Smt Nanjamma vs Smt Hemalatha
2024 Latest Caselaw 18796 Kant

Karnataka High Court

Smt Nanjamma vs Smt Hemalatha on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                   NC: 2024:KHC:29717
                                               CRL.RP No. 888 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. 888 OF 2021
            BETWEEN:

            SMT. NANJAMMA,
            AGED 40 YEARS,
            D/O SRI. SHIVARAJU,
            R/O NO.5, 16TH MAIN ROAD,
            GOVERNMENT QUARTERS,
            NEAR JJ APARTMENT AND
            NEAR VIJAYNAGAR CLUB,
            BENGALURU - 560 040.
                                                        ...PETITIONER
            (BY SRI. SATYANARAYANA CHALKE S., ADVOCATE)

            AND:

            SMT. HEMALATHA,
Digitally   AGED 35 YEARS,
signed by
MALATESH    W/O RAJESH,
KC          D/O SRI. LINGAPPA,
Location:   R/O NO.15, 16TH MAIN ROAD,
HIGH
COURT OF    GOVERNMENT QUARTERS,
KARNATAKA   NEAR JJ APARTMENT AND
            NEAR VIJAYNAGAR CLUB,
            BENGALURU - 560 040.
                                                       ...RESPONDENT
            (BY SRI.N.MANOHAR, ADVOCATE VIDE ORDER
                DATED 16.07.2024)
                                    -2-
                                                 NC: 2024:KHC:29717
                                             CRL.RP No. 888 of 2021




     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C.,
PRAYING TO i) SET ASIDE THE JUDGMENT DATED 03.01.2019
PASSED BY THE XXIII ADDL.C.M.M., BENGALURU IN
C.C.NO.6888/2017 PASSED BY HER CONVICTING AND
SENTENCING THE PETITIONER FOR THE OFFENCE P/U/S 138
OF N.I. ACT DIRECTING THE PAYMENT OF A SUM OF
RS.3,95,000/-    TO    RESPONDENT/COMPLAINANT      AS
COMPENSATION.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:        HON'BLE MR JUSTICE V SRISHANANDA

                                ORAL ORDER

Joint memo is filed by the parties and signed by their

respective Advocates.

2. The revision petition stands dismissed in terms of the

compromise petition.

The amount in deposit is ordered to be withdrawn by the

complainant under due identification.

Since the entire fine amount is settled between the

parties, the fine amount ordered by the learned Trial Magistrate

in a sum of Rs.5,000/- towards the defraying expenses of the

State is hereby set aside.

Sd/-

(V SRISHANANDA) JUDGE

PN