Karnataka High Court
L R Bhojwani @ Lakshmikanth vs State Of Karnataka on 25 February, 2015
Author: N.Ananda
Bench: N.Ananda
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 25TH FEBRUARY, 2015
:BEFORE:
THE HON'BLE MR.JUSTICE N.ANAND
WRIT PETITION NO.47297/2014 (GM-RES)
BETWEEN
L.R.BHOJWANI @ LAKSHMIKANTH,
REWACHAND BHOJWANI,
S/O LATE REWACHAND BHOJWANI,
AGED ABOUT 75 YEARS,
R/AT NO.31-32, WONDERLAND,
NO.7, M.G. ROAD, PUNE 4110 001,
MAHARASHTRA STATE. ... PETITIONER
(BY SRI.M.R.C.MANOHAR, ADVOCATE)
AND
STATE OF KARNATAKA,
BY CENTRAL BUREAU OF INVESTIGATION,
B.S. AND F.C BELLARY ROAD,
GANGANAGAR,
BANGALORE-560 032.
REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR ... RESPONDENT
(BY SRI.HEGDE DEVARU GANAPATHI, ADVOCATE,
FOR JADHAV LAW ASSOCIATES, ADVOCATES.)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA R/W 482 OF CODE
OF CRIMINAL PROCEDURE PRAYING TO QUASH THE
2
ORDER DTD:17.7.2014, IN SO FAR AS THE
PROCEEDINGS ABOUT VALUATION OF THE
PROPERTY ARE CONCERNED AND ALL FURTHER
PROCESSES THERETO, IN SPL.C.C.NO.198/2003 BY THE
LEARNED XLVIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE & SPECIAL JUDGE FOR CBI CASES,
BANGALORE CITY (CCH-49) VIDE., ANNX-A, ETC..
THIS CRIMINAL PETITION COMING ON FOR
PRELIMINARY HEARING IN 'B' GROUP, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Heard.
2. When the matter is taken-up for hearing, learned counsel for the respondent has filed a memo reading as under:-
" MEMO REGARDING DEATH OF THE PETITIONER The petitioner in the above case has breathed his last on 31.10.2014, and hence the above petition stands abated. The respondent is producing herewith the death certificate of the petitioner issued by the Municipal Corporation of City of Pune, Government of Maharashtra.
Wherefore, it is prayed that this Hon'ble Court may kindly be pleased to dismiss the above petition as having been abated, in the interest of justice and equity. "3
3. In view of the death of sole petitioner (Accused No.2), this petition does not survive for consideration and the petition is accordingly dismissed.
Sd/-
JUDGE KGR*