Sri Sriramulu B S/O B ... vs Sri Ramesh B
2021 Latest Caselaw 6210 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 15TH DAY OF DECEMBER, 2021

                     BEFORE

      THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.354/2013

BETWEEN

SRI SRIRAMULU B
S/O B VENKATARATHNAM
AGED ABOUT 63 YEARS
R/AT NO 51 2ND FLOOR
3RD MAIN ROAD,
MEENAKSHINAGAR
BANGALORE -560079
                                       ...PETITIONER
(BY SRI ADI NARAYAN, ADVOCATE)

AND

SRI RAMESH B
S/O LATE JAGANNATH NAIDU
AGED ABOUT 36 YEARS
R/AT NO 67, GOWDANAPALYA,
KEMPANNA LAYOUT,
UTTARAHALLI MAIN ROAD
BANGALORE 560061
                                       ...RESPONDENT
(BY SRI CHANDRAHASA RAI.B, ADVOCATE)

     THIS CRL.RP IS FILED U/S. 397(1) AND 401(1)
CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
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DISMISSAL ORDER PASSED BY THE P.O., FTC-V,
BANGALORE IN CRL.A.NO.762/12, DATED:15.3.13 WHICH
S PRODUCED AT ANNEXURE-'A' AND REVERSE THE
FINDINGS AND THE JUDGMENT OF CONVICTION
DATED:17.9.12 PASSED BY THE XVI ADDL.C.M.M.,
BANGALORE IN C.C.NO.41982/10 WHICH IS PRODUCED
AT ANNEXURE 'B'.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                             ORDER

Parties present with their respective counsels. Joint

Memo dated 15.12.2021, duly signed by the parties and

their respective counsels reads as under:

"The petitioner above named is offering and willing

to pay an amount of Rs.8,00,000/-(rupees eight lakhs

only) as per settlement. The respondent has agreed to the

said offer and is willing to accept the said amount of

Rupees eight lakhs in instalment of Rs.1,50,000(One Lakh

fifty thousand) per month for a period of 4 months and

Rs.2,00,000/-(two lakhs) on 5th and last instalment totally

(eight lakhs) 8,00,000/-."

The contents of the Joint Memo is read over and

explained to the parties and depict true terms of

settlement. Hence, there is no impediment for this court

to dispose of the Revision Petition. Accordingly, pass the

following:

ORDER

(i) Criminal Revision Petition stands disposed of in terms of the Joint Memo.

(ii) It is made clear that if the instalment amount is not paid, as agreed in the Joint Memo, the order of the Trial Court automatically restored.

(iii) The respondent/complainant is permitted to withdraw the amount in deposit.

(iv) If the entire instalment amounts are paid, the accused stands acquitted of the charges levelled against him.

      (v)          Ordered accordingly.



                                                       Sd/-
                                                      JUDGE


PL*