Sri Manjunath vs Sri Vijaya Bhaskar Reddy
2023 Latest Caselaw 4012 Kant

                                        -1-
                                               NC: 2023:KHC:23603
                                                  CRL.RP No. 650 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 5TH DAY OF JULY, 2023
                                      BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 650 OF 2019

              BETWEEN:
              SRI MANJUNATH
              S/O LATE G.T.DASAPPA
              AGD ABOUT 50 YEARS
              PROPRIETOR
              M/S DEVIKA RICE COMPUTER
              RESIDING AT NO.193/B
              4TH MAIN, 4TH CROSS, 2ND PHASSE
Digitally
              WEST OF CHORD ROAD, MANJUNATHNAGAR
signed by N   RAJAJINGAR, BENGALURU - 560 010.
UMA
                                                           ...PETITIONER
Location:
HIGH
COURT OF      (BY SRI. SHIVAKUMARAPPA T C, ADVOCATE)(ABSENT)
KARNATAKA
              AND:
              SRI VIJAYA BHASKAR REDDY
              S/O K.N.RAJ GOPAL REDDY
              AGED ABOUT 45 YEARS
              RESIDIGN AT NO.258, 2ND MAIN
              6TH CROSS, J.B.KAVAL
              RAJIV GANDHINAGAR, NANDINILAYOUT
              BENGALURU - 560 086.
                                                          ...RESPONDENT
              (BY SRI. SAMPATH BAPAT, ADVOCATE)

                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE JUDGMENT AND ORDER PASSED BY THE
              LXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
              BANGALORE IN CRL.A.NO.756/2018, DATED 12.04.2019 AND
              JUDGMENT AND ORDER PASSED BY THE XXII A.C.M.M., AT
              BENGALURU IN C.C.NO.11722/2017, DATED 31.03.2018 AND
              ETC.
                  THIS CRIMINAL REVISION PETITION, COMING ON FOR
              ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
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                                      NC: 2023:KHC:23603
                                      CRL.RP No. 650 of 2019




                           ORDER

1. It is the submission of the learned counsel for the

respondent that, the petitioner died during the pendency

of the petition and made available the death certificate,

which indicates that, the petitioner died on 28.07.2020.

2. Considering the same, this criminal revision petition

stands abated.

3. In view of disposal of the criminal revision petition,

the interim applications, if any, do not survive for

consideration. Accordingly, I.A's are disposed of.

4. The Trial Court is directed to release the amount

deposited by the petitioner to the complainant/respondent

on proper identification forthwith.

Sd/-

JUDGE

UN