Karnataka High Court
Smt Savitha vs Smt Leelavathi P B on 20 November, 2025
Author: Ravi V Hosmani
Bench: Ravi V Hosmani
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NC: 2025:KHC:47984
CRL.RP No. 89 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE RAVI V HOSMANI
CRIMINAL REVISION PETITION NO. 89 OF 2024
BETWEEN:
SMT. SAVITHA,
AGED 47 YEARS,
W/O DEEPU,
WORK AS CONDUCTOR,
BMTC II DEPOT, TOKEN NO 8617
SHANTHINAGAR,
BANGALORE 560 027.
...PETITIONER
(BY SRI G.V. DAYANANDA, ADVOCATE)
AND:
SMT. LEELAVATHI P B.,
AGED 48 YEARS,
D/O BOREGOWDA,
37/B, 7TH CROSS, AZADNAGAR,
BANGALORE 560 018.
Digitally signed by AND ALSO WORKING AS A CONDUCTOR
GEETHAKUMARI
PARLATTAYA S BMTC, 2ND DEPOT, T.NO.9108,
Location: High SHANTINAGAR,
Court of Karnataka BENGALURU - 560 027.
...RESPONDENT
(BY SRI MOHAN V.K., ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER OF CONVICTION DATED 16.09.2021
MADE IN C.C.NO.23222/2018 BY THE COURT OF XX A.C.M.M
AT BENGALURU AND THE ORDER OF DISMISSED FOR DEFAULT
DATED 10.10.2023 MADE IN CRL.A.NO.722/2021 BY THE
COURT OF LXVII ADDL.CITY CIVIL AND SESSIONS COURT AT
BENGALURU.
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NC: 2025:KHC:47984
CRL.RP No. 89 of 2024
HC-KAR
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE RAVI V HOSMANI
ORAL ORDER
Challenging judgment dated 10.10.2023 passed by LXVII
Addl. City Civil & Sessions Judge, Bengaluru (CCH-68) in
Crl.A.no.722/2021 confirming judgment of conviction and order
of sentence dated 16.09.2021 passed by XX ACMM, Bengaluru,
in C.C.no.23222/2018, this revision petition is filed.
2. Learned counsel for parties jointly submitted that
during pendency of revision petition, parties have settled
matter for Rs.2,80,000/- in final and full settlement of
respondent's claim under cheque in question. It is further
stated that a sum of Rs.64,000/- on 24.12.2021, Rs.96,000/-
on 20.01.2025 and Demand draft dated 27.10.2025 for
Rs.1,00,000/-were deposited before trial Court and balance of
Rs.20,000/- would be paid on or before 29.11.2025. It is also
agreed between parties in case of failure to pay balance
amount, petitioner would be liable to pay Rs.40,000/- to
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HC-KAR
respondent. A joint memo to that effect is filed today. Terms of
which reads as under:
"JOINT MEMO
On the advise of well wishers of both the parties
before this Hon'ble Court settled for a sum of
Rs.2,80,000/- Rs.Two Lakhs Eighty Thousand only.
The petitioner already deposited before XX ACMM,
Bangalore in CC No.23222/2018 i.e.,
Rs.64,000/- on 24.12.2021,
Rs.96,000/- on 20.01.2025,
Rs.1,00,000/- D.D. 27.10.2025
Balance of Rs.20,000/- to be deposited as on
before 29.11.2025, failing which Rs.40,000/- Rupees
Forty Thousand to be paid by petitioner to the
respondent."
4. Perused terms of joint memo. Same is taken on
record.
5. Petitioner and respondent are present and identified
by their respective counsel. On interaction, they have stated
that terms of joint memo were explained to them and after
understanding same, they have affirmed it out of their free will
and volition, without there being any threat, coercion or undue
influence from anybody. Settlement is duly signed by both
parties, whose signatures are identified by their respective
counsel.
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HC-KAR
6. In view of terms of joint memo, this Criminal Revision
Petition is disposed of; judgments dated 10.10.2023 passed by
LXVII Addl. City Civil & Sessions Judge, Bengaluru (CCH-68) in
Crl.A.no.722/2021 confirming judgment of conviction and order
of sentence dated 16.09.2021 passed by XX ACMM, Bengaluru,
in C.C.no.23222/2018 are set aside.
It is made clear that in case of failure to comply with
terms of joint memo, accused would be liable to pay fine
amount as ordered by trial Court.
Trial Court is directed to release amount in deposit in
favour of respondent-complainant.
Registry to transmit trial Court records back .
Sd/-
(RAVI V HOSMANI)
JUDGE
PSG
