Siddappa vs Ravi M
2023 Latest Caselaw 6910 Kant

                                               -1-
                                                         CRL.RP No. 739 of 2015
                                                     C/W CRL.RP No. 738 of 2015
                                                             NC: 2023:KHC:35560




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF OCTOBER, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                       CRIMINAL REVISION PETITION NO. 739 OF 2015
                                            C/W
                       CRIMINAL REVISION PETITION NO. 738 OF 2015


                   IN CRL.RP NO.739/2015
                   BETWEEN:

                   SIDDAPPA,
                   S/O LATE HIRIYANNA GOWDA,
                   AGED ABOUT 51 YEARS,
                   'BRUNDAVAN PARADISE' NO.188,
                   2ND FLOOR, 2ND CROSS, VIVEKNAGAR POST,
                   BANGALORE - 560 047.
                                                                   ...PETITIONER
                   (BY SRI. NEHRU M.N., ADVOCATE (ABSENT)
Digitally signed
by                 AND:
RENUKAMBA
KG
Location: HIGH     RAVI M.,
COURT OF
KARNATAKA          S/O LATE MUNIAPPA,
                   R/AT: NO.20, BUDDHA ROAD,
                   JAYABHARATH NAGAR,
                   BANGALORE - 560 033.
                                                                 ...RESPONDENT
                   (BY SRI. Y.G. JAYA PRAKASH, ADVOCATE)

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO: A) SET ASIDE THE JUDGMENT DATED 12.11.2014
                   PASSED BY THE XXII A.C.M.M., BENGALURU CITY IN
                             -2-
                                      CRL.RP No. 739 of 2015
                                  C/W CRL.RP No. 738 of 2015
                                          NC: 2023:KHC:35560




C.C.NO.21419/2012 AND JUDGMENT DATED 25.06.2015
PASSED IN CRL.A.NO.1319/2014 BY THE LVIII ADDL. CITY
CIVIL AND S.J., (CCH-59), BENGALURU CITY BY ALLOWING
THE R.P. AND ETC.,


IN CRL.RP NO.738/2015
BETWEEN:

SIDDAPPA,
S/O LATE HIRIYANNA GOWDA,
AGED ABOUT 51 YEARS,
'BRUNDAVAN PARADISE' NO.188,
2ND FLOOR, 2ND CROSS, VIVEKNAGAR POST,
BANGALORE - 560 047.
                                                ...PETITIONER
(BY SRI. NEHRU M.N., ADVOCATE (ABSENT)

AND:

RAVI M.,
S/O LATE MUNIAPPA,
R/AT: NO.20, BUDDHA ROAD,
JAYABHARATH NAGAR,
BANGALORE - 560 033.
                                              ...RESPONDENT
(BY SRI. Y.G. JAYA PRAKASH, ADVOCATE)

     CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C PRAYING
TO: A) SET ASIDE THE JUDGMENT DATED 12.11.2014 PASSED
BY    THE    XXII   A.C.M.M.,  BENGALURU     CITY   IN
C.C.NO.21420/2012 AND JUDGMENT DATED 25.06.2015
PASSED IN CRL.A.NO.1318/2014 BY THE LVIII ADDL. CITY
CIVIL AND S.J., (CCH-59), BENGALURU CITY BY ALLOWING
THE R.P. AND ETC.,
                                -3-
                                         CRL.RP No. 739 of 2015
                                     C/W CRL.RP No. 738 of 2015
                                             NC: 2023:KHC:35560




     THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                              ORDER

Learned counsel for the revision petitioner as well as

learned counsel for the respondent are absent.

2. Non-bailable warrant issued against the revision

petitioner is returned reporting that he has died on

15.10.2020 itself.

3. The surety notice is also unserved. The legal

heir of the revision petitioner has not initiated any action

for getting themselves impleaded as legal heirs to

prosecute the matter.

Hence, the petitions stands abated.

Sd/-

JUDGE

URN

CT:SNN