Mr A Hameed vs The State Of Karnataka
2023 Latest Caselaw 284 Kant

                                              -1-
                                                      CRL.RP No. 898 of 2013




                        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. 898 OF 2013


                   BETWEEN:

                        MR. A. HAMEED
                        AGED ABOUT 62 YEARS
                        SON OF ABDUL SAHEB
                        RESIDING AT NARVE
                        NARASIPURA VILLAGE
                        NARVE POST, KOPPA TALUK
                        CHIKMAGALUR DISTRICT-28.
Digitally signed                                              ...PETITIONER
by SUMA
Location:
HIGH COURT         (BY SRI. VENKATESH SOMAREDDI - ADVOCATE)
OF
KARNATAKA
                   AND:

                        THE STATE OF KARNATAKA
                        THROUGH THE POLICE
                        INSPECTOR OF POLICE
                        PUTTUR RURAL CIRCLE
                        REPRESENTED BY THE STATE PUBLIC PROSECUTOR
                        HIGH COURT OF KARNATAKA
                        BANGALORE-01.

                                                            ...RESPONDENT

                   (BY SRI. K. K. KRISHNAKUMAR - HCGP)

                          THIS CRL.RP FILED U/S. 397 AND 401 CR.P.C PRAYING
                   TO     SET ASIDE THE JUDGMENT OF CONVICTION
                                -2-
                                        CRL.RP No. 898 of 2013




DATED:17.12.2007 PASSED BY THE CIVIL JUDGE (JR.DN.)
AND JMFC, BELTHANGADY, D.K., IN C.C.NO.331/2002 AND
ALSO THE JUDGMENT DATED:29.10.2013 PASSED BY THE V-
ADDL. DIST. AND S.J., D.K., MANGALORE SITTING AT PUTTUR
IN CRL.A.NO.12/2008.

     THIS CRL.RP, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                            ORDER

A memo is filed enclosing the Death Certificate of the

petitioner who is the accused in C.C.No.331/2002. The learned

High Court Government Pleader has verified the above fact and

has found it to be true.

2. In that view of the matter, the criminal proceedings

initiated against the petitioner has abated. Hence, the Revision

Petition is disposed of as having abated.

Sd/-

JUDGE

KS