Vikas Ravillu G B vs Jasbir Kaur
2024 Latest Caselaw 10393 Kant

Karnataka High Court

Vikas Ravillu G B vs Jasbir Kaur on 15 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:14851
                                                      CRL.RP No. 103 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 15TH DAY OF APRIL, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO. 103 OF 2022

                   BETWEEN:

                   1.    VIKAS RAVILLU G.B.,
                         S/O G. BABU
                         AGED ABOUT 41 YEARS
                         FFLAT NO. A-92,
                         BYSANI SKYWAY APARTMENT
                         1ST CROSS ROAD,
                         MADHAVAN PARK
                         1ST BLOCK, JAYANAGARA
                         BENGALURU.
                                                                ...PETITIONER

                              (BY SRI VIKAS RAVILLU G.B., ADVOCATE)
                   AND:
Digitally signed
by SHARANYA T      1.    JASBIR KAUR
Location: HIGH           W/O LATE A.B.CHOPRRA
COURT OF
KARNATAKA                D/O LATE SURINDER SINGH SANDHU
                         AGED ABOUT 74 YEARS
                         WAIPULINAI ROAD,
                         UNIT-A KIHEI HI
                         USA-96753

                         FORMERSLY R/AT NO.B248
                         SECTOR 26 NOIDA U.P.

                         REPRESENTED BY HER GPA HOLDER
                         SRI M.S. SIDHU
                         S/O RAJINDER SINGH
                                   -2-
                                                 NC: 2024:KHC:14851
                                             CRL.RP No. 103 of 2022




    AGED ABOUT 56 YEARS
    R/AT SHOBHA DEW FLOWER 504
    4TH CROSS, SARPAKKAI MAIN ROAD
    J.P.NAGAR 1ST PHASE
    BENGALURU.
                                                       ...RESPONDENT

                  (BY SRI JAIRAJ G., ADVOCATE)
     THIS CRL.RP FILED U/S.397 R/W 401 OF CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT AND ORDER DATED 18.05.2021
IN CRL.A.NO.1188/2018 PASSED BY THE HONBLE LIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CONFIRMING THE ORDER DATED 01.06.2018 OF THE LEARNED
XVI A.C.M.M., IN C.C.NO.12918/2015 AND ACQUIT THE
PETITIONER OF ALL THE CHARGES.

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



                              ORDER

1. The Petitioner is present before the Court. The

counsel for respondent has filed an application under

Section 147 of Negotiable Instruments Act wherein it is

stated that accused has agreed to pay sum of

Rs.30,00,000/- and out of that already paid

Rs.27,50,000/- by way of D.D and cash and remaining

amount of Rs.2,50,000/- paid towards full and final

settlement before this Court and the same is

acknowledged by the respondent and respondent's counsel

NC: 2024:KHC:14851

is also present. Both the petitioner as well as the

respondent have filed affidavits before this Court.

2. The counsel for respondent undertaken to pay

an amount of Rs.10,000/- as ordered by the Trial Court in

view of application filed before this Court and the sentence

is only a default sentence and hence question of setting

aside the same, does not arise in view of payment is made

by the petitioner in favor of the respondent. Accordingly,

revision petition is disposed of.

3. The counsel for the respondent is directed to

produce the receipt before the Registry for having

deposited an amount of Rs.10,000/- before the Trial Court

before the end of this week.

Sd/-

JUDGE

RHS