Karnataka High Court
M/S Shanbag Hotel, vs Sanjay S/O Vittal Mirashi on 7 December, 2010
Author: K.Govindarajulu
Bench: K.Govindarajulu
: 1 : Cr!' RP {\.T"C:_2241/2{)1U
IN THE HIGH COURT OF KARNA:r;g:«:5f~.. V
CIRCUIT BENCH AT :DH'A"RWA.,D '
Dated this the 7% may ef%:,:ec;%A:::'be£'~:2G:,k:
Bafcre ~ _ ' ' .
THE HOWBLE MR..It3s1*i<:;1:::-V.1g<.G0'v1_N':3_A1::AJ§J'Lz;
Crimirzai Revision Petit§i<5'13 N-z:}v.22<§1~QC}105
BETWEEN:
1,
M/S Shanbag Hate}, ' ' ; .
K.B.Road? Yefiapur Tgflwrzg 1 _ =
Yellapur Ta}LL:ka_~--wr§:prése:r;:éd.'}:1§: 7 V
its Partner{Sri};M:«.rij.uria'th Yane 'Avshgut
S / 0 Nagg::Sh" V"2%ge'~-'39_'ye_ars§
Occ: BuSi:1€{sé;»; ° V
'1'e11apz:r .ATt;7.:2vn';': iiilfai : "-Yesllapurr .{.U'K} .
. Manj~un'a'th * '
S/0 Nageésh
Age: 39 greass, O_<:<::_ £E':;1..sin€ss§
K._B.--RQa<i, 'feliapurg
'?233.-.2 ':{_LéiEapu:*A ..;P€'sZiti{}1"'1€1"'8
R.Bhagat, Advocate}
Sar§j'.:=:.y; C~'f'V"\fit:ta} Mirashi,
"V._/Aged ab<3';,:t 34 years;
r ._OA*'YfZ§_ Bzissinass, R/0 KEB. Raaé,
"« Y«31ia';3'z2r, Ta}: 'rfliéiiapur {UK}.
..,R€S?f}OI""1&(i'}"}'£
' Sr: E\E.§.V1'v€é< Eviehatg, Acivscaieg
:2: Cr}. RP No.2241,/2,010
This erimina} revisien petition is filed under
Section 397 reaé with 401 ef the Code ef C§imjn»a,1'e._V
Preeedure seeking fie call for the rec<>rdé;«»V"i;?j;*.e.
CrE.A,No.25'?/2608 eerzcerrting impugned
dated 20.05.2810 011 the file of the learned "S_essie:>..1r:'eA T '
Judge} Fast Track Ceurbh Uttara Kamnazia;..Ka,:ia<a:'--,
and judgment of cemziction pasf.';<é:ed"by lfthe« 1e';-a:':'1e'dVV«'
JMFC, Yeliapur in C.C.Ne>3,330j.iEOO.'?
18.11.2008and Set aside the'.__}1e:1dgme'mF '=:iated"-. ' 20.05.2010, passed the 1ee1*'t:e«<i Sessions Ja.vd'gev,.._I_?'as.":
Track Ceurtl, Uttafa Kannadau,V"EiIarwar---- .ar;u:1e et<:';a This Criminal rexzisiengefjetiitiefie-..<:omihg' for admissien this day, *:he--_CZe3_:,:1§t rs;j1Qde_'the*f;:>Howi;ng:
sgufiR=3e e?
Meme g;é};_e:é@ Vihfe edvocate fer the petitiozfzers. 1 "
:2. H'éea§d.,b§:h"
for a sum of RS.2,QQ,GOG/"K ;s;..%':2;e Fseid sum, Rs.50§OOO;'~ is said :9 be defigeited .§:§efere the Ceur: of JMFCZ; Yeilapur, in /20e:?. Accused have no objection fer the e.«'p3j;r'e'eni of ihe eaid f1'1,G1'1€}~' ie the eempiaénent. Se, ...§e:epiai§a:3: is auiherieeei is eelleci the Said ameL:mt :3: Crl. RP N0.2241;'201{) from the Tria} Court. After obtaining identificatian, the learned JMFC, Yellapurg .1. ' to pay ihff said money
4. in regard to the ba1an(:€*.__<3 i"'.V_EA?s.1;E}--{§A,'Q0€3f advoitate for thé pstitioners'"--viLé"'--As<:ekirz--gV;s:i:>§g r19i:OIifhs timéi. Advacate for t1'1:=:V cor:ij:fie..i::afit. c0nié'1"1cE" that there is a conviction order; thsfrse is LT'a§:...3;gr&ement 13:) pay excess mQr§.;§ y3.._th€>:' ch'équ€_i'sp.%"Q.f thewyéear 2006; in addition ti)" '*-%;'1;1_f&.$e:§ .__:.t'i':€:' d€§fc::'Ce is that the <:omp1aV.ina:F;tV"g_haéiI;, .Vst<>7Lé£:' 'Eb;-e.....Cheque, with such a1Eega*:i?c>r1," fhe haw: '£35231': definite in paying §::f_ the: 18% instaflmeni: should ¢_ be __€27i.f;hiIi U3' regsonabie time and thereafter, the o:VhQ.r :ns':a11.:fi'en:s.
fakes me to the View sxpressed by $316 Ciauncil as sari}? as 1919 in Bcmkim Maiti vs, Shrimati Matangini Dasi (AER 19:9 E515}. The raids :35 Quiirzg is than in this CO{}§2i§"'§f fir"
:4: Cr1.RP No.2i241/2010 there is a CQf1C€pt of exaggeratian by the vv:'tness;<:*é;' bélieving that if they state oniy the happening'S":§i§:f§ an? chaficss af Cour: disbeiieving it. 80, the law an the subject thaugh tfzje the complainant is s€ri<:>us,_it.'__.ha§$'----:(%b€ facts of the defence avaiiab1é"L'*:;>:'him Sé=}'::;tiV<VV)r1 139 of the NJ. Act. So,,Jj'itV_Af:ar;'ri'ii¥j:"'$»'c§. é§ g:ounfiiV't0"VCome in the way of the agreed sum under ~ and the said bé paid, in the ::0nside :9é'<'i V is no grievance that of the Case. "£'hirCHy, thercis meLfi€iQ"11.:hafi"v:fi'oi';ey should be paid at least 232,':7eaVs.onaE:Ié""ti':'b.e. But, it has to be stated that {ha year 2018 and it is heard in ZGECX S0? .t'§,ii_sT':grievan<:e is aisa without any merit; it Wis :'<»3je<:"§::«:fi.§ «:..»*"""' Cr}. RP NQ2241/2010 {)1
6. In the light (pf the: above, {E16 accepted. Accused is directed is pay ' mentisned in the memo. On his, money as per memo, comrictiavzig JMFC, Yellapur, in C.C§.E'I c> .'£3§€3/§'E3'€f::'7. mi; automatically.
Revision p€ti':i<;2n aH('Q'X&f€.' i 逧VCQf§iii;i;g.Iy",. Séfé §E§'E§§