Smt. S. Uma vs H T Venkatesha
2024 Latest Caselaw 26299 Kant

Karnataka High Court

Smt. S. Uma vs H T Venkatesha on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                       NC: 2024:KHC:44513
                                                   CRL.RP No. 332 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 5TH DAY OF NOVEMBER, 2024

                                       BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO.332 OF 2022


            BETWEEN:

            1.    SMT. S UMA
                  W/O LATE SRINIVAS KUMARA
                  AGED ABOUT 44 YEARS
                  R/AT 549, 1ST FLOOR, 6TH CROSS
                  2ND MAIN, ALANAHALLI LAYOUT
                  MYSURU - 570 026
                                                            ...PETITIONER
            (BY SRI KUMARA.K.G, ADVOCATE)
            AND:

            1.    H T VENKATESHA
                  S/O LATE THIRUMALA SHETTY
                  AGED ABOUT 56 YEARS
                  R/AT 500, 6TH CROSS, 7TH MAIN,
                  ALANAHALLI LAYOUT
Digitally         MYSURU - 570 026
signed by                                                  ...RESPONDENT
MALATESH    (BY SRI SANATH KUMARA K M, ADVOCATE)
KC
Location:         THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
HIGH        CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
COURT OF
KARNATAKA   DATED 17.11.2021 PASSED BY THE PRINCIPAL DISTRICT AND
            SESSIONS     JUDGE,    MYSURU   IN  CRL.A.NO.135/2020
            CONFIRMING THE ORDER DATED 29.07.2020 PASSED BY THE
            J.M.F.C. - III COURT, MYSURU IN C.C.NO.1587/2015
            CONVICTING THE PETITIONER FOR THE OFFENCE P/U/S 138
            OF N.I. ACT AND ACQUIT THE PETITIONER OF CHARGE
            LEVELED AGAINST HIM.

                THIS PETITION, COMING ON FOR HEARING, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
                                 -2-
                                             NC: 2024:KHC:44513
                                         CRL.RP No. 332 of 2022




CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Joint memo is filed signed by counsel for the revision

petitioner, counsel for the respondent and the respondent.

2. In view of the joint memo, revision petition stands

disposed of.

3. Amount of Rs.5,000/- imposed by the learned Trial

Magistrate, confirmed by the First Appellate Court towards

defraying expenses of the State is hereby set aside.

4. Amount in deposit, if any, is ordered to be

withdrawn by the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

MR