Laxman S/O Ramanna Shiggavi vs Rahamatulla S/O Vazirbava Dandin @ ...
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Karnataka High Court

Laxman S/O Ramanna Shiggavi vs Rahamatulla S/O Vazirbava Dandin @ ... on 6 February, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                   -1-
                                                         NC: 2024:KHC-D:2600
                                                         CRL.A No. 100128 of 2016




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                                BEFORE
                            THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                                 CRIMINAL APPEAL NO. 100128 OF 2016 (A)
                          BETWEEN:

                          SHRI LAXMAN
                          S/O. RAMANNA SHIGGAVI,
                          AGE:57 YEARS, OCC: BUSINESS,
                          R/O: BANKER'S COLONY, GADAG.
                                                                     ...APPELLANT
                          (BY SRI S. G. KADADAKATTI, ADVOCATE)

                          AND:

                          SHRI RAHAMATULLA
                          S/O. VAZIRBAVA DANDIN @ NARGUND,
                          AGE:46 YEARS, OCC: BUSINESS,
                          R/O: VADDARAGERI ONI,
                          (SIDRAMESHWAR NAGAR),
                          BEHIND KSRTC DEPOT,
                          GADAG.
            Digitally
                                                                   ...RESPONDENT
VIJAYALAXMI signed by
M BHAT      VIJAYALAXMI
            M BHAT        (BY SRI B. G. INDI, AMICUS CURIE(V/O DTD 16.04.2022)

                               THIS CRIMINAL APPEAL IS FILED U/SEC.378(4) OF
                          CR.P.C., PRAYING TO CALL FOR RECORDS AND SET ASIDE
                          THE ORDER DATED 01/07/2015 PASSED BY THE LEARNED I
                          ADDL. CIVIL JUDGE AND JMF-I, GADAG, IN C.C.NO.
                          171/2013, U/S 138 OF NI ACT.

                               THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
                          DAY, THE COURT DELIVERED THE FOLLOWING:
                               -2-
                                    NC: 2024:KHC-D:2600
                                    CRL.A No. 100128 of 2016




                         JUDGMENT

Learned counsel for the appellant on instructions

submits that the appellant/complainant has died about

year back.

2. Submission is placed on record.

3. The appeal is dismissed as abated.

Sd/-

JUDGE

AC