Sri Prasanna Kumar M vs Smt G Vijaya Srinivasan
2025 Latest Caselaw 9321 Kant

Karnataka High Court

Sri Prasanna Kumar M vs Smt G Vijaya Srinivasan on 23 October, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                             -1-
                                                         NC: 2025:KHC:41946
                                                     CRL.RP No. 677 of 2023


                  HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 23RD DAY OF OCTOBER, 2025
                                          BEFORE
                           THE HON'BLE MR. JUSTICE RAVI V HOSMANI
                      CRIMINAL REVISION PETITION NO. 677 OF 2023
                  BETWEEN:

                      SRI PRASANNA KUMAR M.
                      S/O SRI. MANJAPPA,
                      AGED ABOUT 39 YEARS,
                      R/O AT 55, CORNER PLOT,
                      1ST FLOOR, VISHWABHARATHI HBCS,
                      SACHINADANANDA NAGAR,
                      HALAGEVADERAHALLI,
                      BENGALURU - 560 098.
                                                              ...PETITIONER
                  (BY SRI BAPAT SAMPATH VINAYAKA RAO, ADVOCATE)
                  AND:

                      SMT. G VIJAYA SRINIVASAN,
                      W/O LATE G SRINIVASAN,
                      AGED ABOUT 62 YEARS,
                      R/O AT NO. 945/1123,
Digitally signed by
ANUSHA V              1ST 'G' MAIN ROAD, 2ND PHASE,
                      GIRINAGAR, BENGALURU - 560 085.
Location: High                                               ...RESPONDENT
Court of
Karnataka           (BY SRI HONNAPPA S., ADVOCATE)
                       THIS CRL.RP IS FILED U/S 397 R/W 401 CR.PC BY THE
                  ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
                  HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
                  JUDGMENT AND      ORDER IN CRL.A.1627/2019 DATED
                  31.03.2023 PASSED BY THE LEARNED LXII ADDL.CITY CIVIL
                  AND SESSIONS JUDGE BENGALURU AND THE ORDER OF
                  CONVICTION AND SENTENCE PASSED BY THE VI ADDL.SMALL
                  CAUSES JUDGE AND XXXI A.C.M.M., IN C.C.NO.1715/2018
                  DATED 29.06.2019 AND DISMISS THE COMPLAINT BEARING
                  C.C.NO.1715/2018.
                                  -2-
                                                NC: 2025:KHC:41946
                                           CRL.RP No. 677 of 2023


 HC-KAR




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

CORAM:     HON'BLE MR. JUSTICE RAVI V HOSMANI

                           ORAL ORDER

Learned counsel for petitioner submits that revision

petition has been rendered infructuous and a memo dated

23.10.2025 is filed to that effect, which reads as under:

2. Memo reads as under:

MEMO

"The petitioner/accused submits that the petitioner has paid the entire cheque/fine amount of 21,00,000/- to the complainant and also remitted Rs.5000/- to the State towards prosecution expenses as ordered by the court below in CC No.1715/2018 dated 29.06.2019. The certified copy of the order sheet in C.C.No.1715/2018 is produced herewith. In view of the payment of entire cheque/fine amount, this present revision has become infructuous and the petitioner prays that the same may be disposed of by recording the satisfaction of the order in C.C.No.1715/2018, in the interest of justice".

3. Memo is placed on record.

In view of memo, revision petition is dismissed as having

become infructuous.

Sd/-

(RAVI V HOSMANI) JUDGE Psg*