Sri. R.R Mote vs Sri. Manoj S Revankar
2022 Latest Caselaw 12192 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.963 OF 2022


BETWEEN:
SRI. R.R.MOTE
S/O RAMACHANDRA
AGE: 59 YEARS
R/O GOVT POLYTECHNIC CAMPUS
IMMADI HALLI,
BANGALORE EAST TALUK
BANGALORE-560 066.
                                        ...   PETITIONER
(BY SRI. NARAYAN. M.S, ADVOCATE) (PH)


AND:

SRI MANOJ S. REVANKAR
S/O SURESH REVANKAR
AGED ABOUT 56 YEARS
GOLDSMITH
R/O "PANDURANGA JEWELLERS"
HALAPPA CIRCLE, B.H.ROAD,
BHADRAVATHI.
                                    ... RESPONDENT

(BY SRI. K.V.SATEESH CHANDRA AND
SRI. GOPAL K.B., ADVOCATES) (PH)

                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C, PRAYING TO SET ASIDE
THE JUDGMENT OF THE TRIAL COURT MADE IN
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C.C.NO.4029/2013 DATED 26.08.2021 AND THE JUDGMENT
OF THE APPELLATE COURT MADE IN CRL.A.NO.5025/2021,
DATED 01.06.2022 CONVICTING THE ACCUSED/PETITIONER
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
N.I ACT AND SENTENCING TO PAY FINE OF RS.7,05,000/- IN
DEFAULT TO PAY FINE, THE ACCUSED/PETITIONER SHALL
UNDERGO S.I FOR A PERIOD OF ONE YEAR AND FURTHER
DIRECTING ON RECOVERY OF FINE AMOUNT RS.7,00,000/-
TO    BE    PAID    AS    COMPENSATION      TO    THE
COMPLAINANT/RESPONDENT AND REMAINING AMOUNT OF
RS.5000/- TO BE PAID TO THE STATE GOVERNMENT AND
DIRECTING     ACCUSED/PETITIONER    TO     PAY    THE
COMPENSATION AMOUNT AND FINE AMOUNT TO THE
COMPLAINANT/RESPONDENT     WITHIN   3   MONTHS      BY
ALLOWING THIS CRL.RP.

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

                         ORDER

Learned counsel for petitioner has filed a memo

seeking permission of the Court to withdraw the revision

petition. It is stated that the parties have settled the

matter and the respondent does not have any further

claim against the petitioner.

2. Memo is placed on record.

Both the parties are present before the Court.

The petitioner has no objection for the respondent

to withdraw the amount which is in deposit before the

Trial Court. The said amount shall be released by the

Trial Court in favour of the respondent/complainant on

due identification.

The fine amount of Rs.5000/- (Rupees Five

Thousand only) shall be paid by the petitioner/accused

before the Trial Court.

Revision petition is dismissed as withdrawn.

Registry shall return the records received in this

case.

Sd/-

JUDGE

vs