Karnataka High Court
Sri M S Raveesh vs Sri Mahadevaswamy P on 28 October, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:43362
CRL.RP No. 951 of 2024
C/W CRL.RP No. 952 of 2024
CRL.RP No. 953 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 951 OF 2024
C/W
CRIMINAL REVISION PETITION NO. 952 OF 2024
CRIMINAL REVISION PETITION NO. 953 OF 2024
IN CRL.RP No. 951/2024
BETWEEN:
SRI. M.S. RAVEESH,
S/O LATE M.S. SADASHIVA,
AGED ABOUT 63 YEARS,
R/A NO.8, TEERTHA NETHRA,
9TH BLOCK, 7TH CROSS,
MADHUVANA LAYOUT,
SRIRAMAPURA 2ND STAGE,
MYSURU - 570 024.
...PETITIONER
(BY SRI. PREREET JAIN B, ADVOCATE)
Digitally signed
by MALATESH AND:
KC
Location: HIGH
COURT OF
KARNATAKA SRI. MAHADEVASWAMY P,
S/O LATE PUTTALINGAIAH,
AGED ABOUT 58 YEARS,
R/A 82/1, MAHADEVA KRUPA,
NANDINI LAYOUT, 1ST STAGE,
ALAMAHALLI POST, MYSURU - 570 028.
...RESPONDENT
(BY SRI. P. NATARAJU, ADVOCATE)
THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
PRAYING TO 1) SET ASIDE JUDGMENT OF CONVICTION AND
THE ORDER OF SENTENCE DATED 01.09.2023 PASSED BY THE
JUDICIAL MAGISTRATE OF FIRST CLASS (III COURT) MYSURU
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NC: 2024:KHC:43362
CRL.RP No. 951 of 2024
C/W CRL.RP No. 952 of 2024
CRL.RP No. 953 of 2024
IN C.C.NO.3699/2021 WHICH WAS CONFIRMED BY THE
HONBLE VI ADDL. DIST. AND SESSIONS JUDGE AT MYSURU IN
CRL.A.NO.339/2023 BY AN ORDER DATED 26.06.2024.
IN CRL.RP NO. 952/2024
BETWEEN:
SRI. M.S. RAVEESH,
S/O LATE SADASHIVA,
AGED ABOUT 63 YEARS,
R/O NO.8, TEERTHA NETHRA
9TH BLOCK, 7TH CROSS,
MADHUVANA LAYOUT,
SRIRAMPURA 2ND STAGE,
MYSURU - 570 024.
...PETITIONER
(BY SRI. PREREET JAIN B, ADVOCATE)
AND:
SRI. MAHADEVASWAMY P,
S/O LATE PUTTALINGAIAH,
AGED ABOUT 58 YEARS,
R/O 82/1, MAHADEVA KRUPA,
NANDINI LAYOUT 1ST STAGE,
ALANAHALLI POST, MYURU - 570 028.
...RESPONDENT
(BY SRI. P. NATARAJU, ADVOCATE)
THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
PRAYING TO 1) SET ASIDE JUDGMENT OF CONVICTION
AND THE ORDER OF SENTENCE DATED 01.09.2023 PASSED
BY THE JUDICIAL MAGISTRATE OF FIRST CLASS (III
COURT) MYSURU IN C.C.NO.8899/2021 WHICH WAS
CONFIRMED BY THE HONBLE VI ADDL. DIST. AND
SESSIONS JUDGE AT MYSURU IN CRL.A.NO.340/2023 BY
AN ORDER DATED 26.06.2024.
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NC: 2024:KHC:43362
CRL.RP No. 951 of 2024
C/W CRL.RP No. 952 of 2024
CRL.RP No. 953 of 2024
IN CRL.RP NO. 953/2024
BETWEEN:
SRI. M.S. RAVEESH,
S/O LATE M.S. SADASHIVA,
AGED ABOUT 63 YEARS,
R/O NO.8, TEERTHA NETHRA,
9TH BLOCK, 7TH CROSS,
MADHUVANA LAYOUT,
SRIRAMPURA 2ND STAGE,
MYSURU - 570 024.
...PETITIONER
(BY SRI. PREREET JAIN B, ADVOCATE)
AND:
SRI. MAHADEVASWAMY P,
S/O LATE PUTTALINGAIAH,
AGED ABOUT 58 YEARS,
R/O 82/1, MAHADEVA KRUPA,
NANDINI LAYOUT 1ST STATE,
ALAMAHALLI POST, MYURU - 570 028.
...RESPONDENT
(BY SRI. P. NATARAJU, ADVOCATE)
THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
PRAYING TO 1. SET ASIDE THE JUDGMENT OF
CONVICTION AND THE ORDER OF SENTENCE DATED
01.09.2023 PASSED BY THE JUDICIAL MAGISTRATE OF
FIRST CLASS (III COURT) MYSURU IN C.C.NO.3734/2021
WHICH WAS CONFIRMED BY THE HONBEL VI
ADDL.DISTRICT AND SPL.JUDGE AT MYSURU IN
CRL.A.NO.341/2023 BY AN ORDER DATED 26.06.20242.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2024:KHC:43362
CRL.RP No. 951 of 2024
C/W CRL.RP No. 952 of 2024
CRL.RP No. 953 of 2024
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
Joint memo is filed signed by the parties and their
respective Advocates.
In view of the joint memo, revision petition stands
disposed of.
It is made clear that if the terms of joint memo is not
adhered, order of the learned Trial Magistrate confirmed by the
First Appellate Court stands restored.
In view of the settlement between the parties, sum of
Rs.10,000/- imposed by the learned Trial Magistrate confirmed
by the First Appellate Court towards defraying expenses of the
State is hereby set aside.
Amount in deposit is ordered to be withdrawn by the
complainant under due identification.
Sd/-
(V SRISHANANDA)
JUDGE
KAV
CT: BHK
