Gattu Ravinder vs Gourishetty Surender And The State Of ...
2025 Latest Caselaw 6752 Tel

Telangana High Court

Gattu Ravinder vs Gourishetty Surender And The State Of ... on 25 November, 2025

      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
            CRIMINAL REVISION CASE No.284 of 2007
ORDER:

1. This Criminal Revision Case is filed against the judgment

dated 22.02.2007 passed in Crl.A.No.78 of 2004, on the file of the

learned V Additional Sessions Judge, Karimnagar, confirming the

judgment passed in C.C.No.175 of 1999, on the file of the learned

Judicial Magistrate of First Class, Special Mobile Court at

Karimnagar, registered for the offence punishable under Section 138

of Negotiable Instruments Act.

2. When the matter is taken up for hearing, learned counsel for

the revision petitioner has filed a copy of the Death Certificate of the

revision petitioner disclosing that he had passed away on

22.09.2025.

3. The learned counsel for respondent No.1 is also represented

and did not dispute the same.

4. In view of the said submission, the cause in the revision

petition does not survive and the same is liable to be closed.

5. Hence, the Criminal Revision Case is closed as abated.

6 As a sequel, miscellaneous petitions pending, if any, shall stand closed.

____________________________ JUSTICE TIRUMALA DEVI EADA Dt.25.11.2025 ysk

ETD, J crlrc_284_2007

THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

CRIMINAL REVISION CASE No.284 of 2007

Dated:25.11.2025 ysk