Krishnappa R vs Mr. G Channakrishnappa
2024 Latest Caselaw 25939 Kant

Karnataka High Court

Krishnappa R vs Mr. G Channakrishnappa on 23 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                     NC: 2024:KHC:42692
                                                 CRL.RP No. 187 of 2023




              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. 187 OF 2023

            BETWEEN:

                KRISHNAPPA R,
                S/O RANGAPPA,
                AGED ABOUT 57 YEARS,
                R/AT NO.8, YESHAS NILAYA,
                7TH A MAIN, 7TH CROSS,
                MEI LAYOUT, BAGALAGUNTE,
                BENGALURU - 560 073.
                                                          ...PETITIONER
            (BY SRI. C R RAJA GOPAL.,ADVOCATE)

            AND:

                MR. G CHANNAKRISHNAPPA,
                S/O GANGA ANJANAPPA,
Digitally       AGED ABOUT 43 YEARS,
signed by       R/AT NO.6, LAKSHMI PURA,
MALATESH
KC              VIDYARANYAPURA POST,
                BANGALORE - 560 097.
Location:
HIGH                                                     ...RESPONDENT
COURT OF  (BY SRI. NATARAJ G.,ADVOCATE)
KARNATAKA
                 THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
            TO SET ASIDE THE IMPUGNED ORDER OF CRL.A.NO.487/2020
            DATED 14.11.2022 BY THE LXI ADDITIONAL CITY CIVIL AND
            SESSIONS JUDGE, (CCH-62), BENGALURU AND CONVICTION,
            SENTENCE AND FINE IMPOSED BY THE LEARNED SMALL
            CAUSES AND XXVI ADDL.C.M.M., BENGALURU VIDE JUDGMENT
            19.02.2020 PASSED IN C.C.NO.887/2018 AND FURTHER BE
            PLEASED TO ACQUIT THE PETITIONER FOR THE OFFENCE
            P/U/S 138 OF NEGOTIABLE INSTRUMENTS ACT.
                               -2-
                                            NC: 2024:KHC:42692
                                        CRL.RP No. 187 of 2023




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

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA

                         ORAL ORDER

Joint memo is filed signed by the respective Advocates.

2. Memo is placed on record.

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

disposed of.

Sd/-

(V SRISHANANDA) JUDGE

AMA