PARTHA S/O CHIKKANNA @ KURANI CHIKKANNA Vs. STATE OF KARNATAKA REP. BY HIRIYURU TOWN POLICE STATION CHITRADURGA DISTRICT, REP. BY SPECIAL PUBLIC PROSECUTOR HIGH COURT BUILDING, BANGALORE 560001 & ORS.

JUDGEMENT

(1.) IA No. 1/2018 filed seeking permission to implead the applicants therein to this petition as Respondents 3 and 4, is allowed. Learned counsel for the petitioners is permitted to implead the proposed respondents as Respondent Nos. 3 and 4 to this case.

(2.) Sri. N.R. Rangegowda, Advocate files power for Respondent Nos. 3 and 4.

(3.) It is stated that Respondent No. 2, who is CW.1 before the trial Court, is no more. To that effect, a memo is filed along with death certificate of Respondent No. 2. Perused the same. The petition abates sofar as Respondent No. 2 is concerned.