Smt V Komala vs Sri Janardhana Raju
2022 Latest Caselaw 10262 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 04TH DAY OF JULY 2022

                            BEFORE:

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL NO.507 OF 2020

BETWEEN:

SMT. V.KOMALA
W/O J.JANARDANA RAJU,
AGED ABOUT 49 YEARS,
R/AT NO.41/5, 15TH CROSS,
5TH MAIN ROAD,
CHOWDAPPA BADAVANE,
BAPOOJI NAGARA,
BANGALORE-560 023
                                                ...   APPELLANT
[BY SRI. NANJUNDA GOWDA M.R., ADVOCATE]

AND:

SRI. JANARDHANA RAJU
S/O LATE V.JAYASUNDARA RAJU,
AGED ABOUT 52 YEARS
R/AT NO.65, 2ND FLOOR,
KILARI ROAD, BANGALORE-560 053
                                          ...     RESPONDENT

                             ***

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION.29 OF
PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT, 2005
PRAYING TO (I) CALL FOR L.C.R.IN CRL.MISC.NO.317/2011 ON
THE FILE OF II M.M.T.C., BENGALURU AND ALSO IN CRL.A.
NO.182/2014 ON THE FILE OF LII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU; AND ETC.

     THIS CRIMINAL APPEAL COMING ON FOR ORDERS, THIS
DAY THE COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of the Court to withdraw the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

SD/-

JUDGE

DS/VS