Karnataka High Court
Sri Lohith M.S vs Sri Krishna K .C on 17 September, 2025
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NC: 2025:KHC:37206
CRL.RP No. 1338 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
CRIMINAL REVISION PETITION NO. 1338 OF 2023
BETWEEN:
SRI. LOHITH M.S.
S/O. M.V. SHIVARUDRAPPA,
AGED ABOUT 33 YEARS,RESIDING AT NO.691,
M.G. KOPPAL HEBBAL,MYSORE-16
...PETITIONER
(BY SRI. SRIKANTH M., ADVOCATE)
AND:
1. SRI KRISHNA K.C.
S/O. V. CHANDRA MOHAN,
AGED ABOUT 42 YEARS,
R/AT NO.21, 1ST D MAIN ROAD,
SHIVANAGAR, RAJAJINAGAR,
BENGALURU-10
2. SMT ANUPAMA K.C.
Digitally signed by
PRAMILA G V W/O G.P. ARUN KUMAR,
Location: HIGH COURT
OF KARNATAKA AGED ABOUT 45 YEARS,
REPRESENTED BY HER GPA HOLDER
ANIL KUMAR K.C., S/O V. CHANDRA MOHAN
AGED ABOUT 39 YEARS, R/AT NO.21, 1ST D MAIN
ROAD,SHIVANAGAR, RAJAJINAGAR,
BENGALURU-10
...RESPONDENTS
(BY SRI. SHOWRI H.R., ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397 READ WITH
SECTION 401 OF CR.P.C. BY THE ADVOCATE FOR THE
PETITIONER PRAYING THAT THIS HONBLE COURT MAY BE
PLEASED TO A. SET ASIDE THE JUDGMENT DATED 01.04.2023
PASSED IN CRL.A.NO.370/2018 BY THE COURT OF LXI
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NC: 2025:KHC:37206
CRL.RP No. 1338 of 2023
HC-KAR
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CCH-62) AND JUDGMENT DATED 06.02.2018 PASSED BY THE
COURT OF XXIV ADDITIONAL SMALL CAUSES JUDGE AND XXII
ACMM (SCCH-26) AT BENGALURU IN C.C.NO.22027/2016 IN
CONVICTING THE PETITIONERS.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
Learned counsel for the petitioner and learned counsel for
the respondents are present and jointly submit that dispute is
settled between the parties and a joint memo is filed reporting
settlement.
2. Petitioner and respondents are present before this
Court.
3. Parties jointly submit that dispute is amicably
settled and the terms of settlement are recorded in the joint
memo.
4. Joint memo dated 17.09.2025 which is signed by
the parties and their respective counsel reads as under:
"That in the above case both the parties have
settled the matter, thereby the petitioner agreed to
pay the cheque amount of Rs 4,00,500/- as full and
final settlement. Further the petitioner has already
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HC-KAR
deposited an amount of Rs 40,500/- Vide
No.424798/18 as per the order passed in Crl Appeal
No.370/2018. Therefore, the petitioner agreed to pay
the remaining cheque amount of Rs 3,60,000/- by
way of DD dated 16-09-2025 bearing No. 104285, in
the name of M/s Niranthara Technologies, wherein
the respondent No.1 and 2 are the partners.
Wherefore the petitioner and respondents pray that
this Hon'ble Court be pleased to accept the above
joint memo and dispose off the above Criminal
revision petition in terms of the joint memo and
consequently acquit the petitioner/accused in the
ends of justice."
5. In terms of the joint memo, complainants/respondents
are entitled to receive Rs.4,00,500/-.
6. Complainants/respondents submit that they have
received Rs.3,60,000/- as mentioned in the joint memo and
Rs.40,500/- is to be paid to the complainants/respondents from
the deposit which is made before the Court below.
7. Hence the following:
ORDER
(i) Criminal Revision Petition stands disposed of.
(ii) Impugned judgment dated 01.04.2023 passed by LXI
Additional Sessions Judge, Bengaluru in Criminal Appeal
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HC-KAR
No.370/2018 and judgment dated 06.02.2018 passed by
the XXIV Additional Small Causes Judge, Bengaluru in
C.C.No.22027/2016 are modified in terms of the joint
memo dated 17.09.2025.
(iii) Bail bond stands cancelled.
(iv) The amount in deposit before the Court below be released
in favour of the complainants/respondents.
SD/-
(ANANT RAMANATH HEGDE)
JUDGE
brn
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