[Cites 1, Cited by 0]
Karnataka High Court
Shri. Santosh S/O Maruti Hulakund vs Samrudhi Finance Jamkhandi on 8 January, 2026
Author: V.Srishananda
Bench: V.Srishananda
-1-
NC: 2026:KHC-D:166
CRL.RP No. 100357 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 8TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL REVISION PETITION NO. 100357 OF 2024
(397(CR.PC)/438(BNSS))
BETWEEN:
SHRI. SANTOSH S/O MARUTI HULAKUND
AGE. 50 YEARS, OCC. BUSINESS,
R/O. LAXMINAGAR, KANCHANOOR VILLAGE,
DIST. BAGALKOT, PINCODE.587101.
...PETITIONER
(BY SRI. MAHANTESH S. HIREMATH, ADVOCATE)
AND:
SAMRUDHI FINANCE JAMKHANDI
R/BY IT IS MANAGER
SRI. CHANDRASHEKAR DUNDAPPA ITTI
AGE. 45 YEARS, OCC. MANAGER/PARTNER
Digitally signed
by SAMREEN
AYUB
R/O. NEAR P.B.HIGH SCHOOL
DESHNUR
Location: High
Court of
TQ. JAMKHANDI, DIST. BAGALKOT-587103.
Karnataka,
Dharwad Bench ...RESPONDENT
(BY SRI. SADANAND M.K., ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED U/SEC. 438 R/W
442 OF BNSS, 2023 PRAYING TO CALL FOR RECORDS AND ALLOW THE
REVISION PETITION AND SET ASIDE THE JUDGMENT PASSED IN
CRIMINAL APPEAL NO. 5006/2024, DATED ON 29.08.2024, FOR THE
OFFENCE U/SEC. 138 OF NI ACT, PASSED BY THE I ADDL. DISTRICT
AND SESSION JUDGE, BAGALKOTE, AT JAMKHANDI, IN CONFIRM THE
JUDGMENT AND ORDER PASSED IN C.C.NO. 454/2018, DATED
17.01.2024, PASSED BY THE ADDL. CIVIL JUDGE AND JMFC,
JAMKHANDI, AND ALLOW THE REVISION PETITION IN THE INTEREST
OF JUSTICE AND EQUITY.
-2-
NC: 2026:KHC-D:166
CRL.RP No. 100357 of 2024
HC-KAR
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
Parties are present with their respective Advocates.
Compromise petition is filed by the parties. Contents of the
compromise petition reads as under:
"The Petitioners and the Respondent respectfully
submits as under,
1. It is submitted that, the Respondent has filed
the private complaint against the petitioner, for the offence
U/s, 138 NI Act, in CC No.454/2018 on the file of Addl Civil
Judge & Jmfc Jamkhandi, further the trail court has
convicted the petitioner.
2. Further it is submitted that the petitioner
aggrieved by the said judgement has prefeed the appeal
before the appeal court in Cri Appeal No. 5006/24 further
the appeal court has dismissed the appeal filed by the
petitioner, Hence aggrieved by the said order has preferred
the Rev petition before this court
3. In the above said matter, Both the parties
have settled the matter amicably, with the intervention of
elders of both the parties, who came forward to settle the
matter amicably. Therefore, both the parties are before this
NC: 2026:KHC-D:166
HC-KAR
Hon'ble Court to request for the recording of the settlement
of the matter and seek the intervention of this Court, to
meet the ends of justice.
Wherefore, the Petitioner and the Respondent jointly pray
that this Hon'ble Court may be pleased to record the
compromise as settled between the parties and set aside
the judgment passed by the both courts to meet the
ends of justice."
2. On enquiry, parties submit that the settlement is
voluntary and there is no force, undue influence or coercion in
reaching out the terms of settlement.
3. Accordingly, following:
ORDER
Revision petition stands disposed of in terms of
the compromise petition
Sd/-
(V.SRISHANANDA)
JUDGE
KAV
Ct-cmu
LIST NO.: 2 SL NO.: 11
