Shri. Parappa S/O. Basappa Jaganur vs Shri. Prabhulingeshwar Sugars And ...
2024 Latest Caselaw 764 Kant

Karnataka High Court

Shri. Parappa S/O. Basappa Jaganur vs Shri. Prabhulingeshwar Sugars And ... on 9 January, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                           -1-
                                                                   NC: 2024:KHC-D:404
                                                                 CRL.RP No. 100199 of 2021




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                    DATED THIS THE 9TH DAY OF JANUARY, 2024

                                                         BEFORE
                                  THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                             CRIMINAL REVISION PETITION NO. 100199 OF 2021
                          BETWEEN:

                          SHRI PARAPPA S/O. BASAPPA JAGANUR
                          AGE: 45 YEARS, OCC. AGRICULTURE,
                          R/O.CHIMMAD TQ. JAMAKHANDI,
                          DIST. BAGALKOT.
                                                                              ...PETITIONER
                          (BY SRI D. M. MALLI, ADVOCATE)

                          AND:

                          SHRI PRABHULINGESHWAR SUGARS
                          AND CHEMICALS LTD.,
                          SIDDAPUR, AT POST. SIDDAPUR,
                          TQ. JAMAKHANDI, DIST. BAGALKOT-587301.
                                                                             ...RESPONDENT
                          (BY SRI MALLIKARJUN C. HUKKERI, ADVOCATE)

                                  THIS CRIMINAL REVISION PETITION IS FILED U/S 397 (1)
                          OF CR.P.C., SEEKING TO SET ASIDE THE ORDER OF CONVICTION
            Digitally
            signed by
            VIJAYALAXMI
VIJAYALAXMI M BHAT
M BHAT      Date:
                          DATED 05.10.2019 IN CC NO.1464/2017 BY THE ADDITIONAL
            2024.01.10
            13:18:53
            +0530
                          CIVIL    JUDGE   AND   JMFC,    JAMKHANDI    AND   CONFIRMATION
                          JUDGMENT DATED 06.08.2021 IN CRL.APPEAL NO.99/2019 BY
                          THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE BAGALKOT,
                          TO SIT AT JAMKHANDI, FOR THE OFFENCE PUNISHABLE U/S 138
                          OF N.I. ACT.


                                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                          COURT MADE THE FOLLOWING:
                               -2-
                                       NC: 2024:KHC-D:404
                                     CRL.RP No. 100199 of 2021




                            ORDER

Death certificate made available with the Court

shows that the sole petitioner has died on 17.02.2023.

No steps have been taken to bring the legal

representatives of deceased petitioner on record.

Therefore, the revision petition is dismissed as abated.

Sd/-

JUDGE

KGK