Shri C R Balasubramanyam vs M/S Bharathi Travels
2023 Latest Caselaw 2061 Kant

                                                   -1-
                                                             CRL.A No. 973 of 2012




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 28TH DAY OF MARCH, 2023

                                                 BEFORE
                                   THE HON'BLE MR JUSTICE P.N.DESAI
                                  CRIMINAL APPEAL NO. 973 OF 2012 (A)
                      BETWEEN:

                      SHRI C.R BALASUBRAMANYAM
                      S/O LATE C. RAMALAKSHMAIAH CHETTY
                      AGED ABOUT 63 YEARS
                      R/AT NO. 646/2
                      BURUGAL MUTT ROAD
                      V.V. PURAM
                      BANGALORE - 560 004.
                                                                   ...APPELLANT
                      (BY SRI. BALAJI. T, FOR SRI. V.B SHIVA KUMAR.,ADVOCATES)

                      AND:

                      1.    M/S BHARATHI TRAVELS
                            NO. 556, 7TH "A" MAIN
                            HIG COLONY, RMV II STAGE
                            BANGALORE - 560 094.

Digitally signed by   2.    SHRI R. SRINIVASA REDDY
NAGARATHNA M
Location: HIGH              S/O LATE RAJA GOPAL REDDY
COURT OF
KARNATAKA                   PROPRIETOR
                            M/S BHARATHI TRAVELS
                            NO.556, 7TH "A" MAIN
                            HIG COLONY, RMV II STAGE
                            BANGALORE - 560 094.

                            (APPEAL AGAINST R2 IS ABATED (V/O DATED
                            15/2/2023))
                                                                      ...RESPONDENTS
                      (BY SRI. BALACHANDRA P. BHAT FOR SRI NAGENDRA KUMAR.,
                          ADVOCATES FOR R1)
                                   -2-
                                           CRL.A No. 973 of 2012




     THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADV. FOR THE
APPELLANT PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
ORDER DATED 04.08.2012 PASSED BY THE XIII A.C.M.M.,
BANGALORE    IN     C.C.NO.480/2009    -   ACQUITTING    THE
RESPONDENTS/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I.ACT.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                            JUDGMENT

Learned counsel for the appellant stated that the appellant

has expired.

Learned counsel for the respondents stated that

respondent No.2 who is the sole proprietor of respondent No.1

Travel Agency has also expired.

2. In view of the submissions made by learned counsel

that both the appellant and respondent No.2 are dead, the

appeal stands dismissed as abated.

Sd/-

JUDGE

MN