Sri Jayaprakash B vs Mr. T V Stephan
2024 Latest Caselaw 12801 Kant

Karnataka High Court

Sri Jayaprakash B vs Mr. T V Stephan on 7 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                       NC: 2024:KHC:19781
                                                CRL.RP No. 1475 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 7TH DAY OF JUNE, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1475 OF 2023
            BETWEEN:

            SRI. JAYAPRAKASH B,
            AGED ABOUT 53 YEARS,
            S/O BADIGAPPA H.,
            R/AT NO.5/55,
            OLD POLICE STATION ROAD,
            KADUGONDANAHALLI,
            BANGALORE - 560 045.
                                                              ...PETITIONER
            (BY SRI.RAMESH H.E., ADVOCATE)

            AND:

            MR.T.V.STEPHAN,
            AGED ABOUT 62 YEARS,
Digitally   S/O LATE M.E.VARGHESE,
signed by
MALATESH    R/AT FALT NO.B 203,
KC          ANAND BAIRAVI APARTMENTS,
Location:   HENNUR MAIN ROAD,
HIGH
COURT OF    KACHARAKANAHALLI,
KARNATAKA   BANGALORE - 560 045.
                                                           ...RESPONDENT
            (BY SRI. MUNIRAJU K., ADVOCATE)

                   THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C.,
            PRAYING    TO   ALLOW   THE    REVISION,    SET   ASIDE   THE
            JUDGMENT IN CRL.A.NO.25275/2022, ON THE FILE OF THE
                                 -2-
                                               NC: 2024:KHC:19781
                                         CRL.RP No. 1475 of 2023




LXXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL UNIT, BANGALORE, DATED 26.09.2023, CONFIRMING
THE   JUDGMENT       PASSED     BY     THE    33RD     ADDL.    CHIEF
METROPOLITAN         MAGISTRATE        DATED         14.09.2022      IN
C.C.NO.53116/2019, BY CALLING FOR RECORDS.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

Learned counsel for the petitioner has filed a memo

dated 05.06.2024, seeking withdrawal of the criminal

revision petition.

2. The memo reads as under:

"In the above the petitioner has paid Rs.13,00,000/- (Thirteen Lakh only) towards full and final settlement before the 33rd ACMM, Mayohall in CC.No.53116/2019, same was accepted by the Respondent. Before the Trial court both parties have signed memo.

Hence in view of the settlement, the petitioner most respectfully prayed that this Hon'ble court be pleased withdraw the petition, in the interest of justice."

NC: 2024:KHC:19781

3. In view of the memo, this criminal revision petition

is dismissed as withdrawn.

Sd/-

JUDGE

HDK