Mr. S S Ananthakrishna vs Mr Vishwasa K L
2024 Latest Caselaw 14519 Kant

Karnataka High Court

Mr. S S Ananthakrishna vs Mr Vishwasa K L on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2024:KHC:23309
                                                     CRL.RP No. 35 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 25TH DAY OF JUNE, 2024

                                         BEFORE
                        THE HON'BLE MR JUSTICE V SRISHANANDA
                     CRIMINAL REVISION PETITION NO. 35 OF 2021
                 BETWEEN:

                 MR. S. S. ANANTHAKRISHNA
                 @ S. ADITHYA RAO,
                 AGED ABOUT 43 YEARS,
                 S/O. MR LATE SRINIVAS RAO,
                 R/AT SHIDLE ESTATE, MENASE,
                 BHARATHINAGR POST, SHRINGERI TALUQ,
                 CHIKKAMAGALURU-577 139.
                                                           ...PETITIONER
                 (BY SRI. SATYANARAYANA CHALKE S.,ADVOCATE)
                 AND:

                 MR. VISHWASA. K. L.
                 AGED ABOUT 31 YEARS,
                 S/O MR. M. S. LAKSHMAN RAO,
                 R/AT NO.764, 14TH CROSS,
Digitally        16TH MAIN, 2ND STAGE, BTM LAYOUT,
signed by        BENGALURU-560 076.
YAMUNA K L                                                  ...RESPONDENT
Location: High   (BY SRI. KRISHNA B J.,ADVOCATE)
Court of
Karnataka             THIS CRL.RP. IS FILED U/S. 397 R/W 401 OF CR.P.C.
                 PRAYING TO 1.SET ASIDE THE JUDGMENT OF CONVICTION
                 AND SENTENCE DATED 12.04.2019 C.C.NO.13046/2017 ON
                 THE FILE OF THE XIX A.C.M.M., AT BENGALURU CONVICTING
                 THE ACCUSED FOR THE OFFENCE P/U/S 138 OF THE N.I ACT
                 AND SENTENCING HIM TO PAY A FINE OF RS.8,00,000/- AND
                 IN DEFAULT TO UNDERGO S.I FOR THREE MONTHS.

                      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                 THE COURT MADE THE FOLLOWING:
                                -2-
                                             NC: 2024:KHC:23309
                                          CRL.RP No. 35 of 2021




                             ORDER

Joint memo filed reporting the payment of entire sum of

Rs.4,00,000/-.

2. In view of the payment of a sum of Rs.4,00,000/-

and under a private settlement, revision petition stands

disposed of.

3. Respondent/complainant is permitted to withdraw

the amount of Rs.2,00,000/- in deposit.

Sd/-

JUDGE

LDC