Karnataka High Court
Suresh H Marji vs Basappa Ramappa Malali on 10 September, 2008
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 101"" DAY OF sEPI'E:vIeER 2oos_<._'~
BEFORE I
THE HOFYBLE MR. JUSTICE C.R. KUMARASWAIIIY 3:: I
ea E flEEN:
SURESH H. MZRJI,
AGE: 45 YEARS,
OCCUPATION: SERVICE,
KANNADA GIRLS PRIMARY SCHOOL NO.1,___.
HUNAGUND, TALUK: HUNAGUNC3 "
DISTRICT: BAGALKOT.
(ev sex: 9. K NAVAVLGIMATILABIIU/C2I":fIs) ' I ;A ..
BASAPPA RAMAPPA-M' ';I,ALI,"§1: A
AGE: 48YEAE1S, _ . _'
occuPATIoN:~--_m--:--.TIREI) sewzce, '-
3AINPETH,BAGAL.KOT,
NOW AT GOLDMINES; 'I I .
TALUK: LINGASAGUR. " _
DISTRICT: RAICHUR -I-534115. ...RESPONDEE\3T
I - 4(3":*- éazl-."*s R SHINDEIIADVOCATE)
'TI-IIS e.c":~I.I1I~'»I'I;'\3';:a;' REVISION rmmoaxa IS FILED UNDER SECTION
397 IIEA-2: WIT!-4i'«.,SE£TFION 401 OF come er-' CRIMINAL PROCEDURE
' I' VPRAYING TC! ALLOW THIS MEMORANDUM OF CRIMINAL REVISION
¥3'ETITION---.AND 'ASIDE THE ORDER PASSED 8''! THE LEARNED FAST
TRACK COI'.3RTV"'NC}.VII, BAGALKOT, IN CRIMINAL APPEAL. NO.?4;'2007 BY
~ DATED 1'E3.£}6.20{}8 AND CONSEQUENTLY SET ASIDE THE ORDER
4 _ "PASSED ; THE COURT OF I ADDITIONAL JMFC, BAGALKOT, IN
'--_"C_.C~..NOV.?9I{2B04 BY ORDER DATED 31.97.2007.
CRIMINAL REVISION PETITION COMING ON FOR ORDERS
e.érf"t>RE THE coum" THIS DAY, THE cover MADE THE FOLLOWING: --
18.2.5.8
The petitioner and his counsel are present. The
respondent is aiso present. 3oim: Memo is flied. The Joint:
Memo reads as feilowsz /, 2/ CRIMINAL REVISION PE'rmoN fig*"C}I;I;'?.'I36'Z':___g2F_g_I}:I_t;)Iv_3_'II:
" That the above matter is settied out of Court. Therefore, it is prayed that the order dated 18/06/2008 passed by Fast Track Court. No.11, Bagaikot, in Cri.Appeai No.74/2019?,'_;;.'__'__i"ii dismissing the Appeal confirming the ord'e_r_:' conviction and sentence dated.._31/.07'/V20??? passed by JMFC I Court, Baga:£i;ot,_-~-be' set; .'aside 3 and the petitioner / acnused 'may. ' acquitted for the offence u.£§';3.38 the interat of justipe andApe.dt'z»§ty'.'w..{f hi in View of the said Revision Petition isvtvaiiewtedh. "1*i3im j"::.dgfnent*'w.r2a'ted 18.06.2008 passed in CrIminéi_Appeei"n§.,.j4,f200'?V._.'by the Fast Track Court :1, Begaikot, disnnissivngiit-hefippeai and confirrning the judgment "of _con_'§fi§t:tion is here$s3t...set aside. The judgment of conviction °a.nd..§enten;feheated 31.07.2007 in c.c.no.791/2004 passed by Bagaikot, is hereby set aside. The V"...__g'.=etition'erthishecquitted of the offence punishable 'under ' of the Negotiable Instruments Act.
Soil" 1 Iudqe KM