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Karnataka High Court
Iranna S/O Manohar Jutti vs Smt. Sushila W/O Chandrappa Kamble on 5 January, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:28
CRL.RP No. 100266 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 5TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL REVISION PETITION NO. 100266 OF 2022
(397(CR.PC)/438(BNSS))
BETWEEN:
IRANNA S/O. MANOHAR JUTTI
AGE. 38 YEARS, OCC. BUSINESS
R/O. NEAR MOSALI KARANJI HUKKERI
DIST. BELAGAVI-591309.
...PETITIONER
(BY SRI. VIJAYAKUMAR HIREMATH, ADVOCATE FOR SRI.
SRINIVAS B. NAIK ADVOCATE)
AND:
Digitally signed
by SAMREEN
AYUB
DESHNUR
Location: High
Court of
Karnataka,
1. SMT. SUSHILA W/O. CHANDRAPPA KAMBLE
Dharwad Bench
AGE. 47 YEARS, OCC. BUSINESS
R/O. AMBEDKAR NAGAR, HUKKERI,
DIST. BELAGAVI-591309.
2. SMT SHRUTI W/O. SHIVANAND APPANNAVAR
AGE. 27 YEARS, OCC. HOUSEWIFE
R/O. AMBEDKAR NAGAR,
HUKKERI, DIST. BELAGAVI-591309.
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NC: 2026:KHC-D:28
CRL.RP No. 100266 of 2022
HC-KAR
3. AKASHAY S/O. CHANDRAPPA KAMBLE
AGE. 25 YEARS, OCC. STUDENT,
R/O. AMBEDKAR NAGAR,
HUKKERI, DIST. BELAGAVI-591309.
4. RAHUL S/O. CHANDRAPPA KAMBLE
AGE. 23 YEARS, OCC. STUDENT
R/O. AMBEDKAR NAGAR,
HUKKERI, DIST. BELAGAVI-591309.
...RESPONDENTS
(BY SMT. SUNANDA P. PATIL, ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED U/S .397
R/W 401 OF CR.P.C., 1973, PRAYING TO CALL FOR THE
RECORDS OF THE COURTS BELOW, AND ALLOW THIS REVISION
PETITION AND SET-ASIDE THE JUDGMENT AND ORDER DATED
07.07.2022 PASSED IN CRIMINAL APPEAL NO.291/2019 ON THE
FILE OF VII ADDITIONAL SESSIONS JUDGE, BELAGAVI SITTING
AT CHIKKODI, AND SET ASIDE THE JUDGMENT AND ORDER OF
CONVICTION AND SENTENCE DATED 03.08.2019 PASSED IN CC
NO.563/2017 ON THE FILE OF CIVIL JUDGE AND JMFC,
HUKKERI, FOR THE OFFENCE PUNISHABLE U/S 138 OF N.I. ACT,
AND THEREBY ACQUIT THE PETITIONER/ACCUSED FOR THE
OFFENCE PUNISHABLE U/S 138 OF THE N.I. ACT, IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:28
CRL.RP No. 100266 of 2022
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
After addressing the arguments for sometime, a memo
is filed by learned counsel for the revision petitioner. Memo
reads as under:
"In this petitioner submits as under:
The petitioner undertakes to pay the balance amount
as per order dated 03.08.2019 passed by the Civil
Judge and JMFC Court, Hukkeri within three months in
CC No.563/2017. The Hon'ble Court is hereby
requested to set aside the imprisonment order in the
ends of justice and equity. Hence, this memo."
Placing the memo on record, revision petition stands
disposed of.
However if the amount as agreed in the memo is not
paid, respondent/complainant is at liberty to execute the
impugned orders.
NC: 2026:KHC-D:28
HC-KAR
After payment of the entire fine amount as ordered by
the learned Trial Magistrate, the imprisonment ordered by
the learned Trial Magistrate confirmed by the First Appellate
Court stands set aside.
Sd/-
(V.SRISHANANDA)
JUDGE
KAV
Ct-cmu
LIST NO.: 1 SL NO.: 35
