Smt Neetu M Kothari vs Sri P Yallappa
2023 Latest Caselaw 7057 Kant

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                                                              NC: 2023:KHC:36307
                                                         CRL.RP No. 1395 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                               BEFORE
                       THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                       CRIMINAL REVISION PETITION NO. 1395 OF 2019


                   Between:

                   Smt. Neetu M.Kothari
                   W/o. Sri. Manish B.Kothari,
                   Aged about 39 years,
                   R/at No.26/1, Ground Floor,
                   Basappa Road, Shantinagar,
                   Bengaluru-560027.
                                                                       ...Petitioner
                   (By Sri. Surya Prakash Rao K., Advocate)

                   And:

                   Sri. P.Yallappa
                   S/o. Late Muniswamy,
Digitally signed   Aged about 48 years,
by                 Shettyhalli Village, Kasaba Hobli,
RENUKAMBA          Anekal Taluk-562106,
KG
                    Bangalore Urban District.
Location: HIGH
COURT OF                                                            ...Respondent
KARNATAKA          (By Sri. Dhanush M., Amicus Curiae)

                         This Crl.RP. is filed under section 397 read with 401
                   Cr.P.C. praying to set aside the impugned judgment and order
                   dated 20.09.2016, passed by the 13th A.C.M.M., at Bengaluru
                   in C.C.No.28579/2014 and further be pleased to set aside the
                   judgment     and     order   dated    03.06.2019,     passed in
                   Crl.A.No.1191/2016 on the file of the LXV Additional City Civil
                   and Sessions Judge at Bengaluru City, and be pleased to acquit
                   the petitioner for an offence p/u/s 138 of the N.I Act.
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                                          NC: 2023:KHC:36307
                                    CRL.RP No. 1395 of 2019




    This Crl.R.P. coming on for Admission, this day, the court
made the following:

                          ORDER

Learned counsel for the revision petitioner has filed a

memo submitting that in view of the settlement between

the parties, the entire claim was satisfied and as such the

revision petitioner is not interested in prosecuting the

revision.

2. Memo is placed on record.

3. In view of the memo, revision petition stands

dismissed as not pressed.

Sd/-

JUDGE

CKL