Sri. M V Srinivas vs Sri. S Ranganath
2024 Latest Caselaw 25112 Kant

Karnataka High Court

Sri. M V Srinivas vs Sri. S Ranganath on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                    NC: 2024:KHC:42333
                                                CRL.RP No. 363 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.363 OF 2022
            BETWEEN:
               SRI M.V. SRINIVAS
               S/O. VENKATARAMEGOWDA
               AGED ABOUT 59 YEARS
               R/AT NO.170/B, 9TH CROSS
               VIJAYANAGAR, BEML NAGAR POST
               BANGARPET TALUK
               KOLAR DISTRICT-563 114.
                                                           ...PETITIONER
               (BY SRI M.R. NANJUNDA GOWDA, ADVOCATE)

            AND:
               SRI S. RANGANATH
               S/O. SEENAPPA
               AGED ABOUT 45 YEARS
               R/AT NO.53/1
Digitally      SRI SAI JYOTHI NAGAR
signed by
MALATESH       S.G. KOTE POST, KASABA HOBLI
KC             BANGARPET, KGF MAIN ROAD
Location:      BANGARPET TALUK
HIGH           KOLAR-563 114.
COURT OF
KARNATAKA                                                 ...RESPONDENT
               (BY SRI ANNAIAH C.V., ADVOCATE)

                                      ***

                THIS CRIMINAL REVISION PETITION IS FILED UNDER
            SECTION 397 R/W 401 CR.P.C PRAYING TO SET ASIDE THE
            JUDGMENT   AND   ORDER    OF     CONVICTION    AND   ORDER
                                 -2-
                                                 NC: 2024:KHC:42333
                                            CRL.RP No. 363 of 2022




REGARDING      SENTENCE      DATED      29.03.2021     PASSED      IN
C.C.No.209/2018 ON THE FILE OF THE PRINCIPAL CIVIL JUDGE
AND   ADDITIONAL      JMFC    AT      KGF   BY   CONVICTING       THE
PETITIONER FOR THE OFFENCE PUNISHABLE UNDER SECTION
138 OF NI ACT AND TO SET ASIDE THE JUDGMENT PASSED ON
01.02.2022 IN CRL.A.No.15/2021 ON THE FILE OF THE III
ADDITIONAL SESSIONS JUDGE AT KOLAR (SITTING AT K.G.F.,)
AND ACQUIT THE PETITIONER FOR THE AFORESAID OFFENCE.

      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. Contents of the joint memo reads as

under:

"The petitioner and the respondent have compromised the above matter and the petitioner has agreed to pay sum of Rs.6,25,000/- towards full and final settlement out of which sum of Rs.3,80,000/- was deposited and the respondent is permitted to withdraw the said amount. Remaining amount of Rs.2,70,000/- will be paid in two instalments in a sum of Rs.1,35,000/- on 21.11.2024 and Rs.1,35,000/- on 21.12.2024, in the interest of justice."

NC: 2024:KHC:42333

2. Placing the joint memo on record, revision petition

stands disposed of.

3. In view of the settlement, fine amount of

Rs.50,000/- imposed by the learned Trial Magistrate towards

defraying expenses of State, modified by the First Appellate

Court in a sum of Rs.10,000/- is hereby set aside.

4. Amount in deposit, if any, is ordered to be

withdrawn by the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

MR