Sri S Chandrashekhar vs M/S Tapasi L M Chits (Pvt) Ltd
2024 Latest Caselaw 504 Kant

Karnataka High Court

Sri S Chandrashekhar vs M/S Tapasi L M Chits (Pvt) Ltd on 5 January, 2024

                                             -1-
                                                           NC: 2024:KHC:543
                                                     CRL.RP No. 100 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF JANUARY, 2024

                                           BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                       CRIMINAL REVISION PETITION NO. 100 OF 2014
                   BETWEEN:
                   SRI. S. CHANDRASHEKHAR,
                   AGED 38 YEARS,
                   S/O LATE SADAYA GOUNDER,
                   R/AT NO. 30, (KSG MANSION),
                   1ST MAIN, 10TH CROSS,
                   CHRIST SCHOOL ROAD,
                   SUDDUGUNTE PALYA,
                   BANGALORE - 560 002.
                                                              ...PETITIONER
                   (BY SMT. PRIYANKA G.M, AMICUS CURIAE)

                   AND:
                   M/S TAPASI L.M. CHITS (PVT) LTD.,
                   REPRESENTED BY ITS MANAGING DIRECTOR,
                   T.L. MAHADEV, AGED 60 YEARS,
                   S/O T.N. LAKSHMIPATHY,
Digitally signed   NO.22/1, BASAVANNA LANE,
by SANDHYA S
                   K.R. SHETTY PET, BANGALORE - 560 002.
Location: High
Court of                                                     ...RESPONDENT
Karnataka          (BY SRI. B. PREM KUMAR, ADVOCATE)3

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT DATED 9.12.2013
                   PASSED BY THE LI ADDL. CITY CIVIL AND S.J., BANGALORE IN
                   CRL.A.NO.2/2013 CONFIRMING THE CONVICTION AND
                   SENTENCE JUDGMENT DATED 28.09.2012 PASSED BY XV
                   A.C.M.M., BANGALORE IN C.C.NO.26520/2007 FOR THE
                   OFFENCE P/U/S 138 OF N.I.ACT SENTENCING TO PAY FINE OF
                   RS.65,000/- AND IN DEFAULT TO UNDERGO S.I. FOR A PERIOD
                   OF 3 MONTHS AND IN DEFAULT TO UNDERGO S.I. FOR A
                   PERIOD OF 6 MONTHS.3
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                                               NC: 2024:KHC:543
                                        CRL.RP No. 100 of 2014




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel for the respondent has submitted that

revision petitioner has passed away.

2. Memo for reporting death of Managing Director

Sri.T.L.Mahadev also filed along with death certificate of

Sri.T.L.Mahadev, who died on 27.07.2020. Steps not taken to

prosecute this case on behalf of M/s. Tapasi L.M.Chits (Pvt) Ltd.

3. In view of submission of learned counsel for the

respondent the case against the revision petitioner

Sri.T.L.Mahadev stands abated.

Office is directed to send back TCR and SCR records to

the concerned Courts along with the copy of this order.

Sd/-

JUDGE

PK CT: BHK