Mr. Chandrashekar M S vs Mr. Gobindram K Chawla
2024 Latest Caselaw 19175 Kant

Karnataka High Court

Mr. Chandrashekar M S vs Mr. Gobindram K Chawla on 31 July, 2024

Author: V. Srishananda

Bench: V. Srishananda

                                          -1-
                                                    NC: 2024:KHC:30214
                                                 CRL.RP No.222 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 31ST DAY OF JULY, 2024
                                        BEFORE
                   THE HON'BLE MR. JUSTICE V. SRISHANANDA
                CRIMINAL REVISION PETITION NO.222 OF 2020


            BETWEEN:

            MR. CHANDRASHEKAR M.S.
            PROP. M/S. S.G. RENT A CAR
            AGED ABOUT 40 YEARS
            NO.2 SHOPPING STREET
Digitally   KUMARA PARK WEST
signed by   BANGALORE 560020.
MALATESH
KC                                                        ...PETITIONER
Location:   (BY SRI. MANU M.P. ADV.,)
HIGH
COURT OF    AND:
KARNATAKA
            MR. GOBINDRAM K. CHAWLA
            S/O KISHENDAS JETHANAND
            AGED ABOUT 77 YEARS
            PROP. M/S AMAR COMBINES
            NO.134-138, S.P. ROAD
            BENGALURU 560004
            REP. BY SPA HOLDER
            MR. MAHESH K. CHAWLA.
                                                        ...RESPONDENT
            (BY SRI. B.N. PRAKASH, ADV.,)


                 THIS CRL.R.P. IS FILED U/S 397 R/W 401 OF CR.P.C.
            PRAYING TO SET ASIDE THE JUDGMENT DATED 14.11.2019
            PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS
            JUDGE, BENGALURU IN CRL.A.NO.616/2019 BY CONFIRMING
            THE JUDGMENT AND CONVICTION ORDER DATED 26.12.2018
            PASSED BY THE XIX ADDL. C.M.M., BENGALURU IN
            C.C.NO.16428/2017 FOR THE OFFENCE P/U/S 138 OF N.I. ACT
            AND ACQUIT THE PETITIONER.
                              -2-
                                          NC: 2024:KHC:30214
                                       CRL.RP No.222 of 2020




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

CORAM:    HON'BLE MR. JUSTICE V. SRISHANANDA

                          ORAL ORDER

A memo is filed on 31.07.2024 by learned counsel for

the respondent.

2. Demand Draft in a sum of Rs.1,30,000/- is

tendered by the petitioner to the respondent. Same is

acknowledged in the order sheet.

3. In view of the payment of the agreed amount in

a sum of Rs.6,50,000/- as per settlement between the

parties before the First Appellate Court, the Revision

Petition stands disposed of.

4. Fine amount in a sum of Rs.10,000/- imposed

by the learned Trial Magistrate confirmed by the First

Appellate Court towards the defraying expenses of the

State stands set aside.

NC: 2024:KHC:30214

5. The amount in deposit is ordered to be

withdrawn by the petitioner/accused under due

identification.

Sd/-

(V. SRISHANANDA) JUDGE

ABK