Sri Sharavanan vs State Of Karnataka By
2022 Latest Caselaw 10255 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 4TH DAY OF JULY 2022

                            BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

    CRIMINAL REVISION PETITION No.631 OF 2012

BETWEEN:

SRI. SHARAVANAN
SON OF SRI. MANI
AGED ABOUT 36 YEARS
RESIDING AT RAJAJIPURAM VILLAGE,
TIRUVELLUR TALUK AND DISTRICT
TAMIL NADU.
                                            ... PETITIONER
(BY SRI.MAHESH, FOR
MAHESH & CO. ADVOCATE)

AND:

STATE OF KARNATAKA BY
CHIKKAJALA POLICE STATION
BANGALORE.
                                            ... RESPONDENT
(BY SRI. K. NAGESHWARAPPA, HCGP)


      THIS CRIMINAL REVISION PETITION IS FILED U/S.397 AND
401 OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 30-3-2012 PASSED BY THE FAST TRACK COURT,
DEVANAHALLI, IN CRIMINAL APPEAL NO.13/2011 CONFIRMING THE
JUDGMENT AND ORDER DATED 19-2-2011 PASSED BY THE ADDL.
CIVIL JUDGE AND JMFC AT DEVANAHALLI IN CC NO.632/2008 AND
ACQUIT THE PETITIONER OF ALL CHARGES, IN THE INTEREST OF
JUSTICE.

     THIS CRIMINAL REVISION PETITION COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                                     Crl.R.P.No.631/2012
                                 2


                            ORDER

The learned counsel for petitioner and learned High

Court Government Pleader for the respondent are

physically present.

2. Learned High Court Government Pleader files a

memo along with the Death Certificate of the petitioner.

The said Death Certificate shows that the petitioner is

reported to be dead on 04.12.2016 i.e., during the

pendency of this petition.

3. Learned counsel for the petitioner submits since

the petitioner is dead and the legal representatives are not

interested in prosecuting the matter, the petition be

treated as abated.

4. In view of the above, the revision petition

stands abated.

Sd/-

JUDGE

TL