Shri.Shivaji S/O Nagappa Motre vs Shri.Siddeshwar Co-Operative ...
2022 Latest Caselaw 11128 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 26 T H DAY OF JULY 2022
                          BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

   CRIMINAL REVISION PETITION No.100121 OF 2019


   BETWEEN:

   SHRI. SHIVAJI S/O. NAGAPPA MOTRE
   AGE: 64 YEARS, OCCUPATION: RETIRED,
   R/O. SAMBHAJI GALLI, MUCHADI,
   TALUK AND DISTRICT - BELAGAVI.
                                         ...PETITIONER
   (BY SRI. DEEPAK S. KULKARNI, ADV.)

   AND:

   SHRI. SIDDESHWAR CO-OPERATIVE CREDIT SOCIETY
   LTD.,
   MUCHANDI, BELAGAVI,
   REPRESENTED BY ITS SECRETARYA ND AUTHORISED
   SIGNATORY-SHRI. BALARAM F. MOTARI,
   AGE: 42 YEARS, OCCUPATION: BUSINESS,
   R/O. MUCHANDI,
   TALUK AND DISTRICT - BELAGAVI.
                                     ... RESPONDENT



          THIS CRIMINAL REVISION PETITION IS FILED U/S
   397(1) OF CR.P.C., SEEKING THAT THE JUDGMENT AND
   ORDER DATED 01.02.2019, PASSED BY THE X ADDL.
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DIST. AND SESSIONS JUDGE, BELAGAVI IN CRL. A.
NO.146/2017, CONFIRMING THE JUDGMENT AND ORDER
PASSED     BY     THE    JMFC   V   COURT,    BELAGAVI,    IN
C.C.NO.259/2017,        DATED   15.07.2017    WHEREIN     THE
REVISION PETITIONER HAS BEEN CONVICTED FOR AN
OFFENCES PUNISHABLE UNDER SECTION 138 OF N.I. ACT
AND HE HAS BEEN SENTENCED TO PAY A SUM OF
RS.3,10,000/- AND IN DEFAULT OF PAYMENT OF FINE HE
SHALL UNDERGO SI FOR A PERIOD OF SIX MONTHS, BY
ITS JUDGMENT AND ORDER DATED 15.07.2017 BE SET
ASIDE BY ALLOWING THIS REVISION PETITION.


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

                             ORDER

Learned counsel for the petitioner has filed a

memo seeking dismissal of the petition as settled out

of the Court. The said memo reads thus:

"Herein, the memo on behalf of the Rev. Petitioner is as under:-

The Rev. Petitioner has informed that - 'he has settled the matter with the Respondent out of Court'. Therefore, the

present Revision Petition may kindly be dismissed as settled out of Court.

Hence the memo."

In view of submission and memo, the revision

petition is dismissed as not pressed.

Sd/-

JUDGE

S MM