Smt C M Meenaxi vs S P Jayaram
2022 Latest Caselaw 5492 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 25TH DAY OF MARCH, 2022

                          BEFORE

            THE HON'BLE MR. JUSTICE H.P. SANDESH

         CRIMINAL REVISION PETITION NO.1407/2021

BETWEEN:

SMT. C.M. MEENAXI,
D/O LATE C.G. MUTHANNA,
AGED ABOUT 56 YEARS,
R/AT NO.145, 3RD CROSS,
R.K. GARDEN, RMV 2ND STAGE,
BEHIND GOWRI APARTMENT,
BANGALORE - 560 094.                          ...PETITIONER

             (BY SRI KESHAV M. DATAR, ADVOCATE)

AND:

S.P. JAYARAM,
S/O PUTTAIAH,
AGED ABOUT 43 YEARS,
R/AT "HARI NILAYA",
NO.60, NEAR SHANIMAHATHMA TEMPLE,
KEB ROAD, ANJANANAGARA,
VISHWANEEDAM POST,
BANGALORE - 560 091.                        ...RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET ASIDE
THE JUDGMENTS AND CONVICTION AGAINST THE ABOVE
ACCUSED IN CRL.A.NO.566/2018, DATED 25.10.2021, ON THE FILE
OF THE HONBLE COURT CCH NO.64, LXIII ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE, AT BENGALURU AND IN C.C.NO.
15853/2015 ON THE FILE OF THE HONBLE XIX A.C.M.M. COURT AT
BENGALURU.

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

The learned counsel for the petitioner has filed a memo

seeking permission of this Court to withdraw the petition on the

ground that the parties have settled the matter outside the

Court.

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

withdrawn.

Sd/-

JUDGE

MD