Basavaraj vs Guru
2021 Latest Caselaw 7081 Kant

        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH

   DATED THIS THE 22ND DAY OF DECEMBER 2021

                      BEFORE

       THE HON'BLE MR. JUSTICE H.P.SANDESH

 CRIMINAL REVISION PETITION No.200085/2018

BETWEEN:

BASAVARAJ S/O REVANASIDDAPPA BIRADAR
AGE: 51 YEARS, OCC: PRIVATE SERVICE
R/O TARAPUR, TQ. SINDAGI
DIST. VIJAYAPUR - 586 101
                                         ...PETITIONER

(BY SRI SHIVANAND V PATTANASHETTI, ADVOCATE)

AND:

GURU S/O SIDDAPPA BIRADAR
AGE: 41 YEARS, OCC: ADVOCATE
R/O SINDAGI, TQ. SINDAGI
DIST. VIJAYAPUR - 586 101
                                       ...RESPONDENT

(BY SRI VENKATESH C MALLABADI, ADVOCATE)


     THIS CRL.R.P. FILED U/SEC.397 AND 401 OF CR.P.C,
BY THE REVISION PETITIONER PRAYING TO SET ASIDE THE
JUDGMENT DATED 07.11.2018 PASSED BY THE PRL.
SESSIONS JUDGE, VIJAYAPUR IN CRL.A.NO.8/2018 AND
ETC.

     THIS PETITION COMING ON FOR HEARING THIS DAY,
THE COURT MADE THE FOLLOWING:
                                      2




                                 ORDER

Both the parties along with their respective counsel

are present and they have filed a joint memo stating that

the matter has been settled for an amount of

Rs.6,50,000/- and out of the said amount, Rs.3,50,000/-

was already deposited before the Trial Court/Appellate

Court and the respondent is permitted to withdraw the said

amount in terms of the compromise on proper

identification.

2. The petitioner is further agreed to pay the

balance amount of Rs.3,50,000/- within six months from

today transferring the said amount to the respondent's

bank account, in default, he shall undergo simple

imprisonment for a period of one year as ordered by the

Trial Court in C.C.No.408/2017.

3. In view of the joint memo filed by the parties,

the petition is disposed of.

Sd/-

JUDGE

SAN