Mr Mahadev Yallappa Gokar vs Shri Basaveshwar Multipurpose Souhard ...
2024 Latest Caselaw 1092 Kant

Karnataka High Court

Mr Mahadev Yallappa Gokar vs Shri Basaveshwar Multipurpose Souhard ... on 11 January, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                     -1-
                                                              NC: 2024:KHC-D:701
                                                           CRL.RP No. 100167 of 2022




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 11TH DAY OF JANUARY, 2024

                                                   BEFORE
                              THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                          CRIMINAL REVISION PETITION NO. 100167 OF 2022 (397)



                          BETWEEN:

                          MR MAHADEV YALLAPPA GOKAR,
                          AGE: 47 YEARS, OCC. SERVICE,
                          R/O. OMKAR APARTMENT,
                          PANADE QUARTERS, NIPPANI,
                          TQ. CHIKKODI, DIST. BELAGAVI.
                                                                        ...PETITIONER
                          (BY SRI S. C. HIREMATH, ADVOCATE)

                          AND:

                          SHRI BASAVESHWAR MULTIPURPOSE SOUHARD SAHAKARI
                          NIYAMIT, BRANCH BELAGAVI,
                          R/BY ITS AUTHORIZED CLERK,
                          SHRI SIDDGOUDA MAHADEV MATANNAVAR,
                          AGE: 47 YEARS, OCC. BUSINESS,
                          R/O. YAMAKANAMARADI,
            Digitally
            signed by
                          TQ. HUKKERI, DIST. BELAGAVI.
            VIJAYALAXMI
VIJAYALAXMI M BHAT
M BHAT      Date:
            2024.01.12
                                                                  ...RESPONDENT
            11:19:51
            +0530
                          (BY SRI PRASHANT MATHAPATI, ADVOCATE)

                                THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
                          401 OF CR.P.C., SEEKING TO SET ASIDE THE JUDGMENT OF
                          CONVICTION DATED 15.03.2019 PASSED IN C.C.NO.353/2017 ON
                          THE FILE OF THE VII JMFC, BELAGAVI, WHICH IS CONFIRMED BY
                          THE XI ADDITIONAL SESSIONS JUDGE BELAGAVL IN CRL.A NO.
                          134/2019      DATED    09.03.2022    AND     ACQUIT    THE
                          PETITIONER/ACCUSED FOR OFFENCE PUNISHABLE U/S 138 OF
                          N.I. ACT, BY SETTING ASIDE THE ABOVE SAID JUDGMENTS.

                              THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                          COURT MADE THE FOLLOWING:
                              -2-
                                      NC: 2024:KHC-D:701
                                   CRL.RP No. 100167 of 2022




                            ORDER

The report dated 21.12.2023 regarding service of

warrant on the petitioner is attached with the order sheet

of the trial Court in C.C.No.353/2017.

2. Perusal of the said order sheet would reflect that

matter has been settled between the parties before the

Lok-Adalat for a total sum of Rs.11,60,000/- and a memo

has been filed by the learned counsel for the complainant

before the trial Court to close the case.

3. Therefore, the present revision petition does not

survive for consideration. Accordingly, the same is

dismissed as infructuous.

Sd/-

JUDGE

CKK