Smt C M Meenaxi vs M/S Surabhi Chits Ltd
2022 Latest Caselaw 8222 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF JUNE 2022

                           BEFORE

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

  CRIMINAL REVISION PETITION No.627 OF 2021

BETWEEN:

SMT C M MEENAXI
D/O LATE C G MUTHANA,
AGED ABOUT 55 YEARS,
RESIDING AT NO.145, 3RD CROSS,
R.K. GARDEN, RMV 2ND STAGE,
BEHIND GOWRI APARTMENT,
BENGALURU - 560094.                      .. PETITIONER

( BY SRI RAVI R, ADV., )

AND:

M/S SURABHI CHITS LTD.
BRANCH OFFICE AT NO 396
1ST FLOOR, 1ST MAIN ROAD,
KHB BLOCK, GANGANAGAR,
R T NAGAR, BENGALRUU - 560032,
REP BY SRI MANJUNATH M R
SENIOR MANAGER.                          .. RESPONDENT

 ( BY SMT. BHASKAR TEJASHRI, ADV.,
   ON BEHALF OF SRI RAJASHEKAR B.G., ADV., )

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 CR.P.C. PRAYING TO SET ASIDE THE
JUDGMENT DATED 21.11.2015 PASSED BY THE XXVII
ADDL.C.M.M., BENGLAURU IN C.C.NO.31586/2014 WHERE THE
HONOURABLE TRIAL COURT PASSED AN ORDER BY
CONVICTING THE PETITIONER U/S 265 OF CR.P.C. FOR THE
                                                 Crl.RP.No.627/2021
                                2


OFFENCE P/U/S 138 OF N.I. ACT TO PAY A FINE OF
RS.22,23,628   (TWENTY   TWO   LAKHS  TWENTY   THREE
THOUSAND SIX HUNDRED TWENTY EIGHT RUPEES) AND ALSO
SET ASIDE THE IMPUGNED ORDER OF DISMISSAL PASSED ON
28.05.2020 BY THE LXI ADDITIONAL CITY CIVIL AND
SESSIONS      JUDGE,     BENGALURU    (CCH-62)    IN
CRL.A.NO.1485/2015   AND   AWARD   COSTS  OF   THESE
PROCEEDINGS.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING / VIDEO CONFERENCE,
THIS DAY THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel from both side present.

The petitioner has filed a memo not pressing the present

petition stating that the matter is going to be settled between

the parties on certain agreed terms.

In view of the memo supporting submission from both

side, the revision petition stands dismissed as not pressed.

In view of dismissal of the petition, I.A.No.1/2020

becomes infructuous.

Sd/-

JUDGE

TL