Nanjappa vs The State Of Karnataka
2023 Latest Caselaw 4751 Kant

                                           -1-
                                                 NC: 2023:KHC:25459
                                                 CRL.RP No. 883 of 2015




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 21ST DAY OF JULY, 2023
                                      BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 883 OF 2015


              BETWEEN:
              NANJAPPA
Digitally     AGED ABOUT 69 YEARS
signed by N
UMA           S/O LATE MARAPPA
Location:     EX-SECRETARY, MILK CO-OPERATIVE SOCIETY
HIGH
COURT OF      VAJAMANGALA, VARUNA HOBLI
KARNATAKA     MYSURU - 570 010.

                                                          ...PETITIONER
              (BY SRI. P NATARAJU, ADVOCATE)

              AND:
              THE STATE OF KARNATAKA
              BY MYSURU SOUTH POLICE STATION
              MYSURU DISTRICT
              REPRESENTED BY
              STATE PUBLIC PROSECUTOR
              HIGH COURT BUILDING
              BANGALORE - 560 001.

                                                         ...RESPONDENT
              (BY SRI. RAHUL RAIK, HCGP)
                    THIS CRL.RP IS FILED U/S.397(1) R/W 401 CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
              25.6.2015 PASSED BY THE III ADDITIONAL SESSIONS JUDGE,
              MYSURU IN CRL.A.NO.74/2012 AND THE JUDGMENT AND
              ORDER DATED 13.4.2012 PASSED BY THE II CIVIL JUDGE AND
              J.M.F.C., MYSURU IN C.C.NO.75/2006 AND ETC.,

                  THIS CRIMINAL REVISION PETITION, COMING ON FOR
              ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
                                  -2-
                                          NC: 2023:KHC:25459
                                            CRL.RP No. 883 of 2015




                              ORDER

1. This Court, vide its order dated 05.07.2023 directed the

jurisdictional police to submit a report, as to whether the

petitioner is alive or not. The jurisdictional police have

submitted a report along with death certificate stating

that, the petitioner died on 29.12.2018.

2. Considering the report submitted by the jurisdictional

police, the criminal revision petition is dismissed as

abated.

3. However, liberty is reserved to the prosecution or

jurisdictional police to collect the fine amount, if any, not

paid by the petitioner in terms of Section 421 of the Code

of Criminal Procedure.

Sd/-

JUDGE

UN