M S Kavitha vs Venkatesh R
2022 Latest Caselaw 2361 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 14 T H DAY OF FEBRUARY, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

 CRIMINAL REVISION PETITION NO.286 OF 2020

BETWEEN:

M.S.Kavitha,
W/o M.Chandrakanth
Aged about 44 years,
R/at D.No.147, Sy.No.147,
Behind Kamadhenu School,
Rad ial Vikranth Road, Basavanag udi,
Hebbal Main Road, Metag alli Post,
Mysuru-570016.
                                              ...Petitioner
(By Sri Kumara K.G., Advocate)

AND:

Venkatesh R.,
S/o Ramegowd a,
Aged about 52 years,
R/at D.No.158,
Mahad eshwara Temple Road ,
Kumb ara Kopp al, Metag alli Post,
Mysuru-570016.
                                            ...Respondent
(Respond ent - served . unrep resented)

     This Criminal Revision Petition      is filed under
Section 397 read with 401 of Cr.P.C.,      praying to set
aside the judgment and order of            dismissed for
prosecution    dated    21.11.2019,          passed     in
Crl.A.No.156/2019 on the file of the      II Prl. District
and Sessions Judge, Mysuru and etc.
                           :: 2 ::


      This Criminal Revision Petition coming on for
reporting settlement through vid eo conferencing
this d ay, the Court made the following:

                        ORDER

Learned counsel for the petitioner submits

that the petitioner was taken to custody pursuant

to FLW issued and thereafter as the petitioner has

cleared the dues of the respondent, the petitioner

was released from custody. He submits that the

matter is settled between the respondent and the

petitioner and therefore the petitioner wants to

withdraw this petition. Placing the submission of

the petitioner's counsel Sri. Kumara K.G. on

record, this petition is dismissed as withdrawn.

Sd/-

JUDGE

sd