Dr Jayaprakash vs J Prasanna
2024 Latest Caselaw 26959 Kant

Karnataka High Court

Dr Jayaprakash vs J Prasanna on 11 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                     NC: 2024:KHC:45597
                                                 CRL.RP No. 473 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 11TH DAY OF NOVEMBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO.473 OF 2022
            BETWEEN:

            1.    DR JAYAPRAKASH
                  S/O LATE KAMALA KANNAN
                  AGED ABOUT 42 YEARS
                  R/NO.7/88, 8TH MAIN
                  12TH CROSS, RAM MURTHY NAGAR
                  MAIN ROAD, HOYSALA NAGAR
                  BANGALORE -560 016
                                                          ...PETITIONER
            (BY SRI VASANTH KUMAR N, ADVOCATE)
            AND:

            1.    J PRASANNA
                  S/O LATE JAYARAM
                  R/AT PRASANNA NILAYA
                  BELTHUR, KADUGODI POST
                  BANGALORE- 560067
Digitally                                                ...RESPONDENT
signed by   (BY SRI. HONNAPPA S, ADVOCATE)
MALATESH
KC               THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
Location:   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
HIGH        17.04.2021 PASSED BY THE LEARNED VI ADDL. DISTRICT AND
COURT OF
KARNATAKA   SESSIONS JUDGE, BANGALORE RURAL DISTRICT, BANGALORE
            IN CRL.A.NO.66/2019 CONFIRMING THE JUDGMENT DATED
            11.04.2019 PASSED BY THE LEARNED I ACJM, BANGALORE
            RURAL    DISTRICT,  BANGALORE    IN   C.C.NO.1495/2017
            CONVICTING THE PETITIONER FOR THE OFFENCE P/U/S 138
            OF N.I ACT.

                THIS PETITION, COMING ON FOR HEARING, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
                                -2-
                                             NC: 2024:KHC:45597
                                        CRL.RP No. 473 of 2022




CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Learned counsel for the revision petitioner has filed memo

reporting the death of accused/revision petitioner.

Accordingly, revision petition stands dismissed as abated.

Sd/-

(V SRISHANANDA) JUDGE

MR