Sri N S Rudresh vs Sri Gopal D S
2024 Latest Caselaw 12244 Kant

Karnataka High Court

Sri N S Rudresh vs Sri Gopal D S on 3 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:18737
                                                 CRL.RP No. 42 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF JUNE, 2024

                                    BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 42 OF 2021
            BETWEEN:

            SRI. N.S.RUDRESH S/O N.Y.SRIKANTAIAH,
            AGED ABOUT 63 YEARS,
            R/O NO.51, RANGANATH NILAYA,
            9TH F MAIN ROAD, BHAIRAVESHWAR NAGARA,
            NAGARABHAVI MAIN ROAD,
            BENGALURU - 560 072.
                                                         ...PETITIONER
            (BY SRI. RUDRAPPA P., ADVOCATE)

            AND:

            SRI. GOPAL D.S. S/O LATE SIDDAPPA,
            AGED 57 YEARS, R/O NO.187/2,
            MUDDANNA LAYOUT,
            HENNUR CROSS,
Digitally   BENGALURU - 560 073.
signed by
MALATESH                                                ...RESPONDENT
KC
            (BY SRI. NAVEEN KUMAR C., ADVOCATE)
Location:
HIGH
COURT OF         THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C.,
KARNATAKA   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
            20.06.2020 PASSED BY THE LXI ADDITIONAL CITY CIVIL AND
            SESSIONS JUDGE, BENGALURU IN CRL.A.NO.1483/2015 AND
            SET ASIDE THE JUDGMENT AND CONVICTION ORDER DATED
            03.11.2015 PASSED BY THE XXII ADDL.C.M.M., BENGALURU IN
            C.C.NO.32430/2009.

                 THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
            THE COURT MADE THE FOLLOWING:
                                     -2-
                                                    NC: 2024:KHC:18737
                                              CRL.RP No. 42 of 2021




                                  ORDER

Sri. Rudrappa.P., learned counsel for the revision

petitioner files a memo reporting the death of revision

petitioner. However, he submits that he does not know the

exact date of death.

2. Placing the Memo on record, as the petitioner being

the accused, the revision petition stands dismissed as abated.

3. The amount in deposit is ordered to be withdrawn

by the complainant under due identification.

Sd/-

JUDGE

SMJ