Smt. B M Sheelavathi vs S Prabhakar
2024 Latest Caselaw 25524 Kant

Karnataka High Court

Smt. B M Sheelavathi vs S Prabhakar on 25 October, 2024

                                         -1-
                                                      NC: 2024:KHC:43122
                                                   CRL.A No. 17 of 2020




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                       BEFORE
                           THE HON'BLE MRS JUSTICE M G UMA
                           CRIMINAL APPEAL NO. 17 OF 2020
                BETWEEN:

                   SMT. B.M. SHEELAVATHI,
                   W/O. SRI. B.S. RAVI,
                   AGED ABOUT 53 YEARS,
                   R/AT NO. 43/A, 14TH CROSS,
                   MAHALAKSHMI LAYOUT, RAJAJINAGAR,
                   BENGALURU 560 010.
                   REP. BY HER SPECIAL POWER
                   OF ATTORNEY HOLDER,
                   SRI. B.S. RAVI,
                   S/O. LATE SRIKANTAIAH,
                   AGED ABOUT 56 YEARS.
                                                            ...APPELLANT
                (BY SRI. CHANDRASHEKAR P PATIL, ADVOCATE (ABSENT))
Digitally
signed by       AND:
CHAITHRA P
Location:          S. PRABHAKAR
High Court of
                   S/O. LATE K. SUBBA RAO,
Karnataka
                   NO. 24/17, 1ST FLOOR,
                   LAKSHMINIVAS BUILDING,
                   10TH CROSS,
                   YELLAPPA GARDEN,
                   MALLESHWARAM,
                   BANGALORE 560 003.

                   NOW R/AT NO. 49, 1ST FLOOR,
                   4TH CROSS,
                                    -2-
                                                  NC: 2024:KHC:43122
                                                 CRL.A No. 17 of 2020




       SWIMMING POOL EXTENSION,
       SUDHINDRA NAGAR,
       MALLESHWARAM,
       BANGALORE 03
                                                       ...RESPONDENT
        THIS CRL.A IS FILED U/S 378(4) OF CR.PC PRAYING TO
SET ASIDE THE ORDER DATED                03.10.2019, PASSED BY THE
XIII    A.C.M.M.,     AT   BENGALURU        IN   C.C.NO.16682/2014,
ACQUITTING THE RESPONDENTS/ACCUSED FOR THE OFFENCE
P/U/S 138 OF THE N.I ACT.

        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MRS JUSTICE M G UMA


                           ORAL JUDGMENT

As per the police report, respondent expired on

07.04.2023. The death certificate is also produced. Learned

Counsel for the appellant submits that appeal has been abated.

2. Hence, the appeal is dismissed as abated.

Sd/-

(M G UMA) JUDGE

YN