Smt.Meenakshi Ravinder vs Sri.M.S.Prakash
2022 Latest Caselaw 10966 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 19TH DAY OF JULY 2022

                           BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

    CRIMINAL REVISION PETITION No.1304 OF 2021

BETWEEN:

Smt.Meenakshi Ravinder,
W/o V.Ravindar,
Aged about 44 years,
R/at No.10/10,
1st Floor, 2 Main road,
Plat Form Road, RV Shetty Layout,
Sheshadripuram,
Bengaluru-20.                                  .. Petitioner

 ( By Sri Pradeep Kumar S.P., Advocate )

AND:

Sri M.S.Prakash,
S/o Late Siddalingaswamy M.C.
Aged about 47 years,
Residing at No.U 34,
1st Main Road,
G Block, Sheshadripuram,
Bengaluru-20.                                  .. Respondent

      This Criminal Revision Petition is filed under Section 397
read with Section 401 Cr.P.C. praying to call for the records in
CC.No.26065/2018 in the file of the Court of the Judge, Court of
the XV Addl.Chief Metropolitan Magistrate at Bengaluru, set
aside the judgment/order dated 16.01.2021, passed by the
Court of the LXIV Addl.City Civil and Sessions Judge at
Bengaluru, Criminal Appeal No.2270/2019 in confirming the
judgment and sentence dated 03.10.2019, passed by the
learned XV Addl.Chief Metropolitan Magistrate, Bengaluru, in
                                                 Crl.R.P.No.1304/2021
                                 2


C.C.No.26065/2018 and to acquit the appellant of the offence
alleged against her in the aforesaid case.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                            ORDER

Called again.

2. Learned counsel for the petitioner has filed a

memo dated 19.07.2022, seeking withdrawal of this

petition as having become infructuous.

3. Heard the submission on the memo.

4. Though the petitioner has contended in the memo

that the entire amount has been paid to the respondent,

however, since the alleged compounding has not been

reported under Section 147 of Negotiable Instruments Act,

without making any observation about the alleged

settlement, the Criminal Revision Petition stands

dismissed as having become infructuous.

Sd/-

JUDGE

bk/