Karnataka High Court
Smt Shailaja R vs M/S Reddys Chits Private Limited on 24 July, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:29270
CRL.RP No. 178 of 2024
C/W CRL.RP No. 197 of 2024
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. 178 OF 2024
C/W
CRIMINAL REVISION PETITION NO. 197 OF 2024
IN CRL.RP NO.178/2024
BETWEEN:
SMT. SHAILAJA R.,
AGED ABOUT 50 YEARS,
W/O SRI. SATHISH R.,
R/AT NO. 59/2,
PILLION NURSERY,
SIDDAPURA,
JAYANAGAR IST BLOCK,
BANGALORE 560 011
Digitally
signed by FOR SOORYA,
MALATESH REPRESENTED BY ITS PROPRIETOR,
KC
SMT. SHAILAJA R.,
Location:
HIGH AGED ABOUT 50 YEARS
COURT OF W/O SRI. SATHISH R.,
KARNATAKA R/AT NO. 59/2,
PILLION NURSERY,
SIDDAPURA,
JAYANAGAR 1ST BLOCK,
BANGALORE 560 011
...PETITIONER
(BY SMT. RAMYA S.C., ADVOCATE FOR
SRI. JAYARAMU N.N., ADVOCATE)
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NC: 2024:KHC:29270
CRL.RP No. 178 of 2024
C/W CRL.RP No. 197 of 2024
AND:
M/S REDDYS CHITS PRIVATE LIMITED,
REGD. OFFICE AT NO. 85,
SOUTH END ROAD,
BASAVANAGUDI,
BANGALORE 560 001,
REPRESENTED BY ITS MANAGING
DIRECTOR/FOREMAN,
SRI. RAJEEV REDDY V.
...RESPONDENT
(BY SRI. NANDISH KUMAR, ADVOCATE FOR
SRI. RAGHAVENDRA C N., ADVOCATE)
THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
ORDER DATED 11.01.2024 IN CRL.A.NO.25032/2022 PASSED
BY THE LXXII ADDL. CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL, BANGALORE (CCH-73) CONFIRMING THE JUDGMENT
AND ORDER OF CONVICTION AND SENTENCE IN
C.C.NO.59393/2018 DATED 10.02.2022 PASSED BY THE XV
ADDL. SMALL CAUSES JUDGE AND 23RD ADDL. CHIEF
METROPOLITAN MAGISTRATE, MAYO HALL UNIT, BANGALORE
AND ALLOW THE CRIMINAL REVISION PETITION WITH COSTS
THROUGHOUT AND SUCH OTHER ORDER/S.
IN CRL.RP NO.197/2024
BETWEEN:
SRI. SATHISHA R.,
S/O SRI. RAMAMURTHY M.,
AGED ABOUT 52 YEARS,
R/A NO.59/2, PILLION NURSERY,
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NC: 2024:KHC:29270
CRL.RP No. 178 of 2024
C/W CRL.RP No. 197 of 2024
SIDDAPURA, JAYANAGAR IST BLOCK,
BANGALORE-560 011
AMBIKA ENTERPRISES,
REPRESENTED BY ITS PROPRIETOR,
AGED ABOUT 52 YEARS,
R/A NO.59/2, PILLION NURSERY,
SIDDAPURA, JAYANAGAR IST BLOCK,
BANGALORE-560 011
...PETITIONER
(BY SMT. RAMYA S.C., ADVOCATE FOR
SRI. JAYARAMU N.N., ADVOCATE)
AND:
M/S REDDYS CHITS PRIVATE LIMITED,
REGD. OFFICE AT NO. 85,
SOUTH END ROAD,
BASAVANAGUDI,
BANGALORE 560 001,
REPRESENTED BY ITS MANAGING
DIRECTOR/FOREMAN,
SRI. RAJEEV REDDY V.
...RESPONDENT
(BY SRI. NANDISH KUMAR, ADVOCATE FOR
SRI. RAGHAVENDRA C N., ADVOCATE)
THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
ORDER DATED 11.01.2024 IN CRL.A.NO.25031/2022 PASSED
BY THE LXXII ADDL. CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL, BANGALORE (CCH-73) CONFIRMING THE JUDGMENT
AND ORDER OF CONVICTION AND SENTENCE IN
C.C.NO.59382/2018 DATED 10.02.2022 PASSED BY THE XV
ADDL. SMALL CAUSES JUDGE AND XXIII ADDL.C.M.M.,
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NC: 2024:KHC:29270
CRL.RP No. 178 of 2024
C/W CRL.RP No. 197 of 2024
BENGALURU AND ALLOW THIS CRL.RP WITH COSTS
THROUGHOUT
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
(PER: HON'BLE MR JUSTICE V SRISHANANDA)
A joint memo filed which reads as under:
"The parties to both the case have at the
intervention of well wishes have come forward to
settle the above cases are hereby entering into this
joint memo.
The appellant Smt. Shylaja. R. and Sathish. R
under taken that they are liable to pay a sum of
Rs.1,57,500/- and Rs.53,000/- to the respondent as
full and final settlement".
2. In view of the joint memo, revision petition
stands disposed of.
3. After payment of entire amount as agreed in
the joint memo by the end of November-2024, the fine
amount ordered by the Trial Magistrate confirmed by the
NC: 2024:KHC:29270
First Appellate Court in a sum of Rs.5000/- in both the
cases stands set aside.
4. Further, if the amount is not paid, as agreed in
the joint memo, conviction order passed by the Trial
Magistrate confirmed by the First Appellate Court stands
automatically restored.
Sd/-
(V SRISHANANDA)
JUDGE
LDC
