Venkatesh M vs T Gnanambal
2022 Latest Caselaw 4837 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 15TH DAY OF MARCH, 2022

                           BEFORE

            THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.442/2020

BETWEEN:

VENKATESH M,
AGED ABOUT 80 YEARS,
S/O LATE MUNIVENKATAPPA,
R/AT NO.410, 12TH CROSS,
UPPER PALACE ORCHARDS,
BANGALORE 560 080.                               ...PETITIONER

                (BY SRI PRAVEEN C, ADVOCATE)

AND:

T. GNANAMBAL,
W/O LATE A.V. THANDAVARAYAN,
AGED ABOUT 65 YEARS,
R/AT NO.19, 5TH CROSS,
WILSON GARDEN,
BANGALORE 560 027.                             ...RESPONDENT

              (BY SRI KIRAN KUMAR K, ADVOCATE)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.PC PRAYING TO SET ASIDE
THE JUDGMENT AND ORDER DATED 11.09.2018 PASSED BY THE
LEARNED XX A.C.M.M., AT BENGALURU IN C.C.NO.21049/2015
AND ALSO THE JUDGMENT AND ORDER DATED 29.05.2020 PASSED
IN CRL.A.NO.1998/2018 BY THE LEARNED LXV ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AT BENGALURU, ACQUIT THE
PETITIONER.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
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                           ORDER

The learned counsel for the petitioner has reported the

death of the petitioner and now the police have also filed the

death certificate along with the report confirming the death of

the petitioner. Hence, the case against the petitioner abates

consequent upon the death of the petitioner. Hence, the petition

is dismissed as abated.

Sd/-

JUDGE

MD