Girish S vs Bharath Kumar V
2024 Latest Caselaw 27293 Kant

Karnataka High Court

Girish S vs Bharath Kumar V on 13 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                                  -1-
                                                                NC: 2024:KHC:45968
                                                          CRL.RP No. 1107 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF NOVEMBER, 2024

                                                 BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 1107 OF 2024


                   Between:

                   Girish S.
                   S/o Srinivas,
                   Aged about 44 years,
                   R/at No. 1050/G
                   2nd Floor, 5th Block,
                   18th 'A' Road, Rajajinagar,
                   Bengaluru-560010.
                                                                        ...Petitioner
                   (By Sri Jay Kishan Sharma, Advocate for
                       Sri M.Chennakrishnappa., Advocate)

                   And:

Digitally signed   Bharath Kumar V.,
by VEERENDRA
KUMAR K M          S/o S.Venkatesha Babu
Location: HIGH     Aged about 33 years,
COURT OF           R/at No.123, 2nd Main Road,
KARNATAKA
                   9th Cross, Chamarajpet,
                   Bengaluru-560009.

                   Having Office at
                   M/s Bharath Kumar V. @ Associates,
                   No. B-304, 3rd Floor,
                   Brigade Majestic,
                   1st Main Road, Gandhinagara,
                   Bengaluru-560009.
                                                                      ...Respondent
                   (By Sri Bharath Kumar V., Party-in-Person)
                               -2-
                                               NC: 2024:KHC:45968
                                      CRL.RP No. 1107 of 2024




       This Criminal Revision Petition is filed u/s 397 r/w 401
Cr.P.C. praying to set aside the orders dated 27.09.2021,
passed by the appellate court as per document no.2 and further
remand back the case before the trial court to conclude a fair
trial to dispose the case on merits and in C.C.No.33746/2018
on the file of the Hon'ble XV A.C.M.M at Bengaluru city dated
10.02.2020 as per Document No.1.

      This Criminal Revision Petition, coming on for admission,
this day, order was made therein as under:

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                       ORAL ORDER

Joint affidavit is filed. Joint affidavit reads as under:

"JOINT AFFIDAVIT

I, Girish S, S/o Srinivas, aged about 44 years, R/o No.1050/G, 2nd Floor, 5th Block, 18th A Road, Rajajinagar, Bengaluru - 560 010 (herein after referred to as the Petitioner) I, Bharath Kumar V, S/o S Venkatesh Babu, Aged about 35 years, R/o No.123, 2nd Main Road, 9th Cross, Chamarajpet, Bengaluru - 560 018 (herein after referred to as the Respondent) do hereby solemnly state and affirm as under:

1. It is stated that the present petition is being preferred by the Petitioner impugning judgment and order dated 10.02.2020 passed by the

NC: 2024:KHC:45968

Hon'ble XV Addl. Chief Metropolitan Magistrate, Bengaluru, in matter bearing C.C. No.33746/2018 and further affirmed by the judgment and order dated 27.09.2021 passed by the Hon'ble LXI Addl. City Civil and Sessions Judge, Bengaluru (CCH 62) in matter bearing Crl.A.No.470/2020.

2. It is stated that during the course of the present Petition, the parties herein have entered into a compromise and the Respondent herein has agreed to express his no objection in allowing the present matter, subject to the Petitioner paying him a sum of Rs.10,000/- on this day.

3. The parties herein have entered into the present compromise in their free will, without coercion, fraud, misinterpretation etc."

In view of the joint affidavit, criminal revision petition

stands disposed of.

Sd/-

(V SRISHANANDA) JUDGE

SD