A Farooku vs The State Of Karnataka
2024 Latest Caselaw 970 Kant

Karnataka High Court

A Farooku vs The State Of Karnataka on 10 January, 2024

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                                                                NC: 2024:KHC:1288
                                                        CRL.RP No. 1384 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. 1384 OF 2016
                   BETWEEN:

                   A. FAROOKU,
                   S/O K. MOHAMMED,
                   AGED ABOUT 40 YEARS,
                   R/AT M.S.HOUSE,
                   OPPOSITE TO GOVT HIGHER PRIMARY SCHOOL,
                   PARANGIPETE, PUDU VILLAGE,
                   BANTWALA TALUK,
                   D.K.DISTRICT - 574 214.
                                                                    ...PETITIONER
                   (BY SRI. SAGAR N., ADVOCATE FOR
                       SRI. LETHIF B., ADVOCATE)

                   AND:

Digitally signed   THE STATE OF KARNATAKA
by SANDHYA S
Location: High
                   BY SURATKAL POLICE STATION,
Court of           REP. BY SPP, HIGH COURT BLDG,
Karnataka
                   BANGALORE - 560 001.
                                                                   ...RESPONDENT
                   (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 DATED
                   04.10.2016 PASSED BY THE III ADDL. DIST. AND S.J., D.K.,
                   MANGALURU IN CRL.A.NO.1/2015 AND JUDGMENT AND ORDER
                   DATED    01.12.2014   PASSED    BY   THE   J.M.F.C.(II COURT),
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                                              NC: 2024:KHC:1288
                                        CRL.RP No. 1384 of 2016




MANGALURU IN C.C.NO.1399/2013 BY ALLOWING THE ABOVE
CRL.RP. AND ACQUIT THE PETITIONER.

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

                                ORDER

Counsel for the petitioner has filed a memo as to the

death of revision petitioner.

2. In view of death of revision petitioner, the case

against the revision petitioner is Abated.

Sd/-

JUDGE

BNV

CT:SNN