Suresh S/O Bhadregowda vs State Of Karnataka
2022 Latest Caselaw 5689 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 29TH DAY OF MARCH, 2022

                         BEFORE

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

       CRIMINAL REVISION PETITION NO.1147/2012

BETWEEN:

SURESH
S/O BHADREGOWDA
AGED ABOUT 48 YEARS
R/O DODDAMALUR VILLAGE
CHANNAPATNA TALUK
RAMANAGARA DISTRICT-571 501.               ...PETITIONER

     (BY SRI K.S.ASWATHA NARAYANA REDDY, ADVOCATE)

AND:

1.     STATE OF KARNATAKA
       BY CHANNAPATNA RURAL POLICE,
       REP. BY STATE PUBLIC PROSECUTOR
       HIGH COURT BUILDING,
       BENGALURU-560 001

2.     VISHWANATH
       AGED ABOUT 41 YEARS
       S/O MARISWAMI GOWDA
       R/O DODDAMALE VILLAGE
       CHANNAPATNA TALUK
       RAMANAGARA DISTRICT

       (AMENDED VIDE COURT ORDER DATED 11.12.2012)
                                        ...RESPONDENTS

           (BY SMT. RASHMI JADHAV, HCGP FOR R1)
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     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE DATED
28.01.2009 PASSED BY THE PRL. CIVIL JUDGE (JR. DN.) &
JMFC, CHANNAPATNA IN C.C.NO.561/2005 AND ALSO SET-
ASIDE THE JUDGMENT OF CONFIRMATION DATED 30.08.2012
PASSED BY THE P.O., F.T.C., RAMANAGARA IN CRL.A.NO.9/2009
AND ACQUIT THE PETITITONER BY ALLOWING THIS CRL.R.P.

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

                            ORDER

Learned High Court Government Pleader appearing for the

respondent No.1-State files a memo along with the death

certificate reporting the death of petitioner-Suresh and the death

certificate discloses that the petitioner has passed away on

13.07.2019.

2. In view of the memo along with the death certificate

of the petitioner, the criminal revision petition stands abated.

Sd/-

JUDGE

ST