Karnataka High Court
Sri. M. Jayaprakash vs Sri. N.R. Doddaramaiah on 21 October, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:42332
CRL.RP No. 468 of 2022
C/W CRL.RP No. 480 of 2022
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. 468 OF 2022
C/W CRIMINAL REVISION PETITION NO. 480 OF 2022
IN CRL.RP No. 468/2022
BETWEEN:
1. SRI. M. JAYAPRAKASH
S/O LATE MUNIMALLAPPA
AGED ABOUT 50 YEARS,
R/AT LINGANNA BUILDINGS
3RD CROSS, VIDYANAGARA
TUMKUR TOWN
TUMKUR-562102
...PETITIONER
(BY SRI GANGARAJU C, ADVOCATE)
AND:
Digitally 1. SRI N.R. DODDARAMAIAH
signed by S/O LATE RAMAIAH
MALATESH AGED ABOUT 68 YEARS,
KC R/AT NO.535, PIPELINE ROAD,
Location: BASAVESHWARA CROSS
HIGH T DASARAHALLY,
COURT OF BENGALURU-560005
KARNATAKA
...RESPONDENT
(BY SRI K P BHUVAN, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.P.C PRAYING TO ALLOW THE ABOVE CRL.RP BY SET ASIDE
BOTH THE JUDGMENTS i.e JUDGMENT DATED 05.03.2018
PASSED IN C.C.NO.18350/2012 BY THE COURT OF THE XX
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NC: 2024:KHC:42332
CRL.RP No. 468 of 2022
C/W CRL.RP No. 480 of 2022
A.C.M.M., BENGALURU CONVICTING THE PETITIONER /
ACCUSED FOR THE OFFENCE P/U/S 138 OF THE N.I ACT BY
IMPOSING FINE AMOUNT OF RS.10,000/- IN DEFAULT
UNDERGO S.I OF 4 MONTHS AND ALSO PAY THE
COMPENSATION AMOUNT OF RS.7,70,000/- IN DEFAULT TO
UNDERGO S.I FOR A PERIOD OF 4 MONTHS AND JUDGMENT
DATED 16.10.2019 PASSED IN CRL.A.NO.564/2018 PASSED BY
THE LXIX ADDL.CITY CIVIL AND SESSIONS JUDGE,
BENGALURU IN SO FAR AS CONFIRMING THE CONVICTION
PASSED BY THE TRIAL COURT AND DIRECTED TO PAY THE
5,10,000/- TO THE RESPONDENT / COMPLAINANT INSTEAD OF
RS.7,80,000/- IN DEFAULT THEREOF THE ACCUSED SHALL
UNDERGO S.I FOR 4 MONTHS, OUT OF RS.5,10,000/-
RS.10,000/- IS ORDERED TO BE CONFISCATED TO THE STATE,
AND CONFIRMED THE TRIAL COURT JUDGMENT.
IN CRL.RP NO. 480/2022
BETWEEN:
1. SRI. M. JAYAPRAKASH
S/O LATE MUNIMALLAPPA
AGED ABOUT 50 YEARS,
R/AT LINGANNA BUILDINGS, 3RD CROSS,
VIDYANAGARA, TUMKUR TOWN
TUMKUR-562102
...PETITIONER
(BY SRI GANGARAJU C, ADVOCATE)
AND:
1. SRI. N.R. DODDARAMAIAH
S/O LATE RAMAIAH
AGED ABOUT 68 YEARS,
R/AT NO.535, PIPELINE ROAD,
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NC: 2024:KHC:42332
CRL.RP No. 468 of 2022
C/W CRL.RP No. 480 of 2022
BASAVESHWARA CROSS, T DASARAHALLY
BENGALURU-560005
...RESPONDENT
(BY SRI MOHAMMED ALI, FOR SRI K P BHUVAN, ADVOCATES)
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.P.C PRAYING TO SET ASIDE BOTH THE JUDGMENTS i.e.,
JUDGMENT DATED 05.03.2018 PASSED IN
C.C.NO.22150/2012 BY THE COURT OF XX ADDL.C.M.M.,
BENGALURU, CONVICTING THE PETITIONER/ACCUSED FOR
THE OFFENCE P/U/S 138 OF N.I. ACT BY IMPOSING FINE
AMOUNT OF RS.10,000/- AND ALSO PAY THE COMPENSATION
AMOUNT OF RS.15,40,000/- IN DEFAULT TO UNDERGO S.I.
FOR A PERIOD OF 6 MONTHS AND JUDGMENT DATED
16.10.2019 PASSED IN CRL.A.NO.565/2018 PASSED BY THE
LXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-70) AND IN SO FAR AS CONFIRMING THE
CONVICTION PASSED BY THE TRIAL COURT AND DIRECTED
TO PAY THE 10,10,000/- TO THE RESPONDENT /
COMPLAINANT INSTEAD OF RS.15,50,000/- IN DEFAULT
THEREOF THE ACCUSED SHALL UNDERGO S.I. FOR 6
MONTHS, OUT OF RS.10,10,000/- RS. 10,000/- IS ORDERED
TO BE CONFISCATED TO THE STATE, AND CONFIRMED THE
TRIAL COURT JUDGMENT.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
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NC: 2024:KHC:42332
CRL.RP No. 468 of 2022
C/W CRL.RP No. 480 of 2022
ORAL ORDER
Case called twice. None present on behalf of the revision
petitioner. Respondent is present. Sufficient time is granted
for the revision petitioner to address the arguments on
admission of the matter.
The order sheet depicts that the revision petitioner is not
interested to prosecute the matter diligently.
Accordingly, both the revision petitions stand dismissed
for non prosecution.
Sd/-
(V SRISHANANDA)
JUDGE
MR
