Mr.K S Mani vs Mr.Chandrappa S Bhusannavar
2022 Latest Caselaw 5589 Kant

Citation : 2022 Latest Caselaw 5589 Kant
Judgement Date : 28 March, 2022

Karnataka High Court

Mr.K S Mani vs Mr.Chandrappa S Bhusannavar on 28 March, 2022

Bench: P.N.Desai

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              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

           DATED THIS THE 28TH DAY OF MARCH, 2022

                          BEFORE

             THE HON'BLE MR. JUSTICE P.N.DESAI

        CRIMINAL REVISION PETITION NO.100254/2016

BETWEEN:

MR.K S MANI,
SON OF MR. KANDASWAMY,
AGED ABOUT 40 YEARS,
RM-1, HIDKAL DAM,
TQ: HUKKERI, DIST: BELAGAVI.

                                               ...PETITIONER.

(BY SHRI P V GUNJAL, ADVOCATE.)


AND:

MR.CHANDRAPPA S BHUSANNAVAR,
AGED ABOUT 70 YEARS,
SON OF MR.SHIVAPPA BHUSANNAVAR,
ANKALAGI, TQ: GOKAK,
DIST: BELAGAVI.

                                             ...RESPONDENT.

(BY SHRI VIJAY M. MALALI, ADVOCATE.)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF THE CODE OF
CRIMINAL PROCEDURE, 1973, SEEKING TO CALL FOR RECORDS
AND SET ASIDE THE ORDER DATED 2.9.2016, PASSED BY THE XII
ADDL. DIST. AND SESSIONS JUDGE, BELAGAVI, SITTING AT
GOKAK, IN CRIMINAL APPEAL NO.199/2013, CONFIRMING THE
JUDGMENT AND SENTENCE DATED 3.12.2013 PASSED BY THE
PRL. CIVIL JUDGE & JMFC, GOKAK, IN C.C.NO.1690/2005 AND
ACQUIT THE PETITIONER, ETC.,.
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     THIS PETITION COMING ON FOR FINAL HEARING THIS DAY,
THE COURT PASSED THE FOLLOWING:


                            ORDER

The learned counsel for the petitioner Shri P.V.Gunjal

is present and files a memo stating that the petitioner died

on 22.9.2020 and his L.Rs. are not forthcoming to contest

the matter. The same is not disputed by the learned

counsel for the respondent Shri B.C.Jnanayyaswami. In

view of the memo, the petition is dismissed as abated.

2. The learned counsel for the respondent stated

that, he may be permitted to withdraw the amount

deposited before the trial Court. The

complainant/respondent is at liberty to file necessary

application for release of the amount in accordance with

law.