Sri G Srinivas vs Sri R V Kumar.V.R
2024 Latest Caselaw 25357 Kant

Karnataka High Court

Sri G Srinivas vs Sri R V Kumar.V.R on 24 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                          NC: 2024:KHC:43004
                                                      CRL.RP No. 483 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO.483 OF 2022
            BETWEEN:

            1.    SRI G SRINIVAS
                  S/O GOPALAPPA
                  AGED ABOUT 41 YEARS
                  R/AT NO 4D, 1ST FLOOR
                  COMFORT RESIDENCY
                  NO 2/1, 16TH MAIN, 3RD BLOCK EAST
                  JAYANAGAR
                  BENGALURU -560011
                                                                ...PETITIONER
            (BY SRI NEHRU P, ADVOCATE -ABSENT)
            AND:

            1.    SRI R V KUMAR V.R
                  S/O LATE V R RAMAKRISHNA
                  AGED ABOUT 52 YEARS
                  R/AT NO 104, EAST END C MAIN
Digitally         9TH BLOCK, EAST
signed by
MALATESH          JAYANAGAR
KC                BENGALURU 560069
Location:                                                      ...RESPONDENT
HIGH        (BY SRI G M SRINIVASA REDDY, ADVOCATE)
COURT OF
KARNATAKA          THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
            TO SET ASIDE THE ENTIRE IMPUGNED ORDER AND JUDGMENT
            PASSED    BY   THE   LEARNED    XXII      ACMM,   BENGALURU    IN
            C.C.NO.17316/2017      DATED   21.01.2019     AND   THE   ORDER
            DATED     01.10.2022    PASSED       BY    THE    LEARNED     LXII
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                                            NC: 2024:KHC:43004
                                        CRL.RP No. 483 of 2022




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, CCH-63
BENGALURU IN CRL.A.NO.342/2019.

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


CORAM:     HON'BLE MR JUSTICE V SRISHANANDA




                          ORAL ORDER

Petitioner is present in person. He has filed a memo. Sri

G.M. Srinivasa Reddy, learned counsel for the respondent is

present. He has no objection to accept the contents of the

memo and grant three months time to clear the dues.

2. Placing the memo on record, revision petition

stands disposed of.

3. Amount in deposit is ordered to be withdrawn by

the complainant under due identification.

4. It is made clear that if the amount is not cleared as

per the memo, the order of the learned Trial Magistrate

restored automatically.

NC: 2024:KHC:43004

5. In view of the settlement, the fine amount imposed

by the learned Trial Magistrate in a sum of Rs.2,000/- towards

the defraying expenses of the State is hereby set aside.

Sd/-

(V SRISHANANDA) JUDGE

MR