Karnataka High Court
T Vali Basha vs Ramanath on 2 August, 2010
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF' KARNAT.;IRA' ;_. A' CIRCUIT BENCH AT IJHARIIIIAO I _ DATED THIS THE 2ND DAY"GF'AUGU4S'1';.';>OIvO} BEFORE A .. THE HONBLE MR. JUSTICE HU_LUvADII.;7CI f:RAIvIgESH
CRIMINAL REVISION PE"TfTION NO,21"T:%.=/26,05' BETWEEN:
T. VALI BASI-IA S /O. ABDUL GAE-.URSAB",'= . jf ' AGE. 54 YEAR.S,'~._ OCC.THEATR.E .. BUS OWNER,' ' "
R/AT.DURV.AISH BESIDES=POOJA'= .
HANUMANTAPPA'Sj--_HOUS~E, I3EH_:N'D.NATIONAL ..,_HICg Hw;Ay OI"«'EICE,~~ «««««
15.T_ (3ROSS_._ AMARAVATI, I-1.0SP_E'T,» 'I I ' . BEI;LARY}..--*' (BY SR1'. I"<.I,..'I%>'ATIL, ADV.) V' V ' f ..AN'D.;
-- RAMANATH S }'O. P. VIRUPAKSHAPPA "AGE. ABOUT 54 YEARS, ' OCC. MERCHANT, R/AT. 15 WARD, M.J. NAGAR, 1% IIIANZIIQ .. I PETITIONER litogthve State,_llbut _ol' the amount in deposit made by the .p.e"Ljitilot1er, be retuxfned back to the petitioner. Alecopfdingly, petition is disposed of. fine amount and the amount deposited by the _p'etitio*n.er:, favour of the petitioner.
2. In View of the settlement' the parties, the impugned orderv'passedll,-ylllthe [Jr.D1'1.) 85 J.M.F.C., 11:87/2005, convicting and sentenein:g_'the undeigo simple imprisonment for a petio.d:'_o»f pay a fine of Rs.2,000/- a compensation of Rs. 1,00,00l).[»'isfsetllle_sidle~;:.'i_' of the appellate Court dated 03/11/gooe passed by the Addl. Sessions Judge, Beliaryyvis la-1_so'.sie't.l.léiside. the amo'unt of Rs.2,000/-, which is imposedto Vtc-[wards the fine amount be remitted "$25 {~=~é -;'""'Z} 5;:
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