Smt. Gowramma V vs Mr. Rajesh Kumar Mehta
2025 Latest Caselaw 1160 Kant

Karnataka High Court

Smt. Gowramma V vs Mr. Rajesh Kumar Mehta on 18 July, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                                   NC: 2025:KHC:26955
                                                               CRL.RP No. 386 of 2019


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 18TH DAY OF JULY, 2025

                                                 BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                          CRIMINAL REVISION PETITION No. 386 OF 2019
                      BETWEEN:

                         SMT. GOWRAMMA V
                         W/O. SRI. VENKATASWAMY REDDY
                         R/AT No. 127, 2ND CROSS
                         JABBAR BLOCK, VYALIKAVAL
                         BENGALURU - 560 003.

                                                                          ...PETITIONER
                      (BY SRI SANDHYA D, ADVOCATE)

                      AND:

                         MR. RAJESH KUMAR MEHTA
Digitally signed by      S/O. LATE. NANLAL
LAKSHMINARAYANA          R/AT No. 18/1, 16TH CROSS
MURTHY RAJASHRI
Location: HIGH           1ST MAIN, G D PARK
COURT OF                 NEAR CHOWDAIAH HALL
KARNATAKA
                         VYALIKAVAL
                         BENGALURU - 560 003.
                                                                       ...RESPONDENT

                      (BY SRI K BALAKRISHNA, ADVOCATE)


                             THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
                      SECTION    401   Cr.P.C   PRAYING   TO    SETTING    ASIDE   THE
                      JUDGMENT     DATED    10.01.2019    PASSED     BY   THE   LXVIII
                      ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE
                      IN CRL.A.No.1811/2017 THEREBY SET ASIDE THE ORDER OF
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                                           NC: 2025:KHC:26955
                                      CRL.RP No. 386 of 2019


HC-KAR




CONVICTION AND SENTENCE DATED 29.11.2017, PASSED BY
THE   XIII    A.C.M.M.,   BANGALORE   IN   C.C.No.27679/2016
CONVICTING THE PETITIONER FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF N.I ACT AND SENTENCED THE
PETITIONER TO PAY FINE OF RS.10,00,000/- IN DEFAULT TO
PAY FINE AMOUNT, THE ACCUSED SHALL UNDERGO S.I FOR 6
MONTHS BY ACQUITTING THE ACCUSED.


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


CORAM:       HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                          ORAL ORDER

The petitioner and her counsel are present.

2. The respondent and his counsel are present.

3. Joint memo is filed and it is signed by the

petitioner, respondent and their respective counsels. As

per terms of the joint memo, the matter is settled for

Rs.5,50,000/- (rupees Five Lakhs Fifty Thousand only)

including the amount of Rs.5,00,000/- (rupees Five Lakhs

only) in deposit, deposited by the petitioner before the

trial Court. The petitioner has no objections for the

NC: 2025:KHC:26955

HC-KAR

respondent to withdraw the said amount of Rs.5,00,000/-

(rupees Five Lakhs only) in deposit, deposited by the

petitioner before the trial Court.

4. The petitioner has agreed to pay balance

amount of Rs.50,000/- (rupees Fifty Thousand only) to the

respondent within two months from this day i.e., on or

before 18.09.2025 without fail. The respondent -

complainant has agreed to receive the said balance

amount within two months from this day.

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. The respondent is permitted to withdraw the

amount of Rs.5,00,000/- (rupees Five Lakhs only)

deposited by the petitioner before the trial Court.

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HC-KAR

7. The respondent shall furnish his bank account

details to the trial Court so to enable to transfer the

amount directly to his account.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

DSP