Smt Deepika @ Pallavi vs Cheluvaraju
2021 Latest Caselaw 7068 Kant

                          1

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF DECEMBER, 2021

                       BEFORE

      THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.599/2012

BETWEEN:

1.     SMT. DEEPIKA @ PALLAVI,
       AGED ABOUT 25 YEARS,
       W/O N.CHELUVARAJU,

2.     ROHAN,
       AGED ABOUT 7 YEARS,
       S/O N.CHELUVARAJU,

       MINOR REPRESENTED BY HIS
       GUARDIAN MOTHER
       SMT. DEEPIKA @ PALLAVI

       BOTH ARE R/O DOOR NO. 664,
       4TH CROSS, KUMBARAGERI,
       CHAMARAJAMOHALLA,
       MYSORE.
                                    ... PETITIONERS
(BY SRI.L.SUDARSHAN, ADVOCATE)

AND:

1.     CHELUVARAJU,
       AGED ABOUT 38 YEARS,
       S/O R.NARAYANA,
                              2

2.    R. NARAYANA,
      AGED ABOUT 83 YEARS,
      S/O LATE RAMAIAH,

      BOTH ARE R/O DOOR NO.46,
      7TH MAIN ROAD, 6TH CROSS,
      SARASWATHIPURAM,
      MYSORE.
                                    ...RESPONDENTS
(BY SRI.NATARAJ BALLAL, ADVOCATE FOR R1 AND R2)

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 & 402 CR.P.C PRAYING TO SET
ASIDE JUDGMENT AND ORDER PASSED BY THE I ADDL.
DIST. & S.J., MYSORE IN CRL. APPEAL NO.120/2011
DATED 20.04.2012 BY CONFERRING THE JUDGMENT
PASSED BY THE II JMFC MYSORE IN C.MIS.NO.255/2009
DATED 14.06.2011 AND PLEASE TO ALLOW THE REVISION
PETITION AND GRANT RELEIF AS SOUGHT BY THE
PETITIONER.


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

                        ORDER

Learned counsel for the revision petitioners has filed

a memo seeking withdrawal of the revision petition. The

memo reads as under:

"It is submitted through this memo that the petitioners may be permitted to withdraw the

above petition as not pressed in the interest of justice."

2. In view of the memo filed, the Criminal

Revision Petition is dismissed as withdrawn.

Sd/-

JUDGE

VBS