Sri. Mariyappa vs Sri S. Rajendra Singh
2023 Latest Caselaw 9079 Kant

Karnataka High Court

Sri. Mariyappa vs Sri S. Rajendra Singh on 1 December, 2023

                                            -1-
                                                        NC: 2023:KHC:43300
                                                     CRL.A No. 488 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF DECEMBER, 2023

                                          BEFORE

                            THE HON'BLE MR JUSTICE G BASAVARAJA

                              CRIMINAL APPEAL NO. 488 OF 2014

                   BETWEEN:

                   SRI. MARIYAPPA
                   S/O A.SHAMANNA,
                   AGED ABOUT 55 YEARS,
                   R/AT NO.2220E,
                   18TH MAIN ROAD,
                   5TH CROSS, HAL 2ND STAGE,
                   INDIRANAGAR,
                   BANGALORE-560036.

                                                             ...APPELLANT
                   (BY SRI M S NAGARAJA, ADVOCATE)
Digitally signed   AND:
by SANDHYA S
Location: High     SRI S. RAJENDRA SINGH
Court of
Karnataka          S/O SUBHAH SINGH,
                   AGED ABOUT 42 YEARS,
                   R/AT NO.606,
                   B-20, B-TYPE, BDA QUARTERS,
                   K-BAR ROAD, NEELASANDRA,
                   BANGALORE-560047.

                                                           ...RESPONDENT
                   (BY SRI AHAMED S N, ADVOCATE)
                              -2-
                                              NC: 2023:KHC:43300
                                         CRL.A No. 488 of 2014




    THIS CRL.A. IS FILED U/S. 378(4) OF CR.P.C
PRAYING TO SET ASIDE THE ORDER DATED 03.05.2014
PASSED BY THE XIV ADDITIONAL CHIEF METROPOLITAN
MAGISTRTE, BANGALORE IN C.C.NO.27319/2012 FOR THE
OFFENCE P/U/S 138 OF N.I. ACT.

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

                      JUDGMENT

The learned counsel appearing for the appellant is

present.

2. It is submitted by the learned counsel

appearing for the respondent that respondent- S Rajendra

Singh S/o Subhah Singh died on 16.10.2020 and in

support of his submission he has produced the death

certificate of the said respondent and the same is taken on

record.

3. In view of the death of the respondent, the

appeal stands abated.

Sd/-

JUDGE

SN