K G Srinivasa Ayengar vs Syed Sanaulla
2023 Latest Caselaw 2241 Kant

                                              -1-
                                                        CRL.A No. 1185 of 2012




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 13TH DAY OF APRIL, 2023
                                           BEFORE
                           THE HON'BLE MR JUSTICE P.N.DESAI
                           CRIMINAL APPEAL NO. 1185 OF 2012
                BETWEEN:

                K. G. SRINIVASA AYENGAR,
                ALIAS K.J.SRINIVAS AYENGAR,
                S/O K.R.JANARDHANA AYENGAR,
                AGED ABOUT 62 YEARS,
                PROPRIETOR "SRI. SRINIVASA BAKERY",
                NEAR BUS STAND,
                HALALKERE - 577 526.
                DISTRICT: CHITRADURGA.

                                                                   ...APPELLANT
                (BY SRI. S. B. PAVIN, ADVOCATE)
                AND:

                SYED SANAULLA,
                S/O SYED JAVVAR SAB,
Digitally       AGED ABOUT 56 YEARS,
signed by       S.R.E. LORRY OWNER,
VALLI M
                SIDDARAMAPPA BADAVANE,
Location:
                HALALKERE - 577 526.
High Court of
Karnataka       DIST: CHITRADURGA

                                                                 ...RESPONDENT
                (BY SRI. SRIDHARA, ADVOCATE [absent])
                      THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
                15/9/2012 IN C.C. No.230/2010 PASSED BY CIVIL JUDGE & JMFC.,
                HOLALKERE - ACQUITTING THE RESPONDENT/ ACCUSED FOR THE
                OFFENCE P/U/S.138 OF N.I. ACT.
                                -2-
                                        CRL.A No. 1185 of 2012




    THIS APPEAL COMING ON FOR FINAL HEARING, THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant stated that though the

appellant died on 22.09.2020, he made all efforts to contact

the legal representatives of deceased appellant to file necessary

application. But none of them have approached him.

Learned counsel for the respondent has also filed a copy

of Death Certificate along with a memo.

2. In view of the death of sole appellant, the appeal stands

abated. Hence, the appeal is dismissed as abated.

SD/-

JUDGE

MV

CT:PH