Sri Shabir Khan vs The State Of Karnataka
2024 Latest Caselaw 5305 Kant

Karnataka High Court

Sri Shabir Khan vs The State Of Karnataka on 21 February, 2024

                                          -1-
                                                     NC: 2024:KHC:7268
                                                CRL.RP No. 116 of 2018




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 21ST DAY OF FEBRUARY, 2024
                                    BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 116 OF 2018
            BETWEEN:
               SRI SHABIR KHAN
Digitally
               S/O MOHAMMED KHAN
signed by      AGED ABOUT 64 YEARS
SUDHA S
Location:      OCC: AGRICULTURIST
HIGH           R/O LAKYA VILLAGE, CHIKKAMAGALURU TALUK
COURT OF
KARNATAKA      DIST CHIKKAMAGALURU - 577 101.

                                                         ...PETITIONER
            (BY SRI. G LAKSHMEESH RAO, ADVOCATE)
            AND:
               THE STATE OF KARNATAKA
               BY CHIKKAMAGALURU TOWN POLICE
               PIN - 577 101.

                                                        ...RESPONDENT
            (BY SRI. RAHUL RAI K, HCGP)
                 THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
            TO SET ASIDE THE JUDGMENT OF CONVICTION AND ORDER
            OF SENTENCE PASSED AGAINST THE PETITIONER DATED
            25.11.2016 PASSED BY THE PRINCIPAL SENIOR CIVIL JUDGE
            AND C.J.M., CHIKKAMAGALURU IN C.C.NO.562/2012 AND THE
            JUDGMENT DATED 20.11.2017 PASSED BY THE PRINCIPAL
            DISTRICT AND SESSIONS JUDGE, CHIKKAMAGALURU IN
            CRL.A.NO.182/2016 AND ETC.,

                 THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
            THE COURT MADE THE FOLLOWING:
                                -2-
                                               NC: 2024:KHC:7268
                                         CRL.RP No. 116 of 2018




                             ORDER

1. The learned counsel for petitioner filed a memo along

with death certificate of the petitioner stating that the

petitioner died on 01.02.2021. The memo is taken on

record.

2. The learned counsel for petitioner submitted that the

fine imposed by the Trial Court is paid.

3. Considering the said memo and submission of the

learned counsel for petitioner, the Revision Petition

stands dismissed as abated.

Sd/-

JUDGE

UN