Laxmi C vs Girijamma
2024 Latest Caselaw 11750 Kant

Karnataka High Court

Laxmi C vs Girijamma on 28 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                                  -1-
                                                            NC: 2024:KHC:17837
                                                        CRL.RP No. 423 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 28TH DAY OF MAY, 2024

                                             BEFORE
                          THE HON'BLE MR JUSTICE V SRISHANANDA
                       CRIMINAL REVISION PETITION NO.423 OF 2021
                   BETWEEN:
                   LAXMI C.,
                   W/O. CHANDRASHEKAR,
                   AGED 50 YEARS,
                   R/AT. DOOR NO.245,
                   2ND MAIN, KAVERIPURA,
                   RAVINNANDANA SCHOOL ROAD,
                   BENGALURU-560079.
                                                                  ...PETITIONER
                   (BY SRI. B. RAMESH, ADVOCATE)

                   AND:
                   GIRIJAMMA @ GIRIJAMMA S.B.,
                   AGED 48 YEARS,
                   W/O. NAGARAJU,
                   R/AT. DOOR NO.150, 4TH MAIN,
                   3RD CROSS, SAMPIGE LAYOUT,
                   PATTEGARAPALYA MAIN ROAD,
Digitally signed   BENGALURU-560079.
by
MARKONAHALLI                                                     ...RESPONDENT
RAMU PRIYA
Location: HIGH
COURT OF
KARNATAKA
                         THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH 401
                   CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
                   11.11.2020 PASSED BY THE LVIII ADDITIONAL CITY CIVIL AND
                   SESSIONS JUDGE (CCH-59) AT BANGALORE IN CRL.A.NO.270/2018
                   IN CONFIRMING THE JUDGMENT OF CONVICTION AND ORDER OF
                   SENTENCE DATED 09.11.2017 PASSED BY THE XXIII ACMM,
                   BANGALORE     IN   C.C.NO.10299/2015  BY  ACQUITTING   THE
                   PETITIONER.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                 -2-
                                               NC: 2024:KHC:17837
                                          CRL.RP No. 423 of 2021




                              ORDER

Sri. B.Ramesh, learned counsel for the petitioner has

filed a memo dated 28.05.2024 reporting that the matter

is settled out of Court. The memo reads as under:

"The petitioner above named respectfully submits that being aggrieved against the order dated 11.11.2020 passed in Criminal Appeal No.270/2018 by the 58th Additional City Civil Judge and Sessions Judge, (CCH-59) at Bengaluru and judgment and sentence dated 09.11.2017 passed in CC No.12099/2015 passed by the 22nd Additional Chief Metropolitan Magistrate, Bangalore had preferred this Criminal Revision Petition.

2. It is submitted that, during the pendency of the present proceedings both the petitioner and the respondent herein have settled the dispute among themselves wherein the petitioner had paid amount claimed by the respondent and the same was reported before the learned magistrate in CC No.12099/2015 on the file of the 22nd Additional Chief Metropolitan Magistrate, Bengaluru and accordingly the petitioner has complied with the judgment and sentence passed by the learned Magistrate. Hence, the petitioner has filed this memo by reporting the settlement

NC: 2024:KHC:17837

arrived between the parties before the learned trial judge. Accordingly, this Hon'ble Court may be pleased to accept this memo and dispose of the above matter in terms of the settlement arrived between the parties before the learned magistrate in terms of the said judgment and sentence, in the ends of justice."

2. Memo is taken on record.

3. In view of the above memo, petition stands

disposed off.

Sd/-

JUDGE

HJ