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Judgment
6 paragraphs · 288 wordsH.P. Sandesh, J
The learned counsel for the revision petitioner has produced the Demand Drafts bearing No.395926 dated 01.03.2024 for Rs.4,40,000/- in the name of the Registrar General, High Court of Karnataka. The counsel submits that the said amount is the remaining amount out of Rs.5,55,000/-in terms of the order passed by the Trial Court and the amount of Rs.1,10,000/- is already deposited before the Trial Court.
The counsel for the revision petitioner has also produced the Demand Draft bearing No.393589 dated 05.03.2024 for Rs.5,000/- in the name of XXII ACMM, Bengaluru.
Now, learned counsel for the petitioner has filed a memo for having made the payment of Rs.1,10,000/- through Demand Draft bearing No.292919 dated 21.02.2017 through KIOSK of Chief Metropolitan Magistrate Court having deposited Rs.1,10,000/-. The Registry is directed to accept the Demand Drafts for Rs.4,40,000/- and Rs.5,000/- and the respondent to apply for release of the amount of Rs.4,40,000/- before this Court and also for release of the amount of Rs.1,10,000/-which is in deposit before the Trial Court. The Registry is also directed to transmit the Demand Draft for Rs.5,000/- which is in favour of XXII ACMM, Bengaluru, forthwith.
In view of deposit of entire amount by way of Demand Drafts by the petitioner and having considered the submission of the learned counsel for the petitioner that the petitioner is in custody, the order passed by this Court earlier is hereby recalled and the Registry is directed to intimate this order to the concerned Jail Authorities for release of the petitioner, in view of entire payment made by the petitioner.
Accordingly, the petition is disposed of. The sentence imposed against the petitioner is modified only in respect of payment of fine.