K R Ramachandrappa vs H B Nagi Reddy
2024 Latest Caselaw 18783 Kant

Karnataka High Court

K R Ramachandrappa vs H B Nagi Reddy on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                                 -1-
                                                             NC: 2024:KHC:29464
                                                         CRL.RP No. 499 of 2024




                       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. 499 OF 2024

                   BETWEEN:

                   K.R. RAMACHANDRAPPA
                   S/O LATE VENKATARAMANNA
                   AGED ABOUT 60 YEARS
                   R/A WARD NO.16
                   BAGEPALLI TOWN - 561 207
                   CHIKKABALLAPUR DISTRICT.
                                                                   ...PETITIONER
                   (BY SRI CHETHAN A.C, ADV.)
                   AND:

                   H.B. NAGI REDDY
                   S/O H.B. BYAPPA REDDY
                   AGED ABOUT 43 YEARS
                   REAL ESTATE DEALER
                   R/A HOSAHUDYA VILLAGE
                   KASABA HOBLI
Digitally signed   BAGEPALLI TOWN - 561 207
by NANDINI MS
Location: High
                   CHIKKABALLAPUR DISTRICT.
Court of                                                          ...RESPONDENT
Karnataka
                   (BY SRI SANDESH P NADIGER, ADV.)
                         THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PETITIONER
                   TO SET ASIDE THE JUDGMENT OF THE FIRST ADDITIONAL DISTRICT
                   AND SESSIONS JUDGE, CHIKKABALLAPUR DATED 12.03.2024 IN
                   CRL.A.NO.25/2023 (ANNEXURE A) CONVICTING THE PETITIONER
                   HEREIN U/S.138 OF NI ACT 1881 AND SET ASIDE THE JUDGMENT OF
                   THE CIVIL JUDGE AND JMFC BAGEPALLI DATED 22.06.2023 IN
                   C.C.NO.82/2020 (ANNEXURE B) CONFIRMING THE JUDGMENT OF
                   THE TRIAL COURT.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                   WAS MADE THEREIN AS UNDER:
                                -2-
                                             NC: 2024:KHC:29464
                                         CRL.RP No. 499 of 2024




CORAM:      HON'BLE MR JUSTICE V SRISHANANDA

                           ORAL ORDER

1. Both the parties are present before the Court.

2. Sri. Sandesh P. Nadiger, learned counsel for the

respondent has filed a memo dated 20.07.2024. The memo

reads as under:

"It is humbly prayed that this Hon'ble Court may be pleased to dispose the above Criminal Revision Petition since the parties have settled the matter out of court in the interest of Justice."

3. The memo is taken on record.

4. In view of the above memo, revision petition stands

disposed of as settled out of Court.

Sd/-

(V SRISHANANDA) JUDGE DN