Karnataka High Court
Janardan N vs Sri Nagappa on 6 September, 2019
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
Crl.P.No.5487/2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF SEPTEMBER 2019
BEFORE
THE HON'BLE Mr.JUSTICE P.S.DINESH KUMAR
CRIMINAL PETITION NO.5487 OF 2018
BETWEEN:
1. JANARDAN N
S/O NAGAPPA
DRIVER, NO.88, IST MAIN,
NEAR MUNESWARA TEMPLE,
HOODI LAYOUT,
AMRUTHA HALLY, SAHAKARANAGARA POST,
BANGALORE-92
2. SMT. NAGAMANI
W/O JANARDHAN
HOUSE WIFE NO.88,
1ST MAIN, NEAR MUNESWARA TEMPLE,
HOODI LAYOUT,
AMRUTHA HALLY, SAHAKARANAGARA POST,
BANGALORE-92
3. GOPALAPPA
S/O AJJAPPA
R/AT NO.88, 5TH CROSS
1ST MAIN, NEAR MUNESWARA TEMPLE,
HOODI LAYOUT,
AMRUTHA HALLY, SAHAKARANAGARA POST,
BANGALORE-92
Crl.P.No.5487/2018
2
4. SUDHAKARA
S/O GOPALA GOWDA
R/AT NO.88, 5TH CROSS
1ST MAIN, NEAR MUNESWARA TEMPLE,
HOODI LAYOUT,
AMRUTHA HALLY, SAHAKARANAGARA POST,
BANGALORE-92 ...PETITIONERS
(BY SHRI M.J.ALVA, ADVOCATE)
AND:
1. SRI NAGAPPA
S/O VENKATARAYAPPA,
RESIDING AT NO.88, 5TH CROSS,
1ST MAIN, NEAR MUNESWARA TEMPLE,
HOODI LAYOUT
AMRUTHA HALLY, SAHAKARANAGARA POST,
BANGALORE-92
2. THE INSPECTOR OF POLICE
AMRUTHA HALLY POLICE,
AMRUTHA NAGARA MAIN ROAD,
SAHAKARA NAGARA POST,
BANGALORE-92
... RESPONDENTS
(BY SHRI NASRULLA KHAN, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 CR.P.C., PRAYING TO QUASH THE COMPLAINT FILED
IN CRIME NO.3/2018, FOR THE OFFENCES P/U/S
380,506,504 AND 323 R/W 34 OF IPC, IN CHIEF
METROPOLITAN MAGISTRATE COURT AT BANGALORE.
Crl.P.No.5487/2018
3
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
The office note shows that the police have filed a report stating that the complainant has passed away.
2. Shri D.R.Sundaresha, learned advocate for the petitioners submits that the offences alleged in the complaint are under Sections 506, 380, 323 and 504 r/w 34 of IPC. In the circumstances, in view of death of the complainant, the petition abates.
Ordered accordingly.
No costs.
Sd/-
JUDGE HJ