Mrs. Seema S G vs Mr. N. Nagesh
2022 Latest Caselaw 2274 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                     BEFORE


    THE HON'BLE MR JUSTICE V SRISHANANDA


   CRIMINAL REVISION PETITION NO. 844 OF 2021


BETWEEN:

MRS. SEEMA S G
W/O MR GURUPRASAD
AGED ABOUT 38 YEARS,
NO.72 AND 73,
BRINDAVAN APARTMENT,
FLAT NO.007
B-WING, NANJAPPA LAYOUT
FURTHER INDUSTRIAL AREA
KANAKAPURA ROAD
BANGALORE-560062
                                      ...PETITIONER
(BY SRI. FEROZE NIZAM A, ADVOCATE)

AND:

MR. N. NAGESH
AGED ABOUT 67 YEARS,
S/O LATE V NAGAPPA
NO.118, 2ND MAIN ROAD,
9TH CROSS, CHAMRAJPET
BANGALORE-560018
                                     ...RESPONDENT
(SERVED AND UNREPRESENTED)
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     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE ORDER OF CONVICTION IN
JUDGMENT DATED 23.07.2017 PASSED BY THE XII
A.C.M.M., BENGALURU IN C.C.NO.25143/2016 AND
JUDGEMENT DATED 30.04.2021 PASSED BY THE LXI
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-62), IN CRL.A.NO.1632/2018.

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


                          ORDER

Sri Feroze Nizam A., learned counsel for the revision

petitioner submits that the revision petitioner has recently

passed away.

Placing his submission on records, the revision

petition is dismissed as abated.

Sd/-

JUDGE

KA*