SATHYAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Shri. R.B. Sadasivappa, learned Counsel is present before the Court physically and Shri. H.K. Srivasthava, learned Counsel for Respondent No. 2 is appearing through video conferencing. Respondent No. 2 is arraigned as complainant in Cr. No. 404/2015 registered as C.C. No. 12467/2017.

(2.) Learned HCGP appearing for respondent No. 1 - State is present before the Court physically and submitting that respondent No. 3 - Dinesh son of Narasimhaiah died during the pendency of this petition. Death certificate is produced to that effect for perusal. Accordingly, case against respondent No. 3 stands abated.

(3.) In this petition, the petitioner - Smt. Sathyavathi, who is accused No. 3 is seeking quashment of criminal proceedings initiated against her in Cr. No. 404/2015 registered as C.C. No. 12467/2017, pending before the XXIV Addl. Chief Metropolitan Magistrate, Bengaluru.