H S Raghu vs Smt G N Manjula
2023 Latest Caselaw 1608 Kant

                                                   -1-
                                                            CRL.RP No. 820 of 2014




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 27TH DAY OF FEBRUARY, 2023
                                                  BEFORE
                          THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                                        CRL.R.P. NO. 820 OF 2014
                   BETWEEN:
                   H.S. RAGHU
                   S/O SHANKARASHETTY
                   AGED ABOUT 37 YEARS
                   R/AT CHINNAHALLI VILLAGE
                   BALLUPETE POST
                   SAKALESHPURA TALUK
                   HASSAN DISTRICT 573 214.

                   WORKING AT CHARAN AUTOLINKS
                   B.M. ROAD, BALLAPETE POST
                   SAKALESHPURA TALUK
                   HASSAN DIST - 573 214.
Digitally signed
by B A                                                                  ...PETITIONER
KRISHNA
KUMAR
Location: High     (BY MRS. VIDYA S., ADV.)
Court of
Karnataka
                   AND:
                   SMT. G.N. MANJULA
                   W/O H.P. KRISHNA
                   AGED ABOUT 27 YEARS
                   R/AT BOODITHITTU VILLAGE
                   KASABA HOBLI, PERIYAPATNA
                   TALUK, MYSORE DISTRICT - 571 312.
                                                                       ...RESPONDENT
                   (BY SRI SATYANARAYANA CHALKE S, ADV.)

                         THIS CRL.R.P. IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
                   SET   ASIDE    THE   TWO   IMPUGNED     JUDGMENTS    VIZ.,   CRL.A.
                   NO.2/2013 DATED:24.7.14 HON,BLE IV ADDL.S.J., MYSORE AND
                   C.C.NO.586/2006       DATED 4.12.2012 CIVIL JUDGE AND JMFC,
                   PERIYAPATNA,    AND    GRANT    SUCH    OTHER   EQUITABLE    RELIEF
                   DEEMED FIT AND PROPER.


                         THIS PETITION, COMING ON FOR HEARING, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                 -2-
                                         CRL.RP No. 820 of 2014




                              ORDER

Learned counsel for the petitioner has filed a memo dated

24.02.2023 along with death certificate of the petitioner and

the death certificate of the Advocate on record. The death

certificates of the petitioner as well as his Advocate on record

reflects that they have died on 19.05.2021 and 30.09.2020

respectively.

2. The aforesaid memo and death certificates are

taken on record. Having regard to the same, the petition is

dismissed as abated.

Sd/-

JUDGE

NMS