Karnataka High Court
Sri B Subramanyam vs Sri Joseph Rego on 24 April, 2009
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_ _ Rf a.'<:.h;g:;ne1 Viiig, V' 'Near Kadri Talgaie, 4EV'ia11ga}01z::~'2... RESPGNDENT VA Poejaiy, Adan) A '%»:.iVE.}rV":' S€{2?L§E3*I"§ 328 of Cs:.}?'.C. graying to pennit the parties tea» héémpound the efiénce punishable urasziaz' Secticn 238 cf Ni Act and 1 IN THE HIGH CO¥;3'R*T' OF' KARNATAKA AT BANGALORE DATED 'THIS THE 24TH DAY' 0;? APRIL 236:9 4. °' ' BEFGRE V' V THE fi0E\I'BLE MR.JUS'}"'ICE A.é2*;,1E';;.1::mi;i;:étj'I2.fs$"§ M1sc.cR3... 156212009 &'i$'IiS.§.GR1;? V156v3IVZ5iM;i9». EM BETWEEE B.Subra1na11ya111, "
S[c:x,Bha$kar, 1 Ages} 42 yeam, R;o.<:;unda1ike;' _ V I11dusm'a1 ESIat€:; 37 Yeyyazii, I3<~:jsiiT'?:.:-3}; * %Vianga1o:*ei;4. ._ -- ' " ::>E':'moNER (Sri ?§ishit Kuxxfiar Shr3t::1:§,: ' AND! S; 0?. Cfiarlesvé ' .._ EV7§§8€,l::I°i.1§§2!21::'Qg is fiiaei under Section 24? of 331%.. East read set': asiée tha judgment and erdm" sf eonxfictien and SEir":t6I";C& pasaaci by 616 Ceurts beisw as against the §3etiii0¥1fi:".
"_.t'¢sp0nd;tfiT£is'.~ Thii "ai;§3fic;~§fi0ns are: 53.651 uxzdar Section 482 vfilrzéier Section 14'? of NJ. Act 1*/W. Section 320 V};:'»82'11:ii?: '{htZ",' to compounci {he offence and set aside the .. _. ., f€',iA§§_§r Gfiiivictjofl axzd sentence passed by thfi Court bcitaw. .' 2.' 'i'he: raaspondzent had fiktd a complaint before the Triak under Scctien 138 of rim Negotiabla Irzstlrumenéz Act (for é.ho:rt ?~F.i.Act} on the allegation 0f the petitioner had taken 3 "3 Misc'Cri.1.'3€§Sf20{3'~§% ig films: Landsr Séction 482 Cr.P.C. praying 1:0 {mall the order dated 15.63.2808 and pemxét the parties ts} compmmisa the offence and set asifie the Grdez" of <::3r:v§ctior.f*an<:i sentence passed by the Courts beiaw.
Tha abeve zv§:sckc;~1.;552;2009 and M1sa<:1~:.:5:;§:§;2c:§'g§""a;é_"'~T "
flied in cm, Revision Petition rm2:'<§2;:3£:@::§'w2§:a,«h iS fiié};iv.z.;.fs.§39? 1"/' W, 40E C;*,P.Ca by the advocate for §i'1e3 V'§;&t_iii§::ié1%_;§%a;}Er:g §hat this Hor1'b1e Court may be p1eas¢.s';?...to Sfi.?_"'é5'i?:i:€.: judgffiexit vaifad €)I'd€'I' cit. 19.03.34 in ac. N0g;2549;'d§. my %:1~;;e ;£;ié--.§;i':*:';zg Jmgmzv ceuzt, Mangaiore Eifid the j'i,1V¢Cig1'§1*.'.';I":1'."_§V£:""1sZ.'1__ in CFEA, No. 1 1 1/84 an thé 'L~E_1e , Mimylgaiare, These Miizc. {3§*E.». :.§;:%'§3«ii::éL'tifg':;rf1S' '5-.i,f,W. "{3z*imi:1ai Ravision Patiiéoxz cc>m§.ng an f€31""€3}"C_§.Vt;;"!"'.'3,'t.};]':;iif'g dayftkzgfi C4:$u§'t..,_rf1acic: tbs faliowingz Heard IE2»; for 'L116 pfititiollfir amt} 3130 the Cr}? mcrai}. the order dated 16.6.2038 and hand loan of R$.29,{}()0/ ~« and a cheque issued by ihfi petitioner }rl.P.NQ§:$§!~f£;'2QQS' " 312.2805, Wh;erei3:1 in such 'eir~c1:n1sta31ces.,--.'v"a petition fer compounfling the offence was
3.pp}iCe{*ien cxansent of the respemient for compounding effeeeevke maintain the geed reiationship beaveen the this}: it would be just' and preper to grant the % ljjggypfieafiens ané permit the parties; 'tie eemponnd the efienee E33:
9' "'r"eea_iii3:1g the Greer. En that View ef the matter, the petj';tio11 is K») was beunced. After the trial, the yetitienez' was convieteel for the o§Te11ee "under Section 138 of the N.'i.Aet and in against the said order, tfie conviction was eon£ir3§§:{ed;' . revision flied before this Court was and order dated 1é.6.2(}G8 was dVie;:33:'issed.A." V
3. New, the petitiexgeehas fflede t:i3eee.;appl«'ie21fio:1e under Section 482 Clr.P.C. and Seei§g§I:"£fii"w7::'ef r/'W. Section 320 Cr.P.C. :eque$f§§1g_ that the matter has :}3£:fi"*wvE€éi}' tlge patties and that in the i11t8F€S1'.~~Of 'j'1:i:~:et;.ie£§'1:3;<1_(i~1ee}§1I§g~£0.._ti§.e reiatiozlship between the partiee~, the 3;g§V"'e<}11i§3ou11d the c+ffeI}.c£: may be granted. He"V}_:_;e_:3_ a cieeisiim of this Ceufi in gI'aj:f:fi:e{i--._VM«SVVi) censideratrlon the grounds made in the afiewed. The parties are permitted ts eompeund the ofienee and the oréer dated 1é.£~3.;3{}{)8 is recalled afid the petiEié51::E'i':*V[:is.A' acquitted cf the charge lmfier Section 138 of the V' is in €11S§1€>d}', he 311311 be set at» iibméty ' applications are accordizigiy dispesed £1}? ' A/_§