Smt Meghana P Shamanuru vs Vishwanatha R Raikar
2022 Latest Caselaw 12083 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO. 912 OF 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-TQ: DIST-577006.
                                        ...   PETITIONER
(BY SRI. R.SATISH CHANDRA, ADVOCATE) (PH)


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-577001

R/O NO.2897, SRINIVASA, 5TH MAIN
4TH CROSS, MCC 'B' BLOCK
DAVANAGERE-577004.
                                    ... RESPONDENT
                            2

                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER DATED 29.06.2019
PASSED BY THE PRINCIPAL DISTRICT AND SESSIONS JUDGE,
DAVANAGERE IN CRL.A.NO.28/2018 BY DISMISSING THE
JUDGMENT AND ORDER DATED 06.03.2018 PASSED BY THE
JMFC-I COURT, DAVANAGERE IN C.C.NO.1084/2014.

     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 petitioner has filed a memo

for withdrawal of the revision petition, on the ground

that the matter has been amicably settled.

2. Memo is placed on record.

Revision Petition is dismissed as withdrawn.

Sd/-

JUDGE

VS