Jayaramu K V vs B R Jayaram
2024 Latest Caselaw 24919 Kant

Karnataka High Court

Jayaramu K V vs B R Jayaram on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                            NC: 2024:KHC:41881
                                                       CRL.RP No. 1261 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                        CRIMINAL REVISION PETITION NO. 1261 OF 2024
                   BETWEEN:

                   1.    JAYARAMU K.V.,
                         S/O VENKATESHA K. V.,
                         AGED ABOUT 47 YEARS,
                         HISTROY PROFESSOR,
                         Y.D.D. COLLEGE, BELUR TOWN,
                         BELUR.
                                                                 ...PETITIONER
                   (BY SRI. ANANTHA KASHYAP H.K., ADVOCATE)
                   AND:

                   1.    B.R.JAYARAM,
                         S/O RANGADAS,
                         AGED ABOUT 54 YEARS,
                         RESIDING AT HOLE STREET,
                         1ST CROSS, NARASEGOWDARA STREET,
                         BELUR TOWN, BELUR.
                                                                ...RESPONDENT
Digitally signed   (BY SRI. N.R.GIRISH, ADVOCATE)
by MALATESH
KC
Location: HIGH
                         THIS CRIMINAL REVISION PETITION FILED UNDER
COURT OF           SECTION 483 AND 442 OF BHARATHIYA NAGARIKA SURAKSHA
KARNATAKA
                   SANHITHA, 2023 PRAYING TO SET ASIDE THE JUDGMENT
                   DATED 15.03.2022 PASSED BY THE SENIOR CIVIL JUDGE AND
                   J.M.F.C AT BELUR, HASSAN IN C.C.NO.473/2017 WHEREIN
                   CRL.A.NO.90/2022 CAME TO BE DISMISSED AND ETC.

                       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                   CORAM:     HON'BLE MR JUSTICE V SRISHANANDA
                                 -2-
                                               NC: 2024:KHC:41881
                                         CRL.RP No. 1261 of 2024




                          ORAL ORDER

Sri.N.R.Girish, learned counsel has filed vakalath for the

respondent and files a memo that he has received the entire

fine amount.

2. In view of the memo filed by the respondent

acknowledging the receipt of the entire fine amount, the

accused stands acquitted for the offence punishable under

Section 138 of the Negotiable Instrument Act, 1881, fine

amount of Rs.3,000/- which was ordered to be paid as

defraying expenses is hereby set aside lis is privy to the

parties.

3. Since the entire amount is paid and accused is in

custody, the trial Magistrate shall pass necessary order of

release in CC.No.473/2017.

4. Copy of this order be made available to the counsel for

revision petitioner forthwith, out of turn, if applied.

NC: 2024:KHC:41881

Accordingly, criminal revision petition stands disposed

of.

Sd/-

(V SRISHANANDA) JUDGE

CPN