Sri.G.Ganapathi vs Sri.S.Kodandarama
2024 Latest Caselaw 10751 Kant

Karnataka High Court

Sri.G.Ganapathi vs Sri.S.Kodandarama on 19 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:15538
                                                       CRL.RP No. 235 of 2020




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 19TH DAY OF APRIL, 2024

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           CRIMINAL REVISION PETITION NO.235 OF 2020

                   BETWEEN:

                   1.   SRI. G.GANAPATHI
                        S/O LATE GANGAPPA,
                        AGED ABOUT 51 YEARS,
                        NO.304, 3RD CROSS, 3RD MAIN,
                        HOYSALA NAGAR, R.M.NAGAR,
                        BANGALORE-560016.
                                                                   ...PETITIONER

                                (BY SRI. ANNAIAH C.V., ADVOCATE)

                   AND:

                   1.   SRI. S.KODANDARAMA,
                        S/O LATE T.SUNDARAM PILLAI,
Digitally signed        AGED ABOUT 59 YEARS,
by DEVIKA M             RESIDING AT NO.20,
Location: HIGH          DAFFERDAR MUNIYAPPA GALI,
COURT OF                THILAGARAPET,
KARNATAKA
                        BANGALORE-560002.
                                                                ...RESPONDENT

                                 (BY SRI. P.S.RAMESH, ADVOCATE)

                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
                   ORDER OF CONVICTION AND SENTENCE AND FINE IMPOSED BY
                   THE XIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE IN
                   C.C.NO.29781/2017 DATED 04.04.2019 AN TO SET ASIDE THE
                   ORDER DATED 24.01.2020 PASSED IN APPEAL NO.1033/2019
                   PASSED BY THE LVI ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, BENGALURU (CCH-57) FURTHER BE PLEASED TO
                   ACQUIT THE PETITIONER IN THE ABOVE CASE.
                                 -2-
                                             NC: 2024:KHC:15538
                                         CRL.RP No. 235 of 2020




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

                            ORDER

Both the petitioner and the respondent are present before

the Court.

2. The learned counsel for the petitioner has filed a

memo for withdrawal stating that the respondent filed two

complaints against the petitioner and the said two complaints

came to be allowed and convicted the petitioner. Now both the

cases are settled amicably between the parties and hence this

petition may be dismissed as withdrawn. The amount in deposit

before the Trial Court in C.C.No.29781/2017 may be released in

favour of the respondent.

3. In view of the memo, the criminal revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

MD