Sri Thirumala Swamy vs Shivappa Madaiah
2023 Latest Caselaw 2005 Kant

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                                                       CRL.RP No. 1332 of 2019




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 24TH DAY OF MARCH, 2023

                                              BEFORE

                          THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

                          CRIMINAL REVISION PETITION NO.1332 OF 2019

                   BETWEEN:

                   SRI THIRUMALA SWAMY
                   AGED ABOUT 59 YEARS,
                   S/O. CHIKKANNA,
                   R/AT NO.39/1, 2ND FLOOR,
                   3RD MAIN ROAD,
                   WARD NO.64, RAJAMAHAL,
                   GUTTAHALLI,
                   BANGALORE - 560 003.                           ... PETITIONER

                   (BY SRI MOHAMMED MUJASSIM, ADVOCATE FOR
                       SRI VIDYASAGAR R., ADVOCATE)

                   AND:

                   SHIVAPPA MADAIAH
                   S/O. S. MADAIAH,
                   AGED ABOUT 40 YEARS,
Digitally signed   R/AT NO.5, PARVATHINAGAR,
by SHYAMALA
                   LAGGERE MAIN ROAD, LAGGERE,
Location: HIGH     BANGALORE - 560 058.                          ... RESPONDENT
COURT OF
KARNATAKA
                   (BY SRI BYRE GOWDA, ADVOCATE FOR
                       SRI ABHINAY Y.T., ADVOCATE)

                         THIS CRL.R.P. IS FILED UNDER SECTION 397 R/W 401 OF THE
                   CR.P.C. BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT
                   THIS HON'BLE COURT MAY BE PLEASED TO (A) SET ASIDE THE
                   JUDGMENT DATED 19.10.2019 PASSED BY THE LVI ADDITIONAL
                   CITY CIVIL AND SESSIONS JUDGE, BENGALURU (CCH-57) IN
                   CRL.A.NO.1243/2018 AND THE JUDGMENT DATED 12.06.2018 IN
                   C.C.NO.18924/2017 PASSED BY THE XII ADDITIONAL SMALL
                   CAUSES COURT AND XXXVII ACMM, BENGALURU (SCCH-8) BY
                   ALLOWING THIS REVISION PETITION; (B) EXAMINE THE PROPRIETY,
                   LEGALITY OF THE JUDGMENT IN CRL.A.NO.1243/2018 ON THE FILE
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                                      CRL.RP No. 1332 of 2019




OF THE   LVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-57) AND IN C.C.NO.18924/2017 ON THE FILE OF
XII ADDITIONAL SMALL CAUSES COURT AND XXXVII ACMM,
BENGALURU (SCCH-8).

     THIS CRL.R.P. COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel for the petitioner has produced the death

certificate of the petitioner, which reflects that the petitioner

has expired on 16/02/2021.

2. Having regard to the same, the revision petition is

dismissed as abated.

Sd/-

JUDGE

S*