Karnataka High Court
Mr. Balachandra vs Sri Chandrashekar Bhat on 21 October, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:42334
CRL.RP No. 60 of 2021
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.60 OF 2021
BETWEEN:
MR. BALACHANDRA
S/O. CHELLAPPAN
AGED ABOUT 57 YEARS
R/AT. ALERIMAJALU HOUSE
BANDRA VILLAGE, MARDALA POST
PUTTUR TALUK-574 230.
...PETITIONER
(BY SRI ABDUL ANSAR P., ADVOCATE)
AND:
SRI CHANDRASHEKAR BHAT
S/O. PADMANABHA BHAT
AGED ABOUT 53 YEARS
R/AT ARKALA HOUSE
BIJIRE VILLAGE AND POST
BELTHANGADY TALUK-574 214.
...RESPONDENT
Digitally
signed by (BY SRI DEEPAK, ADVOCATE FOR SRI KESHAVA BHAT A., ADVOCATE)
MALATESH
KC THIS CRIMINAL REVISION PETITION IS FILED UNDER
Location: SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
HIGH
COURT OF ORDER DATED 19.11.2019 PASSED IN C.C.NO.526/2017 BY THE
KARNATAKA LEARNED ADDITIONAL CIVIL JUDGE AND JMFC, BELTHANGADY AND
CONFIRMED IN CRL.A.NO.223/2019, DATED 24.11.2020 BY THE
LEARNED III ADDITIONAL DISTRICT AND SESSIONS JUDGE, D.K.,
MANGALURU
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NC: 2024:KHC:42334
CRL.RP No. 60 of 2021
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 memo is filed. Joint memo reads as under:
"We, the undersigned counsel representing the
petitioner and the respondent in the aforementioned
matter, hereby submit as follows:
1. The petitioner has filed a revision petition
challenging the conviction and judgment rendered by the
Hon'ble Additional Chief Judicial Magistrate and Judicial
Magistrate First Class at Belthangady, which was
subsequently affirmed in Criminal Application
No.223/2019 by Hon'ble 3rd Addl. District and Sessions
Judge, Mangalore.
2. It is submitted that the both parties to the
present revision petition have reached an amicable
resolution and have agreed to compromise and settle the
disputes arising from the case. The petitioner has
consented to remit an additional sum of Rs.50,000/- to
the respondent, in addition to the amount previously
deposited with the learned trial Judge during pendency of
the appeal and this revision petition as well, the
respondent has also expressed agreement to settle the
matter upon receipt of the amount assured by the
petitioner.
NC: 2024:KHC:42334
3. The petitioner submits and confirms that he has
already deposited a sum of Rs.33,750/- before the
Hon'ble ACJ and JMFC Court at Belthangady and the
petitioner has no objection for the respondent to
withdraw the said amount.
4. The petitioner undertakes to deposit/pay an
additional sum of Rs.50,000/- to the respondent on or
before 15th November 2024 towards the full and final
settlement arising out of above claim.
5. The both the parties submits that, if the amount
is not found in deposit before the trial Court as stated
above or if the petitioner fails to pay the additional
amount as agreed above, the respondent is at liberty to
move this Hon'ble Court to recall the settlement order
and argue the above matter.
Therefore, this Hon'ble Court may kindly pleased to
permit the petitioner and respondent to settle the case
amicably. Dispose the above Revision Petition in the
interest of justice."
In view of joint memo, petition stands disposed of.
Sd/-
(V SRISHANANDA)
JUDGE
MR
