Amabarish vs Dr. Srinath Prabhu
2024 Latest Caselaw 28072 Kant

Karnataka High Court

Amabarish vs Dr. Srinath Prabhu on 23 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                    NC: 2024:KHC:47993
                                                CRL.RP No. 960 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 23RD DAY OF NOVEMBER, 2024

                                     BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                  CRIMINAL REVISION PETITION NO. 960 OF 2015

            BETWEEN:

                  AMABARISH,
                  S/O A/LOKESH,
                  AGED ABOUT 65 YEARS,
                  R/O VINYASA,
                  TENGINA THOTA, KADRI,
                  MANGALORE - 575 004.
                                                          ...PETITIONER
            (BY SRI. R B DESHPANDE.,ADVOCATE)

            AND:

            1.     DR. SRINATH PRABHU,
                   S/O LATE RAGHUNATH PRABHU,
                   MAJOR,
                   R/O UJIRE,
Digitally
signed by          BELTHANGADY TALUKA,
MALATESH           DAKSHINA KANNADA DISTRICT - 574 240.
KC
Location:          DEAD BY LEGAL REPRESENTATIVES
HIGH
COURT OF    1(A) AMRITHA S PRABHU,
KARNATAKA        W/O LATE. SHREENATH R PRABHU U,
                 AGED ABOUT 48 YEARS,
                 RESIDING AT NO.8-48/1,
                 "SHREEKRIPA", UJIRE
                 BELTANAGDI,
                 DAKSHINA KANNADA,
                 BENGALURU - 574 240.
                            -2-
                                       NC: 2024:KHC:47993
                                  CRL.RP No. 960 of 2015




1(B) KEDAR JANADHARAN PRABHU,
     S/O. LATE SHREENATHA R PRABHU U,
     AGED ABOUT 22 YEARS,
     RESIDING AT NO.8-48/1,
     "SHREEKRIPA", UJIRE
     BELTANAGDI,
     DAKSHINA KANNADA,
     BENGALURU - 574 240.

2.   SMT. SHALINI R PRABHU,
     W/O LATE RANGANATH PRABHU,
     AGED ABOUT 72 YEARS,
     R/O UJIRE,
     BELTHANGADY TALUKA,
     DAKSHINA KANNDA DISTRICT - 574 240.

      (V/O/D 16.02.2016 CAUSE TITILE IS
      AMENDED AND R1 HEREIN IS THE LEGAL
      HEIR OF DEAD RESPONDENT NO.2)
                                          ...RESPONDENTS
(BY SRI. NIKHIL D KAMATH., FOR R1 (A AND B);
     R1 AND R2 ARE DEAD)

      THIS CRL.RP IS FILED U/S.397 AND 401 OF CR.P.C
PRAYING TO SET-ASIDE THE JUDGMENT AND ORDER DATED
29.7.2015 PASSED BY THE PRL. S.J., D.K., MANGALURU IN
CRL.A.NO.207/2013 AND THE JUDGMENT AND ORDER OF
CONVICTION AND SENTENCE DATED 4.4.2013 PASSED BY THE
J.M.F.C.-V COURT, MANGALORE, D.K. IN C.C.NO.543/2006
AND ACQUIT THE PETR. OF CHARGES LEVELED AGAINST HIM.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:   HON'BLE MR JUSTICE V SRISHANANDA

                     ORAL ORDER

A memo is filed on 23.11.2024 by learned counsel for

the revision petitioner. The memo reads as under:

NC: 2024:KHC:47993

"Petitioner is reported to be dead as per instructions by the counter part. Hence this memo."

2. In view of the memo, revision petition is

dismissed as abated.

3. However, if the information provided by the

revision petitioner is incorrect, the complainant is at liberty

to revive the revision petition.

4. Amount in deposit, if any, is ordered to be

withdrawn by the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

AMA