Sri S V Venkataronappa vs The State Of Karnataka
2024 Latest Caselaw 506 Kant

Karnataka High Court

Sri S V Venkataronappa vs The State Of Karnataka on 5 January, 2024

                                                  -1-
                                                                 NC: 2024:KHC:540
                                                            CRL.RP No. 36 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. 36 OF 2016
                   BETWEEN:

                   SRI. S.V. VENKATARONAPPA,
                   S/O LATE GUVVALA VENKATARAYAPPA,
                   AGED ABOUT 56 YEARS,
                   R/AT KOOTHANAHALLI MAJARA,
                   HETTIVARAHALLI VILLAGE, MANDIKAL HOBLI,
                   CHICKBALLAPUR TALUK - 560 061.
                                                                    ...PETITIONER
                   (BY SRI. J. NAVEEN, ADVOCATE FOR
                       SRI. D. MOHANKUMAR, ADVOCATE)

                   AND:

                   THE STATE OF KARNATAKA,
                   THROUGH SIDLAGATTA POLICE STATION,
Digitally signed   SIDLAGATTA RANGE,
by SANDHYA S
Location: High     REPRESENTED BY THE
Court of
Karnataka          STATE PUBLIC PROSECUTOR,
                   HIGH COURT BUILDINGS,
                   BANGALORE - 560 001.
                                                                   ...RESPONDENT
                   (BY SRI. M.R. PATIIL, HCGP)

                          THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
                   CONVICTION AND SENTENCE AND FINE IMPOSED PASSED BY
                   THE    PRL.   CIVIL   JUDGE    AND   JMFC,   SIDLAGATTA   VIDE
                                  -2-
                                                 NC: 2024:KHC:540
                                           CRL.RP No. 36 of 2016




JUDGMENT DATED 04.03.2013 PASSED IN C.C.NO.52/2010
AND FURTHER BE PLEASED TO SET ASIDE THE JUDGMENT
CONFIRMED BY PRL. DIST. AND S.J., CHIKKABALLAPURA
PASSED       IN   CRL.A.NO.46/2013,     VIDE   JUDGMENT    DATED
01.12.2015 AND FURTHER BE PLEASED TO ACQUIT THE
PETITIONER.

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                               ORDER

The revision petitioner's counsel present and submits that

he has filed a memo as to the death of the revision petitioner.

2. The bailable warrant issued against the revision

petitioner through concerned police also returned with shara

that the revision petitioner S.V.Venkataronappa died on

02.01.2018. Hence, case against the revision petitioner stands

abated.

Sd/-

JUDGE

PK CT: BHK