Sri N R Jaishankar vs N R Anand
2026 Latest Caselaw 82 Kant

Karnataka High Court

Sri N R Jaishankar vs N R Anand on 7 January, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                           -1-
                                                            NC: 2026:KHC:791
                                                    CRL.RP No. 1113 of 2022


              HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 7TH DAY OF JANUARY, 2026
                                         BEFORE
                     THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                     CRIMINAL REVISION PETITION NO. 1113 OF 2022
              BETWEEN:

              SRI N.R. JAISHANKAR
              W/O N.R. JAISHANKAR
              AGED ABOUT 54 YEARS
              REVATHI CONSTRUCTIONS
              R/AT NO.40 7TH MAIN, 7TH BLOCK
              BSI III STAGE, BENGALURU - 560 085.
                                                                ...PETITIONER
              (BY SRI RAJU P, ADV.)
              AND:

              N.R. ANAND
              S/O LATE N.M. RAMASWAMY
              AGED ABOUT 71 YEARS
              R/AT NO.304 KANAKAPURA ROAD
              VII BLOCK, JAYANAGAR
              BENGALURU - 560 070.
                                                               ...RESPONDENT
Digitally
signed by     (BY SMT. VANAJA VASANTHA KUMARI Y.P, ADV.,)
NANDINI M S
                     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
Location:
HIGH COURT    EXAMINE THE LEGALITY PROPRIETY AND THE CORRECTNESS OF THE
OF
KARNATAKA     ORDER PASSED BY THE      LXVIII ADDL.CITY CIVIL AND SESSIONS
              JUDG, AT BENGALURU ON 20.07.2022 IN CRL.APPEAL.NO.1937/2019
              THE ORDER PASSED.


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


              CORAM:    HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                                 -2-
                                               NC: 2026:KHC:791
                                      CRL.RP No. 1113 of 2022


HC-KAR



                         ORAL ORDER

1. The accused is before this Court in this revision

petition filed under Section 397 of Cr.P.C, with a prayer to set

aside the judgment and order of conviction and sentence

passed by the Court of XVI Addl. Chief Metropolitan Magistrate,

Bengaluru City in C.C.No.3227/2017 dated 06.08.2019 and the

judgment and order passed by the Court of LXVIII Addl. City

civil and Sessions Judge, Bengaluru City in Crl.A.No.1937/2019

dated 20.07.2022.

2. Learned counsel for the parties jointly submit that

the dispute between the parties has been amicably settled. The

petitioner has already deposited the entire fine amount before

the Trial Court and the respondent may be permitted to

withdraw the said amount.

3. In view of the settlement arrived between the

parties a memo to the said effect has been filed by the learned

counsel for the petitioner. Even learned counsel for the

respondent has filed a memo on 25.03.2024 stating that the

petitioner has deposited the ntire fine amount in

C.C.No.3227/2017 before the Trial Court.

NC: 2026:KHC:791

HC-KAR

4. The submission made on both sides and also the

memo filed by the parties is taken on record.

5. Since the parties have settled the dispute amicably

and entire fine amount has been deposited by the petitioner

before the Trial Court, this petition has been rendered

infructuous.

6. Accordingly, the criminal revision petition is

dismissed as infructuous.

7. The respondent / complainant is permitted to

withdraw the amount deposited by the petitioner before the

Trial Court, in terms of the order passed in C.C.No.3227/2017.

Sd/-

(S VISHWAJITH SHETTY) JUDGE NMS List No.: 1 Sl No.: 26