Venkanna Uppar S/O Narayanappa vs Raghavendra S/O Sadashivappa
2023 Latest Caselaw 7741 Kant

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                                                       NC: 2023:KHC-D:13295
                                                       CRL.RP No. 100156 of 2022




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                              BEFORE
                               THE HON'BLE MR JUSTICE S.RACHAIAH
                        CRIMINAL REVISION PETITION NO. 100156 OF 2022
                     BETWEEN:

                     VENKANNA UPPAR S/O NARAYANAPPA
                     AGE: 55 YEARS, OCC: RTD EMPLOYEE,
                     R/O: UPSTAIRS OF PRAGATHI KRISHNA GRAMEENA BANK,
                     4TH CROSS, LEFT SIDE KAPPAGAL ROAD, BALLARI,
                     AT: BALLARI, TQ: BALLARI,
                     DIST: BALLARI, PIN: 583101.
                                                                  ...PETITIONER
                     (BY SRI. SHIVARAJ P. MUDHOL, ADVOCATE)

                     AND:

                     RAGHAVENDRA S/O SADASHIVAPPA
                     AGE: 35 YEARS, OCC: AGRICULTURE,
                     R/O: 4TH CROSS, LEFT SIDE, KAPPAGAL ROAD,
                     BALLARI, TQ: BALLARI,
                     DIST: BALLARI, PIN:583101.
                                                                   ...RESPONDENT
                     (BY SRI. B.S.SANGATI, ADVOCATE)
        Digitally
        signed by
        VN
VN      BADIGER
BADIGER Date:
        2023.11.18
                          THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
        14:42:01
        +0530        401 OF CR.P.C., SEEKING TO CALL FOR RECORDS AND TO SET-
                     ASIDE THE IMPUGNED JUDGMENT AND ORDER OF CONVICTION
                     AND SENTENCE IN CRIMINAL APPEAL NO.22/2020 DATED
                     19.03.2022 PASSED BY THE IV ADDITIONAL DISTRICT AND
                     SESSION JUDGE (COMMERCIAL COURT), BALLARI, AND
                     IMPUGNED JUDGMENT AND ORDER OF CONVICTION AND
                     SENTENCE PASSED IN CC NO.718/2017 DATED 10.08.2020
                     PASSED BY THE PRINCIPAL CIVIL JUDGE AND JMFC COURT,
                     BALLARI, AND TO DISMISS THE COMPLAINT FILED BY THE
                     RESPONDENT BY ALLOWING THIS REVISION.

                         THIS CRIMINAL REVISION PETITION, COMING ON FOR
                     ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
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                                      NC: 2023:KHC-D:13295
                                      CRL.RP No. 100156 of 2022




                              ORDER

1. Learned counsel for the petitioner has filed a memo

dated 31.10.2023 reporting the death of the petitioner along with

copy of the death certificate of the petitioner. The same is taken

on record.

2. In view of the production of the death certificate and

also death of the petitioner, the Criminal Revision Petition stands

abated. Liberty is reserved to the respondent / complainant to file

necessary application before the Trial Court to get the amount

released which is deposited by the petitioner.

Sd/-

JUDGE

BSS