Smt. Mamatha Chetty vs Sri. Shekar Chetty
2022 Latest Caselaw 8320 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 07TH DAY OF JUNE, 2022

                          BEFORE

         THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

             CRIMINAL PETITION No.8366 OF 2021

BETWEEN:

SMT. MAMATHA CHETTY
AGED ABOUT 39 YEARS
D/O SRI P.N.SHIVAMURTHY
NO.148, 2ND BLOCK
2ND STAGE, NAGARBHAVI
BENGALURU.
                                                 ... PETITIONER
(BY SMT.JYOTHI BHAT, ADVOCATE)

AND:

SRI. SHEKAR CHETTY
AGED ABOUT 45 YEARS
RESIDING AT NO.180
10TH MAIN, 2ND STAGE
9TH BLOCK, NAGARBHAVI
BENGALURU.
                                            ... RESPONDENT

      THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE JUDGMENT DATED 06.02.2021
IN CRL.A.NO.2339/2019 PASSED BY THE LXIII ADDITIONAL CITY
CIVIL    AND   SESSIONS    JUDGE     (CCH-64), BENGALURU
(ANNEXURE-6).


     THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
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                              ORDER

Learned counsel for the petitioner has filed a memo

seeking to withdraw this Criminal Petition and to file a Criminal

Revision petition.

Memo is placed on record.

Accordingly, petition is dismissed as withdrawn, in terms

of the memo.

Sd/-

JUDGE

bkp CT:MJ