Sri Veeranna S/O Basappa Kubasad vs Manjunath S/O Yallappa Muttannavar
2025 Latest Caselaw 5678 Kant

Karnataka High Court

Sri Veeranna S/O Basappa Kubasad vs Manjunath S/O Yallappa Muttannavar on 28 March, 2025

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                              NC: 2025:KHC-D:5721
                                                        CRL.RP No. 100107 of 2025




                                 IN THE HIGH COURT OF KARNATAKA,
                                         DHARWAD BENCH

                             DATED THIS THE 28TH DAY OF MARCH, 2025

                                               BEFORE

                             THE HON'BLE MR. JUSTICE V.SRISHANANDA

                          CRIMINAL REVISION PETITION NO.100107 OF 2025
                                     (397(CR.PC)/438(BNSS))
                     BETWEEN:

                     1.    SRI VEERANNA S/O. BASAPPA KUBASAD,
                           AGE: 58 YEARS, OCC. PRINTING BUSINESS,
                           R/O. KONDAWADONI, BENNI ONI,
                           TQ. KALAGHATAGI, DIST. DHARWAD-581204.

                     2.   THE PROPRIETOR ,
                          "VEERABHADRESHWAR OFFSET PRINTERS",
                          TQ. KALAGHATAGI, DIST. DHARWAD,
                          REPT. BY ITS OWNER/AUTHORIZED PERSON,
                          SRI VEERANNA S/O. BASAPPA KUBASAD,
                          R/O. KONDAWADONI, BENNI ONI, TQ. KALAGHATAGI,
                          DIST. DHARWAD-581204.
                                                                   ...PETITIONERS
                     (BY SRI VISHWANATH S. BICHAGATTI, ADVOCATE)
                     AND:
        Digitally
        signed by
                     MANJUNATH S/O. YALLAPPA MUTTANNAVAR,
VN
        VN
        BADIGER
BADIGER Date:
                     AGE: 40 YEARS, OCC. BUSINESS,
        2025.03.29
        11:51:47
        +0530
                     R/O. H.NO.2, NEAR CMDR OFFICE,
                     YALAKKI SHETTAR COLONY,
                     AKSHAYLAXMI VEERABHADRESHWAR LAYOUT,
                     DHARWAD-580001.
                                                                    ...RESPONDENT
                           THIS CRIMINAL REVISION PETITION IS FILED U/SEC.438 R/W.
                     442 OF BNSS 2023, SEEKING TO SET ASIDE THE JUDGMENT AND
                     ORDER OF CONVICTION AND SENTENCE DATED 12.02.2025 PASSED
                     BY THE IV ADDITIONAL DISTRICT AND SESSIONS JUDGE, DHARWAD
                     IN CRIMINAL APPEAL NO.86/2023 WHICH CONFIRMED WITH
                     MODIFICATION OF THE CONVICTION ORDER DATED 02.11.2023 IN
                     C.C.NO. 2275/2023 PASSED BY THE HON'BLE ADDITIONAL SENIOR
                     CIVIL JUDGE AND CJM COURT, DHARWAD FOR OFFENCE P/U/SEC.
                     138 OF NI ACT.
                               -2-
                                           NC: 2025:KHC-D:5721
                                    CRL.RP No. 100107 of 2025




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

                        ORAL ORDER

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

Though the matter is listed for compliance of office

objections, learned counsel for the petitioner files a memo.

Memo reads as under:

"The counsel for aforesaid petitioner humbly submits that the petitioner undertakes to pay the remaining cheque amount of Rs.2,20,000/- (as instructed by petitioner) on or before 31.05.2025. Hence, this memo."

Placing the memo on record, revision petition stands

dismissed.

However, time is extended to pay the balance amount till

30.05.2025.

SD/-

(V.SRISHANANDA) JUDGE

KAV CT:PA