Sri.Madhu H.V vs Smt.Thimmakka
2026 Latest Caselaw 2063 Kant

Karnataka High Court

Sri.Madhu H.V vs Smt.Thimmakka on 9 March, 2026

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2026:KHC:14026
                                               CRL.RP No. 800 of 2022


             HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 9TH DAY OF MARCH, 2026

                                     BEFORE
                      THE HON'BLE MR. JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 800 OF 2022
            BETWEEN:

            1.    SRI.MADHU H.V.
                  SON OF VENKATAPPA
                  AGED ABOUT 44 YEARS
                  R/AT HAGADADEVANPURA VILALGE
                  ALUR POST
                  DASANAPURA HOBLI,
                  BENGALURU NORTH TLAUK
                  PIN CODE 562 162
                                                        ...PETITIONER
            (BY SRI. P.M. GOPI, ADVOCATE FOR
                  SRI. SIDDAMALLAPPA P.M., ADVOCATE)
            AND:
            1. SMT.THIMMAKKA
Digitally      WIFE OF ANJANAPPA
signed by R    AGED ABOUT 64 YEARS
MANJUNATHA     R/AT GOVINDAPURA VILLAGE
Location:      MATHAHALLI POST
HIGH COURT     DASANPURA HOBLI,
OF             BENGALURU NORTH TALUK
KARNATAKA
               PIN CODE - 562 123
                                                       ...RESPONDENT

            (BY SRI. BHAT SHANKAR SHIVARAM, ADVOCATE)
                THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C BY THE
            ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
            HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
            JUDGMENT, CONVICTION AND SENTENCE PASSED IN
                                  -2-
                                             NC: 2026:KHC:14026
                                        CRL.RP No. 800 of 2022


HC-KAR



C.C.NO.24525/2014 DATED 06.03.2018 PASSED BY THE
LEARNED SMALL CAUSES JUDGE AND XXVI ADDL.C.M.M.,
BENGALURU AND THE JUDGMENT AND ORDER DATED
06.04.2021 PASSED IN CRL.A.NO.2196/2018 PASSED BY THE
LXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU AND THEREBY ORDER TO ACQUIT THE
PETITIONER / ACCUSED FOR THE OFFENCE P/U/S 138 OF
NEGOTIABLE INSTRUMENTS ACT IN C.C.NO.24525/2014 BY
ALLOWING THE ABOVE PETITION WITH EXEMPLARY COST.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA

                          ORAL ORDER

1. None appears for the respondent.

2. After addressing the arguments for some time, a

memo came to be filed by learned counsel for the revision

petitioner. Memo reads as under:

"The above named petitioner undertakes to pay the balance of Rs.5,00,000/- in four months. Payment details are as follows:

1. Rs.1,25,000/- on 31.03.2026. (One lakh twenty five thousand only)

2. Rs.1,25,000/- on 30.04.2026.

3. Rs.1,25,000/- on 31.05.2026.

4. Rs.1,25,000/- on 30.06.2026.

As per the memo, petition may be disposed of in the interest of justice and equity."

NC: 2026:KHC:14026

HC-KAR

3. Placing the memo on record, revision petition

stands disposed of.

4. It is made clear that if the compensation amount is

not paid in installment as agreed in the memo and if there is

any default in payment of any one of the installment, revision

petitioner shall undergo imprisonment ordered by the learned

Trial Magistrate confirmed by the First Appellate Court.

5. Amount in deposit is ordered to be withdrawn by

the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE KAV CT:SG List No.: 1 Sl No.: 30