The State Of Karnataka vs Thavarenaika
2022 Latest Caselaw 3624 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 3RD DAY OF MARCH, 2022

                           BEFORE

          THE HON'BLE MR. JUSTICE K.NATARAJAN

              CRIMINAL APPEAL NO.1928/2021

BETWEEN

THE STATE OF KARNATAKA
RAMAPURA POLICE STATION,
CHAMARAJANAGARA DISTRICT,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU.                                   ... APPELLANT

(BY SRI VINAYAKA V.S., HCGP)

AND

THAVARENAIKA
S/O LATE SAKRIYANAIKA,
AGED ABOUT 64 YEARS,
R/O ARJUNADODDI VILLAGE,
KOLLEGALA TALUK.                         ... RESPONDENT

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(1) AND (3) OF THE CODE OF CRIMINAL PROCEDURE,
1973, PRAYING A. GRANT LEAVE TO APPEAL AGAINST THE
JUDGMENT AND ORDER OF ACQUITTAL DATED 18.03.2021
PASSED IN SPECIAL CASE NO.42/2016 PASSED BY THE
PRINCIPAL    DISTRICT    AND     SESSIONS    JUDGE,
CHAMARAJANAGARA       ACQUITTING     THE   ACCUSED
RESPONDENT FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 20(a)(i) AND 20(b)(ii)(C) OF NDPS ACT AND
ETC.,

     THIS CRIMINAL APPEAL COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
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                             ORDER

The police have submitted a report dated 10.02.2022

stating that in pursuant to the notice issued by the Court,

police went to the house of respondent-accused where it

was informed that the respondent died on 19.08.2021.

The said submission and the report along with the

death certificate is placed on record.

In view of the death of the respondent-accused, the

appeal does not survive. Hence, appeal is dismissed as

abated in view of the death of the sole

respondent/accused.

Sd/-

JUDGE

AKV