Sri Ranganath H vs Sri H C Kenchegowda
2024 Latest Caselaw 27527 Kant

Citation : 2024 Latest Caselaw 27527 Kant
Judgement Date : 15 November, 2024

Karnataka High Court

Sri Ranganath H vs Sri H C Kenchegowda on 15 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                   NC: 2024:KHC:46538
                                               CRL.RP No. 767 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 15TH DAY OF NOVEMBER, 2024

                                    BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 767 OF 2021
            BETWEEN:

            SRI. RANGANATH H,
            S/O HANUMANTHAPPA,
            AGED ABOUT 43 YEARS,
            WORKING AS MECHANIC,
            BMTC 9TH DEPOT, PEENYA 2ND STAGE,
            BANGALORE - 560 058.
                                                        ...PETITIONER
            (BY SRI. RAJESHWARI M, ADVOCATE)

            AND:

            SRI. H.C. KENCHEGOWDA,
            S/O SRI. CHIKKANNA,
            AGED ABOUT 48 YEARS,
            R/AT NO.217, 11TH CROSS,
Digitally
signed by   PRASANNA LAYOUT,
MALATESH    MAHADESHWARA MAIN ROAD,
KC
Location:   VISWANEEDAM POST,
HIGH        BANGALORE - 560 091
COURT OF
KARNATAKA                                              ...RESPONDENT
            (BY SRI. K.P. BHUVAN, ADVOCATE)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT DATED 06.01.2021
            PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS
            JUDGE (CCH-65), BENGALURU IN CRL.A.NO.594/2018,
            CONFIRMING THE ORDER DATED 08.03.2018 PASSED BY THE
            XII ADDL.C.M.M., BENGALURU IN C.C.NO.22180/2015.
                               -2-
                                           NC: 2024:KHC:46538
                                       CRL.RP No. 767 of 2021




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


                        ORAL ORDER

Sum of Rs.50,000/- (Rupees Fifty Thousand Only) is

tendered by the petitioner to the respondent.

2. The same is acknowledged in the order sheet.

3. The joint memo is filed. Joint memo reads as under :

"Both the parties submit as follows;

1) Both the parties have amicably settled the issues.

2) The petitioner herein as agreed to settle the said issue for a sum of Rs.2,00,000/- and accordingly the petitioner has paid a sum of Rs.50,000/- by way of cash on 15-11-2024.

3) The petitioner is submitting a cheque for a sum of Rs.75,000/- each dated : 15-01-2025 & 15-03-2025. The respondent herein accepts/acknowledges a cash of Rs.50,000/-

along with the cheque. In-view of the above terms and conditions agreed to settle the issue amicably.

Therefore, under these circumstances both parties pray that, this Hon'ble Court be pleased to accept the above joint memo and dispose off the petition in terms of joint memo, in interest of justice and equity."

NC: 2024:KHC:46538

4. Placing the joint memo on record, the revision petition

stands disposed of.

5. If the amount as agreed in the joint memo is not paid,

order passed by the trial Magistrate confirmed by the First

Appellate Court stands restored automatically.

6. Amount in deposit is ordered to be withdrawn by the

complainant under due identification.

7. In view of the settlement between the parties, fine

amount of Rs.5,000/- (Rupees Fifty Thousand Only) awarded

by the Trial Magistrate confirmed by the First Appellate Court

towards defraying expenses of the State is hereby set aside.