Sri K S Rudresh vs Sri T G Parashurama
2023 Latest Caselaw 1686 Kant

                                                -1-
                                                        CRL.A No. 1032 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 2ND DAY OF MARCH, 2023

                                              BEFORE
                               THE HON'BLE MR JUSTICE P.N.DESAI
                               CRIMINAL APPEAL NO. 1032 OF 2012
                      BETWEEN:

                         SRI K S RUDRESH
                         S/O K.SHARANAPPA,
                         AGED ABOUT 35 YEARS,OCCUPATION:BUSINESS
                         R/AT HOUSE NO.426, A.M.GALLI,
                         DAVANAGERE-577001
                                                              ...APPELLANT
                      (BY SRI. DINESH S KADLAS, ADVOCATE)

                      AND:

                         SRI T G PARASHURAMA
                         S/O GURUNATHAPPA,
                         AGED ABOUT 40 YEARS,
                         OCCUPATION: BUSINESS,
Digitally signed by      R/AT HOUSES NO.144,
NAGARATHNA M
Location: HIGH           DEVARAJ URS QUARATERS,
COURT OF
KARNATAKA                KHB COLONY, ELEBETHUR ROAD,
                         DAVANGERE - 577001
                                                                ...RESPONDENT
                      (BY SRI. N M SHIVANAGOUDAR, ADVOCATE-ABSENT)

                            THIS CRL.A. IS FILED U/S.378(4) CR.P.C BY THE ADV.
                      FOR THE APPELLANT PRAYING TO SET ASIDE THE ORDER
                      DATED 08.02.2012 PASSED BY THE I ADDL. DIST. & S.J.,
                      DAVANGERE IN CRL.A.NO.76/2011 - ACQUITTING THE
                      RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                      N.I.ACT AND ALLOW THE ORDER DATED 02.06.2011 PASSED
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                                       CRL.A No. 1032 of 2012




BY THE PRL. SR.          C.J.     &   CJM,   DAVANAGERE     IN
C.C.NO.718/2009.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant is present.

2. The Police Inspector of Azad Nagar Police

Station, Davanagere, has submitted a report to the effect

that respondent died on 12.5.2021. The copy of the death

certificate is also produced.

3. In that view of the matter, the appeal is

dismissed as abated.

If at all the appellant is entitled for any remedy, he is

at liberty to avail the same in accordance with law.

Sd/-

JUDGE

ALB