Mallappa S/O Hanumappa Karimeri vs Mahesh S/O Bharamappa Gadagin
2026 Latest Caselaw 3184 Kant

Karnataka High Court

Mallappa S/O Hanumappa Karimeri vs Mahesh S/O Bharamappa Gadagin on 10 April, 2026

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                   -1-
                                                               NC: 2026:KHC-D:5468
                                                         CRL.RP No. 100335 of 2021


                       HC-KAR




                      IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                          DATED THIS THE 10TH DAY OF APRIL, 2026

                                            BEFORE

                           THE HON'BLE MR. JUSTICE H.P.SANDESH

                      CRIMINAL REVISION PETITION NO.100335 OF 2021
                                 (397(CR.PC)/438(BNSS))

                       BETWEEN:

                       MALLAPPA S/O. HANUMAPPA KARIMERI,
                       AGE: 40 YEARS, OCC. AGRICULTURE,
                       R/O. HUILGOL-582101, TQ. AND DIST. GADAG.
                                                                        ...PETITIONER
                       (BY SRI. SHARAT B. NYAMAGOUDAR FOR
                           SRI. C.S SHETTAR, ADVOCATES)

                       AND:

                       MAHESH S/O. BHARAMAPPA GADAGIN,
                       AGE: 52 YEARS,
                       OCC. AGRICULTURE AND BUSINESS,
                       R/O. KURAHATTI PET, BETAGERI-582 103,
                       TQ. AND DIST. GADAG.
MOHANKUMAR
B SHELAR                                                                 ...RESPONDENT
                       (BY SRI. SHRIKANT K. DESHPANDE FOR SRI. S.T. PATIL AND
Digitally signed by        SRI. R.S. PAIL, ADVOCATES)
MOHANKUMAR B
SHELAR
Date: 2026.04.15             THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
10:03:56 +0530
                       397 R/W. 401 OF CR.P.C., SEEKING TO SET ASIDE THE JUDGMENT
                       PASSED BY THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
                       GADAG IN CRL. APPEAL NO.56/2019 DATED 11.03.2020 AND THE
                       JUDGMENT PASSED BY I ADDITIONAL CIVIL JUDGE AND JMFC I
                       COURT, GADAG IN CC NO.1684/2016 DATED 20.07.2019 AND
                       THEREBY ALLOWING THIS REVISION PETITION BY ACQUITTING THIS
                       PETITIONER IN THE INTEREST OF JUSTICE AND EQUITY FOR OFFENCE
                       PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

                           THIS PETITION, COMING ON FOR FINAL HEARING THIS DAY,
                       ORDER WAS MADE THEREIN AS UNDER:
                               -2-
                                          NC: 2026:KHC-D:5468
                                    CRL.RP No. 100335 of 2021


HC-KAR




CORAM:    THE HON'BLE MR. JUSTICE H.P.SANDESH

                         ORAL ORDER

Learned counsel for the petitioner as well as counsel

for the respondent are present before the Court and submit

that they have resolved the issue between themselves and

to that effect, a joint memo is filed.

In the joint memo, it is stated that there is no claim

against the petitioner and the same was fully satisfied.

In view of the joint memo, the revision petition is

dismissed, as the parties have already settled the issue

between them.

SD/-

(H.P.SANDESH) JUDGE

JTR CT:PA LIST NO.: 1 SL NO.: 20