Citation : 2022 Latest Caselaw 11452 Kant
Judgement Date : 18 August, 2022
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CRL.A No. 100151 of 2020
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 18TH DAY OF AUGUST, 2022
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
CRIMINAL APPEAL NO. 100151 OF 2020 (A-)
BETWEEN:
SMT.NASEEMBANU W/O MEHFOOZUR REHMAN ANSARI
AGE- 71 YEARS, OCC- HOUSEHOLD WORK,
R/O- PLOT NO.2,
VIDYAGIRI, BAUXITE ROAD,
AZAM NAGAR, BELAGAVI-590002.
...APPELLANT
(BY SRI. SHAFIAHAMAD B. SHAIK, ADVOCATE)
AND:
SHRI.HARRIS Y. BHASKAR
AGE- 62 YEARS, OCC- BUSINESS,
R/O- PLOT NO.5,
FAITH STAR COTTAGE,
VIDYAGIRI, NEAR AZAM NAGAR,
BELAGAVI-590001.
...RESPONDENT
THIS CRIMINAL APPEAL IS FILED U/S 378 (4) OF CR.P.C.,
SEEKING TO ALLOW THE APPEAL BY SETTING ASIDE THE
JUDGMENT AND ORDER DATED 15/07/2019 PASSED BY THE
JMFC-VII COURT, BELAGAVI, IN CRIMINAL CASE NO.809/2017,
FOR THE OFFENCES PUNISHABLE U/S 138 OF N.I. ACT, AND
ALLOW THE COMPLAINT OF THE APPELLANT AS PRAYED
FOR.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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CRL.A No. 100151 of 2020
ORDER
None appears for the petitioner. However, the jurisdictional
Police Inspector has submitted a report stating that the sole
accused/respondent has died on 27.12.2021.
In the light of the same, the appeal stands abated.
Sd/-
JUDGE
gab
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