Vinod Yadav vs Venkataraju C
2024 Latest Caselaw 26962 Kant

Karnataka High Court

Vinod Yadav vs Venkataraju C on 11 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                                   -1-
                                                               NC: 2024:KHC:45648
                                                          CRL.RP No. 1081 of 2023




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 11TH DAY OF NOVEMBER, 2024

                                                 BEFORE
                               THE HON'BLE MR JUSTICE V SRISHANANDA
                          CRIMINAL REVISION PETITION NO. 1081 OF 2023
                       BETWEEN:

                       VINOD YADAV,
                       S/O. SRINIVAS,
                       AGED ABOUT 32 YEARS,
                       R/AT. NO.15 AND 22, 1ST FLOOR,
                       SRI. ANNAPOORNESHWARI NILAYA,
                       OPP. STATE BANK OF INDIA,
                       ATM ABBIGERE,
                       CHIKKABANAVARA MAIN ROAD,
                       CHIKKABANAVARA POST,
                       BENGALURU - 560 090.
                                                                    ...PETITIONER
                       (BY SRI. ANAND R.V., ADVOCATE)

                       AND:

                       VENKATARAJU C.,
Digitally signed by
                       S/O. CHIKKANNA,
SUVARNA T
Location: HIGH COURT
                       AGED ABOUT 37 YEARS,
OF KARNATAKA
                       R/AT.NO.87,
                       SOMASHETTIHALLI
                       CHIKKABANAVARA POST,
                       BENGALURU - 560 090.
                                                                   ...RESPONDENT
                       (BY SRI. KUMARI M., ADVOCATE)

                              THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C BY THE
                       ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
                       JUDGMENT, ORDER, CONVICTION AND SENTENCE DATED
                       07.01.2022 IN C.C.NO.8086/2018 PASSED BY THE C.J.M.
                                   -2-
                                                 NC: 2024:KHC:45648
                                            CRL.RP No. 1081 of 2023




BENGALURU RURAL DISTRICT AT BENGALURU AND ALSO
CRL.APPEAL NO.14/2022 VIDE JUDGMENT DATED 31.05.2023
PASSED BY THE VI ADDL. DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT AND ACQUIT THE PETITIONER
FOR THE OFFENCE P/U/S 138 OF N.I. ACT AND ETC.

     THIS PETITION, COMING ON FOR HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                           ORAL ORDER

Joint memo is filed and signed by the respective

Advocates, revision petitioner and respondent.

2. In terms of the joint memo, the revision petition

stands disposed of.

3. It is made clear that if the amount is not paid as

agreed in the joint memo, order of the learned Trial Magistrate

confirmed by the First Appellate Court stands restored

automatically.

4. In view of the settlement and after payment of the

entire amount, fine amount of Rs.25,000/- awarded by the

learned Trial Magistrate confirmed by the learned Judge in the

NC: 2024:KHC:45648

First Appellate Court towards defraying expenses of the State is

hereby set aside.

SD/-

(V SRISHANANDA) JUDGE

BN