Shri Mohammad Wazir Baig vs Dr Mumtaz Ahmed Khan
2022 Latest Caselaw 12340 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF OCTOBER, 2022

                           BEFORE

             THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.1675 OF 2016


BETWEEN:

SHRI. MOHAMMAD WAZIR BAIG
S/O ANWER BAIG,
AGED 61 YEARS,
R/AT NO.80, 6TH CROSS,
HANIFA MASJID ROAD,
KUSHAL NAGAR,
BENGALURU - 45
                                                 ...APPELLANT

(BY SRI. ARAVIND M. NEGLUR, ADVOCATE)

AND

DR. MUMTAZ AHMED KHAN
S/O Y. ISMAIL KHAN,
AGED 76 YEARS,
CHAIRMAN,
AL AMEEN EDUCATION SOCIETY®,
NO. 69, OPP. LALBAGH MAIN GATE,
HOSUR ROAD,
BENGALURU - 27.
                                               ...RESPONDENT

     THIS CRIMINAL APPEAL FILED U/S378(4) CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT AND ORDER DATED 07.01.2016 PASSED
BY THE VI A.C.M.M., BENGALURU IN PCR NO.6249/2010/ C.C.
NO.10184/2011    AND  RESTORE     THE    COMPLAINT   IN  C.C.
NO.10184/2011 ON THE FILE OF VI A.C.M.M., BENGALURU FOR TRIAL
- ACQUITTING THE RESPONDENT/ ACCUSED FOR THE OFFENCE P/U/S
138 OF N.I. ACT.
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     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:



                         JUDGMENT

Learned counsel for the appellant submits that the

respondent has died. Therefore, appeal may be dismissed as

abated.

In view of the same, appeal is dismissed as abated.

Sd/-

JUDGE

LL