Smt Meghana P Shamanuru vs Vishwanatha R. Raikar
2022 Latest Caselaw 5500 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.911/2019

BETWEEN:

SMT. MEGHANA P. SHAMANURU,
W/O PAVITRA KALLESHAPPA SHAMANURU,
AGED ABOUT 38 YEARS,
OCC: OWNER OF GOWRI ENTERPRISES,
(NOW LOCK OFF),
NOW R/O D.NO.401, 4TH BUS STOP,
KALLESHWARA ELITE, VIDHYANAGARA,
DAVANAGERE TALUK AND DIST-577 006.              ... PETITIONER

                (BY SRI SURESH R., ADVOCATE)

AND:

VISHWANATHA R. RAIKAR,
S/O LATE R.P.RAIKAR,
AGED ABOUT 45 YEARS,
OCC:OWNER OF SRI KAMAKSHI JUVELLERY
MART AND KAMAKSHI GROUP,
(PAWAN BROKER AND MONEY LENDERS),
NO.493/3, B.T.GALLI, NEAR CLOCK TOWER,
DAVANAGERE-577 001.

R/O NO.2897, SRINIVASA,
5TH MAIN, 4TH CROSS, MCC 'B' BLOCK,
DAVANAGERE-577 004.                            ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C PRAYING TO SET ASIDE
THE JUDGMENT AND ORDER PASSED IN CRIMINAL APPEAL
NO.27/2018 ON THE FILE OF THE PRINCIPAL DISTRICT AND
SESSIONS   JUDGE,  DAVANAGERE     DATED    13.06.2019  BY
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DISMISSING THE JUDGMENT AND ORDER IN C.C.NO.1081/2014
ON THE FILE OF THE JUDICIAL MAGISTRATE FIRST CLASS, FIRST
COURT, DAVANAGERE DATED 06.03.2018.

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

                           ORDER

The learned counsel for the petitioner has filed a memo

stating that the parties have settled the matter amicably in

C.C.No.1081/2014 and prayed this Court to dismiss the petition

as withdrawn.

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

withdrawn.

Sd/-

JUDGE

MD