GANESHA.S. Vs. N.SHANKARNARAYANA

JUDGEMENT

(1.) The present revision petition is filed by the accused in the Trial Court who had challenged the judgment of conviction passed against him by the Trial Court for the offence punishable under Sec. 138 of the Negotiable Instruments Act in Crl.A.No.925/2017 in the Court of the LVI Additional City Civil and Sessions Judge, Bengaluru. The said criminal appeal came to be dismissed for non-prosecution by the Sessions Judge's Court on 31/10/2017, challenging the same, he has preferred the present revision petition.

(2.) The learned counsel for the revision petitioner on 31/5/2021 had made a submission that the petitioner since is dead and his legal representatives are also not interested to proceed further in this revision petition, he would not press the present revision petition. In continuation of the same, the learned counsel has now filed a memo reporting the death of the petitioner and has sought for withdrawal of this petition. In view of the memo and supporting submission and also the submission made on 31/5/2021, the revision petition stands abated.