Sri S C Mohan Kumar vs A P Shankarappa
2023 Latest Caselaw 8748 Kant

Karnataka High Court

Sri S C Mohan Kumar vs A P Shankarappa on 28 November, 2023

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                                                     NC: 2023:KHC:42898
                                                CRL.RP No. 1074 of 2016




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 28TH DAY OF NOVEMBER, 2023

                                     BEFORE
                     THE HON'BLE MR JUSTICE ANIL B KATTI
                CRIMINAL REVISION PETITION NO. 1074 OF 2016
             BETWEEN:

             SRI. S.C. MOHAN KUMAR,
             S/O CHALUVAIAH,
             AGED ABOUT 49 YEARS,
             R/AT NO.15, HOUSING BOARD,
             NEAR ANJANEYA TEMPLE,
             USHA COMPLEX, SOMWARPET ROAD,
             SOMWARPET TALUK,
             KODAGU DISTRICT - 571 233.
                                                          ...PETITIONER
             (BY SRI. VISHAL KUMAR, ADVOCATE FOR
                 SRI. PRATHEEP K.C., ADVOCATE)

             AND:


Digitally    A.P. SHANKARAPPA,
signed by    S/O LATE A.R.PUTTAPPA,
SUMITHRA R   AGED ABOUT 84 YEARS,
Location:    COFFEE PLANTER,
HIGH COURT   R/AT, A-102, BASAVESHWARA ROAD,
OF           SOMWARPET TALUK,
KARNATAKA    KODAGU DISTRICT - 581 233.
                                                         ...RESPONDENT
             (BY SRI. GIRISH R., ADVOCATE FOR
                 SRI. BIPIN HEGDE, ADVOCATE)

                  THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
             401 OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENTS
             DATED 23.07.2016 PASSED BY THE I ADDITIONAL DISTRICT
             AND    SESSIONS     JUDGE,    KODAGU,    MADIKERI  IN
             CRL.A.NO.50/2016    AND    IN  C.C.NO.485/2012  DATED
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                                             NC: 2023:KHC:42898
                                        CRL.RP No. 1074 of 2016




16.06.2015 PASSED BY PRINCIPAL CIVIL JUDGE AND JMFC AT
SOMWARPET AND ACQUIT THE PETITIONER FOR THE OFFENCE
PUNISHABLE    UNDER   SECTION    138   OF   NEGOTIABLE
INSTRUMENTS ACT, 1881.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

Sri.Vishal Kumar, learned counsel representing

Sri.Pratheep K.C., learned counsel for revision petitioner is

present.

2. Sri.Girish R., learned counsel representing

Sri.Bipin Hegde, learned counsel for respondent is present.

3. Learned counsel for revision petitioner has filed

a memo with a death extract of revision petitioner/accused

and reporting the death of revision petitioner/accused.

4. Heard on both side.

5 Perused the death extract and the records of

the trial Court. The name of revision petitioner/accused

matches with one found in the death extract and the

records.

NC: 2023:KHC:42898

Hence, in view of the death of revision

petitioner/accused, the case against him ordered to be

abated and this criminal revision petition is accordingly,

disposed of.

SD/-

JUDGE

CPN