Smt Dakshyini vs Sri S Srinivas
2023 Latest Caselaw 7705 Kant

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                                                      NC: 2023:KHC:40689
                                                   CRL.A No. 562 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 15TH DAY OF NOVEMBER, 2023

                                        BEFORE
                      THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL APPEAL NO.562 OF 2013
               BETWEEN:

               SMT. DAKSHYINI,
               W/O SRI. B.C. SRINIVAS,
               AGED ABOUT 24 YEARS,
               R/AT DOMMASANDRA,
               OPP: DARGA MOHALLA ANEKAL TALUK,
               BANGALORE - 562 125.
               REPRESENTED BY HER SPA HOLDER,
               SRI. B.C. SRINIVAS.
                                                             ...APPELLANT
               (BY SRI. N. SRINIVAS, ADVOCATE)

               AND:

               SRI. S. SRINIVAS,
Digitally
signed by      RESIDING AT NO.79, 2ND CROSS,
SANDHYA S      NEAR SRI. SHANIMAHATMA TEMPLE,
Location:
High Court     DEVASANDRA, K.R.PURAM,
of Karnataka
               BANGALORE - 560 036.
                                                           ...RESPONDENT
               (BY SRI. SIDDHARTH B. MUCHANDI, ADVOCATE)

                     THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
               SET ASIDE THE ORDER DATED 22.04.2013 PASSED BY THE XIV
               A.C.M.M., BANGALORE IN C.C.NO.35538/2010 - ACQUITTING
               THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
               N.I.ACT AND ETC.,
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                                           NC: 2023:KHC:40689
                                        CRL.A No. 562 of 2013




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

Appellant not present.

On the last date of hearing, learned counsel for the

respondent filed memo as to the death of respondent-S.

Srinivas on 15th November, 2019. The same was taken on

record. In view of the death of the accused, appeal against the

respondent abated. Consequently, appeal stands dismissed.

Sd/-

JUDGE

LNN