Karnataka High Court
Sri S Kumaraswamy vs Sri B S Nataraja on 25 July, 2024
Author: V Srishananda
Bench: S Vishwajith Shetty, V Srishananda
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NC: 2024:KHC:29557
CRL.RP No. 521 of 2022
C/W CRL.RP No. 512 of 2022
CRL.RP No. 516 of 2022
CRL.RP No. 520 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 521 OF 2022
C/W
CRIMINAL REVISION PETITION NO. 512 OF 2022
CRIMINAL REVISION PETITION NO. 516 OF 2022
CRIMINAL REVISION PETITION NO. 520 OF 2022
IN CRIMINAL REVISION PETITION NO. 521 OF 2022
BETWEEN:
SRI. S. KUMARASWAMY
S/O LATE SHANTHAVEERAIAH
AGED ABOUT 45 YEARS
R/AT NO 254/2
VEERABHADRA NILAYA
TGN LAYOUT, B.H.ROAD
BEHIND MEENAKSHI BHAVANA
Digitally
signed by NEAR GOVT. JUNIOR COLLEGE
NARAYANA
UMA SHIVAMOGGA - 577 201.
Location:
HIGH COURT
OF ...PETITIONER
KARNATAKA (BY SRI. VIJAY KRISHNA BHAT M, ADVOCATE)
AND:
SRI B S NATARAJA
S/O. R SRINIVASA
AGED ABOUT 48 YEARS
R/AT: NO: 38/12, 2ND MAIN ROAD
OPP: AISHWARYA APARTMENTS
SHIVANAGAR, BENGALURU - 560 010.
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NC: 2024:KHC:29557
CRL.RP No. 521 of 2022
C/W CRL.RP No. 512 of 2022
CRL.RP No. 516 of 2022
CRL.RP No. 520 of 2022
...RESPONDENT
(BY SRI. SHANTAKUMAR K C, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT DATED 24.01.2022 PASSED BY
THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-56) IN CRL.A.NO.1160/2016 AND ETC.,
IN CRIMINAL REVISION PETITION NO. 512 OF 2022
BETWEEN:
SRI. S. KUMARASWAMY
S/O LATE SHANTHAVEERAIAH
AGED ABOUT 45 YEARS
R/AT NO 254/2
VEERABHADRA NILAYA
TGN LAYOUT, B.H.ROAD
BEHIND MEENAKSHI BHAVANA
NEAR GOVT. JUNIOR COLLEGE
SHIVAMOGGA - 577 201.
...PETITIONER
(BY SRI. VIJAY KRISHNA BHAT M, ADVOCATE)
AND:
SRI. B S NATARAJA
S/O. R SRINIVASA
AGED ABOUT 48 YEARS
R/AT: NO: 38/12, 2ND MAIN ROAD
OPP: AISHWARYA APARTMENTS
SHIVANAGAR, BENGALURU - 560 010.
...RESPONDENT
(BY SRI. SHANTAKUMAR K C, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT DATED 24.01.2022 PASSED BY
THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-56) IN CRL.A.NO.1163/2016 AND ETC.,
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NC: 2024:KHC:29557
CRL.RP No. 521 of 2022
C/W CRL.RP No. 512 of 2022
CRL.RP No. 516 of 2022
CRL.RP No. 520 of 2022
IN CRIMINAL REVISION PETITION NO. 516 OF 2022
BETWEEN:
SRI. S. KUMARASWAMY
S/O LATE SHANTHAVEERAIAH
AGED ABOUT 45 YEARS
R/AT NO 254/2
VEERABHADRA NILAYA
TGN LAYOUT, B.H.ROAD
BEHIND MEENAKSHI BHAVANA
NEAR GOVT. JUNIOR COLLEGE
SHIVAMOGGA - 577 201.
...PETITIONER
(BY SRI. VIJAYA KRISHNA BHAT M, ADVOCATE)
AND:
SRI B S NATARAJA
S/O. R SRINIVASA
AGED ABOUT 48 YEARS
R/AT: NO: 38/12, 2ND MAIN ROAD
OPP: AISHWARYA APARTMENTS
SHIVANAGAR, BENGALURU - 560 010.
...RESPONDENT
(BY SRI. SHANTAKUMAR K C, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT DATED 24.01.2022 PASSED BY
THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-56) IN CRL.A.NO.1161/2016 AND ETC.,
IN CRIMINAL REVISION PETITION NO. 520 OF 2022
BETWEEN:
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NC: 2024:KHC:29557
CRL.RP No. 521 of 2022
C/W CRL.RP No. 512 of 2022
CRL.RP No. 516 of 2022
CRL.RP No. 520 of 2022
SRI. S. KUMARASWAMY
S/O LATE SHANTHAVEERAIAH
AGED ABOUT 45 YEARS
R/AT NO 254/2
VEERABHADRA NILAYA
TGN LAYOUT, B.H.ROAD
BEHIND MEENAKSHI BHAVANA
NEAR GOVT. JUNIOR COLLEGE
SHIVAMOGGA - 577 201.
...PETITIONER
(BY SRI. VIJAYA KRISHNA BHAT M, ADVOCATE)
AND:
SRI B S NATARAJA
S/O. R SRINIVASA
AGED ABOUT 48 YEARS
R/AT: NO: 38/12, 2ND MAIN ROAD
OPP: AISHWARYA APARTMENTS
SHIVANAGAR, BENGALURU - 560 010.
...RESPONDENT
(BY SRI. SHANTAKUMAR K C, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT DATED 24.01.2022 PASSED BY
THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-56) IN CRL.A.NO.1162/2016 AND ETC.,
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
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NC: 2024:KHC:29557
CRL.RP No. 521 of 2022
C/W CRL.RP No. 512 of 2022
CRL.RP No. 516 of 2022
CRL.RP No. 520 of 2022
ORAL ORDER
(PER: HON'BLE MR JUSTICE V SRISHANANDA)
1. Joint memo is filed in respect of all the four revision
petitions.
2. Placing the joint memo on record, all the four criminal
revision petitions stand disposed of in terms of the joint
memo.
3. It is made clear that balance of Rs.8,80,000/- is not paid
as agreed in the joint memo, the order of conviction and
sentence passed by the Trial Magistrate confirmed by the
First Appellate Court stands restored automatically.
4. After payment of entire agreed amount of
Rs.10,00,000/- as agreed in the joint memo, fine
amount of Rs.10,000/- ordered by the Trial Magistrate
confirmed by the First Appellate Court in each of the
revision petitions towards the defraying expenses of the
State stands set aside.
NC: 2024:KHC:29557
The amount in deposit in a sum of Rs.1,20,000/- is
ordered to be withdrawn by the respondent/complainant under
due identification.
Sd/-
(V SRISHANANDA)
JUDGE
UN
