Sri.K.Mohammed Farooq vs Sri.S.Abdul Rehman
2025 Latest Caselaw 10260 Kant

Karnataka High Court

Sri.K.Mohammed Farooq vs Sri.S.Abdul Rehman on 14 November, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                 -1-
                                                             NC: 2025:KHC:46761
                                                        CRL.RP No. 1026 of 2017


                   HC-KAR


                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF NOVEMBER, 2025

                                               BEFORE

                            THE HON'BLE MR. JUSTICE RAVI V HOSMANI

                      CRIMINAL REVISION PETITION NO. 1026 OF 2017

                   BETWEEN:

                   SRI.K.MOHAMMED FAROOQ
                   S/O K.A. MAJEED
                   R/AT NO.15/B, IQBAL ROAD,
                   MUSLIMPUR, VANIYAM BADI,
                   NORTH ARCOT DISTRICT,
                   TAMIL NADU-635 751

                   PRESENT ADDRESS:
                   NO.875, G.B. STREET,
                   MUSLIMPUR, VANIYAMBADI,
                   VELLOR DISTRICT,
                   TAMIL NADU-635 751
                                                                   ...PETITIONER

                   (BY SRI S.V.SHASTRI, ADVOCATE AND
                       SRI RAVINDRANATH K., ADVOCATE)

Digitally signed   AND:
by ANUSHA V
Location: High     SRI.S.ABDUL REHMAN
Court of           S/O LATE S. ABDUL RAZACK,
Karnataka          R/AT NO.12/A, MOUSQUE ROAD,
                   BANGALORE-560 005

                   PRESENT ADDRESS:
                   GROUND FLOOR BASHURABAD
                   FIRST STREET, MUSLIMPUR,
                   VANIYAMBADI, VELLOR DISTRICT,
                   TAMIL NADU-635 751.
                                                                  ...RESPONDENT

                   (BY SRI M.V.VEDACHALA, ADVOCATE)
                                    -2-
                                                NC: 2025:KHC:46761
                                          CRL.RP No. 1026 of 2017


 HC-KAR


      THIS CRL.RP IS FILED UNDER SECTIONS 397 R/W 401
CR.P.C., PRAYING TO SET ASIDE JUDGMENT DATED 08.08.2017 ON
THE FILE OF LVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BANGALORE IN CRL.A.NO.25011/2015 IN SO FAR AS IMPOSING FINE
AMOUNT BY CONFIRMING JUDGMENT DATED 27.12.2014 PASSED BY
V ADDITIONAL SMALL CAUSES JUDGE AND XXIV ADDL.C.M.M.,
MAYOHALL UNIT, BANGALORE IN C.C.NO.10239/2005 IN SO FAR AS
SENTENCE OF FINE IS CONCERNED AND PRAYS TO ACQUIT THE
PETITIONER IN ABOVE CASE.

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

CORAM: HON'BLE MR. JUSTICE RAVI V HOSMANI

                             ORAL ORDER

Learned counsel for respondent appears through video

conference and submits that petitioner had died and therefore,

revision petition abates.

2. It is seen, on previous date of hearing, learned

counsel for petitioner has also submitted that he has received

information regarding death of petitioner.

3. In view of above, this revision petition is dismissed

as abated.

Sd/-

(RAVI V HOSMANI) JUDGE

AV