Mr.Siddappa vs Mr.Ramachandra Ganapa Naik
2026 Latest Caselaw 59 Kant

Karnataka High Court

Mr.Siddappa vs Mr.Ramachandra Ganapa Naik on 6 January, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                                   -1-
                                                               NC: 2026:KHC:470
                                                         CRL.RP No. 599 of 2017


                   HC-KAR



                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 6TH DAY OF JANUARY, 2026
                                              BEFORE
                          THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                            CRIMINAL REVISION PETITION NO. 599 OF 2017
                   BETWEEN:

                   MR. SIDDAPPA
                   S/O HIRIYANNA GOWDA
                   R/AT FLAT NO.A-2
                   BRINDAVAN PARADISE
                   NO.188, 2ND FLOOR
                   2ND CROSS, VIVEKNAGAR POST
                   BANGALORE - 560 047.
                                                                    ...PETITIONER
                   (BY SRI NEHRU M.N, ADV.)
                   AND:

                   MR. RAMACHANDRA GANAPA NAIK
                   S/O GANAPA NAIK
                   AGE 55 YEARS
                   R/AT NO.52/1, 1ST MAIN
                   LASHMIPURA, HALASURU
                   BANGALORE - 560 008.
Digitally signed                                                  ...RESPONDENT
by NANDINI M
S                  (BY SRI VISHWAJITH RAI, ADV.)
Location: HIGH            THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
COURT OF
KARNATAKA          SET ASIDE THE JUDGMENT DATED 11.08.2015 AND JUDGMENT
                   DATED 19.4.2017 PASSED IN CRL.A NO.25115/2015 OF THE     LVII
                   ADDL. CITY CIVIL AND S.J., MAYO HALL UNIT, BANGALORE BY
                   ALLOWING THE REVISION PETITION.


                          THIS PETITION, COMING ON FOR HEARING, THIS DAY, ORDER
                   WAS MADE THEREIN AS UNDER:


                   CORAM:     HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                                -2-
                                              NC: 2026:KHC:470
                                       CRL.RP No. 599 of 2017


HC-KAR



                         ORAL ORDER

Learned counsel for the respondent submits that the

petitioner has died two years back.

2. The said submission is placed on record. The

petition is dismissed as abated.

3. The amount deposited by the petitioner either

before this Court or before the Courts below is permitted to the

withdrawn by the respondent / complainant.

Sd/-

(S VISHWAJITH SHETTY) JUDGE NMS