Ravi Cotton Traders And Another, vs The State Of A.P., Rep By Pp.,
2022 Latest Caselaw 406 Tel

          THE HONOURABLE JUSTICE G. SRI DEVI

                     CRL.R.C.No.1587 OF 2007
JUDGMENT:

A statement has been made across the Bar by learned counsel

for the petitioners that petitioner No.1 is the company and petitioner

No.2 is the proprietor of petitioner No.1 company. During the

pendency of the criminal revision case, the matter has been

compromised between the petitioners and respondent No.2 and the

amount has been paid by petitioner No.2 to respondent No.2.

However, after payment of the entire admitted amount to respondent

No.2, petitioner No.2 died. The death certificate of petitioner No.2

filed before this court vide USR No.70357 of 2021 dated 16.11.2021

shows that petitioner No.2 died on 30.03.2020.

2. Since petitioner No.2, who is proprietor of petitioner No.1,

died, the criminal revision case is dismissed as abated.

3. Pending miscellaneous applications, if any, shall stand closed.

____________________ JUSTICE G.SRI DEVI Date: 02.02.2022 Lrkm