P.Lavanya W/O.P.Dinesh Rao vs P.Ganesh Rao S/O. Late ...
2021 Latest Caselaw 3068 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 30TH DAY OF JULY, 2021

                        BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

      CRIMINAL REVISION PETITION NO.100027 OF 2020

BETWEEN
P.LAVANYA W/O. P.DINESH RAO,
AGE : 33 YEARS,
OCC : HOUSEHOLD WORK/PRIVATE SERVICE,
R/O : C/O. M.KRISHNA UPADYA,
JEKKINKATTI BUILDING,
OPP:SHOBHA NURSING HOME,
TABIBLAND, HUBBALLI.
                                            ...PETITIONER

(BY SRI. A.M. GUNDAWADE, ADV., FOR
SRI. M B GUNDAWADE, ADVOCATE)

AND
1.    P.GANESH RAO
      S/O. LATE P.SHRIPATHI RAO
      AGE : 43 YEARS,
      OCC : BANK EMPLOYEE,
      R/O : FLAT NO.B-322,
      PAVANI SAROVAR APARTMENT,
      OLD BOREWELL ROAD,
      WHITEFIELD,
      BENGALURU-560066

2.    P.SATISH RAO
      S/O. LATE P.SHRIPATI RAO
      AGE : 41 YEARS, OCC : DOCTOR,
      R/O : V.M.RESIDENCY,
      OPP : NARAYAN COLLEGE,
      LAYALA COLLEGE ROAD, OLD ALWAL,
      SECUNDERABAD-10, TELANGANA
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3.   P.LAXMI RAO
     W/O.LATE P.SHRIPATI RAO,
     AGE : 68 YEARS,
     OCC : HOUSEHOLD WORK,
     R/O : V.M.RESIDENCY,
     OPP : NARAYAN COLLEGE,
     LAYALA COLLEGE ROAD, OLD ALWAL,
     SECUNDERABAD-10 TELANGANA

4.   P.DINESH RAO
     S/O. LATE P.SHRIPATI RAO
     AGE : 46 YEARS,
     OCC : SOFTWARE ENGINEER,
     R/O : V.M.RESIDENCY,
     OPP : NARAYAN COLLEGE,
     LAYALA COLLEGE ROAD, OLD ALWAL,
     SECUNDERABAD-10, TELANGANA

                                             ...RESPONDENTS

(BY SRI. ABHISHEK N.V. ADV., FOR R1 TO R3;
NOTICE TO R4 DISPENSED WITH)


     THIS CRIMINAL REVISION PETITION IS FILED U/SEC.397
R/W SEC.401 OF CR.P.C., PRAYING TO SET ASIDE IMPUGNED
JUDGMENT DATED 14/11/2019 PASSED IN CRL.A.NO.120/2019
BY THE V-ADDITIONAL DISTRICT AND SESSIONS JUDGE,
DHARWAD, SITTING AT HUBBALLI, AND TO CONFIRM THE
ORDER DATED 06/07/2019 PASSED IN CRL.MISC.NO.25/2015,
PASSED BY JMFC 1ST COURT, HUBBALLI FILED U/SEC.12(1) OF
DOMESTIC VOILENCE ACT.



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

The learned counsel for petitioner files a memo for

withdrawal of the matter.

Memo is placed on record.

The petitioner is permitted to withdraw the petition.

Accordingly, the petition is dismissed as withdrawn.

In view of disposal of the matter, pending

interlocutory applications, if any, do not survive for

consideration and are dismissed accordingly.

Office to return the relevant documents to the

learned counsel for the petitioner after replacing them by

copies thereof.

Sd/-

JUDGE

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