Smt. Vasanthalakshmamma vs Smt Lakshmibai
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Karnataka High Court

Smt. Vasanthalakshmamma vs Smt Lakshmibai on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                   NC: 2024:KHC:42511
                                                CRL.RP No. 35 of 2016




              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.35 OF 2016
            BETWEEN:

                SMT. VASANTHALAKSHMAMMA
                W/O. LATE M.RAJANNA
                HINDU
                AGED ABOUT 63 YEARS
                R/AT. NO.E-16, 1ST FLOOR
                NGO'S QUARTERS, 12TH C MAIN
                6TH PHASE, 6TH BLOCK
                RAJAJINAGAR
                BENGALURU-560 010.
                                                        ...PETITIONER
               (BY SRI K. MURTHY, ADVOCATE)

            AND:

                SMT. LAKSHMIBAI
Digitally       W/O. LATE NARAYAN SINGH
signed by       HINDU
MALATESH
KC              AGED ABOUT 73 YEARS
                R/AT. 113, MILL ROAD
Location:
HIGH            COTTONPET, BANGALORE-560 053.
COURT OF                                               ...RESPONDENT
KARNATAKA      (BY SRI K. VISHWANATHA, ADVOCATE)

                  THIS CRIMINAL REVISION PETITION IS FILED UNDER
            SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
            IMPUGNED JUDGMENT AND ORDER OF CONVICTION DATED
            28.10.2015 PASSED BY THE LXI ADDL. CITY CIVIL AND S.J.,
            BENGALURU CITY (CCH-62) IN CRL.A.NO.187/2015 AND JUDGMENT
            AND ORDER OF CONVICTION DATED 19.01.2015 PASSED BY THE
            XVI A.C.M.M., BENGALURU CITY IN C.C.NO.27670/2011 AND
            DISMISS THE COMPLAINT OF THE RESPONDENT.
                                -2-
                                            NC: 2024:KHC:42511
                                         CRL.RP No. 35 of 2016




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

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Joint memo is filed. As per the joint memo, Rs.95,000/-

is tendered in cash by the revision petitioner to the respondent.

Same is acknowledged in the order sheet.

2. Amount in a sum of Rs.35,000/- which is in deposit is

ordered to be withdrawn by the complainant. By so paying the

sum of Rs.95,000/-, the amount mentioned in the memo is

paid by the revision petitioner to the respondent including the

deposit amount.

3. Accordingly, revision petition stands disposed of placing

the joint memo on record.

4. Amount in a sum of 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.

NC: 2024:KHC:42511

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

the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

kcm