Sri K M Prasanna Kumar vs Kum K P Krutika @ Khushi
2022 Latest Caselaw 2697 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                      PRESENT

       THE HON'BLE MRS.JUSTICE S.SUJATHA

                        AND

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

               M.F.A.No.1237/2022 (FC)

BETWEEN:

SRI. K.M.PRASANNA KUMAR
S/O K.M.JAGADEESHAIAH
AGED ABOUT 40 YEARS
OCCUPATION: COMPUTER OPERATOR
R/O DOOR NO.476/1A
BESIDE VEERA MAHESHWARI BANK
6TH CROSS, K.T.JAMBANNA NAGAR
DAVANGERE-577 006.
                                         ...APPELLANT

[BY SRI. M.V.HIREMATH, ADVOCATE (VC)]

AND:

KUM. K.P.KRUTIKA @ KHUSHI
AGED ABOUT 06 YEARS
REPRESENTED BY HER NEXT FRIEND
SMT.N.M.JYOTHI (NATURAL GUARDIAN)
D/O N.M.GADIGEIAH, AGED ABOUT 32 YEARS
OCCUPATION: HOUSEWIFE, R/O GOPANAL VILLAGE
DAVANGERE TALUK, DAVANGERE-577 006.
                                     ...RESPONDENT


     THIS MFA IS FILED UNDER SECTION 28 OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
03.01.2022 PASSED IN CRL.MISC.NO.129/2018 ON THE FILE
OF THE JUDGE, FAMILY COURT, DAVANAGERE, PARTLY
ALLOWING THE PETITION FILED U/S 125 OF CR.P.C.
                                   2




      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA J., DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned counsel for the appellant seeks permission

to withdraw the appeal with liberty to take recourse before

appropriate forum in accordance with law.

2. The said submission is placed on record.

3. *Miscellaneous First Appeal stands dismissed

as withdrawn with liberty as sought for.

Registry is directed to return all the original

annexures keeping the photocopy of the same for record

purposes.

Sd/-

JUDGE

Sd/-

JUDGE

BVK

* Corrected vide Court order dated 16.03.2022.