Sri M Manjunath vs Sri Rajendra Reddy
2024 Latest Caselaw 26966 Kant

Karnataka High Court

Sri M Manjunath vs Sri Rajendra Reddy on 11 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                  NC: 2024:KHC:45602
                                               CRL.RP No. 39 of 2024




                 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.39 OF 2024
            BETWEEN:

            1.    SRI M MANJUNATH
                  S/O LATE MARAPPA,
                  AGED ABOUT 57 YEARS,
                  R/AT NO.2, 1st CROSS
                  NEAR MINI TAJ MAHAL
                  MUTHAMMA LAYOUT,
                  VIJANAPURA
                  BENGALURU- 560016
                                                       ...PETITIONER
            (BY SRI. SHIVASHANKAR K.,ADVOCATE)
            AND:

            1.    SRI RAJENDRA REDDY
                  S/O LATE KRISHNA REDDY
                  AGED ABOUT 55 YEARS,
                  R/AT NO.115, KADA AGRAHARA
Digitally         BIDARAHALLI HOBLI,
signed by         DODDAGUBBI POST,
MALATESH          BENGALURU -560077
KC
                                                      ...RESPONDENT
Location:
HIGH        (BY SRI. VASANTHA A K, ADVOCATE)
COURT OF
KARNATAKA        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.PC PRAYING TO SET ASIDE THE ORDER PASSED BY THE
            COURT OF THE LXXII ADDL.CITY CIVIL AND SESSIONS JUDGE
            AT MAYO HALL, BENGALURU PASSED IN CRL.A.No.25034/2022
            DISMISSED THE APPEAL FILED BY THE PETITIONER HEREIN BY
            ITS ORDER DATED 05.10.2023 AND FURTHER TO SET ASIDE
            THE ORDER PASSED BY THE XXXIII A.C.M.M, MAYO HALL UNIT
            AT BENGALURU IN C.C.No.55932/2017, DATED 28.1.2022 BY
            ALLOWING THE ABOVE CRL.RP.
                                 -2-
                                             NC: 2024:KHC:45602
                                         CRL.RP No. 39 of 2024




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                            ORAL ORDER

Memo is filed, which reads as under:

"The petitioner and the respondent have agreed to settle the matter amicably for a total sum of Rs.9,00,000/- (Nine Lakhs only) and the said amount has to be paid by the petitioner within two months from today. The respondent has also agreed to receive the same. In view of said settlement, the Hon'ble Court be pleased to dispose of the above Crl.Revision Petition by setting aside the judgment of the Court below in the above case in the interest of justice and equity."

2. Placing the memo on record, revision petition

stands disposed of.

3. Amount as agreed in the joint memo shall be paid

by the revision petitioner to the respondent, failing which the

order of the Trial Court stands restored automatically.

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

withdrawn by the complainant under due identification.

NC: 2024:KHC:45602

5. After payment of the amount as mentioned in the

joint memo, sum of Rs.5,000/- imposed by the learned Trial

Magistrate, confirmed by the First Appellate Court stand set

aside.

Sd/-

(V SRISHANANDA) JUDGE

MR