Shri.Shivayogi S/O Guruputrappa ... vs M/S.Shriram Transport Finance Co. Ltd
2026 Latest Caselaw 78 Kant

Karnataka High Court

Shri.Shivayogi S/O Guruputrappa ... vs M/S.Shriram Transport Finance Co. Ltd on 7 January, 2026

Author: V.Srishananda

Bench: V.Srishananda

                                                -1-
                                                               NC: 2026:KHC-D:118
                                                      CRL.RP No. 100248 of 2018


                   HC-KAR



                    IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                       DATED THIS THE 7TH DAY OF JANUARY, 2026

                                          BEFORE

                       THE HON'BLE MR. JUSTICE V.SRISHANANDA

                   CRIMINAL REVISION PETITION NO. 100248 OF 2018
                                 (397(CR.PC)/438(BNSS))

                   BETWEEN:

                   SHRI. SHIVAYOGI S/O GURUPUTRAPPA NARAGUND
                   AGE: 56 YEARS, OCC: NIL,
                   R/O: NEHARU NAGAR,
                   ALNAVAR, DIST: DHARWAD.
                                                                        ...PETITIONER
                   (BY SRI. B.G. INDI, ADVOCATE FOR SRI. K.L. PATIL, ADVOCATE)

                   AND:

                   M/S. SHRIRAM TRANSPORT FINANCE CO. LTD.,
                   REG. OFFICE: 123, ANGAPPA NAICKEN STREET,
                   CHENNAI, BRANCH OFFICE: 2ND FLOOR,
                   EUREKA JUNCTION, T.B. ROAD, HUBBALLI,
                   REPRESENTED BY ITS AUTHORISED PERSON
                   PRAVEEN SACHIDANAND SHETTY,
                   AGE: MAJOR, OCC SERVICE,
Digitally signed
by SAMREEN
AYUB
                   R/O: 2ND FLOOR, EUREKA JUNCTION,
DESHNUR
Location: High
                   T.B. ROAD, HUBBALLI.
Court of
Karnataka,
Dharwad Bench
                                                                     ...RESPONDENT
                   (BY SRI. SHREEVATSA HEGDE, ADVOCATE)

                        THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W 401
                   OF CR.P.C. PRAYING TO ALLOW THIS REVISION PETITION & SET
                   ASIDE THE JUDGMENT & ORDER OF CONVICTION AND SENTENCE
                   DATED 13.11.2018 PASSED IN CRL.A.NO.129/2017 BY THE I-ADDL.
                   DIST. & SESSIONS JUDGE, DHARWAD, SITTING AT HUBBALLI
                   THEREBY DISMISSING THE APPEAL FILED BY THE PETITIONER AND
                   CONFIRMING THE JUDGMENT AND ORDER OF CONVICTION AND
                   SENTENCE DATED 04.11.2017 PASSED IN C.C.NO.1529/2015 BY THE
                   I-ADDL. CIVIL JUDGE & JMFC COURT, HUBBALLI AND THEREBY
                   ACQUIT THE PETITIONER/ACCUSED FOR THE OFFENCES P/U/S 138 OF
                   NEGOTIABLE INSTRUMENTS ACT, IN THE INTEREST OF JUSTICE AND
                   EQUITY.
                                -2-
                                            NC: 2026:KHC-D:118
                                     CRL.RP No. 100248 of 2018


 HC-KAR



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

                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)

1. Petitioner and learned counsel for the petitioner

are present.

2. Learned counsel for the respondent appears

through video conferencing.

3. A joint memo reporting settlement has been

filed.

4. Learned counsel for the respondent has no

objection to disposal of the revision petition by placing the

joint memo on record. Accordingly, the following:

ORDER

i. The revision petition stands disposed of in terms of the joint memo. ii. The sentence of imprisonment stands set aside.

Sd/-

(V.SRISHANANDA) JUDGE

AC Ct-cmu LIST NO.: 2 SL NO.: 1