High CourtsSingle Bench(2026) 10 KAR CK 2832

Siddesh @ Siddesha J.V. vs State Of Karnataka & Anr.

Karnataka High Court, Bengaluru Bench · Decided on 17 October 2026

HON’BLE JUDGES
H.P.Sandesh, J
RESULT
Dismissed
CASE NUMBER
CRIMINAL PETITION NO.1994 OF 2021

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Judgment

2 paragraphs · 51 words

The learned counsel for the petitioner files a memo stating that the petitioner who is the sole accused is dead and the Trial Court disposed of the case as abated, as a result this petition becomes infructuous.

2.

In view of the memo, the petition is dismissed as having become infructuous.