Sri. Padmaraju vs Sri. Puttarangaswamy
2024 Latest Caselaw 25966 Kant

Karnataka High Court

Sri. Padmaraju vs Sri. Puttarangaswamy on 23 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:42726
                                               CRL.RP No. 1153 of 2016




                 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.1153 OF 2016
            BETWEEN:

            1.    SRI. PADMARAJU
                  S/O. THIMMEGOWDA,
                  AGED ABOUT 64 YEARS,
                  WISEMEN HOME LTD.,
                  II STAGE, KRUTHIKA ARCADE,
                  VIJAYA BANK UPSTAIR,
                  H.N. PURA ROAD,
                  HASSAN-573 201.
                                                         ...PETITIONER
            (BY SRI G.A.SHREENIVASA, ADVOCATE)
            AND:

            1.    SRI. PUTTARANGASWAMY
                  S/O. HANUMANTHAIAH,
                  AGED ABOUT 66 YEARS,
                  HOLABAGERE VILLAGE,
Digitally         MADIHALLI HOBLI,
signed by         BELUR TALUK,
MALATESH
KC                HASSAN-573 213.
                                                        ...RESPONDENT
Location:
HIGH        (BY SRI H.J.ANANDA, ADVOCATE)
COURT OF         THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
KARNATAKA
            CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
            CONVICTION DATED 04.09.2014 PASSED IN C.C.NO.542/2009
            ON THE FILE OF PRL. CIVIL JUDGE AND JMFC, HASSAN AND
            CONFIRMED IN CRL.A.NO.143/2014 ON THE FILE OF III ADDL.
            DIST. AND S.J., HASSAN DATED 04.07.2016 FOR THE OFFENCE
            P/U/S 138 OF N.I. ACT BY ALLOWING THIS CRL.RP. AND
            ACQUIT THE PETITIONER.
                                       -2-
                                                      NC: 2024:KHC:42726
                                             CRL.RP No. 1153 of 2016




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


                            ORAL ORDER

Joint memo is filed. Placing the joint memo on record,

revision petition stands disposed of.

2. In view of the settlement, fine amount of

Rs.5,000/- imposed by the learned Trial Magistrate, confirmed

by the First Appellate Court towards defraying expenses of the

State is hereby set aside.

3. Amount in deposit, if any, is ordered to be

withdrawn by the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

MR