ANIL KUMAR Vs. PRAVEEN

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in these appeals is to the common judgment and order dtd. 27/1/2025 passed by the High Court of Karnataka, Dharwad Bench [High Court] disposing of two criminal revisional applications [Criminal Revision Petition Nos. 100041 and 100040 of 2017] of the respondent by granting him complete relief.

(3.) Appellant was the original complainant in separate complaints lodged before the trial court [IIIrd Additional Civil Judge & JMFC Court, Dharwad] arising out of Sec. 138 of the Negotiable Instruments Act, 1881 [Act], wherein the respondent was the common accused.