Smitha C V vs Sanjay C
2021 Latest Caselaw 3517 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 25TH DAY OF OCTOBER, 2021

                     BEFORE

      THE HON'BLE MR.JUSTICE V.SRISHANANDA

CRIMINAL REVISION PETITION No.1082 OF 2021

BETWEEN:

1.   SMITHA C V
     W/O C SANJAY
     AGED ABOUT 35 YEARS
     R/O B 401, KEERTHI REGENCY
     NEAR SCT COLLEGE
     KAGGADASAPURA MAIN ROAD
     MARUTHINAGAR EXTENSION
     MALLESHPALYA, THIPPASANDRA
     BENGALURU - 560 075.

2.   MASTER ABHIMANYU
     S/O C.SANJAY
     AGED 8 YEARS
     SINCE MINOR REPRESENTED
     BY HIS NATURAL GUARDIAN
     MOTHER SMITHA
     W/O C SANJAY
     R/O B 401, KEERTHI REGENCY
     NEAR SCT COLLEGE
     KAGGADASAPURA MAIN ROAD
     MALLESHPALYA, THIPPASANDRA
     BENGALURU - 560 075.          ...PETITIONERS

(BY SRI SANTHOSH.B., ADVOCATE)
                            2

AND:

SANJAY C
S/O NARAYANA EMBRANDIRI
AGED ABOUT 39 YEARS
PERMANENT RESIDENT OF
HARE KRISHNA,
KURULULANAGARA
IRINJALAKUDA THRICHUR
KERALA - 680 121.                      ...RESPONDENT

     THIS CRIMINAL REVISION PETITION FILED U/S
397 R/W 401 CR.PC PRAYING TO (1) SET ASIDE THE
JUDGMENT PASSED BY THE HONBLE LXII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE AT BENGALURU IN
CRL.A.NO.493/2019, DATED 13.08.2021 (2) TO SET
ASIDE THE ORDER DATED 14.09.2018 IN CRL. MISC.
NO.121/2018 ON THE FILE OF THE HON'BLE
METROPOLITAN MAGISTRATE TRAFFIC COURT-1 AT
BENGALURU PASSED ON I.A. FILED UNDER SEC.23(2)
OF PROTECTION OF WOMEN FROM DOMESTIC
VIOLENCE ACT.

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

                       ORDER

Learned counsel for the petitioners has filed a memo

for withdrawal dated 25.10.2021, which reads as under:

"The petitioners above named is herewith intends to withdraw the above petition as not pressed. Since the above named parties have

settled the cases before court below. Hence I may be permitted to withdraw the above petition as now pressed to meet the ends of justice".

2. In view of the memo, the revision petition is

disposed of as withdrawn.

Sd/-

JUDGE

DH