Sri. Krishnamurthy vs Sri. Rajendra Prasad
2025 Latest Caselaw 117 Kant

Karnataka High Court

Sri. Krishnamurthy vs Sri. Rajendra Prasad on 1 April, 2025

                                           -1-
                                                       NC: 2025:KHC:13588
                                                   CRL.RP No. 124 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 1ST DAY OF APRIL, 2025

                                         BEFORE

                          THE HON'BLE MS JUSTICE J.M.KHAZI

                     CRIMINAL REVISION PETITION NO. 124 OF 2017

               BETWEEN:

               1.    SRI. KRISHNAMURTHY
                     S/O SRI RUDRAPPA,
                     AGED ABOUT 35 YEARS,
                     R/AT NO. 337, 16TH CROSS, MUTHURAYASWAMY
                     BADAVANE SUNKADAKATE
                     BENGALURU - 560 091

                                                            ...PETITIONER
               (BY SRI. RAJA.R, ADVOCATE FOR

               R.B SADASIVAPPA.,ADVOCATE)

               AND:
Digitally
signed by
REKHA R        1.    SRI. RAJENDRA PRASAD
Location:            S/O SRI NEMICHAND
High Court
of Karnataka         AGED ABOUT 49 YEARS,
                     R/AT NO. 77, 2ND FLOOR, MAHALAKSHMI MAHAL,
                     D.K.LANE, CHIKPET, BENGALURU - 560 003.

                                                           ...RESPONDENT
               (BY SRI. G JAIRAJ.,ADVOCATE)

                      THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PLEASED
               TO SET ASIDE THE JUDGEMENT DATED 02.11.2016 PASSED BY
               THE LX ADDL. CITY CIVIL AND S.J., BANGALORE (CCH-61) IN
                              -2-
                                          NC: 2025:KHC:13588
                                     CRL.RP No. 124 of 2017




CRL.A.NO.395/2015 CONFIRMING THE JUDGMENT AND THE
SENTENCE DATED 13.02.2016 PASSED BY THE XXI ACMM,
BANGALORE IN C.C.NO.16427/2014 AND CONSEQUENTLY THE
PETR. BE ACQUITTED FROM THE OFFENCE ALLEGED U/S 138
OF N.I ACT AND ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MS JUSTICE J.M.KHAZI


                        ORAL ORDER

Learned counsel for the petitioner has filed a memo

to dismiss the petition as the matter is settled out of the

Court. In the light of the same, the petition is dismissed as

settled out of the Court.

2. All pending applications stands disposed of, as

no separate order is required.

Sd/-

(J.M.KHAZI) JUDGE

KBM