Faridh vs State Of Karnataka
2025 Latest Caselaw 5632 Kant

Karnataka High Court

Faridh vs State Of Karnataka on 27 March, 2025

                                                 -1-
                                                              NC: 2025:KHC:13052
                                                          CRL.RP No. 913 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 27TH DAY OF MARCH, 2025

                                              BEFORE

                              THE HON'BLE MR JUSTICE RAJESH RAI K

                          CRIMINAL REVISION PETITION NO. 913 OF 2017

                      BETWEEN:

                          FARIDH
                          S/O ABDUL VAJID
                          AGED ABOUT 23 YEARS
                          R/AT KOLLAPURADOMMA TEMPLE
                          PENSION MOHALLA, HASSAN
                          HASSAN DISTRICT-573 201
                                                                   ...PETITIONER
                      (BY SRI. LETHIF B, ADVOCATE)

                      AND:

                          STATE OF KARNATAKA
                          BY ALUR POLICE STATION
                          HASSAN DISTRICT
                          REPRESENTED BY
Digitally signed by
HARIKRISHNA V             SPP HIGH COURT BUILDING
Location: HIGH            BENGALURU-560 001
COURT OF                                                          ...RESPONDENT
KARNATAKA
                      (BY SRI. RAJATH SUBRAMANYA, HCGP)

                           THIS CRL.RP IS FILED U/S.397 & 401 OF CR.P.C
                      PRAYING TO SET ASIDE THE JUDGMENT DATED 1.2.2017
                      PASSED BY THE V ADDITIONAL DISTRICT AND SESSIONS
                      JUDGE, HASSAN IN CRL.A.NO.95/2015 AND SET ASIDE THE
                      JUDGMENT DATED 16.4.2015 PASSED BY THE CIVIL JUDGE
                      AND J.M.F.C., ALUR, HASSAN IN C.C.NO.513/2014 AND
                      ACQUIT THE PETITIONER BY ALLOWING THE ABOVE R.P. FOR
                      THE OFFENCE P/U/S 392 OF IPC.
                                -2-
                                             NC: 2025:KHC:13052
                                         CRL.RP No. 913 of 2017




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

CORAM:     HON'BLE MR JUSTICE RAJESH RAI K

                         ORAL ORDER

On 18.11.2023, the learned counsel for the revision

petitioner submitted that the revision petitioner/accused is

reported to be dead. However, this Court directed the learned

HCGP to verify the same through the jurisdictional Police and to

produce the death certificate along with the report of the

concerned Police.

2. The learned HCGP submitted that he has confirmed

the death of the revision petitioner through the jurisdictional

Police and to that effect, today, he filed a memo.

3. The memo is placed on record.

4. In view of the same, the revision petition does not

survive for consideration and the same stands abated.

SD/-

(RAJESH RAI K) JUDGE

HKV