M Vrasahb Hajare @ Vrashab vs Ambadas
2026 Latest Caselaw 3242 Kant

Karnataka High Court

M Vrasahb Hajare @ Vrashab vs Ambadas on 15 April, 2026

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                                                            NC: 2026:KHC-K:3274
                                                      CRL.RP No. 200046 of 2025


                      HC-KAR



                                 IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                               DATED THIS THE 15TH DAY OF APRIL, 2026

                                              BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                        CRIMINAL REVISION PETITION NO. 200046 OF 2025
                                       (397(Cr.PC)/438(BNSS)
                      BETWEEN:

                      M VRASAHB HAJARE
                      @ VRASHAB MOHAL HAJARE
                      S/O MOHAN, AGE: 50 YEARS
                      OCC: BUSINESS, R/O H.NO.3-7-41
                      BEROON QUILLA, RAICHUR-584101
                                                                   ...PETITIONER
                      (BY SMT. NEEVA M CHIMKOD, ADVOCATE)

                      AND:
                      AMBADAS S/O RAMESH
                      AGE: 32 YEARS, OCC: BUSINESS
Digitally signed by
SHIVALEELA            R/O H.NO.4-2-143/22, MANGALVARPET
DATTATRAYA UDAGI
Location: HIGH
                      RAICHUR-584101
COURT OF                                                    ...RESPONDENT
KARNATAKA
                      (BY SRI. ARUNKUMAR AMARGUNDAPPA, ADVOCATE)

                           THIS CRL.RP IS FILED U/S 397 (1) OF CR.P.C (OLD),
                      U/SEC. 438 R/W 442 OF BNSS (NEW), PRAYING TO CALL FOR
                      THE RECORDS AND SET-ASIDE THE IMPUGNED JUDGMENT
                      DATED 11.03.2025 PASSED BY THE PRINCIPAL DISTRICT AND
                      SESSIONS JUDGE, AT RAICHUR IN CRL.A.NO.4/2025 AND THE
                      JUDGMENT OF CONVICTION AND ORDER OF SENTENCE DATED
                      08.10.2024 PASSED BY THE PRL. CIVIL JUDGE AND J.M.F.C-II
                      RAICHUR    IN   C.C.NO.3289/2022   FOR   THE   OFFENCE
                      PUNISHABLE U/SEC. 138 OF N.I. ACT CONSEQUENTLY ACQUIT
                      THE PETITIONER.
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                                                NC: 2026:KHC-K:3274
                                          CRL.RP No. 200046 of 2025


HC-KAR



     THIS  PETITION, COMING  ON  FOR  REPORTING
SETTLEMENT, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA


                               ORAL ORDER

This criminal petition is filed under Section 438 r/w

442 of Bharatiya Nagarik Suraksha Sanhita, 2023, to set

aside the impugned judgment dated 11.03.2025 passed by

the Principal District and Sessions Judge, at Raichur in

Crl.A.No.04/2025 and the judgment of conviction and

order of sentence dated 08.10.2024 passed in

C.C.No.3289/2022 by the Principal Civil Judge and JMFC-

II, Raichur for the offence punishable under Section 138 of

NI Act.

2. The application is filed under Section 147 of N.I.

Act, by the learned counsel for the petitioner. The affidavit

of Sri.Vrashab Hajare @ Vrashab is also filed.

3. The petitioner/accused along with his learned

counsel are present before the Court. Learned counsel for

the respondent is also present.

NC: 2026:KHC-K:3274

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4. Learned counsel appearing for the petitioner

and respondent No.2 filed memorandum of application

under Section 147 of Negotiable Instrument Act, 1881,

seeking permission to compound the offences and to set

aside the order of both the Courts.

5. As per Order sheet dated 24.11.2025,

Rs.50,000/- was paid by the petitioner to the learned

counsel for respondent. The revision petitioner has paid an

amount of Rs.2,00,000/- by cash to the learned counsel

for respondent. The learned counsel for respondent

acknowledges the same. Accordingly, the revision

petitioner has paid total sum of Rs.2,50,000/- which is the

cheque amount.

6. The learned counsel for respondent has filed a

memo with regard for having received the total amount of

Rs.2,50,000/-, wherein it is stated that the respondent has

no objection to acquit the accused by recording the

compromise. The learned counsel for the respondent has

also endorsed on application filed under Section 147 of NI

NC: 2026:KHC-K:3274

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Act, that the respondent has no objection to record the

compromise and acquit the accused. The alleged

commission of offence under Section 138 of NI Act is

compoundable in nature. Hence, the petitioner and

respondent are permitted to compound the offences.

Accordingly, I proceed to pass the following:

ORDER

(a) The petition is allowed.

(b) Consequently, the application under Section 147 of Negotiable Instrument Act, 1881,is allowed. The compromise is recorded.

(c) The judgment of conviction and order of sentence dated 08.10.2024 passed in C.C.No.3289/2022 by the Principal Civil Judge and JMFC-II, Raichur, which was confirmed in Criminal Appeal No.4/2025 by the learned Principal District and Sessions Judge, Raichur, dated 11.03.2025, are hereby set aside.

(d) Revision petitioner/accused is acquitted for the offence punishable under Section 138 of NI Act.

(e) The bail bond of the accused and that of his sureties, if any, stand cancelled.

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(f) The fine amount, if any, deposited by the revision petitioner shall be refunded to him on due identification.

Registry is directed to send the copy of this order to the

Trial Court along with the trial Court records.

Sd/-

(G BASAVARAJA) JUDGE

MSR List No.: 1 Sl No.: 34