Smt. Sushma R vs Sri Shankar
2022 Latest Caselaw 7319 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 23RD DAY OF MAY, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.916/2019

BETWEEN

SMT. SUSHMA R
D/O RAGAVENDRA
OCCUPATION: DOCTOR AYURVEDIC
R/AT NO.9, 16 CROSS, R.R.NAGAR
BANGALORE-560 098
                                            ...PETITIONER
(BY SRI RAGHAVENDRA C, ADVOCATE)

AND

SRI SHANKAR
S/O MALIKAARJUN
AGED: 32 YEARS
OCCUPATION: BUSINESS
R/AT NO.57/100
DEVENGA PETE, ANEKAL TALUK
BANGALORE DISTRICT - 562 106
                                           ... RESPONDENT

(BY SRI SRIKANTH N.V, ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE     THE    JUDGMENT   DATED     23.10.2018   IN
CRL.A.NO.1225/2016 BEFORE THE HON'BLE COURT OF LXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, CCH-68, AT
BENGALURU FOR AN OFFENCE U/S.138 OF N.I.ACT AGAINST
THE PETITIONER AND ETC.
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    THIS CRIMINAL REVISION PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:


                            ORDER

The learned counsel appearing for the parties and the

respondent are present.

2. An application is filed under Section 147 of N.I.Act.

The matter is amicably settled for an amount of Rs.1,15,000/-

and out of that amount, already the amount of Rs.77,500/- was

deposited by the petitioner before the Trial Court. Today, the

learned counsel for the revision petitioner has handed over a DD

for the balance amount of Rs.37,500/- to the learned counsel

appearing for the respondent towards full and final settlement

and the same has been agreed by the respondent.

3. The learned counsel appearing for the parties and

the respondent are before the Court and terms of the

compromise is also explained to them and they have accepted

the terms of the compromise and in view of the settlement

arrived between the parties, I.A.No.1/2022 is allowed. The

offence is compounded, conviction order is set aside and the

revision petitioner is acquitted for the offence punishable under

Section 138 of N.I. Act in terms of the application filed under

Section 147 of N.I. Act and the respondent is also permitted to

withdraw the amount in deposit before the Trial Court.

Accordingly, the revision petition is disposed of in terms of the

compromise.

4. Registry is directed to send the records of the

respective Courts forthwith.

Sd/-

JUDGE

SN