Mahendar Singh vs Smt Sunanda
2022 Latest Caselaw 8992 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 16TH DAY OF JUNE 2022

                         BEFORE

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

    CRIMINAL REVISION PETITION NO.1164 OF 2021

BETWEEN:

MAHENDAR SINGH,
S/O NARAYAN SINGH,
AGED ABOUT 51 YEARS,
R/AT NO. 1726, 4TH 'B' CROSS,
9TH MAIN, HAL 3RD STAGE,
NEW THIPPASANDRA,
BENGALURU-560 075.

(MAHENDER SINGH,
S/O NARAYAN SINGH,
AGED ABOUT 51 YEARS,
NO.27, 2ND FLOOR, 7TH CROSS,
2ND MAIN, INDIRANAGAR 1ST STAGE,
BENGALURU-560 038.
ADDRESS SHOWN IN THE CAUSE TITLE
BEFORE TRIAL COURT)
                                       ... PETITIONER
(BY SMT.INDRABAI S.K., ADVOCATE
FOR SRI.VENKATESH H.N, ADVOCATE)

AND:

SMT. SUNANDA
W/O SRINIVASA REDDY,
AGED ABOUT 42 YEARS,
R/AT NO.73/9, 9TH CROSS,
VIDYAJYOTHI SCHOOL ROAD,
NAGASANDRA, BENGALURU,
PIN CODE-560 070.
                                      ... RESPONDENT
                                                       Crl.R.P.No.1164/2021
                                   2


     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE IMPUGNED JUDGMENT DATED 20.09.2021 PASSED
IN CRL.A.NO.25025/2021 PASSED BY THE LXXII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, MAYO HALL, BANGALORE IN
SO FAR AS IT RELATES TO CONFIRMATION OF JUDGMENT
DATED 11.02.2021 PASSED IN C.C.NO.51850/2016 FROM THE
FILE OF THE XXXIII ACMM, MAYO HALL, BANGALORE AS
PERVERSE AND AGAINST TO LAW BY RECORDING ACQUITTAL
OF THIS PETITIONER IN ACCORDANCE WITH LAW.

     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 who is physically

present, files a Memo along with original death certificate

of the petitioner.

2. Despite the court specifically asking the learned

counsel for the petitioner as to whether the legal

representatives of the deceased petitioner would like to

proceed further in the matter, the learned counsel for the

petitioner submits that since there is no instruction from

the legal representatives of the petitioner, the petition be

treated as abated.

Crl.R.P.No.1164/2021

In Memo also, it is mentioned that the petition is

abated.

In view of the above, the petition stands abated.

Sd/-

JUDGE

CBC