Kumara vs The State Of Karnataka
2024 Latest Caselaw 505 Kant

Karnataka High Court

Kumara vs The State Of Karnataka on 5 January, 2024

                                                      -1-
                                                                      NC: 2024:KHC:539
                                                                CRL.RP No. 375 of 2016




                        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. 375 OF 2016
                      BETWEEN:
                      KUMARA,
                      S/O. CHINNASWAMY,
                      AGED ABOUT 35 YEARS,
                      R/AT HOUSE NO. 189,
                      ANNANAGAR, TELKARD STREET,
                      RANGASAMUDRAM,
                      SATTIMANGALA,
                      ERODE DISTRICT,
                      TAMILNADU - 60001.
                                                                         ...PETITIONER
                      (BY SRI. D.S. HOSMATH, ADVOCATE)

                      AND:
                      THE STATE OF KARNATAKA,
                      BY TEREKANAMBI POLICE,
Digitally signed by   CHAMARAJANAGAR DISTRICT - 571 440.
SANDHYA S
Location: High                                                          ...RESPONDENT
Court of
Karnataka             (BY SRI. M.R. PATIL, HCGP)

                             THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                      PRAYING TO SET ASIDE THE JUDGMENT AND ORDER PASSED
                      BY THE CIVIL JUDGE (Sr.Dn) AND JMFC, GUNDLUPET, IN
                      C.C.NO.5/2009,     DATED        05.11.2014,      CONSEQUENTLY
                      JUDGMENT AND ORDER OF CONFIRMATION PASSED BY THE
                      LEARNED    PRL.   DIST.   AND     S.J.,   CHAMARAJANAGAR,     IN
                      CRL.A.NO.11/2014 DATED 19.01.2016 AND ACQUIT THE PETR.
                                  -2-
                                                      NC: 2024:KHC:539
                                             CRL.RP No. 375 of 2016




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the revision petitioner and learned

HCGP are present.

2. Superintendent of police, Erode District has

submitted a report that revision petitioner Sri.Kumara

S/o.Chinnaswamy has expired on 23.12.2023.

In view of death of the revision petitioner, the case

against the accused/revision petitioner stands abated.

Sd/-

JUDGE

PK CT:SNN