A Srinivas vs S N Venkatachalapathi
2022 Latest Caselaw 11912 Kant

                                    Crl.R.P.No.916/2015

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 16TH DAY OF SEPTEMBER 2022

                       BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

    CRIMINAL REVISION PETITION No.916/2015

BETWEEN:

A.SRINIVAS
S/O LATE ASHWATHAPPA
@ TARAKARI ASHWATHAPPA
AGED ABOUT 36 YEARS
R/AT VINAYAKA NAGAR
GUDIBANDA TOWN
CHIKKABALLAPURA - 562 101       ... PETITIONER

(BY SRI.T.PRAKASH, ADV.)

AND:

S.N.VENKATACHALAPATHI
S/O LATE NARAYANAPPA
AGED ABOUT 64 YEARS
R/AT "A" BLOCK VINAYAKA NAGAR
GUDIBANDA TOWN
CHICKKABALLAPURA - 562 101      ... RESPONDENT

(BY SRI.VISHWANATH R HEGDE, ADV.)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION    397 READ WITH SECTION 401 OF CR.P.C.
PRAYING TO SET ASIDE THE JUDGMENT DATED 30.10.2014
PASSED BY THE C.J. AND J.M.F.C., GUDIBANDE IN
C.C.NO.215/2012 AND ALSO TO SET ASIDE THE JUDGMENT
DATED 04.07.2015 PASSED BY THE I ADDL. DISTRICT AND
SESSIONS JUDGE, CHIKKABALLAPURA IN CRL.A.NO.65/2014
AND TO ACQUIT THE PETITIONER/ACCUSED FOR THE
OFFENCE ALLEGED AGAINST HIM.
                                             Crl.R.P.No.916/2015

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

                       ORDER

Perused the report of Police sub-Inspector,

Gudibanda Police Station and the death certificate of the

petitioner produced along with the said report. As per

the said certificate the petitioner died on 22.04.2022.

Therefore the petition abates and disposed of

accordingly.

Release the amount in deposit to the respondent

as prayed for. Memo is disposed of accordingly.

Sd/-

JUDGE

Akc