Shri Parasappa S/O Yamanavva Madar vs Sri. Manjunath S/O. Sabanna Talavar
2025 Latest Caselaw 4604 Kant

Karnataka High Court

Shri Parasappa S/O Yamanavva Madar vs Sri. Manjunath S/O. Sabanna Talavar on 3 March, 2025

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                              NC: 2025:KHC-D:4091
                                                        CRL.RP No. 100221 of 2022




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                             DATED THIS THE 3RD DAY OF MARCH, 2025

                                               BEFORE

                             THE HON'BLE MR. JUSTICE V.SRISHANANDA

                        CRIMINAL REVISION PETITION NO.100221 OF 2022
                                   (397(CR.PC)/438(BNSS))

                      BETWEEN:

                      SHRI PARASAPPA S/O. YAMANAVVA MADAR,
                      AGE: 45 YEARS, OCC. AGRICULTURE,
                      R/O. YADAHALLI R.C. ,TQ. BAGALKOTE,
                      DIST. BAGALKOTE-587101.
                                                                      ...PETITIONER
                      (BY SRI RAMAKRISHNA G. DHONGADI, ADVOCATE)

                      AND:

                      SHRI MANJUNATH S/O. SABANNA TALAVAR,
                      AGE: 40 YEARS, OCC. TEACHER,
                      R/O. WARD NO.4, BHAGAVATHI,
                      NOW RESIDING AT SECTOR NO.46,
                      NAVANAGAR, BAGALKOTE-587101.
        Digitally
                                                                    ...RESPONDENT
        signed by V

VN
        N
        BADIGER       (BY SRI PRAKASH N HOSAMANE, ADVOCATE)
BADIGER Date:
        2025.03.04
        10:31:20
        +0530
                            THIS CRIMINAL REVISION PETITION IS FILED U/S. 397 R/W.
                      401 OF CR.P.C., SEEKING TO CALL FOR THE ENTIRE RECORDS OF
                      PRINCIPAL DISTRICT AND SESSIONS JUDGE, BAGALKOTE, IN
                      CRIMINAL APPEAL NO.14/2021 DATED 31.03.2022 AND THE II
                      ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, BAGALKOTE, IN
                      CRIMINAL CASE NO.744/2021 (OLD NO.720/2018) DATED
                      07.04.2021 ON PERUSAL OF THE SAME THE HON BLE COURT BE
                      PLEASED TO SET ASIDE THE JUDGMENTS OF THE COURTS BELOW
                      THE PETITIONER BE ACQUITTED FOR THE SAID OFFENCE.

                           THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                      WAS MADE THEREIN AS UNDER:
                               -2-
                                           NC: 2025:KHC-D:4091
                                    CRL.RP No. 100221 of 2022




CORAM:   THE HON'BLE MR. JUSTICE V.SRISHANANDA

                        ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)

A memo is filed by learned counsel for the respondent.

Memo reads as under:

"Herein the Advocate for the respondent submit as under:

The petitioner today paid Rs.1,30,000/- balance amount of sentence passed by the Trial Court. Before the Trial Court the petitioner has deposited 50% of the fine amount on 13.09.2022. The amount ordered is paid. The respondent accept the receipt of Rs.1,30,000/-. Hence, this memo."

Placing the memo on record, revision petition stands

disposed of.

SD/-

(V.SRISHANANDA) JUDGE

KAV CT:PA