B Machaiah vs Smt Susheela
2025 Latest Caselaw 1094 Kant

Karnataka High Court

B Machaiah vs Smt Susheela on 15 July, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                              NC: 2025:KHC:26093
                                                         CRL.RP No. 1410 of 2018


                      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. 1410 OF 2018
                      BETWEEN:

                      B. MACHAIAH,
                      S/O.LATE B.M. KAVERIYAPPA,
                      AGED ABOUT 50 YEARS,
                      R/AT NO.51, CENTRAL EXCISE QUARTERS,
                      RAGHAVENDRA NAGAR,
                      NAZARABAD MOHALLA,
                      MYSURU - 570 010.
                                                                   ...PETITIONER
                      (BY SRI. P. NATARAJU., ADVOCATE)

                      AND:

                      1.     SMT. SUSHEELA
                             W/O. MAHADEVU,
                             SINCE DEAD
Digitally signed by          REPRESENTED BY HER LRS
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        1(A) MISS. THRIVENI M.
COURT OF
KARNATAKA                  D/O. LATE SUSHEELA & MAHADEVU
                           AGED 32 YEARS,
                           R/AT NO.35, R
                           AMAMANDIRA ROAD,
                           4TH CROSS, YERAGANAHALLI,
                           MYSURU CITY - 570 011.

                      1(B) MISS. THEJASWINI
                           D/O. LATE SUSHEELA & MAHADEVU
                                 -2-
                                              NC: 2025:KHC:26093
                                       CRL.RP No. 1410 of 2018


HC-KAR




     AGED 27 YEARS,
     R/AT NO.35, RAMAMANDIRA ROAD,
     4TH CROSS, YERAGANAHALLI,
     MYSURU CITY - 570 011.

1(C) MR. TEJAS KUMAR M.
     S/O. LATE SUSHEELA & MAHADEVU
     AGED 24 YEARS,
     R/AT NO.35, RAMAMANDIRA ROAD,
     4TH CROSS, YERAGANAHALLI,
     MYSURU CITY - 570 011.
                                                 ...RESPONDENTS
(BY SRI. DHARMAPAL, ADVOCATE FOR LR'S OF RESPONDENT)

     THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
401 CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER PASSED BY THE LEARNED IV ADDITIONAL SESSIONS
JUDGE AT MYSURU IN CRL.A.NO.205/2018 DATED 16.11.2018
AND THE JUDGMENT AND ORDER PASSED BY THE LEARNED
PRINCIPAL   I   CIVIL   JUDGE    AND   JMFC    AT   MYSURU    IN
C.C.NO.4308/2017    DATED   07.09.2018      AND     ACQUIT   THE
PETITIONER BY ALLOWING THIS REVISION PETITION.

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

CORAM:   HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                        ORAL ORDER

The petitioner and respondent Nos.1(a) to (c) and

their respective counsels are present.

NC: 2025:KHC:26093

HC-KAR

2. The application under Section 147 of Negotiable

Instruments Act is filed and it is jointly signed by the

petitioner and respondent Nos.1(a) to (c) and their

respective counsels.

3. As per the said application, the matter is settled

for Rs.14,70,000/- including the amount deposited by the

petitioner in a sum of Rs.7,35,000/- which is withdrawn

by the respondents.

4. The petitioner is paying Rs.6,00,000/- by way

of Demand Draft dated 14.07.2025 drawn on State Bank

of India in the name of respondent No.1(a)-Miss. Thriveni

M. and has paid cash of Rs.1,35,000/- to respondent

Nos.1(a) to (c) and they have reported receipt of Demand

Draft for Rs.6,00,000/- as noted above and cash of

Rs.1,35,000/-.

5. In view of the above settlement, the offence

under Section 138 of Negotiable Instruments Act is

compounded.

NC: 2025:KHC:26093

HC-KAR

6. In view of the compounding, this Criminal

Revision Petition is disposed of as offence is

compounded.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

KLV