H S Nandeesh Preetham vs Smt. Naidele H V
2021 Latest Caselaw 100 Kant

                           :1:



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 4TH DAY OF JANUARY, 2021

                       BEFORE

      THE HON'BLE MR.JUSTICE K.SOMASHEKAR

     CRIMINAL REVISION PETITION NO. 654 OF 2020
BETWEEN
H.S. Nandeesh Preetham
S/o Late H.S. Shankarlinge Gowda
Aged about 43 years
R/at No.MIG 13, Ground Floor
Maruti Temple Road
Gangotri Layout
Mysuru-570001.                                ... Petitioner
(By Sri. Gopala Krishnamurthy .C, Advocate)
AND
1.    Smt. Naidele H.V
      W/o H.S. Nandeesh Preetham
      Aged about 39 years

2.    Eshanvi M.N
      Aged about 11 years
      Minor
      Represented by
      Mother natural guardian
      Naidele H.V.

      Both are R/at Door No.82
      Janaka Smruthi House
      IV Stage, T.K. Layout
      Kuvempu Nagar
      Mysuru-570001.                       ... Respondents
(By Sri P.N. Manmohan, Advocate for R-1;
   R-2 is minor, represented by R-1)
                              :2:



       This Criminal Revision Petition is filed under Section
397 r/w 401 of the Code of Criminal Procedure, praying to
set aside the judgment and order passed by the I-Addl.
I-Civil Judge and JMFC at Mysuru in C.Mis.No.125/2014
dated 16.04.2016 and modify the judgment and order of
the V-Addl. District and Sessions Judge at Mysuru in
Crl.A.No.84/2016 dated 27.11.2017.

    This Criminal Revision Petition coming on for
Admission, this day, the court made the following:

                        ORDER

Learned counsel Shri Gopalakrishna Murthy C is

present before court physically and files a memo seeking

to withdraw the petition in view of the fact that the matter

has been settled in Lok Adalath between the parties.

2. The memo is placed on record and the petition is

dismissed as withdrawn, in terms of the memo.

3. As a consequence of the dismissal of the main

petition, the pending applications namely I.A.No.1/2020

and I.A.No.2/2020 are dismissed as they do not survive

for consideration.

Sd/-

JUDGE

KS