R K Mahadeva S/O V G Keerthikumar vs B P Naveenraje Urs S/O Late Prabhakar ... on 8 September, 2010

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Karnataka High Court

R K Mahadeva S/O V G Keerthikumar vs B P Naveenraje Urs S/O Late Prabhakar ... on 8 September, 2010

Bench: B.Sreenivase Gowda

IN THE HIGH COURT OF KARNATAKA. BANGg-;ér{%E"'T'   -

amen THIS THE 08"' mm or SEP'fEMBE?{"251fG' ""    E 

BEFORE é
THE HON'Bi_E MR.JusTIc:E33.-:.3Eer§:1T:A§EGTc§§v§A... 
CRIMENAL PETmoN Mmégxiggézzdoa 
BETWEEN: V  é  '
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SfOVGKEER'TH1_KL¥!V;1_AR ; T    =
DOOR No.a3s,2F? FL§';30.R_  _  T 
JP NAGAR, MYSQRE  '     T_  ...§?ET1T10NER
(BY W5 5;"? PRA3fam#ﬁ3_&AS$is,)_ 
AW:  . V A  _  ._

3 P NAVEEMRAJE U'R.'~3_  A 
5/0 LA":?'E"P§;ABHAi<AR RAJE URS

" 'AGED._'A°BQUT 34 YEARS ..... T ~
T ¥iE:'3Ii)Ii'~1G"i\T SESHA SADANA
'~:>wé.c;1un{;H», GOMKOPPA ROAD

?E.RI'{APATNATOWh§~~
MYSORE' oIs"r;»jT.   RESPONDENT

  (BY Mfs c '\! .'5l"i'éELVANT LAW ASSTS.)

_ ~ ;]HIS" cam is FILED UNDER SECTION 432 CR.P.C.

"¥"RA.Y1N'G TO QUASH THE ENTIRE PROCEEDINGS PENDING

"  ' TB&'F_O'P.E"THE CIVIL JUDGE (3R.Di'~£.) AND JMFC, AT PERIYAPATNA
" ._ "iN cc Na>.296;'2006 (ARISING our OF P.C.R.N0.88/-2005).

THES CRLP IS COMING (353 FOR ADMISSION THIS DAY,

  fr;-115 coum MABE THE FOLLOWING:



ORDER

The petitioner - accused has filed this p.etitijebnyV' seeking quashing of proceedings in CC pending on the file of Civil Judge ?erEyapatna.

2. The facts leading to tvfilelcase ai'e_:

The petitioner havir§g..«'bor«rou{'ed:4certain ariioulit from the respondent issued the chequelMoean}i§Kj'v%Nlp;B24 630163 dated of_""R§;5,00,000/-- drawn on Syndicatesenk, Periyapatna Taluk En favourof reSpon'dent. towards discharge of the said loan. ﬁresseutartioniwlllof' ----- the cheque by reﬁpondent for through his banker viz., Cauvery Grameena Bansitg'Periyetﬁina Branch, it was found dishonoured. V3,.444_'Therefor-ephe issued a legal notice to the petitioner calling to pay the cheque amount and on his failure to the amount, he filed a private complaint under Section E200 Cr.P.C. against the petitioner before the Trial Court under Section 138(A) of Negotiable Instruments Act.

3. The Triai Court taking cogni2anceé'_:'.'"<)fC'.';t~i1ié%-.._._". offence issued process against the petitionee»**'ae§iV. his it faiiure in appearing before the triai Ceuift} iéitie-a.'d*-- NEW against him. Aggrieved-.___by Vth_e° sarne.' preferred this petition and for eiteshvifgig of proceedings in CC No.296._/iﬁooééwi pen.di'n_g» the file of Civil Judge (Jr. Sn.) 8: JMFC, Peri_Y'a:Jatne._ V V'

4. D;etr:ng.f£heeV%;5e.éii.qen.¢ys'_df_tries petition, parties with the'i£ntérventiori5_6f eirjiersi and friends, got the entire matter ,;and reduced the terms and cenditions of tt'iieV_"settierraent"into writing by way of a joint gfx'm¢mof?'5i§*?iedt.nbYAx'fh'e""'parties and by their respective V<2eu~nsei .a':ie'th'e..same is taken on record. ..__"As-finer the joint memo, petitioner has paid a inf Rs::§,2S,O00/=~ to the rmpondentwcompiainant and 4'_'_res';§di*udent has received it in mi! and final settlement of ':'_'t'§".e----i::heeue amount.

6. cheque amount and the criminal proceedings No.296/2.006 in question, there are no other_..reSee.'vj'L--dr The parties have atso stated that, except this proceedings pending between them in Many Coa:'rt'.v'--:'i:i'_wv '

7. The respondent-complainaniﬁ hes 'm_ed:e if that he received a sum of Rs;'3,d25,O0Of~V__tedVa'y_Afrgmthe petit&oner---accused towards fuli V_a.ndfﬁjne_i_ setti"em.en_t§ of an his ciaim including the checftu-e 'refer.redVeivee§ve and he has no claim Vw"h'3teeever :}:t3a§'nsAt*-the' "petitioner.

8. ~fb)e Jkbgn/...

;' In the reset; hi: the foiiowing:

*f;ﬁRDER The (fr('r'h!n.aJ.vPetition is allowed. 'A.The"~.p__roceedIngs in CC No.296/2006 pending ' ﬁie of CM: Judge (3r.Dn.) &'3MFC, V. .Ffe'}riy;apatna, are quashed and joint memo filed the parties is ordered to be treated as part of this order.

sdl-3 Judge

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Karnataka High Court