Smt. S Padma vs Sri Nagaraju V S
2026 Latest Caselaw 2723 Kant

Karnataka High Court

Smt. S Padma vs Sri Nagaraju V S on 26 March, 2026

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                          NC: 2026:KHC:17377
                                                    CRL.RP No. 1482 of 2025


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 26TH DAY OF MARCH, 2026

                                           BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO.1482 OF 2025
                                (397(Cr.PC) / 438(BNSS)
                   BETWEEN:

                      SMT. S PADMA,
                      W/O SHANTHARAJU
                      AGED ABOUT 52 YEARS
                      R/A NO.609/1,
                      GROUND FLOOR, 1ST MAIN
                      1ST CROSS, ITI LAYOUT
                      RAJAJRAJESWARI GATE
                      BANGALORE -560 039
                                                             ...PETITIONER
                   (BY SRI PUTTAMALLA, ADVOCATE)
                   AND:

                      SRI NAGARAJU V S
                      S/O SRI SONNEGOWDA
                      AGE ABOUT 53 YEARS
                      R/A NO 601/1, SECOND FLOOR,
Digitally signed      1ST MAIN, 1ST CROSS, ITI LAYOUT
by R
MANJUNATHA            RAJARAJESWARI GATE
Location:
                      BANGALORE -39
HIGH COURT
OF                    PRESENTLY RESIDENT OF
KARNATAKA             NO.5-1, VIGNESHWARA BADAVANE
                      ANHEPALYA
                      BENGALORE -560 074
                                                              ...RESPONDENT
                   (BY SRI K.H.PRADEEP KUMAR, ADVOCATE)
                        THIS CRIMINAL REVISION PETITION IS FILED UNDER
                   SECTION 397 R/W 401 CODE OF CRIMINAL PROCEDURE
                   PRAYING TO SET ASIDE JUDGMENT AND ORDER DATED
                                 -2-
                                                 NC: 2026:KHC:17377
                                          CRL.RP No. 1482 of 2025


HC-KAR




06.09.2025 OF THE LEARNED LXVIII ADDL.CITY CIVIL COURT
AND SESSIONS JUDGE, BENGALURU PASSED IN CRL.APPEAL
NO.897/2023    CONFIRMING   CONVICTION     ORDER    OF
JUDGMENT AND SENTENCE DATED 13.06.2023 PASSED BY THE
XXII   ADDL.CMM    AT   BANGALORE    PASSED    IN   CC
NO.33006/2018 AND ACQUIT THE REVISION PETITIONER BY
ALLOWING THE ABOVE REVISION PETITION.

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

                            ORAL ORDER

Parties are present. Joint memo is filed. Contents of the

joint memo reads as under:

"It is submitted that at the intervention of this Hon'ble Court the complainant and accused have agreed to resolve the issue in this case on the following terms and conditions.

1. The petitioner has agreed to pay the remaining fine amount of Rs.2,15,000/- on 6 instalments as mentioned below.

1. 10.04.2026 Rs. 35,000/-

2. 10.05.2026 Rs. 35,000/-

3. 10.06.2026 Rs. 35,000/-

4. 10.07.2026 Rs. 35,000/-

5. 10.08.2026 Rs. 35,000/-

6. 10.09.2026 Rs. 35,000/-

Rs.2,10,000/-

NC: 2026:KHC:17377

HC-KAR

2. Failing which the petitioner will abide by the order which going to pass by this Hon'ble Court.

3. Both parties have agreed to the above terms and put their respective signatures on this Joint memo.

Wherefore, the parties herein jointly pray that this Hon'ble Court be pass necessary order, to meet the ends of justice."

2. Placing the memo on record, petition stands

disposed of.

3. Amount in deposit is ordered to be withdrawn by

the complainant under due identification.

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

agreed in the joint memo is not paid, petitioner shall under go

imprisonment as ordered by the learned Trial Magistrate,

confirmed by the First Appellate Court.

5. After payment of the entire compensation amount,

sum of Rs.5000/- imposed by the Trial Magistrate towards

defraying expenses of the State stands set aside.

Sd/-

(V SRISHANANDA) JUDGE MR List No.: 1 Sl No.: 39