Smt. Poornima @ Kalpana W/O ... vs Ramakrishna S/O Mudurangappa
2022 Latest Caselaw 7369 Kant

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                                                        CRL.P No. 102167 of 2021


                        IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                               BENCH

                              DATED THIS THE 24TH DAY OF MAY, 2022

                                               BEFORE
                             THE HON'BLE MR JUSTICE V.SRISHANANDA
                        CRIMINAL PETITION NO.102167 OF 2021 (482)
                      BETWEEN:

                          SMT. POORNIMA @ KALPANA
                          W/O RAMAKRISHNA MUDURANGAPPA
                          AGED ABOUT 29 YEARS,
                          R/O: NEAR FOREST OFFICE,
                          GANDHINAGAR BILAGI,
                          DIST: BAGALKOT.

                                                                    ...PETITIONER

                      (BY SRI. SANTOSH B MANE, ADVOCATE)

                      AND:

                          RAMAKRISHNA S/O MUDURANGAPPA
                          AGED ABOUT 37 YEARS,
                          OCC: PRIVATE WORK,
                          R/O: H NO. 7-6-55, JAWAHAR NAGAR,
                          BEHIND BSNL TELEPHONE EXCHANGE,
CHANDRASHEKAR
                          VASAVI NAGAR, RAICHUR DISTRICT
LAXMAN
KATTIMANI
                                                                   ...RESPONDENT

                            THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
Digitally signed by   SEEKING TO CALL FOR THE LOWER COURT RECORDS PERUSE THE
CHANDRASHEKAR
LAXMAN
                      SAME AND ALLOW THE ABOVE PETITION GRANTING THE ENHANCED
KATTIMANI             AMOUNT OF MAINTENANCE BY MODIFYING THE JUDGMENT AND
                      ORDER DATED 27.11.2019 PASSED BY THE PRINCIPAL DISTRICT
                      AND SESSIONS JUDGE, BAGALKOT IN CRIMINAL REVISION
                      PETITION NO.8/2019 WHEREBY CONFIRMING THE JUDGMENT AND
                      ORDER DATED 20.10.2018 PASSED BY CIVIL JUDGE AND JMFC,
                      BILAGI IN CRL.MISC.NO.41/2014.
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                                   CRL.P No. 102167 of 2021


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

                         ORDER

Learned counsel for the petitioner has filed a memo,

which reads as under:

"In view of the settlement between the parties, the above petition does not survive for consideration and as such the same may be kindly be dismissed as withdrawn."

In view of the memo, the petition is dismissed as

withdrawn.

Sd/-

JUDGE

EM