Sri. Panathale R. Naveena vs State Of Karnataka
2026 Latest Caselaw 485 Kant

Citation : 2026 Latest Caselaw 485 Kant
Judgement Date : 23 January, 2026

[Cites 4, Cited by 0]

Karnataka High Court

Sri. Panathale R. Naveena vs State Of Karnataka on 23 January, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

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                                                        NC: 2026:KHC:4034
                                                 CRL.RP No. 1037 of 2018


              HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 23RD DAY OF JANUARY, 2026
                                        BEFORE
                     THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                     CRIMINAL REVISION PETITION NO. 1037 OF 2018
              BETWEEN:

              SRI PANATHALE R. NAVEENA
              S/O LATE RAMAIAH
              WORKING AS CLERK AT TREASURY
              R/AT SINGATHUR VILLAGE
              CHETTIMANE POST
              BHAGAMANGALA
              MADIKERI TALUK
              KODAGU DISTRICT -571 201.
                                                              ...PETITIONER
              (BY SRI JAIRAJ G, ADV.)
              AND:

              STATE OF KARNATAKA
              BY THE STATION HOUSE OFFICER
              BHAGAMANDALA POLICE
              MADIKERI TALUK
              KODAGU DISTRICT - 571 247
Digitally     REP BY STATE PUBLIC PROSECUTOR
signed by     HIGH COURT BUILDING
NANDINI M S
Location:     BENGLAURU - 560 001.
HIGH COURT                                                  ...RESPONDENT
OF
KARNATAKA     (BY SRI VIJAYAKUMAR, ADV., FOR
                  SRI CHANNAPPA ERAPPA, HCGP)

                    THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
              SET ASIDE THE JUDGMENT DATED 24.06.2013 IN C.C.NO.771/2012,
              PASSED BY THE HON'BLE ADDITIONAL CIVIL JUDGE AND JMFC,
              MADIKERI, KODAGU AND JUDGMENT DATED 21.07.2018,IN
              CRL.A.NO.44/2013 BY THE PRINCIPAL SESSIONS JUDGE, KODAGU
              AT MADIKERI AND ACQUIT THE PETITIONER.

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

              CORAM:    HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
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                                             NC: 2026:KHC:4034
                                      CRL.RP No. 1037 of 2018


HC-KAR



                        ORAL ORDER

1. Petitioner is before this Court in this revision

petition filed under Section 397 R/w Section 401 of Cr.P.C, with

a prayer to set aside the judgment and order of conviction and

sentence passed in C.C.No.771 of 2012 by the Court of Addl.

Civil Judge & JMFC, Madikeri, Kodagau dated 24.06.2013 and

the judgment and order passed in Criminal Appeal No.44 of

2013 by the Court of Prl. District & Sessions Judge, Kodagu at

Madikeri dated 21.07.2018.

2. Heard the learned counsel for the parties.

3. Petitioner has been convicted and sentenced by the

Trial Court in C.C.No.771 of 2012 by the Court of Addl. Civil

Judge & JMFC, Madikeri, Kodagau for the offence punishable

under Sections 509, 354 & 323 of IPC and the said judgment

and order of conviction and sentence has been confirmed in

Criminal Appeal No.44 of 2013 by Court of Prl. District &

Sessions Judge, Kodagu at Madikeri.

4. Learned counsel for the parties jointly submit that

dispute between the parties has been amicably settled and the

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petitioner and defacto complainant are present in person before

this Court. They jointly submit that parties have filed necessary

application before this Court seeking permission of this Court to

compound the offences for which the petitioner has been

convicted and sentenced by the Courts below. The parties, who

are present before this Court are identified by their respective

advocates and it is submitted that settlement arrived between

the parties is voluntary without there being any undue

influence and coercion. The application filed by the parties

seeking permission of this Court to permit them to compound

the offences for which the petitioner has been convicted and

sentenced by the Court below is taken on record.

5. Taking into consideration the submissions made on

behalf of the parties and also since the offences for which the

petitioner has been convicted and sentenced by the Court

below are compoundable in nature, I am of the opinion that the

permission sought for by the parties in the application filed by

them is required to be granted and the revision petition is

required to be disposed of based on the settlement that has

been arrived between the parties, who are relatives and living

in the neighbourhood. It is submitted that parties intend to give

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a quietus to the dispute inter se between them and live

peacefully in the future.

6. Accordingly, the following:-

ORDER

The application filed by the parties seeking permission of this Court to permit them to compound the offences for which the petitioner has been convicted and sentenced by the Courts below is allowed and the parties are permitted to compound the offences for which petitioner has been convicted and sentenced by the Courts below.

The criminal revision petition is allowed and consequently, the judgment and order of conviction and sentence passed by the Courts below are set aside and the petitioner is acquitted of the offences punishable under Sections 509, 323 and 354 of IPC. His bail bonds, if any, stands cancelled. Fine amount, if any, deposited by him shall be refunded.