Smt K M Sharada vs M/S Supraja Souharda Credit
2024 Latest Caselaw 1505 Kant

Karnataka High Court

Smt K M Sharada vs M/S Supraja Souharda Credit on 17 January, 2024

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                                                           NC: 2024:KHC:2204
                                                    CRL.RP No. 332 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 17TH DAY OF JANUARY, 2024

                                          BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                      CRIMINAL REVISION PETITION NO. 332 OF 2016
                   BETWEEN:

                   SMT. K.M. SHARADA,
                   W/O LATE P.A. NACHAPPA,
                   AGE 70 YEARS, OCC: PENSIONER,
                   R/O NO.81, 2ND CROSS,
                   PAPAREDDY LAYOUT, MONARAYANAPALYA,
                   R.T. NAGAR POST, BANGALORE - 560 032.
                                                               ...PETITIONER
                   (BY SRI. RAJATH, ADVOCATE FOR
                       SRI. CHANDRA MOULI H.S, ADVOCATE)

                   AND:

                   M/S SUPRAJA SOUHARDA CREDIT CO-OP. LTD.,
                   NO.658/2A, II FLOOR,
Digitally signed   SHREE KRISHNA COMPLEX,
by SANDHYA S
Location: High
                   BASETTYPET, CHICKPET CROSS,
Court of           BANGALORE - 560 053.
Karnataka
                                                              ...RESPONDENT
                   (BY SRI. NAGARAJ S, ADVOCATE)

                        THIS CRIMINAL REVISION PETITION IS FILED UNDER
                   SECTION 397(1) READ WITH 401 OF CRIMINAL PROCEDURE
                   CODE PRAYING TO SETTING ASIDE THE JUDGMENT AND
                   ORDER OF CONVICTION AND SENTENCE DATED 17.10.2014
                   PASSED BY LEARNED XXV ADDITIONAL CHIEF METROPOLITAN
                   MAGISTRATE BANGALORE IN C.C.NO.5341/2012 WHEREIN THE
                   PETITIONER IS CONVICTED AND SENTENCED FOR THE
                   OFFENCES PUNISHABLE UNDER SECTION 138 OF NEGOTIABLE
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                                               NC: 2024:KHC:2204
                                      CRL.RP No. 332 of 2016




INSTRUMENTS ACT AND ALSO JUDGMENT AND ORDER OF
CONFIRMATION DATED 23.01.2016 PASSED BY LXVII
ADDITIONAL CITY AND SESSIONS JUDGE, BENGALURU IN
CRL.A.NO./1249/2014 AND CONSEQUENTLY, ACQUIT THE
PETITIONER/ACCUSED   FOR   THE    ALLEGED OFFENCES
PUNISHABLE UNDER SECTION 138 OF N.I ACT.

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

                            ORDER

Learned counsel for the revision petitioner is present.

On 04.12.2023, a memo is filed reporting the death of the

revision petitioner.

2. In view of death of revision petitioner, the case

against revision petitioner/accused is abated.

3. The deposited amount, if any, shall be

refunded/returned to the complainant.

4. Send the copy of this Order along with the Trial

Court Records to the concerned Court.

Sd/-

JUDGE

SNC

CT: BHK