R Girija vs A G Chethan
2022 Latest Caselaw 10703 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 12TH DAY OF JULY 2022

                             BEFORE

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

       CRIMINAL REVISION PETITION No.737 OF 2022

BETWEEN:

R.Girija,
W/o Dasegowda,
D/o Hasige Ramanna,
Aged about 36 years,
Resident of Valagerehalli Village,
Kasaba Hobli, Maddur Taluk,
Mandya District.                                .. Petitioner

 ( By Sri Mohan K.N., Advocate )

AND:

A.G.Chethan,
S/o Gopalagowda,
Aged about 28 years,
Resident of Aralahalli Village,
Mallur Hobli,
Channapatna Taluk,
Ramanagara District
Pin Code-562 160.                             .. Respondent

       This Criminal Revision Petition is filed under Sections 397
read with Section 401 of Cr.P.C. praying to allow the above
petition and set aside the judgment and order dated
15.07.2019 in Crl.A.No.84/2018 passed by the Court of II
Addl.District and Sessions Judge, Mandya and judgment and
order dated 01.09.2018 in C.C.No.213/2016 passed by the
Court of the III Addl.Civil Judge & JMFC, Maddur and to pass
any such other order/s, relief/s as deemed to fit in the
circumstances of the case in the interest of justice and equity.
                                                  Crl.R.P.No.737/2022
                               2


      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                          ORDER

Learned counsel for the petitioner, who is present

physically in the Court, files a memo stating that since the

parties have settled the matter, the petitioner does not

want to proceed further in this petition, as such, the

petition be dismissed as withdrawn.

2. Heard the submission of learned counsel for the

petitioner.

Without making any observation regarding the

alleged settlement, since no application seeking permission

for compounding under Section 147 of Negotiable

Instruments Act, 1881 is filed, the Criminal Revision

Petition stands dismissed as not pressed.

In view of dismissal of the main petition, the pending

IAs. does not survive for consideration.

Sd/-

JUDGE

bk/