Sri C. Muniraju vs Smt. K. Saraswathi
2023 Latest Caselaw 7543 Kant

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                                                    NC: 2023:KHC:39174
                                                CRL.RP No. 292 of 2015




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF NOVEMBER, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE ANIL B KATTI
                 CRIMINAL REVISION PETITION NO. 292 OF 2015

             BETWEEN:

                SRI.C.MUNIRAJU,
                S/O CHIKKA MUNIYAPPA,
                EX-COUNCILOR, I MAIN ROAD,
                II CROSS, G.K.V.K. POST,
                ALLALASANDRA,
                BENGALURU - 560 085.
                                                          ...PETITIONER
             (BY SRI.S.G.VISHWANATH.,ADVOCATE)

             AND:

                SMT.K.SARASWATHI,
                W/O P.KARUNAKARAN,
Digitally
signed by       R/AT NO.521, 4TH MAIN,
SUMITHRA R      ATTUR LAYOUT,
Location:       YELAHANKA NEW TOWN,
HIGH            BENGLAURU - 560 064.
COURT OF
KARNATAKA                                               ...RESPONDENT
             (BY SRI.K.AKRAM PASHA, ADVOCATE)

                    THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
             ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
             COURT MAY BE PLEASED TO SET ASIDE THE IMPUGNED ORDER
             OF DISMISSAL DATED 30.5.2014 PASSED BY THE P.O., F.T.C.-
             IX, BANGALORE CITY IN CRL.A.NO.625/2013 IN CONFIRMING
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                                        NC: 2023:KHC:39174
                                    CRL.RP No. 292 of 2015




THE JUDGMENT OF CONVICTION AND SENTENCE DATED
10.10.2013 PASSED BY THE XVI A.C.M.M., BENGALURU IN
C.C.NO.18256/2008 AND SET ASIDE BY THE ODER OF THE
TRIAL COURTS BY ALLOWING THIS CRL.R.P. AND ETC.,

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                         ORDER

Both the counsels called out, absent.

2. This Court by order dated 02.8.2023 has

ordered to issue non bailable warrant against revision

petitioner/accused. The same was returned unexecuted

and this Court by order dated 14.09.2023 has ordered

re-issue non bailable warrant against revision

petitioner/accused and notice to surety returnable by

03.11.2023.

3. The report of Yelahanka Police Station and the

letter of Learned XVI A.C.M.M, Bangalore, along with order

sheet is received. The Yelahanka Police reported that

NC: 2023:KHC:39174 CRL.RP No. 292 of 2015

revision petitioner/accused Muniraju S/o Chikkamuniappa

is dead and the death extract is also filed.

4. The name of revision petitioner/accused was

verified with one recorded in the death extract and also

from the records of the Trial Court and the same tallies.

5. In view of death of revision petitioner/accused,

the case against revision petitioner/accused is ordered to

be abated and accordingly the revision petition stands

disposed of.

SD/-

JUDGE

PTM