Sri J N Madhusudhan J M F C vs Sri R L Narayanaswamy S/O Late ...
2022 Latest Caselaw 9619 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 24TH DAY OF JUNE, 2022

                           BEFORE

        THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

              CRIMINAL PETITION No.3625/2022

BETWEEN

SRI. J. N. MADHUSUDHAN, J. M. F. C.,
S/O NARASIMHAMURTHY,
AGED ABOUT 37 YEARS,
R/AT NO.17, SRINIDHI LAYOUT,
KONANKUNTE,
KANAKAPURA MAIN ROAD,
BENGALURU - 560 062.
                                               ... PETITIONER

[BY SRI.B.VIJAY SHETTY, ADVOCATE]


AND

SRI. R. L. NARAYANASWAMY,
S/O LATE CHIKKAMUNISWAMY,
SINCE DEAD BY HIS LRS

R.1(a).DEVAMMA,
      W/O LATE SRI. R.L.NARAYANASWAMY,
      AGED ABOUT 65 YEARS,
      R/AT J.J.COLONY,
      RAILWAY STATION ROAD,
      WARD NO.21,
      CHINTAMANI TOWN,
      CHICKABALLAPURA DISTRICT - 563 125.
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R.1(b).MANJULA,
      D/O LATE SRI. R.L.NARAYANASWAMY
      AND W/O SHANKARA,
      AGED ABOUT 45 YEARS,
      R/AT J.J.COLONY,
      RAILWAY STATION ROAD,
      WARD NO.21, CHINTAMANI TOWN,
      CHICKABALLAPURA DISTRICT - 563 125.

R.1(c).RAJESH,
       S/O LATE SRI. R.L.NARAYANASWAMY,
       AGED ABOUT 40 YEARS,
       R/AT J.J.COLONY,
       RAILWAY STATION ROAD,
       WARD NO.21, CHINTAMANI TOWN,
       CHICKABALLAPURA DISTRICT - 563 125.

R.1(d).NARASIMHA,
      S/O LATE SRI. R.L.NAYARANASWAMY
      AND YERRAMMA (SECOND WIFE),
      AGED ABOUT 40 YEARS,
      R/AT J.J.COLONY,
      RAILWAY STATION ROAD,
      WARD NO.21, CHINTAMANI TOWN,
      CHICKABALLAPURA DISTRICT - 563 125.

R.1(e).RAJAMMA,
       D/O LATE SRI. R.L.NARAYANASWAMY AND
       YERRAMMA (SECOND WIFE),
       W/O RAMESH,
       AGED ABOUT 35 YEARS,
       R/AT J.J.COLONY,
       RAILWAY STATION ROAD,
       WARD NO.21, CHINTAMANI TOWN,
       CHICKABALLAPURA DISTRICT - 563 125.
                                             ... RESPONDENTS


     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO QUASH THE ORDER PASSED BY THE HONBLE
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II ADDL.DISTRICT AND SESSIONS COURT, CHIKKABALLAPURA,
SITTING AT CHINTHAMANI, IN CRL.A.NO.24/2022 DATED
03.03.2022 ONLY TO THE EXTENT OF ORDER DIRECTING THE
PETITIONER TO DEPOSIT 25 PERCENT OF THE FINE AMOUNT
IMPOSED BY THE HONBLE TRIAL COURT i.e HONBLE PRL.CIVIL
JUDGE AND J.M.F.C., CHINTHAMANI IN ITS JUDGMENT PASSED IN
C.C.NO.200/2019 DATED 04.01.2022 ON THE BASIS OF THE
APPLICATION FILED BY THE PETITIONER FOR STAY OF OPERATION
OF THE JUDGMENT PASSED BY THE HONBLE TRIAL COURT, THE
PETITIONER HEREIN IS APPROACHING THIS HONBLE COURT FOR
RELIEF VIDE ANNEXURE-A.

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

                             ORDER

Learned counsel appearing for the petitioner submits that

the parties to the lis are in the process of settling the dispute

amongst themselves and seeks dismissal of the petition.

Placing the said submission on record, the petition stands

dismissed.

In view of the dismissal of the main petition, I.A.No.1/2022

also stands disposed.

Sd/-

JUDGE SJK