Rajesh Gopal vs Sridevi K. A
2022 Latest Caselaw 11914 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF SEPTEMBER, 2022

                          BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

      CRIMINAL REVISION PETITION NO.94 OF 2016

BETWEEN

RAJESH GOPAL,
S/O LATE V.B. GOPAL,
AGED ABOUT 39 YEARS,
RESIDING AT NO.63, 2ND CROSS,
ANDHRA MUNIYAPPA LAYOUT,
CHELLIKERE,
BANGALORE - 560 043                        ... PETITIONER

[BY SRI. A.S. KULKARNI, ADVOCATE]

AND

SRIDEVI K.A.,
W/O K.L. AMARNATH,
AGED ABOUT 41 YEARS,
RESIDING AT NO.44,
10TH MAIN, 13TH CROSS,
MALLESHWARAM,
BENGALURU - 560 003                       ... RESPONDENT

[BY SRI. V. LAKSHMIKANTH RAO, ADVOCATE]


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      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE
JUDGMENT OF CONVICTION AND SENTENCE DATED 25.06.2014
PASSED BY THE LEARNED XIII A.C.M.M. AT BENGALURU IN
C.C.NO.23487/2011 IN CONVICTING THE PETITIONER FOR AN
OFFENCE P/U/S 138 OF THE N.I. ACT AND CONFIRMED IN
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CRL.A.NO.758/2014 PASSED ON 02.12.2015 ON THE FILE OF LX
ADDITIONAL CITY CIVIL AND S.J., BENGALURU (CCH-61).

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



                         ORDER

The learned counsel for petitioner has filed a

memo, seeking withdrawal of the petition and to grant

45 days time to the petitioner to deposit the balance fine

amount before the trial Court.

2. The respondent's counsel who is present

submits that he has no objection, if the balance amount

is deposited before the trial Court within 45 days from

today.

3. Memo filed by petitioner's counsel is placed on

record.

4. The time sought by the petitioner to deposit

the balance amount is granted.

5. The respondent/complainant is permitted to

withdraw the amount deposited before the trial Court,

which is awarded to him as compensation.

A sum of `5,000/- (Rupees Five Thousand only)

shall be remitted to the State as fine, as ordered by the

trial Court.

With the above observation, revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

HB/-