Smt. Sunitha. P. B vs Sri. K. P. Umesh
2024 Latest Caselaw 15641 Kant

Karnataka High Court

Smt. Sunitha. P. B vs Sri. K. P. Umesh on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                     NC: 2024:KHC:25022
                                                 CRL.RP No. 931 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 3RD DAY OF JULY, 2024

                                       BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO. 931 OF 2021
              BETWEEN:

              SMT. SUNITHA. P. B.
              W/O. SRI. BALACHANDRA,
              AGED ABOUT 51 YEARS,
              R/O. PURADAMANE,
              HATHUR,
              N.R. PURA TALUK.
                                                          ...PETITIONER
              (BY SRI. BHANU PRABHA, ADVOCATE)

              AND:
              SRI. K. P. UMESH
              S/O. PRABHAKAR SHET,
              AGED ABOUT 48 YEARS,
              BUSINESSMAN AND AGRICULTURIST,
Digitally     R/AT MAIN TOWN,
signed by R   KOPPA TOWN AND TALUK.
MANJUNATHA
Location:                                                ...RESPONDENT
HIGH COURT
OF            (BY SRI. GIREESHA KODGI, ADVOCATE)
KARNATAKA

                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
              ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
              COURT MAY BE PLEASED TO SET ASIDE THE IMPUGNED
              JUDGMENT AND ORDER PASSED BY THE HONBLE SENIOR
              CIVIL JUDGE AND JMFC AT N.R.PURA ITINERATE AT KOPPA
              DATED 22.08.2019 IN C.C.NO.58/2018 (C.C.NO.566/2008)
              AND CONSEQUENTLY SET ASIDE THE IMPUGNED JUDGMENT
              AND ORDER PASSED BY THE HONBLE II ADDL.DISTRICT AND
              SESSIONS      JUDGE,     AT     CHIKKAMAGALURU       IN
                                 -2-
                                             NC: 2024:KHC:25022
                                         CRL.RP No. 931 of 2021




CRL.A.NO.198/2019 DATED 02.09.2020 BY ALLOWING THIS
CRL.RP AND DISMISS THE COMPLAINT FILED BY THE
RESPONDENT AND ACQUIT THE PETITIONER HEREIN.

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

Application under Section 147 of the Negotiable

Instruments Act is filed, signed by the parties and their

respective Advocates.

2. Perused the same, satisfied as to the contents.

3. In view of the settlement of the matter between the

parties in toto, the order of conviction passed by the learned

Trial Magistrate confirmed by the First Appellate Court is hereby

set aside.

4. Fine amount in a sum of Rs.2,000/- ordered by the

learned Trial Magistrate confirmed by the First Appellate Court

towards the defraying expenses of the State is hereby set

aside.

5. Accused stands acquitted.

Sd/-

JUDGE