K M Nagaraju vs State Of Karnataka
2022 Latest Caselaw 8857 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 15TH DAY OF JUNE 2022

                        BEFORE

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

       CRIMINAL REVISION PETITION No.526/2020

BETWEEN:

K M NAGARAJU
SON OF MUDDEGOWDA,
AGED ABOUT 58 YEARS,
RESIDING AT 107B,
8TH CROSS, MAXPURTHI APARTMENT,
VIDYARANYAPURA
BENGALURU 560 097.
                                         ... PETITIONER
(BY SRI.ABHINAY Y.T, ADVOCATE)


AND:

STATE OF KARNATAKA
BY CENTRAL CRIME BRANCH
(SPECIAL ENQUIRY)
NT PET,
BENGALURU 560001,
REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA.
                                        ... RESPONDENT
(BY SRI.K.NAGESHWARAPPA, HCGP)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
JUDGMENT DATED 22.01.2020 PASSED BY THE LIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
IN CRL.A.NO.890/2018 AND ALSO JUDGMENT DATED
                                                     Crl.R.P.No.526/2020
                               2


23.04.2018 PASSED BY THE I ADDL.C.M.M., BENGALURU IN
C.C.NO.15304/2014.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the petitioner and learned High

Court Government Pleader for the respondent who are

physically present, files one Memo each placing the original

death certificate of the present petitioner on record.

2. The perusal of the said death certificate shows

that the present petitioner is reported to be dead on

13.07.2020.

3. Learned counsel for the petitioner further

submits that since he has no instruction from the legal

representatives of the petitioner to proceed further in the

matter, the petition stands abated and the

respondent is at liberty to recover the fine amount

provided the same is not already deposited.

Crl.R.P.No.526/2020

4. Learned HCGP also submits to take the said

submission of the learned counsel for the petitioner on

record.

In view of the death of the petitioner and no

submission is made regarding the continuation of the

proceeding by any of the legal representatives of the

petitioner, the petition stands abated.

Sd/-

JUDGE

CBC