Kumaran Printers And Binders vs M/S Shivaram Traders
2023 Latest Caselaw 6757 Kant

                                        -1-
                                                   NC: 2023:KHC:34650
                                               CRL.RP No. 224 of 2022




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD DAY OF SEPTEMBER, 2023

                                      BEFORE
              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                   CRIMINAL REVISION PETITION NO. 224 OF 2022
             BETWEEN:

             1.    KUMARAN PRINTERS AND BINDERS,
                   NO.44, K KAMARAJ ROAD,
                   BENGALURU -560 042.
                   PROPRIETOR K SHIVAKUMAR
             2.    K SHIVAKUMAR,
                   PROPRIETOR,
                   M/S KUMARAN PRINTER AND BINDERS,
                   NO.44, K KAMARAJ ROAD,
                   BENGALURU-560 042.
                                                       ...PETITIONERS
             (BY SRI. VIVEK N., ADVOCATE)

             AND:

Digitally
signed by    1.    M/S SHIVARAM TRADERS,
SHAKAMBARI
Location:          A PROPRIETOR CONCERN,
HIGH COURT
OF
KARNATAKA
                   REP BY ITS PROPRIETOR,
                   NARAYANASWAMY,
                   NO.59, S M LANE,
                   COTTONPET CROSS,
                   BENGALURU-560 053.


                                                       ...RESPONDENT
             (BY SRI. MANJUNATH., ADVOCATE)
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                                                NC: 2023:KHC:34650
                                          CRL.RP No. 224 of 2022




     THIS CRL.RP FILED U/S.397 R/W SEC.401 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND
ORDER DATED 20.02.2020 PASSED IN C.C.NO.14831/2018 ON
THE FILE OF THE 23rd ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE        BENGALURU       AND    THE    JUDGMENT    DATED
23.12.2021    PASSED     IN     CRL.A.NO.480/2020     BEFORE    THE
LXVIII    ADDITIONAL     CITY    CIVIL   AND    SESSIONS    JUDGE,
BENGALURU AND ETC.,

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

THE COURT MADE THE FOLLOWING:


                              ORDER

Sri Vivek.N., learned counsel for the revision

petitioner and Sri Manjunath, learned counsel for the

respondent are present before the Court.

2. It is submitted by the learned counsel for the

revision petitioner that, the revision petitioner/accused has

already paid the cheque amount of Rs.8,04,226/-.

Learned counsel for the respondent Sri Manjunath, fairly

submits that the said amount is received by the

complainant.

NC: 2023:KHC:34650 CRL.RP No. 224 of 2022

3. In this regard, a Joint Memo duly signed by the

advocates is filed today.

4. In view of payment of the said amount to the

complainant by the revision petitioner/accused, this

revision petition does not survive for consideration.

5. In view of the submission of both the sides, this

revision petition is dismissed, as not pressed.

SD/-

JUDGE

PSJ