Shri. Murigeppa S/O Bhimarao ... vs Smt Suman W/O Bhimappa Hugar
2022 Latest Caselaw 8220 Kant

      IN THE HIGH COURT OF KARNATAKA
              DHARWAD BENCH

     DATED THIS THE 6TH DAY OF JUNE 2022

                       BEFORE

      THE HON'BLE MR.JUSTICE K. NATARAJAN

             CRL.RP.NO.100097 OF 2021

BETWEEN

1.   SHRI. MURIGEPPA
     S/O BHIMARAO ALIAS BHIMADAS HUGAR
     AGE 68 YEARS, OCC PENSIONER,
     R/O PATIL GALLI, TQ ATHANI,
     DIST BELAGAVI, PIN CODE 591304.

2.   SMT.SAROJA W/O MURIGEPPA HUGAR
     AGE 66 YEARS, OCC HOUSEHOLD,
     R/O PATIL GALLI,
     TQ ATHANI, DIST BELAGAVI,
     PIN CODE 591304.
3.   SMT.JAYASHREE W/O SHANKAR HUGAR
     AGE 40 YEARS, OCC HOUSEHOLD,
     R/O VIKRAM PUR, TQ ATHANI,
     DIST BELAGVI, PIN COE 591304.
4.   SHRI.SHANKAR
     S/O SHIVALINGAPPA HUGAR
     AGE 48 YEARS, OCC AGRICULTURE,
     R/O AINAPUR,TQ ATHANI,
     DIST BELAGAVI, PIN CODE 591302.
5.   SHRI.SUDHINDRA S/O MURIGEPPA HUGAR
     AGE 48 YEARS, OCC NIL,
     R/O PATIL GALLI, TQ ATHANI,
     DIST BELAGAVI, PIN CODE 591304.
6.   SHRI.RAMESH S/O MURIGEPPA HUGAR
     AGE 46 YEARS, OCC NIL,
                               2




      R/O PATIL GALLI, TQ ATHANI,
      DIST BELAGAVI, PIN CODE 591304.
                                             ...PETITIONERS

(BY SRI. MAHANTESH S HIREMATH, ADVOCATE)

AND

   SMT. SUMAN W/O BHIMAPPA HUGAR
   AGE 37 YEARS, OCC PVT. SERVICE,
   R/O KOTIN SHANTINAGAR,
   NEAR MAHAJAN BHAVI, ATHANI,
   TQ ATHANI,DIST BELAGAVI-580004
                                              ...RESPONDENT



       THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W

401 OF CR.P.C. SEEKING TO CALL FOR RECORDS AND ALLOW THE

REVISION PETITION AND SET ASIDE THE JUDGMENT PASSED IN

CRL.A.NO.295/2019 DISMISSED FOR NON-PROSECUTION DATED

10.09.2020 PASSED BY THE V ADDL. DISTRICT AND SESSIONS

JUDGE, BELAGAVI AND ALSO THE JUDGMENT AND ORDER PASSED

IN CRL. MISC. NO.305/2016 DATED 03.02.2016 PASSED BY THE

PRL. CIVIL JUDGE AND JMFC COURT, BELAGAVI, ATHANI AND

ALLOW THE REVISION PETITION.


       THIS PETITION COMING ON FOR ORDERS THIS DAY, THE

COURT MADE THE FOLLOWING:
                             3




                        ORDER

Learned counsel for the petitioners appeared and

filed memo for withdrawal of the petition, on the ground

that matter has been settled before the trial Court.

2. Memo is placed on record.

3. In view of the memo, petition is dismissed as

withdrawn.

Sd/-

JUDGE

HMB