Sri.Murthy C M vs Manappuram Chits K Pvt Ltd
2024 Latest Caselaw 25217 Kant

Karnataka High Court

Sri.Murthy C M vs Manappuram Chits K Pvt Ltd on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                      NC: 2024:KHC:42481
                                                 CRL.RP No. 491 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.491 OF 2022

            BETWEEN:

            1.    SRI.MURTHY C M
                  S/O MANJUNATH
                  AGED ABOUT 48 YEARS,
                  PROP. OF SRI KALIKAMBA ENTERPRISES
                  NO.115, HUNASAMARANAHALLI
                  HOSAHALLI ROAD, JALAHALLI
                  BENGALURU -562 157
                                                           ...PETITIONER
            (BY SRI MUDUKANAGOUDA R PATIL, ADVOCATE)
            AND:

            1.    MANAPPURAM CHITS (K) PVT LTD
                  NO. 881/F , 1ST FLOOR, V S ARCADE
                  2ND STAGE, SANKARMUTT BUS STOP
Digitally         BASAVESHWARANAGAR,
signed by         BENGALURU -560079
MALATESH          REPRESENTED BY ITS
KC                ASSISTANT LEGAL MANAGER,
Location:         RAMESHA D K
HIGH              AGED ABOUT 44 YEARS
COURT OF
KARNATAKA                                                 ...RESPONDENT
            (BY SRI LINGARAJ, ADVOCATE)
                  THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
            16.02.2022 IN CRL.A.NO.2470/2019 PASSED BY THE LEARNED
            LXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-64)
            AT BENGALURU AND ETC.,

                 THIS PETITION, COMING ON FOR FINAL HEARING, THIS
            DAY, ORDER WAS MADE THEREIN AS UNDER:
                                  -2-
                                                NC: 2024:KHC:42481
                                           CRL.RP No. 491 of 2022




CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

After arguing the matter for some time, a memo came to

be filed by the learned counsel for the revision petitioner signed

by the petitioner as well as the learned counsel.

2. Amount in a sum of Rs.3,75,000/- is tendered by way of

Demand Draft by the learned counsel for the revision petitioner

to the learned counsel for the respondent. Same is

acknowledged by signing the order sheet.

3. In the joint memo, petitioner has undertaken that the

balance sum of Rs.6,20,000/- will be paid on or before

22.04.2025.

4. Learned counsel for the respondent submits that he has

no objection for the same.

5. Accordingly, placing the joint memo on record, revision

petition stands disposed of.

NC: 2024:KHC:42481

6. It is made clear that if the amount as agreed is not paid

by the revision petitioner, Order passed by the learned Trial

Judge shall stand restored, automatically.

7. In view of the payment made as per the joint memo,

Rs.5,000/- imposed by the learned Trial Judge towards

defraying expenses of State is hereby set-aside, as the lis is

privy to the parties and no State machinery is involved.

8. The amount in deposit is permitted to be withdrawn by

the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

kcm