Sri V Govinda vs Sri A Sampath
2024 Latest Caselaw 12840 Kant

Karnataka High Court

Sri V Govinda vs Sri A Sampath on 7 June, 2024

                                            -1-
                                                           NC: 2024:KHC:19844
                                                      CRL.RP No. 81 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 7TH DAY OF JUNE, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE UMESH M ADIGA
                       CRIMINAL REVISION PETITION NO. 81 OF 2021
                   BETWEEN:

                   SRI. V GOVINDA
                   AGED ABOUT 53 YEARS,
                   S/O VARADAN,
                   PROPRIETOR,
                   C.D.SHOP, OPP: KARNATAKA BANK
                   R/AT, HANUMANTH NAGAR,
                   SRINGERI TOWN,
                   CHIKKAMAGALURU - 577 139.
                                                                ...PETITIONER
                   (BY SRI. K PRASANNA SHETTY, ADVOCATE)

                   AND:

                   SRI. A SAMPATH,
                   S/O. ARMUGHAM,
                   AGED ABOUT 44 YEARS,
                   R/AT VIDYANAGAR,
Digitally signed   NEAR SRI KALIKAMBA TEMPLE,
by D HEMA
Location: HIGH     SRINGERI TALUK,
COURT OF           CHIKKAMAGALURU DISTRCIT 577 139.
KARNATAKA
                                                             ...RESPONDENT
                       THIS CRL.RP FILED UNDER SECTION 397 R/W 401 CR.P.C
                   BY THE ADVOCATE FOR THE PETITIONER PRAYING TO SET
                   ASIDE THE JUDGMENT DATED 23.10.2020 PASSED BY THE
                   HONBLE     PRL.DISTRICT    AND     SESSIONS    JUDGE,
                   CHIKKAMAGALURU IN CRL.A.NO.66/2019 AND ALSO SET
                   ASIDE THE JUDGMENT AND SENTENCE DATED 18.02.2019 IN
                   C.C.NO.128/2014 PASSED BY THE CIVIL JUDGE AND JMFC AT
                   SRINGERI.
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                                                   NC: 2024:KHC:19844
                                               CRL.RP No. 81 of 2021




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

Notice sent to respondent is returned with an

endorsement from the Superintendent of Police,

Chikkamagaluru dated 02.04.2024 stating that 'respondent is

dead' and Death Certificate is produced along with report

stating that date of death is 12.12.2020. Prior to filing of this

revision petition the respondent is dead. Therefore, revision

petition is not maintainable and stands abated.

Sd/-

JUDGE

AG