L. Valya Naika vs P. S. V. Rasquinha
2023 Latest Caselaw 895 Kant

                                               -1-
                                                      CRL.RP No. 500 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 13TH DAY OF JANUARY, 2023

                                            BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                        CRIMINAL REVISION PETITION NO. 500 OF 2021
                   BETWEEN:

                   1.    L. VALYA NAIKA
                         W/O. NILYA NAIKA,
                         AGED ABOUT 47 YEARS,
                         R/AT THUMBINAKERE VILLAGE,
                         DODDA THANDA POST,
                         HUVINAHADAGALI TALUK,
                         BELLARY DISTRICT,
                         PIN-583 219.

                                                               ...PETITIONER

                   (BY SRI. GIRISH B BALADARE.,ADVOCATE)

                   AND:

                   1.    P. S. V. RASQUINHA
                         S/O. LATE B. P. RASQUINHA,
Digitally signed
by RAMYA D               AGED ABOUT 66 YEARS,
Location: High           R/AT ROSADALE ESTATES,
Court of
Karnataka                HANTHUR POST,
                         MUDIGERE TALUK,
                         CHIKKAMAGALURU DISTRICT,
                         PIN-577 101.
                            -2-
                                    CRL.RP No. 500 of 2021




    HEREIN AFTERWARDS REPRESENTED

    BY HIS SPA
    MR. EDWIN D SOUZA,
    S/O. MR. BENJAMIN D SOUZA,
    AGED ABOUT 63 YEARS,
    R/AT ROSADALE ESTATE,
    HANTHUR POST,
    MUDIGERE TALUK,
    CHIKKAMAGALURU-577 101.

                                           ...RESPONDENT

(BY SRI.B.V.PINTO, ADVOCATE) (ABSENT)

     THIS CRL.RP IS FILED U/S.397 R/W 401 OF THE CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED 18.03.2021
PASSED BY THE LEARNED II ADDITIONAL DISTRICT AND
SESSIONS      JUDGE       AT      CHIKKAMAGALURU       IN
CRL.A.NO.228/2019   AND    JUDGMENT   DATED    19.10.2019
PASSED BY THE SENIOR CIVIL JUDGE AND JMFC AT MUDIGERE
IN C.C.NO.55/2019 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:

                          ORDER

Learned counsel for the revision petitioner files a

memo along with copy of the Death Certificate pertaining

to the petitioner/accused, who died on 12.09.2022.

CRL.RP No. 500 of 2021

Learned counsel for the respondent absent.

In view of death of the revision petitioner, the

petition is abated.

Sd/-

JUDGE

TL