Karnataka High Court
Mr Raja vs M/S Bola Ragavendra Kamath And Sons on 25 July, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2025:KHC:28595
CRL.RP No. 1075 of 2022
C/W CRL.RP No. 1084 of 2022
CRL.RP No. 1093 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL REVISION PETITION No. 1075 OF 2022
C/W
CRIMINAL REVISION PETITION No. 1084 OF 2022 &
CRIMINAL REVISION PETITION No. 1093 OF 2022
IN CRL.RP No. 1075/2022
BETWEEN:
MR. RAJA
AGED ABOUT 39 YEARS,
PROP. M/s. SRI GANESH INDUSTRIES
BEEDUBETTU, VALPADY VILLAGE AND POST
VAI. SHIRTHADI, MOODBIDRI
MANGALORE TALUK - 574 236.
NOW RESIDING AT "MATHRUSHREE"
Digitally signed by PADYAR BAMMADKA, BELVAI POST
LAKSHMINARAYANA MANGALORE TALUK - 574 213.
MURTHY RAJASHRI
Location: HIGH
COURT OF ...PETITIONER
KARNATAKA
(BY SMT. N SHWETHA NAYAK, ADVOCATE
SRI DHANANJAY KUMAR, ADVOCATE)
AND:
M/s BOLA RAGAVENDRA KAMATH AND SONS
KUKKUDOOR - 576 117 KARKALA
REPRESENTED BY ITS PARTNER
MR.BOLA ANNAPPA KAMATH
AGED ABOUT 48 YEARS
-2-
NC: 2025:KHC:28595
CRL.RP No. 1075 of 2022
C/W CRL.RP No. 1084 of 2022
CRL.RP No. 1093 of 2022
HC-KAR
S/O BOLA RAMANATH KAMATH
R/AT SALMARA, KARKALA TALUK.
...RESPONDENT
(BY SMT. PRASANNA K, ADVOCATE FOR
SRI CHANDRANATH ARIGA K, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 21.06.2022 PASSED BY THE II ADDITIONAL DISTRICT
AND SESSIONS JUDGE AT UDUPI IN CRL.A.No.64/2020 ALSO
THE JUDGMENT DATED 16.10.2020 IN C.C.No.185/2016
PASSED ON BY PRINCIPAL CIVIL JUDGE AND JMFC KARKALA.
IN CRL.RP No. 1084/2022
BETWEEN:
MR RAJA
AGED ABOUT 39 YEARS
PROP. M/S SRI GANESH INDUSTRIES
BEEDUBETTU, VALPADY VILLAGE AND POST
VAI SHIRTHADI MOODBIDRI
MANGALORE TALUK - 574 236.
NOW RESIDING AT "MATHRUSHREE"
PADYAR, BAMMADKA, BELVAI POST
MANGALORE TALUK - 574 213.
...PETITIONER
(BY SMT. N SHWETHA NAYAK, ADVOCATE FOR
SRI DHANANJAY KUMAR, ADVOCATE)
AND:
M/s BOLA RAGAVENDRA KAMATHA AND SONS
KUKKUDOOR - 576117, KARKALA
REPRESENTED BY ITS PARTNER
MR. BOLA ANNAPPA KAMATH
AGED ABOUT 48 YEARS
-3-
NC: 2025:KHC:28595
CRL.RP No. 1075 of 2022
C/W CRL.RP No. 1084 of 2022
CRL.RP No. 1093 of 2022
HC-KAR
S/O BOLA RAMANATH KAMATH
R/AT SALMARA, KARKALA TALUK.
...RESPONDENT
(BY SMT. PRASANNA K, ADVOCATE FOR
SRI CHANDRANATH ARIGA K, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 21.06.2022 PASSED BY THE II ADDL. DISTRICT AND
SESSIONS JUDGE, UDUPI IN CRL.A.No.65/2020 ALSO THE
JUDGMENT DATED 16.10.2020 IN C.C.No.187/2016 PASSED BY
THE PRL. CIVIL JUDGE AND JMFC, KARKALA.
IN CRL.RP No. 1093/2022
BETWEEN:
MR RAJA
AGED ABOUT 39 YEARS
PROP. M/s SRI GANESH INDUSTRIES
BEEDUBETTU, VALPADY VILLAGE AND POST
VAI SHIRTHADI MOODBIDRI
MANGALORE TALUK - 574 236.
NOW RESIDING AT "MATHRUSHREE"
PADYAR, BAMMADKA, BELVAI POST
MANGALORE TALUK - 574 213.
...PETITIONER
(BY SMT. N SHWETHA NAYAK, ADVOCATE FOR
SRI DHANANJAY KUMAR, ADVOCATE)
AND:
M/s BOLA RAGAVENDRA KAMATHA AND SONS
KUKKUDOOR - 576117, KARKALA
REPRESENTED BY ITS PARTNER
MR. BOLA ANNAPPA KAMATH
AGED ABOUT 48 YEARS
S/O BOLA RAMANATH KAMATH
R/AT SALMARA, KARKALA TALUK.
...RESPONDENT
(BY SMT. PRASANNA K, ADVOCATE FOR
SRI CHANDRANATH ARIGA K, ADVOCATE)
-4-
NC: 2025:KHC:28595
CRL.RP No. 1075 of 2022
C/W CRL.RP No. 1084 of 2022
CRL.RP No. 1093 of 2022
HC-KAR
THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET SIDE THE JUDGMENT
DATED 21.06.2022 PASSED BY THE II ADDL. DISTRICT AND
SESSIONS JUDGE, UDUPI IN CRL.A.No.63/2020 AND ALSO THE
JUDGMENT DATED 16.10.2020 IN C.C.No.186/2016 PASSED BY
THE PRL. CIVIL JUDGE AND JMFC, KARKALA.
THESE PETITIONS COMING ON FOR ADMISSION THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
Petitioner and his counsel present. Respondent's
authorized representative and counsel for respondent
present.
2. Joint memo for settlement is filed and it is jointly
signed by the petitioner, respondent's authorized
representative and their respective counsels. Along with
the joint memo, copy of authorization letter dated
22.07.2025 is enclosed with.
3. As per the terms of joint memo, all the three
matters are settled for Rs.4,50,000/-. The petitioner has
agreed to pay Rs.1,50,000/- on or before 23.08.2025 and
NC: 2025:KHC:28595
HC-KAR
balance of Rs.3,00,000/- on or before 30.10.2025.
Respondent has agreed for the above terms.
4. In view of the above settlement offence under
Section 138 of the N.I.Act in all the three cases is
compounded. In view of compounding, all three criminal
revision petitions are disposed of as offence compounded.
If the petitioner fails to pay the settlement amount as
agreed within time, the trial Court judgment in all the
three cases will revive.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DKB
