Somashekharayya vs Gowaramma @ Lata W/O Somashekhar ...
2021 Latest Caselaw 3138 Kant

                           1




           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 11TH DAY OF AUGUST 2021

                        BEFORE

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

       CRIMINAL PETITION NO.201329/2019

Between:

Somashekharayya
S/o Gurusangayya Rudraswamimath
Age: 37 years, Occ: Nil
Mentally unsound by next friend
Natural father Gurusangayya
Rudrayya Rudraswamimath
Age: 62 years, Occ: Nil
R/o Tangadagi, Tq. Muddebihal
Dist. Vijayapura - 586 212
                                       ... Petitioner

(By Sri Avinash A. Uploankar &
    Sri Ravi K. Anoor, Advocates)

AND:

Gowramma @ Lata
Somashekhar Rudraswamimath
Age: 22 years, Occ: Household work
R/o Kandagal, Tq. Hunagund
Dist. Bagalkot
                                     ... Respondent

(Respondent - served)
                              2




      This Criminal Petition is filed under Section 482 of
Criminal Procedure Code, praying to exercise the inherent
powers under Section 482 of Cr.P.C., examine the records
in Criminal Misc. No.308/2014 and set aside the judgment
passed by the learned JMFC Court, Civil Judge, Muddebihal
by its order dated 7th April 2014 and further the same
being confirmed by the learned I Additional Sessions
Judge, Vijayapur in Criminal Revision Petition No.374/2017
dated 3rd April, 2019.

      This petition coming on for Admission this day, the
Court made the following:

                        ORDER

Learned counsel for petitioner has filed a memo

seeking permission of the Court to withdraw the petition as

not pressed.

Memo is placed on record. Petition is dismissed as

not pressed.

I.A.1/2019 is dismissed accordingly.

Sd/-

JUDGE

LG