Chinnaraju vs Smt.Bharathi
2022 Latest Caselaw 10225 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 4TH DAY OF JULY 2022

                          BEFORE

     THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

      CRIMINAL REVISION PETITION No.821 OF 2022


BETWEEN:

CHINNARAJU S/O. LATE RAMANNA
AGED ABOUT 40 YEARS, RESIDING AT
BOYAPETA, NINKAMPALLI ROAD,
HINDUPUR TALUK, ANANATAPUR DIST.
ANDHRAPRADESH.
                                            ... PETITIONER

(BY SRI. SHEKARAPPA, ADVOCATE)

AND:

1.     SMT. BHARATHI W/O. CHINNARAJU,
       D/O. RAMANJINAPPA, AGED ABOUT 30 YEARS,
       RESIDING AT: WARD NO.9, A.D. COLONY,
       PAVAGADA TOWN, KASABA HOBLI,
       PAVAGADA TALUK, TUMAKURU DISTRICT.

2.     GAMYASHREE D/O. CHINNARAJU
       AGED ABOUT 3 YEARS, MINOR,
       REPRESENTED BY HER NATURAL
       GUARDIAN MOTHER SMT. BHARATHI
       I.E. 1ST RESPONDENT, RESIDING
       AT 9TH WARD, A.D. COLONY,
       PAVAGADA TOWN,
       KASABA HOBLI, PAVAGADA TALUK,
       TUMAKURU DISTRICT.
                                             ... RESPONDENTS

     THIS CRIMINAL REVISION PETITION IS FILED U/S.397 AND
401 OF CR.P.C. PRAYING TO CALL FOR THE ENTIRE RECORDS OF
CRL.MISC.NO.971/2021 ON THE FILE OF THE HON'BLE SENIOR CIVIL
                                                Crl.R.P.No.821/2022
                              2


JUDGE AND JMFC AT PAVAGADA AND TO SET ASIDE THE JUDGMENT
AND ORDER PASSED IN CRL.MISC.NO.971/2021 BY THE HON'BLE
SENIOR CIVIL JUDGE AND JMFC AT PAVAGADA DATED 24-02-2022,
CONSEQUENTLY DISMISS THE CRL.MISC.NO.971/2021, IN THE
INTEREST OF JUSTICE AND EQUITY, TO PASS SUCH OTHER RELIEFS
OR DIRECTIONS AS THIS HON'BLE COURT DEEMS FIT IN THE FACTS
AND CIRCUMSTANCES OF THE CASE.

     THIS CRIMINAL REVISION PETITION COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY,
THE COURT MADE THE FOLLOWING:

                         ORDER

Learned counsel for the petitioner is physically

present in the Court.

Perused the memo filed by him seeking withdrawal of

the petition and for return of the certified copies of the

impugned order.

In view of the fact that without ascertaining whether

the revision would lie before this Court or not, he has filed

this petition consuming considerable time of this Court for

no valid reason, hence imposing a cost of `500/- payable

by the petitioner to the Legal Services Committee of this

Court within a day from today and filing a compliance

memo along with receipt in the registry to that effect.

Crl.R.P.No.821/2022

The petition stands disposed of as withdrawn.

The certified copy of the impugned order be returned

to the petitioner, however, retaining the authenticated

copy of the same in the records.

Sd/-

JUDGE

TL