Sri C D Vinay Prasad vs Sri N D Murthy
2023 Latest Caselaw 1281 Kant

                                                    -1-
                                                          CRL.RP No. 1180 of 2018




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 13TH DAY OF FEBRUARY, 2023
                                                BEFORE
                        THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                                   CRL.R.P. NO. 1180 OF 2018
                 BETWEEN:
                 SRI C.D. VINAY PRASAD
                 S/O LATE DEVARAJU GOWDA
                 R/O C/O MGK ESTATE
                 BETTADAMANE POST
                 MUDIGERE TALUK
                 CHIKKAMAGALURU
                 DISTRICT - 577 132.
                                                                           ...PETITIONER
                 (BY SRI GIRISH B BALADARE., ADV.)
                 AND:
Digitally        SRI N.D. MURTHY
signed by B A
KRISHNA          S/O LATE N.P.NANJAPPA
KUMAR            R/O NO.74, 2ND FLOOR
Location: High
Court of         8TH CROSS, MALLESWARAM
Karnataka
                 BENGALURU - 560 003.
                                                                      ...RESPONDENT
                 (BY SRI S.V. DESAI., ADV.)


                        THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C PRAYING TO SET
                 ASIDE THE JUDGMENT DATED 22.01.2018 PASSED BY THE LIX
                 ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU IN
                 CRL.A.NO.183/2016      AND   THE     JUDGMENT     DATED    05.02.2016
                 PASSED     BY    THE     XIX       ADDL.C.M.M.,    BENGALURU       IN
                 C.C.NO.25698/2012 AND THE PETITIONER TO BE ACQUITTED FOR
                 THE OFFENCE ALLEGED AGAINST HIM.


                        THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
                 COURT MADE THE FOLLOWING:
                               -2-
                                      CRL.RP No. 1180 of 2018




                            ORDER

Learned counsel for the petitioner has filed a memo

stating that the petitioner has expired on 10.11.2020 and he

has produced the death certificate in that regard along with the

memo.

2. The memo along with death certificate is taken on

record.

3. The petition is dismissed as abated.

4. The amount deposited if any, before the Trial Court

is permitted to be withdrawn by the respondent-complainant.

SD/-

JUDGE

NMS