Sri B Narasimhamurthy vs M/S Shivajyothi & Associates
2024 Latest Caselaw 27937 Kant

Karnataka High Court

Sri B Narasimhamurthy vs M/S Shivajyothi & Associates on 21 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                         NC: 2024:KHC:47403
                                                   CRL.RP No. 778 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 21ST DAY OF NOVEMBER, 2024

                                      BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                  CRIMINAL REVISION PETITION NO.778 OF 2018

            BETWEEN:

            1.    SRI B NARASIMHAMURTHY,
                  S/O LATE P BASAPPA,
                  AGED ABOUT 53 YEARS,
                  R/AT NO. 70, 60 FEET ROAD,
                  AMARAJYOTHI LAYOUT,
                  SANJAY NAGARA,
                  BENGALURU -560 094.

                  ALSO PARTNER OF GRADE MIX,
                  A PARTNERSHIP FIRM HAVING
                  ITS OFFICE AT NO. 138,
                  KUDUREGERE VILLAGE,
                  JALA HOBLI, NEAR STONE HILL,
                  INTERNATIONAL SCHOOL,
Digitally
signed by         BENGLAURU NORTH -562157
MALATESH                                                      ...PETITIONER
KC          (BY SRI NAVEEN REDDY M V, ADVOCATE)
Location:   AND:
HIGH
COURT OF
KARNATAKA   1.    M/S SHIVAJYOTHI & ASSOCIATES,
                  NO. 190, 2ND MAIN ROAD,
                  PAI LAYOUT,
                  BENGALURU 560016.
                  REPRESENTED BY ITS PROPRIETOR,
                  M. PANCHAKSHARAYYA HIREMATH,
                                                             ...RESPONDENT
            (BY SRI.SOMASHEKAR       K.M.,   FOR   SRI   K.L. PRABHAKAR,
            ADVOCATES)
                                 -2-
                                              NC: 2024:KHC:47403
                                          CRL.RP No. 778 of 2018




      THIS CRL.RP IS FILED UNDER SECTION 397 CR.P.C
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
AND SESSIONS JUDGE, BANGALORE IN CRL.A.No.908/2016
AND THE JUDGMENT OF CONVICTION DATED 13.07.2016
PASSED     BY   THE    XV   A.C.M.M.,  BANGALORE    IN
C.C.No.27201/2014 IN CONVICTING THE PETITIONER FOR THE
OFFENCE P/U/S 138 OF N.I ACT SENTENCING HIM ON PAY
FINE AMOUNT OF RS.32,10,000/-IN DEFAULT, TO UNDERGO
S.I FOR A PERIOD OF 1 YEAR.

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

                             ORAL ORDER

Joint memo is filed. Placing the joint memo on record,

revision petition stands disposed of.

2. If the amount as agreed in the joint memo is not

paid, the order of the learned Trial Magistrate, confirmed by the

First Appellate Court stands restored automatically.

3. Amount in deposit is ordered to be withdrawn by

the complainant under due identification.

4. After payment of compensation amount as agreed

in the joint memo, sum of Rs.10,000/- imposed by the learned

Trial Magistrate, confirmed by the First Appellate Court,

towards defraying expenses of the State stands set aside.

Sd/-

(V SRISHANANDA) JUDGE