Karnataka High Court
Sri Narasimhaswamy J vs Dr H K Nagaraj on 13 June, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2025:KHC:20442
CRL.P No. 1444 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 1444 OF 2024 (482(Cr.PC) / 528(BNSS)-ER)
BETWEEN:
SRI NARASIMHASWAMY J.,
S/O LATE R. JALAPPA,
AGED ABOUT 76 YEARS,
R/AT FLAT NO.116, SHIVAPRAKRUTHI,
APARTMENT NO.24, 1st MAIN ROAD,
TALAKAVERI LAYOUT,
AMRUTHAHALLY,
BENGALURU - 560 092
...PETITIONER
(BY SRI. RUDRAPPA P., ADVOCATE)
AND:
1. DR. H. K. NAGARAJ
S/O LATE KRISHNA REDDY,
AGED ABOUT 69 YEARS,
R/AT NO. 29, 3rd CROSS,
Digitally 1st MAIN, HIG COLONY
signed by
CHANDANA RMV 2nd STAGE,
BM
BENGALURU - 560 092
Location:
High Court
of
Karnataka 2. STATE OF KARNATAKA,
REP. BY ADDL. SPP,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI. BALASUBRAMANYA B. N., ADVOCATE FOR R1;
SRI. JAGADEESHA B. N., ADDL. SPP FOR R2)
THIS CRIMINAL PETITION IS FILED U/S.482 CR.P.C PRAYING
TO SET ASIDE THE ORDER ON I.A UNDER SEC.328 AND 329 OF
CR.PC R/W SEC.105 OF MENTAL HEALTH CARE ACT, PASSED BY
-2-
NC: 2025:KHC:20442
CRL.P No. 1444 of 2024
HC-KAR
THE HON'BLE XLII A.C.M.M BENGALURU DATED 10.01.2024 IN
C.C.NO.6237/2023 CONSEQUENTLY ALLOW THE APPLICATION
FILED THE PETITIONER UNDER SEC.328 AND 329 OF CR.PC R/W
SEC.105 OF MENTAL HEALTH CARE ACT AND U/S.138 OF NI ACT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner has filed a memo of even date, submitting that the sole petitioner expired on 15.12.2024.
2. The aforesaid memo is placed on record.
3. Accordingly, the petition is dismissed as abated.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE BMC List No.: 1 Sl No.: 2