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A S Sabu vs State Of Karnataka
2024 Latest Caselaw 927 Kant

Citation : 2024 Latest Caselaw 927 Kant
Judgement Date : 10 January, 2024

Karnataka High Court

A S Sabu vs State Of Karnataka on 10 January, 2024

                                                -1-
                                                               NC: 2024:KHC:1324
                                                          CRL.RP No. 227 of 2017
                                                      C/W CRL.RP No. 225 of 2017



                     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. 227 OF 2017
                                                C/W
                       CRIMINAL REVISION PETITION NO. 225 OF 2017


                   IN CRL.RP NO.227/2017
                   BETWEEN:

                   A.S. SABU,
                   S/O SANNI,
                   AGED ABOUT 35 YEARS,
                   ARJI VILLAGE AND POST,
                   VIRAJPET TALUK,
                   S. KODAGU - 571 301.
                                                                    ...PETITIONER
                   (BY SRI. ABDUL RAHIMAN NIHAL, ADVOCATE FOR
Digitally signed
                       SRI. SACHIN B.S., ADVOCATE)
by SANDHYA S
Location: High     AND:
Court of
Karnataka
                   STATE OF KARNATAKA
                   BY VIRAJPET TOWN POLICE,
                   REPRESENTED BY SPP,
                   HIGH COURT OF KARNATAKA,
                   HIGH COURT BUILDING,
                   BENGALURU - 560 001.
                                                                  ...RESPONDENT
                   (BY SRI. M.R. PATIL, HCGP)
                              -2-
                                            NC: 2024:KHC:1324
                                       CRL.RP No. 227 of 2017
                                   C/W CRL.RP No. 225 of 2017



       THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
16.01.2017 IN CRL.A.NO.72/2013 ON THE FILE OF II ADDL.
DIST. AND SESSIONS JUDGE, KODAGU-MADIKERI SITTING AT
VIRAJPET, THEREBY ALLOWING THE CRL.A. FILED BY THE
RESPONDENT STATE U/S 377(A) OF CR.P.C. AND MODIFYING
THE SENTENCE DATED 29.06.2013 IN C.C.NO.777/2008 ON
THE FILE OF THE COURT CIVIL JUDGE AND J.M.F.C., VIRAJPET
AND CONSEQUENTLY ALLOW THIS CRL.RP.

IN CRL.RP NO.225/2017
BETWEEN:

A.S. SABU,
S/O SANNI,
AGED ABOUT 35 YEARS,
ARJI VILLAGE AND POST,
VIRAJPET TALUK,
S. KODAGU - 571 301.
                                                 ...PETITIONER
(BY SRI. ABDUL RAHIMAN NIHAL, ADVOCATE FOR
    SRI. SACHIN B.S., ADVOCATE)

AND:

STATE OF KARNATAKA
BY VIRAJPET TOWN POLICE,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
BENGALURU - 560 001.
                                               ...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
                                 -3-
                                                NC: 2024:KHC:1324
                                          CRL.RP No. 227 of 2017
                                      C/W CRL.RP No. 225 of 2017



      THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
16.01.2017 IN CRL.A.NO.45/2013 ON THE FILE OF THE II
ADDL. DIST. AND          SESSIONS     JUDGE,   KODAGU-MADIKERI
SITTING AT VIRAJPET, THEREBY DISMISSING THE CRL.A.
FILED BY THE PETITIONER AND CONFIRMING THE JUDGMENT
DATED 29.06.2013 IN C.C.NO.777/2008 ON THE FILE OF THE
COURT OF THE CIVIL JUDGE AND J.M.F.C., VIRAJPET AND
CONSEQUENTLY ALLOW THIS CRL.RP.

      THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

It is submitted by the counsel for the revision

petitioner in both the petitions that the revision petitioner

passed away. Same is also recorded on 04.12.2023.

2. In view of death of revision petitioner, these

Revision Petitions against the common revision

petitioner/accused is Abated.

Sd/-

JUDGE

BNV

 
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