Shri Pundalik vs Shri A Balkrishna Kalluraya
2022 Latest Caselaw 8771 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 14TH DAY OF JUNE 2022

                            BEFORE

           THE HON'BLE MR.JUSTICE K. NATARAJAN

                  CRL. R. P. NO.100160/2016
                  C/W CRL.R.P.No.696/2016

IN CRL.R.P. NO.100160 OF 2016

BETWEEN

SHRI.PUNDALIK S/O JANABA BHOGAN,
AGE: 53 YEARS, OCC: BUSINESS,
R/O: SANGAM COLD DRINK HOUSE,
NEAR 1ST RAILWAY GATE, DESHMUK ROAD,
TILAKWADI, BELAGAVI,
TQ and DIST: BELAGAVI.
                                                .....PETITIONER
(BY SRI SANTOSH B RAWOOT, ADV.)

AND

SHRI.A. BALIKRISHNA KALLURAYA,
AGE: 55 YEARS, OCC: BUSINESS,
R/O: PLOT NO.246, 4TH CROSS,
CHIDAMBAR NAGAR, BELAGAVI,
TQ: DIST: BELAGAVI.
                                                .....RESPONDENT
(BY SRI SHREEVATSA S HEGDE, ADV.)

      THIS CRIMINAL REVISION PETITION IS FILED U/S.397 R/W
SEC.401 OF CR.P.C., SEEKING TO SET ASIDE THE JUDGMENT AND
ORDER PASSED BY THE LEARNED II ADDL. SESSIONS JUDGE, BELAGAVI
CONVICTING THE ACCUSED FOR THE OFFENCE U/SEC. 138 OF N.I.ACT,
IN CRIMINAL APPEAL NO. 69/2013, DATED 29/04/2016, ALLOWING THE
APPEAL BY MODIFYING THE SENTENCE OF CONVICTION PASSED IN
                                 2




CRIMINAL CASE NO. 2900/2010 DATED 21/03/2013, PASSED BY IV
ADDL. CIVIL JUDGE AND J.M.F.C. BELAGAVI, BY ALLOWING THIS
REVISION PETITION BY DISMISSING THE COMPLAINANT FILED BY THE
RESPONDENT.

IN CRL.R.P. NO.696 OF 2016

BETWEEN

SHRI PUNDALIK S/O. JANABA BHOGAN,
AGED MAJOR, OCC: BUSINESS,
S/O. SANGAM COLD DRINK HOUSE,
NEAR I RAILWAY GATE, DESHMUKH ROAD,
TILAKWADI,
BELAGAVI 590001
                                                   .....PETITIONER
(BY SRI SANTOSH B RAWOOT, ADV.)

AND

1.    SHRI A BALKRISHNA KALLURAYA
      SINCE DECEASED BY HIS LRS.

1A)   SRI ANKIT KALLURAYA
      AGE: 26 YEARS, OCC: STUDENT,

1B)   SMT. MEGHA KALLURAYA
      AGE: 49 YEARS, OCC: HOUSEWIFE,

      BOTH R/O.#246, 4TH CROSS,
      RAJARAM MARG, CHIDAMBAR NAGAR,
      BELAGAVI.
                                                 .....RESPONDENTS
(BY SRI SHREEVATSA S HEGDE, ADV.)

      THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HON'BLE COURT MAY BE
PLEASED TO SET ASIDE THE JUDGMENT AND CONVICTION AND
SENTENCE PASSED BY THE IV ADDL. CIVIL JUDGE AND J.M.F.C. AT
BELAGAVI IN C.C.NO.2900/2010 DATED 21.03.2013 AND CONFIRMED IN
CRL.A.NO.65/2013 DATED 29.04.2016 ON THE FILE OF II ADDL. S.J.,
BELAGAVI.
                                   3




     THESE PETITIONS COMING ON FOR ORDERS THROUGH PHYSICAL
HEARING/VIDEO CONFERENCING HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:

                             ORDER

Learned counsel for revision petitioner has filed memos

withdrawing both the petitions and submits that the parties have

settled the dispute outside the Court. Therefore, the petitioner is

not interested in prosecuting the matter.

His submission and memos are placed on record.

Accordingly, both the revision petitions are dismissed as withdrawn.

Pending Interlocutory Applications are disposed off as they do

not survive for consideration.

Sd/-

JUDGE

Naa