Karnataka High Court
Sri S. Ramalingam vs State By Cbi, S.P.E., on 14 September, 2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF SEPTEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE B. A. PATIL
CRIMINAL REVISION PETITION NO.1107 OF 2009
BETWEEN
SRI S.RAMALINGAM
S/O LATE SINGARAM
AGED ABOUT 62 YEARS
R/AT NO.445,
KARNATAKA HOUSING BOARD
B-BLOCK, DODDIGUNDA
COXTOWN
BANGALORE - 560 005 ...PETITIONER
(BY SRI N.J.RAMESH, ADVOCATE)
AND
STATE BY CBI, S.P.E.,
DIVISION
BANGALORE - 560 009 ...RESPONDENT
(BY SRI P.PRASANNA KUMAR, ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH 401 OF CR.P.C. PRAYING TO SET
ASIDE THE JUDGMENTS DATED 28.11.2005 PASSED BY THE
XVII ADDL. A.C.M.M., BANGALORE IN C.C.NO.1567/1981,
CONVICTING THE PETITIONER TO UNDERGO THE
IMPRISONMENT FOR THE OFFENCE P/U/S 381, 420 R/W 120B
OF IPC AND CONFIRMED THE SAME BY THE JUDGMENT DATED
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13.11.2009 PASSED BY THE XXXII ADDL. CITY CIVIL AND
SESSIONS JUDGE AND SPL. JUDGE FOR CBI CASES,
BANGALORE IN CRL.A.NO.1675/2005, AND ACQUITS THE
PETITIONER FROM ALL THE CHARGES LEVELED AGAINST HIM.
THIS CRIMINAL REVISION PETITION COMING ON FOR
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo reporting that the petitioner herein is died on 01.03.2018 and accordingly the petition does not survive for consideration as the same is abated.
The said memo is placed on record and accordingly petition is dismissed as abated.
Sd/-
JUDGE HR