Chaithra K vs State Of Karnataka
2022 Latest Caselaw 12884 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 07TH DAY OF NOVEMBER, 2022

                             BEFORE

             THE HON'BLE MS.JUSTICE J.M.KHAZI


            CRIMINAL APPEAL NO.722 OF 2019


BETWEEN:

CHAITHRA K.
W/O KIRAN,
AGED ABOUT 29 YEARS,
R/O CD NO.113,
CHIKKEGOWDANA DODDI
RAM MANDIRA ROAD,
SWARNASANDRA,
MANDYA CITY - 571 403.
                     ...PW-1/ DEFACTO COMPLAINANT/ APPELLANT

(BY SRI. RAMA R. IYER, ADVOCATE)


AND

1.    STATE OF KARNATAKA
      BY WHITE FIELD POLICE,
      REP. BY SPP,
      HIGH COURT COMPLEX,
      BANGALORE - 560 001.
                               ... COMPLAINANT/ RESPONDENT NO.1

2.    KIRAN
      S/O NAGARAJ,
      AGED ABOUT 29 YEARS,

3.    B. NAGARAJ
      S/O L. BORAIAH,
      AGED ABOUT 50 YEARS,
                              2


4.   GEETTHA
     W/O B.NAGARAJ,
     AGED ABOUT 45 YEARS,

5.   ARUN KUMAR
     S/O B. NAGARAJ,
     AGED ABOUT 28 YEARS,

     RESPONDENT NOS.2 TO 5
     ARE R/O HOUSE NO.4,
     2ND MAIN, 11TH CROSS,
     VIDYARANYAPURAM,
     MYSORE - 570 008.

6.   KRISHNA
     S/O LATE BORAIAH,
     AGED ABOUT 49 YEARS,

7.   PRABHAVATHI
     W/O KRISHNA B.,
     AGED ABOUT 47 YEARS,

     RESPONDENT NOS.6 & 7
     R/O NO. KT/469/1-1,
     KARASAWADI ROAD,
     HOSAHALLI LAYOUT,
     MANDYA - 571 401.

               ... ACCUSED NOS.1 TO 6/ RESPONDENT NOS.2 TO 7

(BY SRI. KRISHNA KUMAR K.K., HCGP FOR R1;
    SRI. G.B. SHARATH GOWDA, ADVOCATE FOR R2 TO R5)

      THIS CRIMINAL APPEAL FILED U/S 372 OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 28.01.2019, PASSED BY THE VIII
ADDITIONAL DISTRICT AND SESSIONS JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU IN S.C. NO.88/2016 AND CONVICT THE
RESPONDENT NO.2 TO 7 FOR THE OFFENCE P/U/S 315, 323, 498A,
506 R/W 149 OF IPC AND SECTION 3 AND 4 OF D.P ACT.

      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal with a liberty to

reinstate the matter, if the settlement is not worked out before

the Family Court.

In view of the same, appeal is dismissed as withdrawn

reserving liberty as sought for.

Sd/-

JUDGE

LL