Ali Mohammed vs Rehana Begum
2025 Latest Caselaw 1030 Kant

Karnataka High Court

Ali Mohammed vs Rehana Begum on 14 July, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                           NC: 2025:KHC:25676
                                                       CRL.RP No. 682 of 2018


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 14TH DAY OF JULY, 2025

                                              BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                          CRIMINAL REVISION PETITION NO. 682 OF 2018

                      BETWEEN:

                         ALI MOHAMMED
                         S/O MOHAMMED USMAN
                         AGED ABOUT 58 YEARS
                         R/O FA 1/80,
                         PAPER TOWN,
                         BHADRAVATHI TALUK
                         SHIMOGA -577 301.
                                                                 ...PETITIONER
                      (BY SRI PRASAD B S., ADVOCATE)


                      AND:

                         REHANA BEGUM
                         W/O JAHANGEER BASHA
                         AGED ABOUT 48 YEARS,
Digitally signed by      R/O BALAJI NAGAR,
LAKSHMINARAYANA
MURTHY RAJASHRI          BANNERGHATTA ROAD
Location: HIGH           BANGALORE-560 029
COURT OF
KARNATAKA                                                      ...RESPONDENT

                      (BY SRI AHAMED S N., ADVOCATE)

                           THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
                      SECTION 401 CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
                      AND ORDER DATED 01.10.2016, PASSED BY THE XIX A.C.M.M.,
                      AT BANGALORE CITY IN C.C.NO.5763/2012 AND ALSO
                      CONFIRMING THE JUDGMENT AND ORDER PASSED BY THE
                      HON'BLE LXVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                      BANGALROE CITY IN CRL.A.NO.1261/2016, DATED 18.12.2017
                                  -2-
                                                NC: 2025:KHC:25676
                                          CRL.RP No. 682 of 2018


HC-KAR




AND ACQUIT THE PETITIONER OF THE CHARGED LEVELED
AGAINST HIM.


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


CORAM:    HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                         ORAL ORDER

The petitioner and his counsel are present.

2. The respondent and her counsel are present.

3. The application under Section 147 of the

Negotiable Instruments Act, 1881 for compounding

offence is filed and it is signed by the petitioner,

respondent and their respective counsels. As per

averments of the application, the matter is settled

between parties for Rs.1,50,000/- (rupees One Lakh Fifty

Thousand only). The said amount has been deposited by

the petitioner before the trial Court. The respondent has

already withdrawn the said amount deposited by the

petitioner before the trial Court.

NC: 2025:KHC:25676

HC-KAR

4. In view of settlement, the offence punishable

under Section 138 of the Negotiable Instruments Act,

1881 is compounded. In view of compounding of the

offence, this Criminal Revision Petition is disposed of as

the offence is compounded.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

DSP