Gurunath S/O Shikreppa Sutar vs Smt.Parvati W/O Gurunath Sutar
2022 Latest Caselaw 2793 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 18TH DAY OF FEBRUARY, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

  CRIMINAL REVISION PETITION NO.200021/2016


BETWEEN:

Gurunath S/o Shikreppa Sutar,
Age : 55 years, Occ : Government Servant,
R/o Hulyal, Tq : Jamkhandi,
Dsit : Bagalkot.
                                              ... Petitioner

(By Miss.Madinunnissa Advocate for
    Sri D.P.Ambekar, Advocate)


AND:

Smt.Parvati W/o Gurunath Sutar,
Age : 51 years, Occ : H.H.Work,
R/o Gyang Bawadi, Dist : Vijayapur.
                                           ... Respondent

(By Sri S.H.Manur, Advocate)

      This Criminal Revision Petition is filed under
Section 397 of Cr.P.C praying to allow the revision petition
and set-aside the impugned judgment and order dated
17.12.2015 passed by the II Addl. Sessions Judge,
Vijayapur dismissing the Criminal Appeal No.5/2015 and
confirming the judgment and order dated 01.01.2015
passed by the I Addl. Civil Judge and JMFC, Vijayapur in
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Crl.Misc.No.549/2013 and           further    dismiss   the    said
Crl.Misc.No.549/2013,

      This revision petition coming on for Final Hearing this
day, the Court made the following:

                         ORDER

On behalf of Sri D.P.Ambekar, learned counsel for

revision petitioner, Miss Madinunnissa is present.

2. Sri S.H.Manur learned counsel for the

respondent is present. He submits that he has definite

instructions that the parties have settled the dispute

outside the court.

3. Placing the submission of the leaned counsel

Sri S.H.Manur, this revision petition stands disposed of.

4. However, if need arises, the revision petitioner

is at liberty to revive the above revision petition.

Sd/-

JUDGE

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