Mohammed Asif Mujeer Siddique vs Imran Sharieef
2024 Latest Caselaw 18421 Kant

Karnataka High Court

Mohammed Asif Mujeer Siddique vs Imran Sharieef on 24 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                  NC: 2024:KHC:29661
                                            CRL.RP No. 1217 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 24TH DAY OF JULY, 2024

                                   BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1217 OF 2021
            BETWEEN:

               MOHAMMED ASIF MUJEER SIDDIQUE
               S/O LATE N. NASEER AHMED,
               AGED ABOUT 44 YEARS,
               RESIDING AT NO.230,
               12TH CROSS, DR.RML NAGAR,
               1ST STAGE, SMNP WARD NO.27,
               SHIVAMOGGA.
                                                       ...PETITIONER
            (BY SRI. B.M. HALA SWAMY, ADVOCATE)

            AND:

               IMRAN SHARIEEF
Digitally      S/O LATE AHMED SHARIEEF,
signed by      AGED ABOUT 44 YEARS,
MALATESH
KC             R/O SANJAY COLONY,
Location:      NEW TOWN ROAD,
HIGH
COURT OF       BHADRAVATHI-577 302.
KARNATAKA
               PRESENTLY AT ENGLISH GATE ACADEMY
               RIYADH GALLERY, OLAY ROAD,
               PO BOX -240504
               RIYADH-11322,
               KINGDOM OF SAUDI ARABIA,
               REPRESENTED BY POWER OF ATTORNEY
               HOLDER, SRI. UMMER SHARIFF,
               S/O LATE AHMED SHARIEEF
                                 -2-
                                           NC: 2024:KHC:29661
                                      CRL.RP No. 1217 of 2021




    AGED ABOUT 43 YEARS,
    R/O NO.010, DS MAX STAR WOOD,
    KAREGUDDADAHALLI,
    ABBIGERE MAIN ROAD,
    BANGALORE-560 090.
                                                ...RESPONDENT
(BY SRI. DINESH NEELKANT GAOANKAR, ADVOCATE)

     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND CONVICTION
DATED     21.07.2020   IN    C.C.NO.1206/2018   PASSED   BY   II
ADDITIONAL CIVIL JUDGE AND JMFC SHIVAMOGGA, AND THE
JUDGMENT AND SENTENCE DATED 06.04.2021 PASSED BY THE
I ADDL.SESSIONS JUDGE, SHIVAMOGGA IN CRL.A.NO.93/2020
AND ALLOW THE ABOVE RP ORDERING ACQUITTAL OF THE
ACCUSED/PETITIONER IN C.C.NO.1206/2018.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA



                            ORAL ORDER

A joint memo signed by the revision petitioner and

counsel for both the parties is filed.

2. Revision petition stands disposed of in terms

of the joint memo.

NC: 2024:KHC:29661

3. Amount in deposit is ordered to be withdrawn

by the complainant under due identification.

4. After payment of the money as per the joint

memo, fine amount of Rs.5,000/- imposed by the Trial

Court and confirmed by the First appellate Court towards

the defraying expenses of the State stands set aside.

Sd/-

(V SRISHANANDA) JUDGE

LDC