Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Karnataka High Court

Smt. Nagaveni vs Smt. Ujwala M Rokade on 2 July, 2025

                                                  -1-
                                                            NC: 2025:KHC:23657
                                                        CRL.A No. 1450 of 2022


                     HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 2ND DAY OF JULY, 2025

                                             BEFORE
                               THE HON'BLE MR. JUSTICE S RACHAIAH
                                 CRIMINAL APPEAL NO. 1450 OF 2022
                    BETWEEN:
                    1.    SMT. NAGAVENI
                          W/O SRI SABRINATH
                          AGED ABOUT 39 YEARS
                          NO.22, 1ST MAIN
                          2ND STAGE, OKALIPURAM
                          BENGALURU-560021


                                                                 ...APPELLANT
                    (BY SRI. ANGAD KAMATH, ADVOCATE)

                    AND:
                    1.    SMT. UJWALA M ROKADE
                          W/O DALBIR SINGH KANDARI
                          AGED ABOUT 40 YEARS
                          SENIOR ASST.
Digitally signed by       COM., PETITION COM APPLICATION ETC BRANCH
SREEDHARAN BANGALORE
SUSHMA LAKSHMI            HIGH COURT OF KARNATAKA
Location: High Court of   BANGALORE-560001
Karnataka


                                                              ...RESPONDENT
                    (BY SRI.JAVEED S., ADVOCATE)

                           THIS CRL.A FILED U/S.378(4) CR.P.C BY THE ADVOCATE
                    FOR THE APPELLANT/S PRAYING THAT THIS HONOURABLE
                    COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT
                    DATED 13.06.2022 PASSED IN C.C.NO.24067/2018 BY THE
                               -2-
                                              NC: 2025:KHC:23657
                                         CRL.A No. 1450 of 2022


HC-KAR




COURT FO XV ADDL.C.M.M., BENGALURU AND CONVICT THE
RESPONDENT/ACCUSED           U/S     138     OF        NEGOTIABLE
INSTRUMENTS ACT R/W 200 OF CR.P.C.

     THIS APPEAL, COMING ON FOR FURTHER HEARING,

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S RACHAIAH


                      ORAL JUDGMENT

Learned counsels for the respective parties have filed a joint memo which reads as under:

"We, undersigned advocates appearing for the parties have came to settlement, the respondent is giving a D.D. of Rs.2,50,000/- dated 27.06.2025 bearing No.558626 drawn at Bank of Baroda in favor of appellant. The same may kindly be taken on record and clear the matter as settled in the interest of justice and equity."

2. Learned counsel for the appellant has received the Demand Draft for a sum of Rs.2,50,000/- on 02.07.2025 as stated in the memo and acknowledges the same. -3-

NC: 2025:KHC:23657 CRL.A No. 1450 of 2022 HC-KAR

3. Considering the said settlement between the parties, the Criminal Appeal is disposed of accordingly.

Sd/-

(S RACHAIAH) JUDGE NM List No.: 1 Sl No.: 25