Smt C G Vanajakshi vs Sri C Ramesh
2023 Latest Caselaw 371 Kant

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                                                           CRL.RP No. 92 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 5TH DAY OF JANUARY, 2023

                                             BEFORE
                              THE HON'BLE MR JUSTICE R. NATARAJ
                          CRIMINAL REVISION PETITION NO. 92 OF 2014
                   BETWEEN:

                   SMT. C.G. VANAJAKSHI
                   AGED ABOUT 58 YEARS,
                   W/O LATE B. DEVEGOWDA,
                   RESIDING AT KASKEBYLU VILLAGE,
                   GONIBEEDU POST,
                   MUDIGERE TALUK,
                   CHIKMAGALUR DISTRICT,
                   PIN-577132.

                                                      ...PETITIONER

                   (BY SRI. SHANKARANARAYANA BHAT N., ADVOCATE)

                   AND:

                   SRI. C. RAMESH
                   AGED ABOUT 41 YEARS,
                   S/O SRI. CHANDRAN,
                   LAKSHMI AUTO ELECTRICALS,
                   OPP. MASJID, MALLANDURU ROAD,
Digitally signed   CHIKAMAGALUR CITY,
by SUMA            PIN: 577 101.
Location: HIGH
COURT OF
KARNATAKA                                             ...RESPONDENT
                   (BY SRI. SACHIN B.S., ADVOCATE)

                          THIS CRL.RP IS FILED UNDER SECTIONS 397 AND 401 OF
                   THE CODE OF CRIMINAL PROCEDURE, 1973 BY THE ADVOCATE FOR
                   THE PETITIONER PRAYING TO SET ASIDE THE JUDGMENT AND
                   ORDER DATED 19.11.2013 PASSED BY THE II ADDITIONAL DISTRICT
                   AND SESSIONS JUDGE, CHIKMAGALUR, IN CRL.A.NO.245/2013 AND
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                                                 CRL.RP No. 92 of 2014




RESTORE THE JUDGMENT AND ORDER DATED 06.07.2013 PASSED
BY THE II ADDL. CIVIL JUDGE AND J.M.F.C., CHIKMAGALUR IN
CRIMINAL CASE NO.378/2009.

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

                                ORDER

Learned counsel for the petitioner / accused submits that

the petitioner has expired and therefore, criminal proceedings

against the petitioner have abated.

2. In view of the aforesaid submission, criminal

proceedings against the petitioner have abated and this petition

stands disposed off as having abated.

3. The amount in deposit, if any, is ordered to be

released to the respondent.

Sd/-

JUDGE

SMA