Karnataka High Court
R Amarnath vs L Prakash on 17 February, 2025
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2025:KHC:6897
CRL.RP No. 769 of 2022
C/W CRL.RP No. 773 of 2022
CRL.RP No. 776 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
CRIMINAL REVISION PETITION NO. 769 OF 2022
C/W
CRIMINAL REVISION PETITION NO. 773 OF 2022
CRIMINAL REVISION PETITION NO. 776 OF 2022
IN CRL.RP No. 769/2022:
BETWEEN:
1. R. AMARNATHA
S/O RAMAKRISHNAPPA
AGED ABOUT 41 YEARS
RESIDING AT NO.34,
VENKATAGIRI KOTE
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT
PIN CODE: 562 110.
...PETITIONER
Digitally signed
by DEVIKA M (BY SRI. RANGANATHA R., ADVOCATE)
Location: HIGH AND:
COURT OF
KARNATAKA 1. L. PRAKASH
S/O C. LAKSHMAIAH
AGED ABOUT 58 YEARS
R/AT "SRI KRISHNA NILAYA"
NO.64, 8TH MAIN ROAD, G.M.PALYA
NEW THIPPASANDRA POST
BENGALURU-560 075.
...RESPONDENT
(BY SRI. V.J.NARAYAN KUMAR, ADVOCATE)
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NC: 2025:KHC:6897
CRL.RP No. 769 of 2022
C/W CRL.RP No. 773 of 2022
CRL.RP No. 776 of 2022
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION AND SENTENCE DATED 03.09.2019 PASSED BY
THE LEARNED LVIII ADDL. CHIEF METROPOLITAN
MAGISTRATE, MAYO HALL UNIT AT BENGALURU (ACMM-58) IN
C.C.NO.55338/2015 AND JUDGMENT AND ORDER DATED
10.02.2022 PASSED BY THE HON'BLE LXXIV ADDL. CITY CIVIL
AND SESSIONS JUDGE, MAYO HALL UNIT AT BENGALURU
(CCH-75) IN THE CRIMINAL APPEAL NO.25287/2019.
IN CRL.RP NO. 773/2022:
BETWEEN:
1. R. AMARNATH
S/O RAMAKRISHNAPPA
AGED ABOUT 41 YEARS
RESIDING AT NO.34,
VENKATAGIRI KOTE,
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT
PIN CODE: 562 110.
...PETITIONER
(BY SRI. RANGANATHA R., ADVOCATE)
AND:
1. L. PRAKASH
S/O C. LAKSHMAIAH
AGED ABOUT 58 YEARS
R/AT "SRI KRISHNA NILAYA"
NO. 64, 8TH MAIN ROAD, G.M.PALYA
NEW THIPPASANDRA POST,
BENGALURU- 560 075.
...RESPONDENT
(BY SRI. V.J.NARAYAN KUMAR, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION AND SENTENCE DATED 03.09.2019 PASSED
BY THE LEARNED LVIII ACMM, MAYOHALL UNIT,
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NC: 2025:KHC:6897
CRL.RP No. 769 of 2022
C/W CRL.RP No. 773 of 2022
CRL.RP No. 776 of 2022
BANGALORE IN C.C.NO.51569/2019 AND JUDGMENT AND
ORDER DATED 10.02.2022 PASSED BY THE LXXIV ADDL.
CITY CIVIL AND SESSIONS JUDGE, MAYOHALL UNIT,
BANGLAORE (CCH-75) IN CRL.A.NO.25288/2019.
IN CRL.RP NO. 776/2022:
BETWEEN:
1. R. AMARNATH
S/O RAMAKRISHNAPPA
AGED ABOUT 41 YEARS
REISIDNG AT NO.34
VENKATAGIRI KOTE
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT
PIN CODE: 562 110.
...PETITIONER
(BY SRI. RANGANATHA R., ADVOCATE)
AND:
1. L. PRAKASH
S/O C. LAKSHMAIAH
AGED ABOUT 58 YEARS
R/AT "SRI KRISHNA NILAYA"
NO.64, 8TH MAIN ROAD, G.M.PALYA
NEW THIPPASANDRA POST
BENGALURU-560 075.
...RESPONDENT
(BY SRI. V.J.NARAYAN KUMAR, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION AND SENTENCE DATED 03.09.2019 PASSED
BY THE LVIII ADDL.C.M.M., MAYO HALL UNIT, BENGALURU
(ACMM-58) IN C.C.NO.55339/2015 AND JUDGMENT AND
ORDER DATED 10.02.2022 PASSED BY THE LXXIV
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL UNIT, BENGALURU (CCH-75) IN
CRL.A.NO.25286/2019.
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NC: 2025:KHC:6897
CRL.RP No. 769 of 2022
C/W CRL.RP No. 773 of 2022
CRL.RP No. 776 of 2022
THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
ORAL ORDER
The office has raised the objection that verifying affidavit
of the petitioner is not filed and now, the petitioner has filed
the verifying affidavit before this Court.
2. The parties and their respective counsels are
present before the Court and admit that they have settled the
matter for an amount of Rs.6,02,000/- each towards full and
final settlement to be payable in favour of the respondent and
the said amount has already been deposited before the Trial
Court, in terms of the order passed by this Court, while
suspending sentence.
3. In view of the reasons assigned in the application-
I.A.No.1/2025 filed in each of these petitions under Section 320
Cr.P.C. read with Section 147 of N.I. Act, the matters are
compromised and the petitioner is permitted to compound the
offence by allowing the application-I.A.No.1/2025 filed in each
of these petitions. Consequently, the revision petitioner is
acquitted for the offence punishable under Section 138 of N.I.
NC: 2025:KHC:6897
Act. The Trial Court, while disposing of C.C.Nos.55338/2015,
51569/2019 and 55339/2015 imposed fine of Rs.5,000/- each
to be paid to the State. Now, learned counsel for the petitioner
undertakes to deposit Rs.5,000/- each in all the cases within
one week from today and the counsel is directed to produce the
receipt before the Registry within a period of ten days from
today. If the amount of Rs.5,000/- each in all the cases are not
deposited and receipt is not produced, list these matters on
28.02.2025. If receipt is produced in the Registry, no need to
list the cases.
Accordingly, the criminal revision petitions stand disposed
of in view of compromise.
Sd/-
(H.P.SANDESH)
JUDGE
ST
