Sri K S Muthappa vs Sri A P Dharmappa
2024 Latest Caselaw 6652 Kant

Karnataka High Court

Sri K S Muthappa vs Sri A P Dharmappa on 6 March, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:9344
                                                      CRL.RP No. 114 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH DAY OF MARCH, 2024

                                            BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           CRIMINAL REVISION PETITION NO.114 OF 2023

                   BETWEEN:

                   SRI K S MUTHAPPA
                   SON OF LATE SANNAPPA
                   AGED ABOUT 75 YEARS
                   NAKOOR VILLAGE
                   SOMWARPET TALUK
                   KODAGU DISTRICT - 571 236
                                                               ...PETITIONER
                   (BY SRI S SHAKER SHETTY, ADVOCATE)
                   AND:

                   SRI A P DHARMAPPA
                   SON OF LATE PUPPAIAH
                   AGED ABOUT 46 YEARS
Digitally signed   NAKOOR VILLAGE
by SHARANYA T      SOMWARPET TALUK
Location: HIGH
COURT OF           KODAGU DISTRICT - 571 236.
KARNATAKA                                                     ...RESPONDENT
                   (BY SRI PRASANNA D P, ADVOCATE)


                        THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                   TO SET ASIDE THE IMPUGNED JUDGMENT, CONVICTION AND
                   SENTENCE ORDER DATED 28.10.2022 IN CRL.A.NO.26/2021
                   BY THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   KODAGU AT MADIKERI AND ETC.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                               -2-
                                             NC: 2024:KHC:9344
                                       CRL.RP No. 114 of 2023




                          ORDER

The learned counsel appearing for the petitioner has filed

a memo along with the death certificate of the petitioner

showing that the petitioner has died on 06.05.2023.

2. The learned counsel appearing for the respondent

has filed I.A.No.1/2024 seeking for direction to release the

amount in favour of the respondent. The learned counsel

appearing for the petitioner says no objection to release the

amount which is in deposit in favour of the respondent.

Accordingly, I.A.No.1/2024 is allowed and the Trial Court is

directed to release the amount in favour of the respondent on

proper identification.

3. In view of the death of the petitioner, the present

petition stands abated.

Sd/-

JUDGE

SN