Sri. Manjegowda vs Sri. Ningegowda
2024 Latest Caselaw 25108 Kant

Karnataka High Court

Sri. Manjegowda vs Sri. Ningegowda on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                             NC: 2024:KHC:42336
                                                     CRL.RP No. 340 of 2017




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                          BEFORE
                       THE HON'BLE MR JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION NO.340 OF 2017
            BETWEEN:
               SRI MANJEGOWDA
               S/O. SRI RAME GOWDA
               AGED ABOUT 46 YEARS
               RA/T. HIRISAVE VILLAGE AND HOBLI
               CHANNARAYAPATNA TALUK
               HASSAN DISTRICT.
                                                                    ...PETITIONER
               (BY SRI NARENDRA V., ADVOCATE)

            AND:
               SRI NINGEGOWDA
               S/O. LATE SRI NARASIMHEGOWDA
               AGED ABOUT 49 YEARS
               R/O. TUBINAKERE VILLAGE
               HIRISAVE HOBLI
               CHANNARAYAPATNA TALUK
               HASSAN DISTRICT.
Digitally                                                          ...RESPONDENT
signed by
MALATESH       (BY SRI BHARATH KUMAR V., ADVOCATE)
KC
                 THIS    CRIMINAL     REVISION    PETITION    IS   FILED   UNDER
Location:
HIGH        SECTION 397 OF CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
COURT OF
KARNATAKA   JUDGMENTS DATED 03.12.2016 PASSED BY THE IV ADDITIONAL
            DISTRICT    AND    SESSIONS     JUDGE,    HASSAN        DISTRICT   IN
            CRL.A.NO.36/2015    BY    CONFIRMING     THE      JUDGMENT     DATED
            30.01.2015 PASSED BY THE PRINCIPAL CIVIL JUDGE AND J.M.F.C.,
            CHANNARAYAPATNA      IN    C.C.NO.147/2012     AND     CONSEQUENTLY
            ACQUIT THE PETITIONER FOR THE OFFENCES PUNISHABLE UNDER
            SECTION 138 OF N.I. ACT.
                                         -2-
                                                         NC: 2024:KHC:42336
                                                  CRL.RP No. 340 of 2017




         THIS CRIMINAL REVISION 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 signed by the parties and their respective

counsels.

2. Joint memo reads as under:

"By the intervention of friends both the parties settled the case amicably. In view of settlement the respondent/complainant agreed to received Rs.1,60,000/- (One lakh sixty thousand) from petitioner towards full and final settlement of the case. Accordingly, the petitioner/accused paid above said sum to the respondent/complainant: Rs.10,000/- fine amount deposited shall be released in favour of petitioner/accused.

Wherefore, both the parties prays that this Hon'ble Court be kindly pleased to dispose above petition as stated above."

3. In view of the joint memo, criminal revision petition

stands disposed of.

Sd/-

(V SRISHANANDA) JUDGE

MR