Chandmal Jain vs The State Of Karnataka
2024 Latest Caselaw 18888 Kant

Karnataka High Court

Chandmal Jain vs The State Of Karnataka on 29 July, 2024

                                            -1-
                                                       NC: 2024:KHC:29744
                                                  CRL.RP No. 834 of 2021




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 29TH DAY OF JULY, 2024

                                       BEFORE
                         THE HON'BLE MR JUSTICE S RACHAIAH
                    CRIMINAL REVISION PETITION NO. 834 OF 2021
             BETWEEN:

             CHANDMAL JAIN
             S/O LATE DAYACHAND,
             AGED ABOUT 50 YEARS,
             PROPRIETOR,
             M/A NAKODA MEDICAL AND GENERAL STORE,
             MANJUNATH NAGAR, BANGALORE - 560 010.
                                                             ...PETITIONER
             (BY SRI. VISHNUMURTHY, ADVOCATE)
             AND:

             THE STATE OF KARNATAKA
             BY THE DRUG INSPECTOR,
             BANGALORE CIRCLE I, BANGALORE,
             REPRESENTED BY SPP,
             HIGH COURT OF KARNATAKA,
             BANGALORE - 01.
                                                            ...RESPONDENT
             (BY SMT. RASHMI PATEL, HCGP)
Digitally
signed by          THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C PRAYING
NARAYANA
UMA          TO SET ASIDE THE CONVICTION AND SENTENCE PASSED BY THE
Location:    HONBLE SPECIAL COURT FOR ECONOMIC OFFENCE AT BENGALURU
HIGH COURT
OF           IN C.C.NO.838/2000 DATED 17.09.2013 WHICH IS ALSO
KARNATAKA    CONFIRMED THE LEARNED LXI ADDITIONAL CITY CIVIL AND
             SESSIONS JUDGE, BENGALURU IN CRL.A.NO.550/2013 VIDE ITS
             JUDGMENT DATED 10.03.2020 AGAINST THE PETITIONER AND
             THEREBY THE ABOVE CRIMINAL REVISION PETITION FILED BY THE
             PETITIONER.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
             WAS MADE THEREIN AS UNDER:



             CORAM:    HON'BLE MR JUSTICE S RACHAIAH
                                -2-
                                            NC: 2024:KHC:29744
                                        CRL.RP No. 834 of 2021




                         ORAL ORDER

The learned counsel for the petitioner has made available

the death certificate of the petitioner along with the memo.

2. The same are taken on record.

3. Perused the memo along with death certificate of

the petitioner.

4. Considering the same, the petition stands dismissed

as abated. Liberty is reserved to the Authority to invoke section

421 of Cr.P.C., to secure the fine amount in accordance with

law.

Sd/-

(S RACHAIAH) JUDGE

JS

CT: BHK