Lokesh V Amin vs Balakrishna Devadiga
2024 Latest Caselaw 12247 Kant

Karnataka High Court

Lokesh V Amin vs Balakrishna Devadiga on 3 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2024:KHC:18740
                                                    CRL.RP No. 613 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF JUNE, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 613 OF 2021
              BETWEEN:

              LOKESH V AMIN, MAJOR,
              AGED ABOUT 50 YEARS, S/O VITTALA AMIN,
              R/O NARSI BUILDING, D.NO.10-77(F),
              SAMPIGE NAGARA, UDYAVARA
              UDUPI TALUK AND DISTRICT - 574 118.
                                                              ...PETITIONER
              (BY SMT.HALEEMA AMEEN, ADVOCATE)

              AND:

              BALAKRISHNA DEVADIGA,
              AGED ABOUT 47 YEARS,
              S/O LATE B.K.DEVADIGA,
              R/O DOOR NO.2-181, 7TH CROSS,
              INDIRA NAGARA, KUKKIKATTE,
              UDUPI TALUK AND DISTRICT - 574 118.
Digitally                                                    ...RESPONDENT
signed by R
MANJUNATHA
Location:
              (BY SRI. RAVISHANKAR SHASTRY G., ADVOCATE)
HIGH COURT
OF                  THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C., PRAYING
KARNATAKA
              TO SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION DATED
              23.04.2019 IN C.C.NO.556/2014 PASSED BY THE III ADDL. CIVIL
              JUDGE AND JMFC UDUPI AND THE ORDER DATED 10.02.2020 IN
              CRL.A.NO.96/2019 PASSED BY THE PRL.DISTRICT AND SESSIONS
              COURT UDUPI DISTRICT, UDUPI CONFIRMING THE JUDGMENT AND
              ORDER OF TRIAL COURT AND ACQUIT THE PETITIONER/ACCUSED
              FOR THE OFFENCE P/U/S 138 OF THE N.I ACT.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
              COURT MADE THE FOLLOWING:
                                            -2-
                                                         NC: 2024:KHC:18740
                                                     CRL.RP No. 613 of 2021




                                      ORDER

Sri. Ravishankar Shastry.G., learned counsel for the

respondent submits that original respondent/complainant died

in the year 2021. Smt. Haleema Ameen submits that later on,

the petitioner/accused said to have settled the dispute amicably

with the legal representatives of the original complainant.

2. Placing the submission of Smt. Haleema Ameen,

learned counsel for the revision petitioner that the matter is

settled, the revision petition stands disposed off.

3. However, if there is any need, the revision petition

may be restored to file by filing necessary application.

4. In view of the above, I.A.No.1/2021 stands

consigned to the records.

Sd/-

JUDGE

SMJ