Mr. Rajesh Sharma vs Shri Babanna Kunal
2024 Latest Caselaw 26312 Kant

Karnataka High Court

Mr. Rajesh Sharma vs Shri Babanna Kunal on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                       NC: 2024:KHC:44364
                                                   CRL.RP No. 448 of 2024




               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. 448 OF 2024

               BETWEEN:

               MR. RAJESH SHARMA
               S/O LATE B.N. SHARMA
               AGED ABOUT 58 YEARS
               R/A NO. 301, 27TH CROSS
               SECTOR-II, H.S.R LAYOUT
               BANGALORE 560102
                                                             ...PETITIONER
               (BY SMT. VANDANA P L., ADVOCATE)

               AND:

                 SHRI. BABANNA KUNAL,
                 S/O SEENA HANDA
                 AGED ABOUT 40 YEARS
                 R/A NO. 244, 7TH MAIN, 5TH PHASE,
Digitally signed VINAYAKA NAGAR, J.P NAGAR
by JUANITA
THEJESWINI       BANGALORE-560078
Location:                                                    ...RESPONDENT
HIGH COURT
OF                     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
KARNATAKA
                 TO ISSUE ANY APPROPRAITE ORDER SETTING ASIDE THE
                 JUDGMENT PASSED BY THE LD. HONBLE LV ADDITIONAL CITY
                 CIVIL   AND    SESSIONS     JUDGE,   AT   BENGALURU    IN
                 CRL.A.NO.723/2021 DATED 12.09.2023 (VIDE ANNEXURE A)
                 AND CONSEQUENTLY ALLOW THE CRIMINAL APPEAL FILED BY
                 THE PETITIONER HEREIN AND ETC.

                   THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
               ORDER WAS MADE THEREIN AS UNDER:
                                  -2-
                                               NC: 2024:KHC:44364
                                           CRL.RP No. 448 of 2024




CORAM: HON'BLE MR JUSTICE V SRISHANANDA

                          ORAL ORDER

Memo is filed by the learned Counsel for the revision

petitioner. The memo reads as under:

"The petitioner most humbly submits that subsequent to filing of the present petition the petitioner and the respondent has settled the matter before the trial court and the petitioner has paid entire cheque amount to the respondent and hence the present petition may kindly be disposed as not pressed in the interest of justice and equity."

2. In view of the memo, the Criminal Revision

Petition is dismissed as not pressed.

3. In view of disposal of the main petition, pending

Interlocutory Applications do not survive for consideration

and are accordingly, disposed of.

Sd/-

(V SRISHANANDA) JUDGE DL CT:JL