Sri.H. Manjunath @ Manjunath ... vs State Of Karnataka
2023 Latest Caselaw 874 Kant

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                                                            CRL.RP No. 100281 of 2015


                                   IN THE HIGH COURT OF KARNATAKA
                                           DHARWAD BENCH

                              DATED THIS THE 13TH DAY OF JANUARY, 2023

                                                 BEFORE

                             THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                          CRIMINAL REVISION PETITION NO. 100281 OF 2015

                      BETWEEN:

                      SRI H. MANJUNATH @
                      MANJUNATH PRASAD S/O HOSALLIAH
                      AGE:54 YEARS
                      R/O:TUMAKURU, DIST:TUMAKURU

                                                                         ...PETITIONER
                      (BY SRI A R PATIL, ADVOCATE.)

                      AND:

                      STATE OF KARNATAKA
                      BY CPI, RANEBENNUR TOWN
                      POLICE STATION
                      TQ:RANEBENNUR-581115,
                      REP. BY SGP, HIGH COURT OF KARNATAKA,
                      DHARWAD BENCH.

                                                                        ...RESPONDENT
                      (BY SRI RAMESH CHIGARI, HCGP.)

Digitally signed by
SUJATA SUBHASH

                            THIS CRIMINAL REVISION PETITION IS FILED UNDER
PAMMAR
Location: HIGH
COURT OF
KARNATAKA,
DHARWAD
BENCH,
DHARWAD.
                      SECTION 397 AND 401 OF THE CODE OF CRIMINAL PROCEDURE,
                      1973, SEEKING TO SET ASIDE THE JUDGMENT DATED 15.09.2015,
                      PASSED BY THE II ADDL. DIST. & SESSION JUDGE, HAVERI
                      (SITTING AT RANEBENNUR) PASSED IN CRL.A.NO.56/2010 AND
                      ALSO THE JUDGMENT DATED 08/09/2010, PASSED BY THE ADDL.
                      CIVIL JUDGE AND II ADDL. JMFC, RANEBENNUR, IN C.C.NO.18/2002,
                      FOR THE OFFENCE PUNISHABLE UNDER SECTIONS 323, 504 AND
                      506 OF IPC, IMPOSING EACH WITH A FINE OF RS.1,000/- WITH A
                      DEFAULT CLAUSE AND FOR THE OFFENCE PUNISHABLE UNDER
                      SECTION 498-A OF IPC, SENTENCED HIM TO UNDERGO R.I. FOR A
                      PERIOD OF 3 YEARS AND IMPOSED A FINE OF RS.2,000/-, ETC.,.
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                                    CRL.RP No. 100281 of 2015


     THIS PETITION COMING ON FOR FINAL HEARING THIS DAY,
THE COURT MADE THE FOLLOWING:


                           ORDER

The learned counsel for revision petitioner files a

memo stating that he is withdrawing the revision petition

and he may be permitted to pay fine of Rs.5,000/-.

The revision petitioner can deposit the fine amount

before the Trial Court or the concerned jail and that cannot

be prevented as it is a liability on him.

The memo is placed on record. In view of the memo,

revision petition is dismissed as withdrawn with a liberty

as prayed for to pay the fine.

If at all the petitioner has undergone sentence, that

should be set off under section 428 of Cr.P.C.

Sd/-

JUDGE MRK