Sri Pradeep vs M/S Shriram Transport Finance Co. Ltd
2026 Latest Caselaw 3173 Kant

Karnataka High Court

Sri Pradeep vs M/S Shriram Transport Finance Co. Ltd on 10 April, 2026

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                   NC: 2026:KHC:20108
                                               CRL.RP No. 802 of 2024


             HC-KAR




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 10TH DAY OF APRIL, 2026

                                      BEFORE

                      THE HON'BLE MR. JUSTICE V SRISHANANDA

                CRIMINAL REVISION PETITION NO. 802 OF 2024

             BETWEEN:

             SRI.PRADEEP,
             S/O. CHEENKRA POOJARY,
             AGED ABOUT 38 YEARS,
             R/AT NO.2-51-5,
             ANAVUDADI HOUSE,
             PUDUVETTU VILLAGE,
             BELTHANGADY TALUK,
             D.K.DISTRICT.
                                                        ...PETITIONER
             (BY SRI. RAKSHITH KUMAR, ADVOCATE)

             AND:

Digitally    M/S SHRIRAM TRANSPORT FINANCE CO. LTD.,
signed by    HAVING ITS REGISTERED OFFICE
PAVITHRA B   AT 3RD FLOOR, MOOKAMBIKA COMPLEX NO.4,
Location:    LADY DESIKA ROAD,
HIGH         MYLAPORE CHENNAI-1.
COURT OF
KARNATAKA
             SUVARNA ARCADE SANTHEKATTE
             BELTHANGADY D K DISTRICT
             REPRESENTED BY GPA HOLDER
             MR SATHISH
             S/O VITTAL BANGERA
                                                       ...RESPONDENT
             (BY SRI.NARAYANASWAMY.D, ADVOCATE)

                  THIS CRL.RP FILED U/S. 397 R/W 401 OF CR.P.C.,
             PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
                              -2-
                                         NC: 2026:KHC:20108
                                     CRL.RP No. 802 of 2024


HC-KAR




17.02.2024 PASSED BY THE HONBLE VI ADDL. DIST. AND
SESSIONS JUDGE, D.K. MANGALORE IN CRL.A.NO.69/2023
CONFIRMING THE ORDER DATED 01.03.2023 PASSED BY THE
HONBLE PRL. SENIOR CIVIL JUDGE AND JMFC AT
BELTHANGADY IN C.C.NO.201/2017 AS PR DOCUMENT NO.1
AND 2.

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

CORAM: HON'BLE MR. JUSTICE V SRISHANANDA

                       ORAL ORDER

Learned counsel for the petitioner is said to have

paid the entire fine amount. The same is not disputed by

Sri D.Narayana Swamy, learned counsel for the

respondent who is present before the Court.

2. I.A.No.2/2026 is filed to recall the order dated

11.07.2025 by which order, petition came to be dismissed

for non-prosecution. Since, the entire fine amount is paid

and the accused is in custody, in the interest of justice,

the order dated 11.07.2025 is hereby recalled.

3. After restoration, matter is heard.

4. I.A.No.1/2026 is allowed and delay of 271 days

is condoned.

NC: 2026:KHC:20108

HC-KAR

5. A memo is filed on behalf of the petitioner

reporting the payment of entire fine amount.

6. Placing the said memo on record, petition stand

disposed of.

7. The accused who is in custody is ordered to be

released forthwith.

8. The learned Registrar (Judicial) shall issue

necessary intimation to the trial Magistrate forthwith for

issue of release order.

9. In the meantime, an affidavit shall also be filed

by the learned counsel for the petitioner before the

learned trial Magistrate seeking release of the petitioner

pursuant to the order of this Court by filing necessary

application.

SD/-

(V SRISHANANDA) JUDGE PB List No.: 2 Sl No.: 25