Sri Dayananda Shettigar vs Sri Ratnakar Shettigar B
2023 Latest Caselaw 10915 Kant

Karnataka High Court

Sri Dayananda Shettigar vs Sri Ratnakar Shettigar B on 18 December, 2023

                                               -1-
                                                         NC: 2023:KHC:46026
                                                     CRL.A No. 1025 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                           BEFORE
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                             CRIMINAL APPEAL NO. 1025 OF 2014 (A)
                   BETWEEN:

                   SRI DAYANANDA SHETTIGAR,
                   S/O B C SHETTIGAR,
                   AGED ABOUT 53 YEARS,
                   NO.218, 1ST FLOOR, 17TH CROSS,
                   BAGALAKUNTE,
                   BANGALORE 560 073.
                                                               ...APPELLANT
                   (BY SRI B J VEERENDRA KUMAR, ADVOCATE)

                   AND:

                   SRI RATNAKAR SHETTIGAR B,
                   KARNATAKA STATE AIDS PREVENTION SOCIETY,
                   AGED ABOUT 56 YEARS,
Digitally signed   NO.4/13-1, CRESENT ROAD,
by SANDHYA S
                   HIGH GROUNDS,
Location: High
Court of           BANGALORE 560 001.
Karnataka

                   ALSO AT

                   SRI RATNAKAR SHETTIGAR B,
                   NO.9/2, BDG LANE,
                   RANASINGHPET, 12TH CROSS,
                   BANGALORE 560 053.
                                                             ...RESPONDENT
                   (BY SMT SHASHINAND.G , ADVOCATE FOR
                       SRI M S VISHWANATHA, ADVOCATE)
                               -2-
                                            NC: 2023:KHC:46026
                                        CRL.A No. 1025 of 2014




     THIS CRL.A. IS FILED U/S.378(4) CR.P.C TO SET ASIDE
THE ORDER DATED 12.09.2014 PASSED BY THE XII ADDL.
C.M.M.,   BANGALORE     CITY  IN   C.C.NO.28006/2010   -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

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

Respondent's counsel filed a memo dated

18-12-2023 stating that respondent died about two years

back.

2. Memo is taken on record.

3. In view of the death of respondent, case is abated.

4. Registry is directed to send the copy of this order

along with records to the trial Court.

Sd/-

JUDGE

tsn*