Smt. Gangambica. S vs Smt. Lakshmi. R
2024 Latest Caselaw 25799 Kant

Karnataka High Court

Smt. Gangambica. S vs Smt. Lakshmi. R on 30 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                                  -1-
                                                              NC: 2024:KHC:43925
                                                         CRL.RP No. 854 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                             BEFORE
                            THE HON'BLE MR JUSTICE V SRISHANANDA

                           CRIMINAL REVISION PETITION NO.854 OF 2021

                   BETWEEN:

                         SMT.GANGAMBICA S
                         W/O SRI.RAJASHEKAR
                         AGED ABOUT 37 YEARS
                         R/AT NO.236, JAYANAGAR
                         NELAMANGALA - 562 122

                                                                    ...PETITIONER
                   (BY SRI.A JOHN BOSCO, ADVOCATE)

                   AND:

                         SMT.LAKSHMI R
                         W/O SHANKARAPPA N
                         AGED ABOUT 41 YEARS
Digitally signed         R/AT NO.4363, 11TH MAIN
by CHAITHRA A            3RD CROSS, SUBRAMANYANAGARA
Location: HIGH           BENGALURU - 560 021
COURT OF
KARNATAKA
                                                                 ...RESPONDENT
                   (BY SRI.H.M.HARSHA, ADVOCATE)

                          THIS CRL.RP IS FILED U/SEC.397 R/W 401 CR.P.C BY THE
                   ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
                   COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND
                   FINE AMOUNT ORDER PASSED BY THE XX ACMM, BANGALORE IN
                   C.C.NO.109/2018 VIDE ORDER DATED 05.03.2020 AND TO ACQUIT
                   THE     PETITIONER/ACCUSED      AND   TO   SET   ASIDE   THE
                                -2-
                                              NC: 2024:KHC:43925
                                          CRL.RP No. 854 of 2021




CRL.A.NO.545/2020 ORDER PASSED BY THE LXXV ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BANGALORE DATED 01.02.2021
AND ETC.

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

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Parties present.

2. A joint memo is filed and the same is signed by the

parties and their respective Advocates.

3. In view of the joint memo, revision petition stands

disposed of.

4. 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.

5. 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.

NC: 2024:KHC:43925

Amount in deposit is ordered to be withdrawn by the

complainant under due identification.

SD/-

(V SRISHANANDA) JUDGE

NBM