CHANDRAGOUDA MADIWALGOUDA PATIL Vs. THE STATE OF KARNATAKA REPRESENTED BY PUBLIC PROSECUTOR, DHARWAD, BAILHONGAL P.S.
Decided On August 28, 2012
Chandragouda Madiwalgouda Patil Appellant
V/S
State Of Karnataka Represented By Public Prosecutor, Dharwad, Bailhongal P.S. Respondents
JUDGEMENT
(1.) A memo is filed reporting death of the petitioner. Request is also made to dismiss this petition as not pressed. In terms of the memo, the petition is dismissed as not pressed.