Sri L V Veeranna vs Sri Muthaiah
2024 Latest Caselaw 1068 Kant

Karnataka High Court

Sri L V Veeranna vs Sri Muthaiah on 11 January, 2024

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                                                                 NC: 2024:KHC:1443
                                                           CRL.RP No. 1393 of 2016




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 11TH DAY OF JANUARY, 2024

                                               BEFORE

                             THE HON'BLE MR JUSTICE G BASAVARAJA

                                     CRL.RP. NO.1393 OF 2016

                      BETWEEN:

                      SRI L V VEERANNA
                      S/O LATE SRI VEERABHADRAIAH
                      AGED ABOUT 86 YEARS
                      LAKSHMIPURA VILLAGE
                      KASABA HOBLI
                      RAMANAGARA TALUK & DISTRICT
                      PIN-562159.
                                                                     ...PETITIONER
                      (BY SRI. JAYA PRAKASH K., ADV. FOR
                       SRI. RAJANNA B. C., ADV.)


                      AND:

Digitally signed by
SANDHYA S             SRI MUTHAIAH
Location: High
Court of Karnataka    S/O LATE SRI CHIKKAVEEREGOWDA
                      AGED ABOUT 78 YEARS
                      R/AT YEREHALLI VILLAGE
                      KOOTGAL HOBLI
                      RAMANAGARA TALUK
                      RAMANAGARA DISTRICT
                      PIN-562159.
                                                                    ...RESPONDENT
                      (BY SRI. M.R.PATIL., HCGP)

                             CRL.RP FILED UNDER SECTION 397 R/W 401 CR.P.C BY
                      PRAYING TO SET ASIDE THE ORDER OF JUDGMENT PASSED BY
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                                               NC: 2024:KHC:1443
                                        CRL.RP No. 1393 of 2016




THE   ADDL.   CIVIL   JUDGE   AND      JMFC,   RAMANAGARA     IN
C.C.NO.891/2005 DATED 13.01.2012 AND CONFIRMED THE
SAID ORDER BY THE PRL. DIST. AND S.J., RAMANAGARA IN
CRL.A.NO.6/2012 DATED 06.10.2016, PENDING DISPOSAL OF
THE REVISION PETITION.


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


                          ORDER

Learned counsel for the revision petitioner submits

that the revision petition Sri.L.V.Veeranna passed away

about four years back. It is also submitted that the

respondent Sri.Muthaiah also died during Covid period.

2. Submission of the learned counsel for the revision

petitioner is placed on record.

3. In view of death of revision petitioner/accused, the

case is dismissed as abated. The legal representatives of

the complainant/respondent are permitted to receive the

deposited amount if any, by accused/revision petitioner.

NC: 2024:KHC:1443

Registry to send a copy of this order along with TCR

to the concerned Court.

Sd/-

JUDGE

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