Sri Manjegowda vs Sri Raghu Shetty
2025 Latest Caselaw 1087 Kant

Karnataka High Court

Sri Manjegowda vs Sri Raghu Shetty on 15 July, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                            NC: 2025:KHC:26007
                                                        CRL.RP No. 388 of 2025


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 15TH DAY OF JULY, 2025

                                              BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                         CRIMINAL REVISION PETITION NO. 388 OF 2025

                      BETWEEN:

                         SRI MANJEGOWDA
                         S/O NINGE GOWDA
                         AGED ABOUT 74 YEARS,
                         R/A THORANAMAVU VILLAGE,
                         ALDURU POST-577111,
                         MUDIGERE TALUK,
                         CHIKKAMAGALUR DISTRICT.
                                                                 ...PETITIONER
                      (BY SRI. S P RAMESHA, ADVOCATE)
                      AND:

Digitally signed by      SRI RAGHU SHETTY
LAKSHMINARAYANA
MURTHY RAJASHRI          S/O BACCHESHETTY,
Location: HIGH           SINCE DECEASED BY HIS LR
COURT OF
KARNATAKA                SRI. VIJAYAKUMARA SHETTY,
                         AGED ABOUT 39 YEARS,
                         R/O ARASALU VILLAGE
                         KEREHALLI HOBLI,
                         HOSANAGARA TALUK,
                         SHIMOGA -577 426.
                                                                ...RESPONDENT

                           THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
                      SECTION 401 CR.PC (FILED U/S 438 R/W 442 BNSS) PRAYING
                      TO SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
                      AND SENTENCE DATED 31.01.2023 PASSED BY THE PRINCIPAL
                      CIVIL JUDGE AND JMFC, HOSANAGARA IN C.C.NO.503/2013
                      AND AS WELL AS THE JUDGMENT AND ORDER DATED
                      03.12.2024 PASSED BY V ADDL. DIST. AND SESSIONS JUDGE,
                      SHIVAMOGGA, SITTING AT SAGARA IN CRL.A.NO.10046/2024
                      AND CONSEQUENTLY ACQUIT THE PETITIONER FOR THE
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                                              NC: 2025:KHC:26007
                                         CRL.RP No. 388 of 2025


HC-KAR




OFFENCE P/U/S 138 OF N.I. ACT, 1881 BY ALLOWING THIS
CRIMINAL REVISION PETITION.

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

CORAM:    HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                        ORAL ORDER

Learned counsel for the petitioner is present.

2. Sri Vijay Kumar Shetty, legal representative of

the respondent is present and he has shown his driving

license and also produced copy of his Aadhar Card for the

purpose of identification.

3. The application under Section 147 of the

Negotiable Instruments Act, 1881 is filed and it is signed

by Sri Vijay Kumar Shetty (legal representative of the

respondent) and counsel for the petitioner. As per

averments made in the said application, the matter has

been settled between parties. The said Sri Vijay Kumar

Shetty, legal representative of the respondent who is

present before this Court submits that he has received a

sum of Rs.2,50,000/- (rupees Two Lakhs Fifty Thousand

NC: 2025:KHC:26007

HC-KAR

Only) towards full and final settlement of the matter and

he has no objections for compounding the offence.

4. Learned counsel for the petitioner submits that

the petitioner has been taken into custody on 12.07.2025

and he is in District Prison of Shivamogga.

5. 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.

6. Office is directed to issue release intimation to

the concerned prison for release of the petitioner -accused

if he is not required in any other cases. The said release

intimation shall be issued to the concerned prison by

email.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE DSP