Sri. G Ganesh vs Sri. Vamsee K
2024 Latest Caselaw 18784 Kant

Karnataka High Court

Sri. G Ganesh vs Sri. Vamsee K on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                              NC: 2024:KHC:29456
                                                         CRL.RP No. 658 of 2021




                     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. 658 OF 2021
                BETWEEN:

                SRI G. GANESH
                S/O LATE H. GURUNATH,
                R/AT NO. 2021
                18TH-A- MAIN, J.P. NAGAR
                II PHASE, BENGALURU - 560 078.
                                                                     ...PETITIONER
                (BY SRI BHADRAVADI SIDDESWARA, ADV.)
                AND:

                SRI VAMSEE K
                S/O SRI CHANDRASHEKAR
                R/AT NO. 138, RR LAYOUT
                NEAR SAIBABA TEMPLE
                ARAKERE, BENGALURU - 560 076.
                                                                    ...RESPONDENT
                      THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
                SET ASIDE THE ORDER / JUDGMENT DATED 08.01.2021 PASSED BY
Digitally       THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
signed by
NANDINI MS      BENGALURU IN CRL.A.NO.352/2018, CONFIRMING THE JUDGMENT
Location:       AND SENTENCE DATED 30.01.2018 PASSED BY THE COURT OF XXII
High Court of   ADDL.C.M.M., BENGALURU IN C.C.NO.7581/2014 BY ALLOWING
Karnataka
                THIS CRL.RP.

                     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                WAS MADE THEREIN AS UNDER:

                CORAM:     HON'BLE MR JUSTICE V SRISHANANDA

                                          ORAL ORDER

1. Heard learned counsel for the revision petitioner.

NC: 2024:KHC:29456

2. Sri. Bhadavadi Siddeswara, learned counsel submits that

this Court has already disposed of Crl.RP.No.587/2021 and the

facts involved in the present matter is practically similar and in

terms of the order passed in Crl.RP.No.587/2021, the present

revision petition can also be disposed of.

3. Placing his submission on record, this criminal revision

petition is partly allowed in terms of the order passed in

Crl.RP.No.587/2021 disposed of on 28.06.2024.

4. Time is granted for the revision petitioner to pay balance

amount till 31.08.2024. The amount of fine of Rs.2,000/-

imposed by the trial Magistrate confirmed by the first appellate

Court towards defraying charges of the State is hereby set-

aside.

Sd/-

(V SRISHANANDA) JUDGE

DN