State Of Karnatka vs Salim @ B Salim
2023 Latest Caselaw 2585 Kant

                                              -1-
                                                      CRL.A No. 1592 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 24TH DAY OF MAY, 2023

                                           BEFORE
                              THE HON'BLE MS JUSTICE J.M.KHAZI
                              CRIMINAL APPEAL NO. 1592 OF 2015


                   BETWEEN:

                   STATE OF KARNATKA
                   BY INSPECTOR OF POLICE,
                   COASTAL SECURITY POLICE STATION,
                   MANGALURU, D.K.-575 001,
                   REPRESENTED BY
                   S.P.P. BANGALORE.

                                                                ...APPELLANT

                   AND:

                   SALIM @ B. SALIM
                   S/O LATE. P. BAVA,
                   AGED ABOUT 35 YEARS,
                   R/AT NEAR SHRINIVASA COLLEGE,
Digitally signed   VALACHILPADAVU,
by REKHA R
                   FARANGIPETE POST,
Location: High
Court of           MANGALURU, D.K.-575 001.
Karnataka

                                                              ...RESPONDENT

                   (BY SRI. S. VINHWA MURTHY, HCGP FOR RESPONDENT/STATE
                            RESPONDENTS UNSERVED)

                          THIS CRL.A. IS FILED U/S.378(1) AND (3) CR.P.C
                   PRAYING TO a)GRANT LEAVE TO APPEAL AGAINST THE
                   JUDGMENT AND ORDER DATED 16.10.2015 PASSED BY THE
                   J.M.F.C.(III COURT), MANGALURU, D.K., IN C.C.NO.231/2012,
                   ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCES
                              -2-
                                     CRL.A No. 1592 of 2015




P/U/S 8(C) R/W 20(B)(ii)(a) OF NDPS ACT AND 2(A) OF
AMENDMENT ACT AND ETC.,

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

                         JUDGMENT

Non bailable warrant issued against the respondent is

returned unserved, as respondent is no more.

2. Respondent/accused has expired on

07.10.2020. Copy of the death certificate is also produced.

3. In view of the death of the respondent/accused,

the appeal abates.

Registry is directed to return the trail Court records

to the trial Court.

Sd/-

JUDGE

URN