Sri. Sahebkhan vs Parveen Taj
2023 Latest Caselaw 7335 Kant

                                              -1-
                                                         NC: 2023:KHC:37933
                                                     CRL.RP No. 539 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 26TH DAY OF OCTOBER, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO.539 OF 2016

                   BETWEEN:

                   1.    SRI SAHEBKHAN
                         S/O LATE MOHAMMED AMEER,
                         AGED ABOUT 65 YEARS,
                         RETIRED OFFICIAL
                         R/O DILDAR STREET,
                         VIJAYAPURA EXTENSION,
                         CHIKKAMAGALURU-577101.
                                                               ...PETITIONER
                               (BY SRI RAVIKUMAR N.R., ADVOCATE)
                   AND:

                   1.    PARVEEN TAJ
                         W/O SAHEBKHAN
                         AGED ABOUT 51 YEARS,
                         C/O ABDUL SATTAR,
Digitally signed         KUMBAR STREET,
by SHARANYA T
Location: HIGH
                         CHIKKAMAGALURU-577101
COURT OF
KARNATAKA                ALSO RESIDING AT
                         PARVEEN TAJ
                         C/O WASEEM AHMED,
                         BRICK MANUFACTURER,
                         MALNAD ALLIGNMENT
                         OPP: COMPLEX 1ST FLOOR,
                         MALLANDUR ROAD, UPPALLI,
                         CHIKKAMAGALURU-577101.
                                                             ...RESPONDENT

                                (BY SRI PRAKASH M.H., ADVOCATE)
                                 -2-
                                                 NC: 2023:KHC:37933
                                            CRL.RP No. 539 of 2016




      THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
08.03.2016 IN CRL.A.NO.136/2014 PASSED BY THE II ADDL.
SESSIONS JUDGE, CHIKKAMAGALURU CONFIRMING THE
JUDGMENT       AND    ORDER      OF   CONVICTION    IN
CRL.MISC.NO.373/2009 DATED 29.07.2013 PASSED BY THE
1ST ADDL. CIVIL JUDGE AND JMFC, CHIKKAMAGALURU.

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

                               ORDER

Petitioner's counsel submits that petitioner is no more

and this revision petition is filed against the order passed in

Crl.Misc.No.373/2009 and also against Criminal Appeal

No.136/2014 and petitioner is the respondent in

Crl.Misc.No.373/2009. Hence, petition does not survive for

consideration.

Accordingly, this Criminal Revision Petition is dismissed as

not survive.

Sd/-

JUDGE

AP