D Kuberappa vs Noorulla Khan
2024 Latest Caselaw 926 Kant

Karnataka High Court

D Kuberappa vs Noorulla Khan on 10 January, 2024

                                               -1-
                                                          NC: 2024:KHC:1289
                                                     CRL.RP No. 681 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF JANUARY, 2024

                                           BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                       CRIMINAL REVISION PETITION NO. 681 OF 2016
                   BETWEEN:

                   D. KUBERAPPA,
                   S/O D. DASABHOVI,
                   AGED ABOUT 52 YEARS,
                   R/O KANIVEBILICHI VILLAGE,
                   CHANNAGIRI TALUK - 577 213.
                                                              ...PETITIONER
                   (BY SRI. REVANNA BELLARY, ADVOCATE)

                   AND:

                   NOORULLA KHAN,
                   S/O UMMARKHAN,
                   AGED ABOUT 42 YEARS,
                   R/O 15TH CROSS, 1ST MAIN,
Digitally signed   VINOBANAGAR,
by SANDHYA S
Location: High     DAVANAGERE - 570 001.
Court of                                                     ...RESPONDENT
Karnataka
                   (RESPONDENTS SERVED AND UNREPRESENTED)

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SETTING ASIDE THE IMPUGNED JUDGMENT
                   DATED 31.08.2015 IN CRL.A.NO.91/2014 OF I APPELLATE
                   COURT-II ADDL. DIST. AND S.J., DAVANAGERE AND DATED
                   08.07.2014 IN C.C.NO.699/2012 OF TRIAL COURT, PRL. Sr.
                   CIVIL JUDGE AND CJM COURT, DAVANAGERE AND PRAYS FOR
                   ACQUIT THE PETR. FOR THE OFFENCE U/S 138 OF N.I ACT.
                                  -2-
                                                     NC: 2024:KHC:1289
                                              CRL.RP No. 681 of 2016




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

Counsel for the Revision Petitioner is present.

2. As per Order dated 15.12.2023, the death of

Revision Petitioner is recorded.

3. Respondent is absent.

4. In view of death of Revision Petitioner, Revision

Petition against Sri.D.Kuberappa-revision petitioner/accused is

abated.

The deposited amount, if any by the revision

petitioner shall be released in favour of the

respondent/complainant.

Sd/-

JUDGE

BNV

CT:SNN