Smt. D. Susheela vs Sri. Devaraju
2023 Latest Caselaw 5386 Kant

                                            -1-
                                                   NC: 2023:KHC:27618
                                                    CRL.RP No. 767 of 2014




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 7TH DAY OF AUGUST, 2023

                                          BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                   CRIMINAL REVISION PETITION NO. 767 OF 2014
                BETWEEN:

                SMT. D. SUSHEELA,
                W/O I.M. DAFEDAR,
                AGED ABOUT 52 YEARS,
                NO.608, KRISHNA BLOCK,
                NATIONAL GAMES VILLAGE,
                KORMANGALA,
                BANGALORE - 560 047.
                                                              ...PETITIONER
                (BY SRI. H.N. VENKATESH, ADVOCATE (ABSENT))

                AND:

                SRI. DEVARAJU,
                NANDI SANKIANA,
Digitally       POLICE QUARTERS,
signed by       BLOCK NO.12, D.NO.2,
RENUKAMBA       CAR SOUTH, AUDUGODI,
KG
                BANGALORE -560 030.
Location: High                                         ...RESPONDENT
Court of
Karnataka      (BY SRI. S. VASANTHA MADHAVA, ADVOCATE)

                       THIS CRL.RP IS FILED U/S.397(1) OF CR.P.C., PRAYING
                TO MODIFY THE JUDGMENT PASSED BY THE XIII ADDL.C.M.M.,
                BANGALORE IN C.C.NO.27416/11 DATED:31.7.14 BY SETTING
                ASIDE THE ORDER IN SO FAR AS IT PERTAINS TO ORDER OF
                COMPENSATION AND DIRECT THE RESPONDENT TO PAY THE
                              -2-
                                    NC: 2023:KHC:27618
                                     CRL.RP No. 767 of 2014




PETITIONER IN SUM OF RS.4,00,000/- THAT IS THE AMOUNT
COVERED UNDER THE CHEQUE AND ALLOW THIS PETITION.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:


                          ORDER

Learned counsel for the petitioner called out, absent.

On 18.04.2023, it was submitted that the petitioner

has expired and he has undertaken to take appropriate

steps for brining the legal representatives of the deceased

petitioner on record, but no steps were taken in this

regard.

In view of the same, the Criminal Revision Petition

stands disposed of as abated in view of death of the

petitioner.

Sd/-

JUDGE

KA

CT:SNN