Sri Sampath vs Smt Thanuja
2024 Latest Caselaw 25932 Kant

Karnataka High Court

Sri Sampath vs Smt Thanuja on 23 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:42793
                                            CRL.RP No. 1134 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                   BEFORE
                  THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION No.1134 OF 2021
            BETWEEN:

               SRI SAMPATH
               S/O. LATE THIMMAIAH
               AGED ABOUT 40 YEARS
               RESIDING AT NO.38
               BWSSB QUARTERS
               KRISHNA MUTT ROAD
               18TH CROSS, MALLESHWARAM
               BANGALORE-560 003.
                                                       ...PETITIONER
                (BY SRI S. SUHAS, ADVOCATE FOR SRI SURESH K., ADVOCATE)

            AND:
               SMT. THANUJA
               W/O. C.G. NATARAJ
               AGED ABOUT 35 YEARS
Digitally      R/AT NO.59 1ST MAIN
signed by      PIPELINE [WEST]
MALATESH
KC             K.B. NAGAR, MYSORE ROAD
               BANGALORE.
Location:
HIGH                                                ...RESPONDENT
COURT OF        (BY SRI MANJUNATHA V. RAYAPPA, ADVOCATE)
KARNATAKA
                 THIS CRIMINAL REVISION PETITION IS FILED UNDER
            SECTION 397 R/W 401 CR.P.C PRAYING TO SET ASIDE THE
            JUDGMENT, CONVICTION AND SENTENCE PASSED BY THE
            COURT OF THE JUDGE COURT OF SMALL CAUSES AND XXVI
            ACMM, BANGALORE IN C.C.NO.17965/2016 DATED 13.04.2018
            AND TO SET ASIDE THE JUDGMENT, CONVICTION AND
            SENTENCE PASSED BY THE LXIII ADDITIONAL CITY CIVIL AND
            SESSIONS JUDGE, BANGALORE (CCH-64) CRL.A.NO.813/2018
            DATED 04.05.2021 BE PLEASED TO ACQUIT THE PETITIONER.
                                  -2-
                                             NC: 2024:KHC:42793
                                       CRL.RP No. 1134 of 2021




    THIS CRIMINAL REVISION PETITION, COMING ON FOR
ADMISSION, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Joint Memo filed by the petitioner. Learned counsel for

the respondent is present and submits that he has no objection

for granting time.

2. Rs.50,000/- is tendered by the revision petitioner to the

respondent. Same acknowledged by signing the order sheet.

3. Placing the Joint Memo signed by the learned counsel for

the petitioner and respondent, revision petition stands

disposed of.

4. However, if the amount as agreed in the joint memo is

not paid, the order passed by the learned Trial Magistrate

stands restored automatically.

Sd/-

(V SRISHANANDA) JUDGE

kcm