Sri Khaja Moinuddin vs Sri G S Jagadeesh Kumar
2023 Latest Caselaw 281 Kant

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                                                  CRL.RP No. 424 of 2014




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF JANUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 424 OF 2014
             BETWEEN:

             SRI. KHAJA MOINUDDIN
             AGED ABOUT 54 YEARS,
             S/O ABDUL KHAYUM,
             WORKING AS COMMISSIONER,
             CITY MUNICIPAL COUNSEL,
             YADGIR-585221,
             YADGIR DISTRICT.

             AND ALSO AT:
             CHIEF OFFICER
             TOWN MUNICIPAL COUNCIL,
             GOWRIBIDANUR TOWN-561 208,
             CHIKKABALLAPUR DISTRICT.

                                                ...PETITIONER
             (BY SRI. BHADRINATH R, ADVOCATE)

             AND:
Digitally
signed by    SRI. G.S. JAGADEESH KUMAR
SUMA         AGED ABOUT 36 YEARS,
Location:    S/O GOVINDAIAH,
HIGH COURT   RESIDING AT PRASHANTH NAGAR,
OF
KARNATAKA    NEAR GANAPATHI TEMPLE,
             NAGAPPA BLOCK,
             GOWRIBIDANUR TOWN-561 208,
             CHIKKABALLPUR DISTRICT.

                                                ...RESPONDENT
             (BY SRI. MANJUNATH G KHANDEKAR, ADVOCATE)

                  THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
             SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
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                                                  CRL.RP No. 424 of 2014




PRAYING TO SET ASIDE THE JUDGMENT DATED: 03.06.2014 IN
CRL.A.NO.122/2013 PASSED BY THE ADDL. DISTRICT AND
SESSIONS JUDGE, CHICKBALLAPURA AND CONSEQUENTLY FURTHER
BE PLEASED TO SET ASIDE THE ORDER DATED 23.11.2013 IN
C.C.NO.295/2011 PASSED BY THE ADDL. CIVIL JUDGE AND JMFC,
GOWRIBIDANUR.

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                      ORDER

Learned counsel for the petitioner / accused submits that

the petitioner has expired and therefore, this revision petition

has abated.

In view of the aforesaid submission, the criminal

proceedings initiated against the petitioner stand abated and

the revision petition stands disposed off.

Any amount in deposit is ordered to be released to the

respondent.

Sd/-

JUDGE

SMA