Vali Mohammed Aslam vs The State
2024 Latest Caselaw 9687 Kant

Karnataka High Court

Vali Mohammed Aslam vs The State on 3 April, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                    -1-
                                                                  NC: 2024:KHC:13707
                                                              CRL.RP No. 940 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 3RD DAY OF APRIL, 2024

                                                 BEFORE
                          THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                               CRIMINAL REVISION PETITION NO. 940 OF 2016
                        BETWEEN:

                        VALI MOHAMMED ASLAM
                        AGED ABOUT 36 YEARS,
                        S/O VALI UBAIDULLA
                        R@ GATE HOUSE, ANSARI ROAD,
                        MANGALORE-575 001.
                                                                       ...PETITIONER
                        (BY SRI. ISMAIL M. MUSBA, ADVOCATE)
                        AND:

                        THE STATE OF KARNATAKA
                        REPRESENTED BY STATE PUBLIC PROSECUTOR
                        HIGH COURT OF KARNATAKA,
                        HIGH COURT BUILDING
                        BANGALORE-560 001.
Digitally signed by B
K                                                                     ...RESPONDENT
MAHENDRAKUMAR
Location: High
                        (BY SRI. VINAY MAHADEVAIAH, HCGP)
Court of Karnataka


                             THIS CRL.RP IS FILED U/S. 397(1) R/W 401 CR.P.C 1973
                        PRAYING TO SET ASIDE THE ORDER DATED 28.06.2016 IN
                        CRL.A.NO.351/2013 PASSED BY THE III ADDITIONAL DISTRICT AND
                        SESSIONS JUDGE, D.K., MANGALORE PRODUCED HERETO AS
                        ANNEXURE-A AND CONSEQUENTLY SET ASIDE THE JUDGMENT
                        OF CONVICTION AND SENTENCE DATED 01.10.2013 PASSED BY
                        THE LEARNED JMFC, II COURT, MANGALORE IN C.C.NO.432/2012
                        AND ACQUIT THE PETITIONER, PRODUCED HERETO AS
                        ANNEXURE-B.

                             THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
                        THE COURT MADE THE FOLLOWING:
                                 -2-
                                               NC: 2024:KHC:13707
                                           CRL.RP No. 940 of 2016




                              ORDER

Learned Counsel for the petitioner-accused No.1 submits

that petitioner-accused No.1 is no more.

Accordingly, the petition is dismissed as abated insofar it

relates to the petitioner-accused No.1.

Sd/-

JUDGE

HR