Smt. Suneetha K C vs Parameshwara Naik
2021 Latest Caselaw 5333 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 02ND DAY OF DECEMBER, 2021

                      BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.1173/2021


BETWEEN:

SMT. SUNEETHA K C
W/O MANJAPPA @ MANJUNATHA
AGED ABOUT 42 YEARS, WORKING AS PDO,
RESIDENT OF DOOR NO.576/21
ASHRIVADA NILAYA
SHIVAKUMARASWAMY EXTENSION,
2ND MAIN ROAD, 3RD CROSS,
DAVANAGERE-577002.
                                      ... PETITIONER
(BY SRI. M. R. HIREMATHAD., ADVOCATE)

AND:

PARAMESHWARA NAIK
S/O KASINA NAIK
AGED ABOUT 46 YEARS,
AGRICULTURIST,
RESIDING AT DOOR NO.2265/539,
CHIKKAMMANNI BADAVANE,
1ST MAIN ROAD
1ST CROSS, DAVANAGERE-577004
                                      ...RESPONDENT
(BY SRI. R. SURESH, ADVOCATE)
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     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTION 401 OF CR.PC
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
PASSED IN CRL.A.NO.125/2018 ON THE FILE OF THE II
ADDITIONAL DISTRICT AND SESSIONS JUDGE AT
DAVANAGERE DATED 01.04.2021 CONSEQUENTLY TO SET
ASIDE THE OF THE JUDGMENT AND ORDER IN
C.C.NO.1026/2017 ON THE FILE OF THE III ADDITIONAL
SENIOR CIVIL JUDGE AND VII ADDITIONAL MACT, AT
DAVANAGERE DATED 14.11.2018.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:-
                        ORDER

Joint memo is filed by both the parties.

Perused and the same is placed on record.

The Criminal Revision Petition is disposed of in terms

of joint memo.

Amount-in-deposit is permitted to be withdrawn by

the complainant.

If the entire amount is paid, the accused stands

acquitted for the alleged offence.

Sd/-

JUDGE VBS