MEHABOOBKHADRI Vs. ABDULRASHID

JUDGEMENT

(1.) THE petitioners have approached this Court seeking to quash the entire proceedings in C.C.No.228/2009 arising out of P.C.No.560/2008 on the file of the JMFC -II Court Bijapur.

(2.) I have heard the arguments of the learned counsel for the petitioners. Respondent though served not appeared. It is submitted by the learned counsel for the petitioners that the first petitioner/Goreebi is dead during the pendency of the proceedings.

(3.) IN support of this he has produced the death certificate of Goreebi issued by the Births and Deaths Registrar, Navaraspur Village, Tq: Bijapur, which shows that the said Goreebi died on 10.07.2012. After perusal of the original death certificate the same has been returned. The said Goreebi was arrayed as accused No.1 before the Trial Court, therefore the proceedings abates so far as accused No.1 is concerned.