Nagaraj S/O Basavaraj Hallalli vs Smt Anusuya Siddanagoudra
2022 Latest Caselaw 2482 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
        DATED THIS THE 15TH DAY OF FEBRUARY, 2022
                         BEFORE
      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

      CRIMINAL REVISION PETITION NO. 100025 OF 2021

BETWEEN

NAGARAJ S/O BASAVARAJ HALLALLI
AGE. 35 YEARS, OCC. VEGETABLE BUSINESS,
R/O KARABASAPPA HADARAGERI PROVISION STORE,
NEAR SAJJANA SHETRA PLOT, ISLAM ONI,
BYADAGI, TQ. BYADAGI, DIST. HAVERI-581110
                                          ...PETITIONER
(BY SRI.VIJAY M MALALI, ADVOCATE)

AND

SMT ANUSUYA SIDDANAGOUDRA
CHANNAGOUDRA
AGE. 40 YEARS, OCC. AGRICULTURE,
R/O SOGI ONI, TQ. BYADAGI,
DIST. HAVERI-581110
                                            ...RESPONDENT

      THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
SEC. 401 OF CR.P.C., SEEKING TO ALLOW REVISION PETITION
AND SET ASIDE THE IMPUGNED JUDGMENT AND ORDER PASSED
BY THE II ADDL. DISTRICT AND SESSIONS JUDGE, HAVERI
SITTING AT RANEBENNUR, IN CRL.A. NO.63/2019 DATED
06/08/2020 DISMISSING THE APPEAL AND ALSO SET ASIDE THE
JUDGMENT AND ORDER OF CONVICTION PASSED BY THE CIVIL
JUDGE AND JMFC, BYADAGI, IN C.C.NO.299/2017 DATED
20/08/2019 FOR THE OFFENCE PUNISHABLE U/S 138 OF N.I. ACT.

      THIS CRIMINAL PETITION COMING ON FOR ADMISSION,
THIS DAY, THE COURT MADE THE FOLLOWING:
                           2




                        ORDER

Learned counsel for the petitioner has filed a

memo for withdrawal stating that the matter has

been settled between the parties.

2. Memo is placed on record.

3. In view of the memo, petition is dismissed

as withdrawn.

Sd/-

JUDGE

HMB