Dileep B G @ Suresha vs Smt. Pooja. M. P
2022 Latest Caselaw 12344 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF OCTOBER 2022

                             BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

    CRIMINAL REVISION PETITION No.1230 OF 2022

BETWEEN:

Dileep B.G. @ Suresha,
S/o Giddegowda,
Aged about 38 years,
R/at S.Bandihally Village,
Dudda Hobli, Hassan Taluk,
Hassan District.                               .. Petitioner

 ( By Sri Muralidhara G.S., Advocate )

AND:

Smt. Pooja M.P.
W/o Dileep B.G. @ Suresha,
Aged about 29 years,
R/at Guddenahally Koppalu,
Belur Road, Hassan.                             .. Respondent

      This Criminal Revision Petition is filed under Section 397
read with Section 401(5) of Cr.P.C. praying to set aside the
order on I.A. filed by the petitioner under Section 23 of
Protection of Women from Domestic Violence Act order passed
by the Hon'ble Prl.Civil Judge and JMFC, at Hassan passed in
Crl.Misc.No.587/2018 dated 12.02.2019, and to set aside the
order passed by the Hon'ble II Addl.District and Sessions Judge,
Hassan in Crl.Appeal No.128/2019 dated 10.05.2021 confirming
the trial Court judgment and to modify the order of the trial
Court by canceling the maintenance awarded in favour of the
respondent under the circumstances of the case and to pass
any other orders as this Hon'ble Court deems fit in the facts and
circumstances of the case in the interest of justice.
                                                Crl.R.P.No.1230/2022
                                  2


      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                              ORDER

Called again.

2. Learned counsel for the petitioner has filed a memo

dated 11.10.2022, seeking withdrawal of this petition, with

liberty to file necessary petition.

3. Perused the memo. Heard his submission.

4. The office has also raised an objection regarding

maintainability of the criminal revision petition against the

impugned order.

5. In view of the same, the Criminal Revision Petition

stands disposed of as withdrawn, with liberty to file an

appropriate petition in accordance with law.

The certified copies of the impugned order, if sought for

by the petitioner, be returned to him after retaining its

authenticated copy in the records.

Sd/-

JUDGE

bk/