Smt. M.V. Parimala vs R.P. Somashekar Guptha
2021 Latest Caselaw 545 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF JANUARY, 2021

                       BEFORE

       THE HON'BLE Mr. JUSTICE V. SRISHANANDA

    CRIMINAL REVISION PETITION NO.75/2015

BETWEEN:

SMT. M.V. PARIMALA
AGE 53 YEARS
WORKING AT BSNL
AGM (BD) TELEPHONE HOME
NEAR GENERAL POST OFFICE
BENGALURU - 560 003.                ... PETITIONER

(BY SRI. N. SURESHA, ADV.)

AND:

R. P. SOMASHEKAR GUPTHA
S/O. R. K. P GUPTHA
AGE 55 YEARS
PROP OF SRI KANTESHWARA TRADERS
11TH CROSS, PIPELINE MALLESHWARAM
BENGALURU - 560003.               ...RESPONDENT

(BY SRI. K. N. MOHAN, ADV FOR
    SRI. S. N. RAMAPRASAD, ADV)

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION. 397 CR.P.C. PRAYING TO SET ASIDE
THE ORDER DATED 07.01.2015 IN CRL. A. NO. 378/2013.
PASSED BY THE PRESIDING OFFICER, FAST TRACK - II,
BANGALORE   CONFIRMING    THE    JUDGMENT      AND
SENTENCE PASSED BY THE XIII - ACMM COURT,
                               2


BANGALORE IN C. C. NO. 38495/2010. DTD. 06.07.2013
BY ALLOWING THIS REVISION PETITION.

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


                           ORDER

Memo dated 8th January, 2021 is filed by the

complainant/respondent stating that the entire cheque

amount has been received from the accused/petitioner

towards the full and final settlement of the claim amount.

Memo is placed on record.

In view of the same, the learned counsel for the

Revision Petitioner prays to dismiss the petition.

Hence, the Criminal Revision Petition stands

dismissed.

Sd/-

JUDGE

PL*