Muniswamy vs R N Narayanaswamy
2022 Latest Caselaw 11962 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 19TH DAY OF SEPTEMBER, 2022

                          BEFORE

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

    CRIMINAL REVISION PETITION NO.908 OF 2022

BETWEEN

MUNISWAMY
S/O GOPALAPPA,
AGED ABOUT 35 YEARS,
R/AT DEVANAYAKANAHALLI VILLAGE,
CHANNARAYAPATHNA HOBLI,
DEVANAHALLI TALUK, BENGALURU
RURAL DISTRICT
PIN - 560 066.                             ... PETITIONER

[BY SRI. RAJU C.N., ADVOCATE]

AND

R.N. NARAYANASWAMY
S/O LATE NARAYANAPPA,
AGED ABOUT 48 YEARS,
R/AT REDDIHALLI VILLAGE,
CHANNARAYAPATNA HOBLI,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT,
PIN CODE - 560 066                       ... RESPONDENT

[BY SRI. J.V.S. MADHUKAR, ADVOCATE]


                            ***

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE
JUDGMENT OF CONVICTION PASSED IN C.C.NO.556/2009 DATED
14.09.2009 ON THE FILE OF THE PRL. CIVIL JUDGE AND JMFC,
DEVANAHALLI AND IN CRL.A.NO.15004/2021 DATED 12.04.2022
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ON THE FILE OF THE V ADDITIONAL DISTRICT AND SESSIONS
JUDGE, BANGALORE RURAL DISTRICT, DEVANAHALLI AGAINST
THE PETITIONER FOR THE OFFENCE P/U/S 138 OF N.I. ACT BY
ALLOWING THIS PETITION.

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



                          ORDER

Learned counsel for the petitioner has filed a memo

seeking to withdraw the petition, stating that the parties

have settled the dispute outside the Court and the

petitioner has no objection for the respondent to

withdraw the amount deposited before the trial Court.

2. Learned counsel J.V.S Madhukar has filed

vakalath for respondent. The same is taken on record.

3. Memo filed by the petitioner's counsel is

placed on record. In view of the said memo, the petition

is dismissed as withdrawn.

Out of the amount in deposit, a sum of Rs.10,000/-

shall be remitted to the State registry, as per the order

of the trial Court.

The respondent/complainant is permitted to

withdraw the balance amount which is deposited by the

petitioner before the trial Court.

Sd/-

JUDGE

HB/-