G Ram Murthy S/O Late Narayan Swamy vs Sudhakar S/O Late Veeranna
2025 Latest Caselaw 4607 Kant

Karnataka High Court

G Ram Murthy S/O Late Narayan Swamy vs Sudhakar S/O Late Veeranna on 3 March, 2025

Author: V.Srishananda

Bench: V.Srishananda

                                                     -1-
                                                                 NC: 2025:KHC-D:4116
                                                           CRL.RP No. 100417 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.100417 OF 2022
                                     (397(Cr.PC)/438(BNSS))

                        BETWEEN:

                        G. RAM MURTHY S/O. LATE NARAYAN SWAMY,
                        AGE: 63 YEARS, OCC. RETIRED BAILIFF,
                        R/O. SATYA SAI COLONY, 2ND CROSS,
                        3RD LINK, BALLARI-583101.
                                                                           ...PETITIONER
                        (BY SRI B.G. INDI, ADVOCATE FOR SRI K.L. PATIL, ADVOCATE)

                        AND:

                        SUDHAKAR S/O. LATE VEERANNA,
                        AGED ABOUT 41 YEARS, OCC. BUSINESS,
                        R/O. SREE SARVESHWARA KRUPA,
                        #95/1, WARD NO.17, 5TH CROSS,
                        S.N. PET, BALLARI-583101.
                                                                        ...RESPONDENT
          Digitally

VN
          signed by V
          N BADIGER
                        (BY G.N. NARASAMMANAVAR, AMICUS CURIAE)
          Date:
BADIGER   2025.03.04
          10:31:29
          +0530
                              THIS CRIMINAL REVISION PETITION IS FILED UNDER
                        SECTION 397 R/W. UNDER SECTION 401 OF CR.P.C., IS SEEKING
                        TO CALL FOR THE RECORDS AND ALLOW THIS REVISION PETITION
                        AND JUDGEMENT AND ORDER DATED 29.09.2022 PASSED IN CRL
                        APPEAL NO. 51/2022 BY THE IV THE ADDL. DISTRICT AND SESSION
                        JUDGE (COMMERCIAL COURT), BALLARI, THEREBY CONFIRMING
                        THE JUDGMENT AND ORDER OF CONVICTION          AND SENTENCE
                        DATED 05.07.2022 PASSED IN CC NO. 1195/2017 BY THE 3RD
                        ADDL. CIVIL JUDGE AND JMFC BALLARI AND THEREBY ACQUIT THE
                        PETITIONER ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
                        SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT.
                                -2-
                                                NC: 2025:KHC-D:4116
                                     CRL.RP No. 100417 of 2022




     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:


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

                           ORAL ORDER

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

Learned counsel for the petitioner has filed a memo.

Memo reads as under:

" In this the advocate for the petitioner submits as under:

That the petitioner and the respondent in the above case have settled their dispute amicably out of the Court.

Hence, this Hon'ble Court be pleased to set aside the judgment and order of conviction and sentence dated 05.07.2022 passed in CC No.1195/2027 passed by the learned III Addl. Civil Judge and JMFC Court, Ballari and subsequent judgment and order dated passed by IV Addl. District and Sessions Judge(committal Court) at Ballari dated 29.09.2022 in Crl.A.No 51/2022 in the ends of justice."

Sri.G.N.Narasammnavar who has been appointed as

amicus curie submits that he has no instruction from the

respondent-complainant.

NC: 2025:KHC-D:4116

Placing the memo on record revision petition stands

disposed of.

However, if the contents of the memo are incorrect,

complainant is at liberty to execute the impugned orders.

SD/-

(V.SRISHANANDA) JUDGE

HMB CT:PA