A K Chandregowda vs E T Ramchandra
2022 Latest Caselaw 3885 Kant

                            1



      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 7TH DAY OF MARCH, 2022

                           BEFORE

        THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

             CRIMINAL PETITION No.7179/2020

BETWEEN

A. K. CHANDREGOWDA,
S/O KRISHNEGOWDA,
AGED ABOUT 47 YEARS,
R/O TULASI NIVASA,
CHANDRAKATTE,
CHIKKAMAGALUR CITY,
CHIKKAMAGALUR - 577 101.
                                              ... PETITIONER
[BY SRI.GIRISH B BALADARE, ADVOCATE]


AND

E. T. RAMCHANDRA,
S/O E S THIMMASHETTY,
AGED ABOUT 59 YEARS,
KEMPANAHALLI NEW EXTENSION,
CHIKKAMAGALUR CITY,
CHIKKAMAGALUR - 577 101.
                                           ... RESPONDENT


     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO SET ASIDE THE ORDER DATED 02.05.2019
PASSED BY THE HONBLE II ADDITIONAL CIVIL JUDGE AND JMFC
AT CHIKKAMAGALURU IN C.MISC.NO.690/2016 AND JUDGMENT
DATED 21.03.2020 PASSED BY THE PRL.DISTRICT AND SESSIONS
JUDGE AT CHIKKAMAGALURU IN CRL.RP.NO.158/2019 AND
                              2



CONSEQUENTLY DISMISS THE CRL.P.NO.690/2016 PENDING ON
THE FILE OF THE II ADDITIONAL CIVIL JUDGE AND JMFC AT
CHIKKAMAGALURU.

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

                            ORDER

Learned counsel appearing for the petitioner files a memo

seeking to withdraw the criminal petition in the light of a

compromise arrived at between the parties.

Memo is taken on record.

The Criminal Petition is dismissed as withdrawn.

Sd/-

JUDGE

SJK