Smt. M. Gangarathnamma @ ... vs Sri. N. Ramachandra
2022 Latest Caselaw 11678 Kant

                              1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 08TH DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

     CRIMINAL REVISION PETITION NO.803 OF 2020


BETWEEN:
1.     SMT. M. GANGARATHNAMMA @ RAJESHWARI
       W/O. N.RAMACHANDRA,
       AGED ABOUT 53 YEARS,

2.     KUMARI R. LAKSHMI
       D/O. N. RAMACHANDRA,
       AGED ABOUT 29 YEARS,

       BOTH ARE RESIDING AT
       NO.195, BHARATH NAGARA,
       BEML NAGA,
       KGF-563 115.
                                         ...PETITIONERS
(BY SRI. SHRIDHARA K., ADVOCATE) (VC)

AND:

1.     SRI. N. RAMACHANDRA
       S/O.LATE NARAYANAPPA,
       AGED ABOUT 66 YEARS,

2.     KRISHNAPPA
       S/O.LATE NARAYANAPPA,
       AGED ABOUT 48 YEARS,

       BOTH ARE RESIDING AT
       AJIPALLI VILLAGE,
       BANGARAPET TQ.,
       KOLAR-563 114.

3.     CHANDRASHEKAR
       S/O.LATE LAKSHMAPPA,
                              2

      AGED ABOUT 41 YEARS,
      R/AT KARAPPANAHALLI,
      BANGARAPET TALUK,
      KOLAR-563 114.
                                          ...RESPONDENTS
                          ***

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 CR.P.C BY THE ADVOCATE FOR THE
PETITIONER PRAYING THAT THIS HONOURABLE COURT MAY
BE PLEASED TO i) SET ASIDE THE JUDGMENT AND ORDER
DATED 18.07.2018 PASSED BY THE PRINCIPAL CIVIL JUDGE
AND J.M.F.C., K.G.F. IN D.V.C.NO.3/2012 AND SAME WAS
CONFIRMED BY THE APPELLATE COURT IN CRL.A.NO.79/2018
ON THE FILE OF III ADDITIONAL DISTRICT AND SESSIONS
JUDGE, KOLAR (SITTING AT KGF) DATED 02.03.2020 BY
ALLOWING THE PRESENT PETITION AND ETC.,


      THIS CRIMINAL REVISION PETITION IS COMING ON
FOR   ORDERS    THROUGH    VIDEO   CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;



                         ORDER

The learned counsel for the petitioners submits that

the matter has been settled between the parties and

hence, he may be permitted to withdraw the revision

petition.

2. In view of the above submission, the revision

petition is dismissed as withdrawn.

3. Pending IA's are dismissed.

Sd/-

JUDGE

JY