J P Shashidhar vs M/S Hunasaghatta Mallikarjunappa And ...
2024 Latest Caselaw 12158 Kant

Karnataka High Court

J P Shashidhar vs M/S Hunasaghatta Mallikarjunappa And ... on 31 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                   NC: 2024:KHC:18690
                                               CRL.RP No. 444 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 31ST DAY OF MAY, 2024

                                     BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                    CRIMINAL REVISION PETITION NO. 444 OF 2024


            BETWEEN:
               J P SHASHIDHAR
               S/O PARAMESHWARAPPA,
               AGED ABOUT 53 YEARS,
               RESIDING AT JALDIHALLI POST,
               TARIKERE, CHIKKAMAGALURU,
               DISTRICT - 577547.


                                                       ...PETITIONER
            (BY SRI. SACHIN B S., ADVOCATE)

            AND:

               M/s.HUNASAGHATTA MALLIKARJUNAPPA AND CO.,
               APMC YARD, SHIVAMOGGA -577204.
Digitally      REP. BY ITS PARTNER,
signed by
MALATESH       H M MADHU
KC             S/O H M MALLAPPA, MAJOR,
Location:      R/O SHIVAMOGGA - 577204.
HIGH
COURT OF       REPRESENTED ITS AUTHORIZED SIGNATORY.
KARNATAKA

                                                     ...RESPONDENT
            (BY SRI.H.B.RUDRESH, ADVOCATE)

                   THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING
            THAT THIS HONBLE COURT MAY BE PLEASED TO SET ASIDE
                               -2-
                                             NC: 2024:KHC:18690
                                        CRL.RP No. 444 of 2024




THE IMPUGNED JUDGMENT DATED 23.02.2021 IN CRIMINAL
APPEAL NO.170 OF 2023 ON THE FILE OF II ADDL. DISTRICT
AND SESSIONS JUDGE, D.K. MANGALURU THERE                    BY
COMPROMISING THE ORDER DATED 22.10.2018 PASSED IN
C.C.NO.799 OF 2017, IN THE COURT OF JMFC- III COURT,
SHIVAMOGGA AND CONSEQUENTLY ALLOW THE APPEAL AS
PRAYED.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                             ORDER

Case called out.

2. An application is filed under Section 147 of the

Negotiable Instruments Act.

3. Perused the application. According to the

contents of the application, entire amount has been paid

by the accused to the complainant and the same is

acknowledged. Since the entire fine amount is paid, the

complaint needs to be dismissed and accused needs to be

acquitted by allowing the application. Accordingly

following:

NC: 2024:KHC:18690

ORDER

Application filed under Section 147 is allowed.

Accused stands acquitted.

Sd/-

JUDGE

SBN