMC YARD, B.H.ROAD, SHIMOGA CITY-577201.


                                   ... RESPONDENT

(BY SRI. T.SWAROOP, ADVOCATE)

                        ***

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C, PRAYING TO SET ASIDE
THE IMPUGNED ORDER DATED 07.09.2011 PASSED BY THE
JMFC-II COURT, SHIMOGA IN C.C.NO.3519/2009 AND
JUDGMENT AND ORDER DATED 23.02.2013 PASSED BY THE
P.O., FTC-II, SHIVAMOGGA IN CRL.A.NO.130/2011.
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     THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;

                         ORDER

The learned counsel for the revision petitioner

submits that the revision petitioner died on 05.01.2021

and therefore the petition may be dismissed. He has

filed a memo along with the copy of the Death

Certificate.

Memo is placed on record.

Revision Petition is dismissed as abated.

Sd/-

JUDGE

VS