Sri D N Chandrashekar vs Smt A N Ambika
2021 Latest Caselaw 2204 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF JUNE, 2021

                       BEFORE

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

  CRIMINAL REVISION PETITION No.594 OF 2017


BETWEEN:

SRI D.N. CHANDRASHEKAR
S/O LATE SRI. NANJAPPA,
AGED ABOUT 48 YEARS,
R/AT NO.42, 1ST MAIN,
2ND CROSS, JNANAGANGA NAGARA,
MYSORE ROAD, BENGALURU-560 056.
                                             :PETITIONER

(BY SRI. G.B. NANDEESH GOWDA, ADVOCATE FOR
    SRI. R.B. SADASHIVAPPA, ADVOCATE)

AND:

SMT A N AMBIKA
W/O SRI. B.N.CHANDRASHEKHAR
D/O LATE SRI. N.C. MARULAIAH,
AGED ABOUT 48 YEARS,
R/O NARKANTHE MUTT,
HIREKOLALE POST,
CHIKKAMAGALURU DISTRICT
                                         :RESPONDENT

(BY SRI. R.B. DESHPANDE, ADVOCATE)


       THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH S.401 OF CR.P.C. PRAYING TO SET
                                          Crl.R.P.No.594/2017
                            2


ASIDE THE JUDGMENT DATED 04.01.2017 PASSED BY THE XX
ADDITIONAL SESSIONS JUDGE AT CHIKKAMAGALURU                IN
CRL.A.NO.82/2015   CONFIRMING      THE     ORDER      DATED
16.05.2015 PASSED BY THE FIRST ADDITIONAL SENIOR CIVIL
JUDGE AND JMFC, CHIKKAMAGLURU IN CRL. MISC.49/2012
AND CONSEQUENTLY DISMISS THE PETITION FILED BY THE
RESPONDENT UNDER SECTION 12 OF THE PROTECTION OF
WOMEN FROM DOMESTIC VIOLENCE ACT, IN THE INTEREST OF
JUSTICE.


     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THROUGH VIDEO CONFERENCE THIS DAY, THE COURT
MADE THE FOLLOWING:


                        ORDER

Learned counsels from both side are appearing

through video conference.

The petitioner through his learned counsel has filed a

memo seeking permission for withdrawal of this petition

stating that the matter has been amicably settled between

the parties and they have been granted with a decree of

divorce by the competent Court.

Crl.R.P.No.594/2017

Learned counsel for the respondent submits his no

objection to allow the memo.

In view of the memo and supporting submission

from both side, the petition stands disposed of as not

pressed.

Sd/-

JUDGE

sac*