K.Jayaram vs The State Of Karnataka
2023 Latest Caselaw 4565 Kant

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                                                  NC: 2023:KHC:24852
                                                  CRL.RP No. 596 of 2015




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 17TH DAY OF JULY, 2023
                                      BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 596 OF 2015
              BETWEEN:
              K.JAYARAM
              S/O SHIVAPPA ACHARYA
Digitally
              AGED ABOUT 45 YEARS
signed by N   RESIDING AT PREETHI TOWER
UMA           KALLADKA, BANTWAL TALUK
Location:
HIGH COURT    D K DISTRICT
OF            PIN 574 219.
KARNATAKA
                                                           ...PETITIONER
              (BY SRI. RAVISHANKAR SHASTRY G, ADVOCATE)

              AND:
              THE STATE OF KARNATAKA
              REPRESENTED BY CIRCLE INSPECTOR OF POLICE
              UDUPI CIRCLE, UDUPI
              PIN 576 101.

                                                          ...RESPONDENT
              (BY SRI. RAHUL RAI K, HCGP)

                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE JUDGMENT DATED 16.3.2015 IN
              CRL.A.NO.85/2013 PASSED BY THE COURT OF THE PRINCIPAL
              SESSIONS JUDGE UDUPI DISTRICT AT UDUPI AND ALSO THE
              JUDGMENT DATED 29.7.2013 IN C.C.NO.156/2012 PASSED BY
              THE COURT OF THE ADDITIONAL CIVIL JUDGE AND J.M.F.C.,
              UDUPI AND ETC.,

                  THIS CRIMINAL REVISION PETITION, COMING ON FOR
              ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
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                                      NC: 2023:KHC:24852
                                        CRL.RP No. 596 of 2015




                            ORDER

1. Learned counsel for the petitioner filed a memo dated

17.07.2023 along with copy of the death certificate

stating that, the petitioner died on 30.11.2020. The

same is taken on record.

2. Learned counsel for the petitioner further submits that

the fine imposed by the Trial Court has been deposited

on 28.08.2013.

3. On perusal of the order sheet, it appears that, the

petitioner has paid the said amount. Hence, there is no

embargo to dispose of the matter.

4. Accordingly, the criminal revision petition stands abated.

Sd/-

JUDGE