V. Raghavendra vs Chandra Reddy
2024 Latest Caselaw 26496 Kant

Karnataka High Court

V. Raghavendra vs Chandra Reddy on 6 November, 2024

                                                -1-
                                                             NC: 2024:KHC:44609
                                                         CRL.A No. 683 of 2014




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                              BEFORE
                               THE HON'BLE MRS JUSTICE M G UMA
                               CRIMINAL APPEAL NO.683 OF 2014
                   BETWEEN:

                       V. RAGHAVENDRA
                       S/O. LATE VENKATADRI
                       AGED ABOUT 36 YEARS
                       NO.10, 5TH MAIN
                       GANDHINAGAR
                       BENGALURU-560 009.
                                                                    ...APPELLANT
                       (BY SRI MANJUNATHA H. A., ADVOCATE)

                   AND:

                       CHANDRA REDDY
                       S/O. GOPALA REDDY
                       AGED ABOUT 49 YEARS
                       NO.928, 4TH CROSS ROAD
                       VIVEKANANDANAGAR
                       BEGUR ROAD
                       BENGALURU-560 068.
Digitally signed                                                  ...RESPONDENT
by NANDINI B G
Location: high         (BY SRI E. RAJAGOPAL, ADVOCATE)
court of
karnataka                                       ***

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
                   THE CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
                   ORDER DATED 8.7.2014 PASSED BY THE XXI ADDITIONAL CHIEF
                   METROPOLITAN MAGISTRATE, BENGALURU, IN CRIMINAL CASE
                   NO.40599 OF 2010 ACQUITTING THE RESPONDENT/ACCUSED FOR
                   THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
                   NEGOTIABLE INSTRUMENTS ACT.

                         THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS, THIS
                   DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -2-
                                                 NC: 2024:KHC:44609
                                              CRL.A No. 683 of 2014




CORAM:      HON'BLE MRS JUSTICE M G UMA


                         ORAL JUDGMENT

Learned counsel for the appellant and the learned counsel

for the respondent are absent. No representation.

Police report received stating that the respondent-

Chandra Reddy expired on 27-7-2022. Death Certificate is

enclosed with the report. Hence, the appeal is dismissed as

abated.

SD/-

(M G UMA) JUDGE

KVK