Sri.B.Chinnaraj vs Smt Rose Mary A @ Radha
2024 Latest Caselaw 12235 Kant

Karnataka High Court

Sri.B.Chinnaraj vs Smt Rose Mary A @ Radha on 3 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                           NC: 2024:KHC:18701
                                                        CRL.A No. 627 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 627 OF 2015
                      BETWEEN:

                         SRI B.CHINNARAJ
                         SON OF BEERANNA
                         AGED ABOUT 52 YEARS
                         RESDING AT No.15
                         3RD CROSS, ANNAIAH REDDY LAYOUT
                         RAMAMURTHY NAGAR MAIN ROAD
                         DODDA BANASWADI
                         BANGALORE - 560 043.
                                                                 ...APPELLANT

                      (BY SRI KANTHARAJU L, ADVOCATE - ABSENT)
Digitally signed by
LAKSHMINARAYANA       AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF                 SMT. ROSE MARY A @ RADHA
KARNATAKA
                         W/O SRI CHANDRAKARA
                         D/O SRI ANTHAPPA
                         AGED ABOUT 46 YEARS
                         "RADHA ENTERPRISES"
                         (NANDINI MILK BOOTH)
                         BEGUR MAIN ROAD
                         BEGUR, ANEKAL TALUK
                         BANGALORE -560 068.

                         AND ALSO AT
                         "SHESHANDA ENTERPRISES"
                         No.2, V.P.ROAD, OLD MADIVALA
                         BANGALORE -560 068.
                                                             ...RESPONDENT

                      (BY SRI N SHANKARANARAYANA BHAT, ADVOCATE)
                             -2-
                                        NC: 2024:KHC:18701
                                     CRL.A No. 627 of 2015




     THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED:17.3.2015 PASSED BY THE V
A.S.C.J. AND XXIV ACMM, BANGALORE, IN C.C.No.27450/2011
- ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT AND ETC.,

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Appellant has expired on 28.12.2023. Today, the

matter is listed so as to enable legal representatives to

come on record. There is no appearance of counsel for

appellant or legal representatives of deceased-appellant.

The appellant is dead, appeal abates.

Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

DSP