Sri M M Gafoor vs Sri P N Mohan
2024 Latest Caselaw 25247 Kant

Karnataka High Court

Sri M M Gafoor vs Sri P N Mohan on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                                  -1-
                                                                NC: 2024:KHC:42484
                                                         CRL.RP No. 1136 of 2024




                          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.1136 OF 2024
                      BETWEEN:

                          SRI M. M. GAFOOR
                          S/O. SRI. MOHAMMED
                          AGED ABOUT 52 YEARS
                          RESIDING AT MADAPURA
                          SOMWARPET TALUK
                          KODAGU DISTRICT-571 236.
                                                                      ...PETITIONER
                         (BY SRI NARAYANA S., ADVOCATE FOR
                             SRI R. B. SADASIVAPPA, ADVOCATE)

                      AND:

                          SRI P. N. MOHAN
                          S/O. LATE SRI. NANJAPPA
                          AGED ABOUT 68 YEARS
                          RESIDING AT JAMBOOR VILLAGE
                          SOMWARPET TALUK
                          KODAGU DISTRICT-571 236.
Digitally signed by
MOUNESHWARAPPA
NAGARATHNA
                                                                     ...RESPONDENT
Location: HIGH
COURT OF
KARNATAKA
                         (SRI P. N. MOHAN -RESPONDENT SERVED)

                            THIS CRIMINAL REVISION PETITION IS FILED UNDER
                      SECTION 397 READ WITH 401( FILED U/S.438 R/W SEC.442 BNNS)
                      CR.P.C PRAYING TO ALLOW THE ABOVE PETITION AND BE PLEASED
                      TO SET ASIDE THE IMPUGNED JUDGMENT DATED 05.07.2024
                      PASSED BY THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                      KODAGU AT MADIKERI IN CRL.A.NO.23/2024 BY CONFIRMING THE
                      JUDGMENT AND THE SENTENCE DATED 17.01.2024 PASSED BY THE
                      PRINCIPAL   CIVIL   JUDGE   AND    JMFC   SOMWARPET,    IN
                      C.C.NO.294/2018 AND CONSQUENTLY THE PETITIONER BE
                      ACQUITTED FROM THE OFFENCE ALLEGED UNDER SECTION 138 OF
                      N.I. ACT.
                                    -2-
                                                  NC: 2024:KHC:42484
                                             CRL.RP No. 1136 of 2024




    THIS CRIMINAL REVISION PETITION IS COMING ON FOR
ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                             ORAL ORDER

Joint memo signed by the revision petitioner and

respondent is filed.

Respondent present in person.

2. Placing the joint memo on record, criminal revision

petition stands disposed off.

Sd/-

(V SRISHANANDA) JUDGE

MN