H. R. Madhusagar vs D. G. Navya
2021 Latest Caselaw 5040 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 29TH DAY OF NOVEMBER, 2021

                      BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

   CRIMINAL REVISION PETITION NO.17/2019

BETWEEN:

H.R. MADHUSAGAR,
S/O. LATE H.N. RAJAIAH,
AGED ABOUT 35 YEARS,
RESIDING AT THOLURSHETTALLI VILLAGE,
SOMWARPETE TALUK,
KODAGU-571 236
                                   ...PETITIONER
(BY SRI. KUMARA K.G, ADVOCATE)

AND:

D.G. NAVYA,
W/O. H.R. MADHUSAGAR,
D/O. D.H. GOVINDA,
AGED ABOUT 22 YEARS,
RESIDING AT DODDATHOLURU VILLAGE,
SOMWARPETE TALUK,
KODAGU-571 236
                                     ...RESPONDENT
(BY SRI. N.J. KUMAR, ADVOCATE FOR
    NJK ASSOCIATES)

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
                             2

DATED 04.07.2018 PASSED IN CRL.MISC.NO.61/2016
ON THE FILE OF THE HON'BLE PRINCIPAL CIVIL JUDGE
AND JMFC AT SOMWARPETE AND CONSEQUENTLY, SET
ASIDE THE JUDGMENT AND ORDER DATED 03.12.2018
PASSED IN CRIMINAL APPEAL NO.79/2018 ON THE FILE
OF THE HON'BLE I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, KODAGU AT MADIKERI AND
CONSEQUENTLY, ALLOW THE PETITION.

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

                        ORDER

Learned counsel for the Revision Petitioner is

present and files a memo seeking withdrawal of the

petition. The memo reads as under:

"The petitioner prays that this Hon'ble court be pleased to permit the petitioner to withdraw the above petition (as the petition become infractuous) as not pressed. Since the parties in the above case have settled amicably. Hence I pray this Hon'ble court may be pleased to take this memo on record and pass such order the Hon'ble Court deems it, in the interest of justice and equity.."

In view of the memo filed, the Criminal Revision

Petition is dismissed as withdrawn.

Sd/-

JUDGE

AG