Dr. Halasya Ramanatha vs Badekil Venkataramana Bhat
2024 Latest Caselaw 6018 Kant

Karnataka High Court

Dr. Halasya Ramanatha vs Badekil Venkataramana Bhat on 28 February, 2024

                                          -1-
                                                   CRL.A No. 1415 of 2019
                                                         NC: 2024:KHC:8262




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 28TH DAY OF FEBRUARY, 2024

                                       BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                         CRIMINAL APPEAL NO.1415 OF 2019
               BETWEEN:

                    DR. HALASYA RAMANATHA
                    S/O HALASYA SUNDERESHAN
                    AGED ABOUT 63 YEARS,
                    R/AT NO.1184, 3RD MAIN SBM COLONY,
                    ARVIND NAGAR, MYSURU - 570 023

                    PRESENTLY R/AT
                    NO.109, EESHA VYASAM
                    NEAR SYNDICATE BANK,
                    BEML 2ND STAGE, RAJARAJESHWARI NAGAR
                    MYSURU - 570 023.
                                                          ...APPELLANT
               (BY DR. HALASYA RAMANATHA, APPELLANT - ABSENT)

               AND:

                    BADEKIL VENKATARAMANA BHAT
Digitally signed    S/O LATE BADEKIL RAMA BHAT
by REKHA R          AGED ABOUT 69 YEARS,
Location: High      R/AT NO.1679/5, SARDAR PATEL ROAD
Court of
Karnataka           MYSURU - 570 022
                                                            ...RESPONDENT
               (BY SRI. PARIKSHIT S S, ADVOCATE)

                    THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
               PRAYING TO a) SET ASIDE THE IMPUGNED JUDGMENT DATED
               16.04.2019 PASSED BY THE LEARNED VII ADDITIONAL
               SESSIONS    JUDGE,    MYSURU    IN   CRIMINAL   APPEAL
               NO.110/2018;   b) PASS ANY OTHER RELIEF, ORDER OR
               DIRECTION AS THIS HON'BLE COURT DEEMS FIT AND PROPER
               UNDER THE FACTS AND CIRCUMSTANCES OF THIS CASE.
                              -2-
                                        CRL.A No. 1415 of 2019
                                             NC: 2024:KHC:8262




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant is present.

2. This appeal is filed by the

appellant/complainant challenging the acquittal of the

respondent/accused passed by the Sessions Court by

reversing the conviction imposed by the Trial Court for the

offence punishable under Section 138 of N.I.Act.

3. As per the order dated 18.12.2023, learned

counsel for the respondent reported that appellant is no

more. Thereafter, several adjournments were granted to

bring legal heirs of appellant/complainant on record. Now,

learned counsel for the appellant has filed memo seeking

permission of this Court to retire from this appeal and he

has produced the copy of E-mails exchanged between him

and L.Rs. of appellant and also copy of endorsement of

return of the file from the appellant counsel.

NC: 2024:KHC:8262

4. In light of the same, learned counsel for

appellant is permitted to retire from the appeal and the

appeal is dismissed as abated.

5. In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further orders is required.

Sd/-

JUDGE

ASN