Smt G S Sumithra vs Sri H Narayana Rao
2022 Latest Caselaw 9523 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 23RD DAY OF JUNE 2022

                        BEFORE

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

    CRIMINAL REVISION PETITION No.709 OF 2018

BETWEEN:

SMT. G S SUMITHRA
D/O LATE SHIVALINGAPPA
AGED ABOUT 36 YEARS
RESIDING AT NO.94
2ND 'A' CROSS, I MAIN ROAD
SARASWATHIPURAM
MAHALAKSHMIPURAM POST
BENGALURU - 560 086.
                                          ... PETITIONER

(BY SRI. M P SRIKANTH, ADVOCATE FOR
    SRI. PARTHASARATHI M S, ADVOCATE)

AND:

SRI H NARAYANA RAO
S/O SRI HARO RAO
AGED ABOUT 51 YEARS
RESIDING AT NO.568, 6TH MAIN
4TH BLOCK, RAJAJINAGAR
BENGALURU - 560 010.
                                         ... RESPONDENT
(BY SRI CHANDRAHASA RAI B, ADVOCATE)


     THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT
DATED 05.07.2016 PASSED IN C.C.NO.4759/2014 BY THE 19TH
A.C.M.M., BANGALORE VIDE ANNEXURE-A; SET ASIDE THE
                                                  Crl.R.P.No.709/2018
                                2


JUDGMENT       DATED      04.05.2018    PASSED       IN
CRL.A.NO.1212/2016 BY THE LXV ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BANGALORE VIDE ANNEXURE-B.

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

                             ORDER

Learned counsel for the petitioner, who is physically

present in the Court, files a memo not pressing the

present revision petition.

In view of the memo and supporting submission and

without making any observation regarding the alleged

settlement, the petition stands dismissed as not

pressed.

Sd/-

JUDGE

TL