Suresh B M vs Smt Sumitra W/O Suresh ...
2022 Latest Caselaw 1572 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 2nd DAY OF FEBRUARY, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.200078/2016


BETWEEN:

SURESH B.M
AGE: 36 YEARS,
OCC: MUSIC TEACHER,
R/O:ARAMANE MAKI MAIN ROAD,
INFRONT OF SANTHE MARKET,
KALASA, TQ:MUDIGERE,
DIST:CHIKMAGALURU.
                          ..           ... PETITIONER

(BY SRI SACHIN M MAHAJAN, ADV.)
AND:

1. SMT.SUMITRA
W/O SURESH BASAVANTPUR
AGE:27 YEARS, OCC:HOUSEHOLD WORK,
R/O:JAMMALDINNI @ KUNTOGI,
TQ:MUDDEBIHAL,
DIST:VIJAYAPUR-586245

2. KUMARI HARSHITA
D/O SURESH BASAVANTPUR
AGE:7 YEARS, SINCE MINOR,
REPRESENTED BY HER
NATURAL MOTHER AND GUARDIAN,
SMT SUVARNA W/O SURESH BASVANTHPUR,
                                 2



AGE:27 YEARS, OCC:HOUSEHOLD WORK,
R/O:JAMMALDINNI @ KUNTOJI,
TQ:MUDDEBIHAL,
DIST:VIJAYAPUR-586245.
                                 ... RESPONDENTS

(BY SRI. H.MANUR, ADV.)

     THIS CRL.RP IS CONVERTED FROM CRL.A.
NO.200132/2016. AND FILED U/S 397 (1) R/W SECTION
401 OF CR.P.C PRAYING TO: CALL FOR THE RECORDS OF
THE COURT BELOW AND SET ASIDE THE JUDGMENT AND
ORDER DATED 9.2.2016 PASSED BY THE JMFC AT
MUDDEBIHAL IN CRIMINAL MISCELLANEOUS NO.67/2011
AND THE JUDGMENT AND ORDER DATED 3.8.2016
PASSED BY THE IIND ADDL. SESSIONS JUDGE AT
VIJAYAPUR, IN CRIMINAL APPEAL NO.13/2016 BY
ALLOWING THE REVISION PETITION.

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

                           ORDER

Learned counsel for the petitioner has filed a Memo.

Memo placed on record which reads as under:

"MEMO It is submitted that the marriage between the petitioner and the respondent No.1 herein is dissolved by virtue of decree passed by Competent court. All the matters including claim of maintenance, alimony, etc., have been settled in the matrimonial case. In the circumstances this Hon'ble Court may kindly be pleased to dismiss the

revision petition as withdrawn, in the ends of justice.

It is submitted that the above memo is filed by the counsel for the petitioner on the basis of specific instructions given by the petitioner. The petitioner who is blind could not come down to Kalaburagi and sign the memo due to the prevailing situation of COVID-19. Hence, the memo."

In view of the memo filed and the submissions

made, the Criminal Petitions are dismissed as withdrawn.

SD/-

JUDGE

PL*