Karnataka High Court
T Vali Basha S/O Abdul Gafursab vs P Ramanath S/O P Virupakshappa on 2 August, 2010
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD f " DATED THIS THE 2ND DAY OF AUGUST, I. THE HCNELE MR. JUSTICE"HAU'LUVADI.: ERAMESISI'.
BEFORE CRIMINAL REVISION PETITION :N_O.2 11%?/'2.Qo9 " ':
BETWEEN:
T. VALI BASI-IA S /0. ABDUL GAFURSAi3;«-,. AGE. 54 YEARS, OCC. THEATRE 85 BUS R/AT.D'U,RvAI MA.N'ZI_,VI;4"'--- BESIDES"POOJA"-- I-IANUMAN T1'\._ PPA -H 0 USE , BEHTNIJNATIONAVL ..,_HIG;fHw,Ay QEEIKC'E,~ 11111 'IS? CROSS-,_ AMARAVATI, 'H.D"SRET, = _ 'E-DIST. ,BEI.;'IIARY;..--v*' (BY SR1, I"<A.,L.'RA'I'II., ADV.) V' '' .AND..:, V E
-- RAMANATH S 30. P. VIRUPAKSHAPPA "AGE. ABOUT 54 YEARS, ' OCC. MERCHANT, R/AT. 15 WARD, M.J. NAGAR, /, PETETIONER fine amount and the amount deposited by the_.A4petitio'15rer, ' favour of the petitioner. ._
2. In View of the sett1ement:'.arir_iifed at parties, the impugned orderiipafssed the .i5rL iC.ii}ii"'J'udge"' (Jr.Dn.) 81; J.M.F.C., 'I-Iospert,---«VV:i"n. .1538/2005, convicting and undergo simple imprisonment fo_r*a__ period"of: to pay a fine of Rs.2,000/-- a compensation of Rs.50,QQQ of the appellate Court dated /2005 passed by the Addl.
Sessions isbalso set aside.
fl':3.:,,.,:However,'"thei amount of Rs.2,000/--, which is pimpTo'sed'--vtot accused towards the fine amount be refunded to the State; rest of the amount in deposit made by the 'v._ppetition.eur;;_ be returned back to the petitioner. <,Accord1'ngiy, petition is disposed of. 5%/i'?-» REESE hnrn/--