Sri S Manju vs Smt Uma
2024 Latest Caselaw 18775 Kant

Karnataka High Court

Sri S Manju vs Smt Uma on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:29902
                                                 CRL.RP No. 81 of 2022




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 26TH DAY OF JULY, 2024

                                   BEFORE
                 THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 81 OF 2022
            BETWEEN:

               SRI. S. MANJU,
               S/O SRINIVAS,
               AGED ABOUT 38 YEARS,
               R/AT 9/18, 2ND CROSS, 2ND MAIN,
               KRISHNAMURTHY LAYOUT,
               D.R.C. POST, BALAJI NAGAR,
               BANGALORE-560 029.

               ALSO AT
               SRI. S. MANJU
               S/O SRINIVAS,
               AGED ABOUT 38 YEARS,
               R/AT 10/4, NANJUDESHWARA NILAYA,
               2ND MAIN ROAD, 4TH CROSS,
Digitally      VENKATESHWARA LAYOUT,
signed by
MALATESH       SUDDAGUNTE PALYA,
KC             BANGALORE-560 029.
Location:
HIGH
COURT OF       PRESENTLY R/AT
KARNATAKA      MR. MANJU. S
               S/O SRINIVAS
               AGED ABOUT 38 YEARS,
               R/AT NO.7,
               3RD MAIN ROAD,
               7TH CROSS,
               THALAKAVERI STREET,
               MARUTHI NAGAR,
                              -2-
                                            NC: 2024:KHC:29902
                                        CRL.RP No. 81 of 2022




      NAGARABHAVI MAIN ROAD,
      BENGALURU-560 072.
                                                  ...PETITIONER
(BY SRI. JAGADISH J.R., ADVOCATE)

AND:

      SMT. UMA,
      D/O PADMANABH RAO,
      AGED ABOUT 63 YEARS,
      R/AT NO.28, 3RD CROSS,
      3RD MAIN, KRISHNAMURTHY LAYOUT,
      D.R.C. POST, BALAJI NAGAR,
      BENGALURU-560 072.
                                                 ...RESPONDENT
(BY SRI. NAVEEN KUMAR L., ADVOCATE)

       THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED 16.09.2021
PASSED BY THE LXII ADDL.CITY CIVIL AND SESSIONS JUDGE
IN CRL.A.NO.1274/2016 AND CONSEQUENTLY SETTING ASIDE
THE     JUDGMENT     DATED         01.10.2016     PASSED     IN
C.C.NO.14316/2012    BY   THE      HONBLE       19TH   A.C.M.M.,
BENGALURU AND DISMISS THE COMPLAINANT FILED BY THE
RESPONDENT ACQUITTING THE PETITIONER.

       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA
                             -3-
                                         NC: 2024:KHC:29902
                                      CRL.RP No. 81 of 2022




                         ORAL ORDER

Joint memo is filed by the parties, signed by their

respective Advocates and respondent.

2. In view of the joint memo, revision petition

stands disposed of.

3. After payment of entire amount as agreed in the

joint memo, sum of Rs.5,000/- ordered by the learned

Trial Magistrate confirmed by the First Appellate Court

towards defraying expenses of the State stands set aside.

4. Amount in deposit is ordered to be withdrawn

by the complainant/respondent under due identification.

Sd/-

(V SRISHANANDA) JUDGE

KAV