A R Pradeepkumar vs Smt Indira
2023 Latest Caselaw 5323 Kant

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                                                   NC: 2023:KHC:27441
                                                   CRL.RP No. 1058 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF AUGUST, 2023

                                         BEFORE
                     THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                    CRIMINAL REVISION PETITION NO. 1058 OF 2014
                 BETWEEN:

                 A.R. PRADEEPKUMAR,
                 S/O LATE P. RAJASHEKAR,
                 AGED ABOUT 35 YEARS,
                 RESIDING AT AYARAHALLI VILLAGE,
                 VARUNA HOBLI, MYSORE TALUK,
                 MYSORE DISTRICT - 570 010.
                                                             ...PETITIONER
                 (BY SRI. C.N. RAJU, ADVOCATE)

                 AND:

                 SMT. INDIRA,
                 W/O KEMPANAYAKA,
                 AGED ABOUT 50 YEARS,
                 RESIDING AT NO.2368,
                 JAYANAGAR,
Digitally signed NEW KANTHARAJA URS ROAD,
by               MYSORE - 570 001.
RENUKAMBA K                                               ...RESPONDENT
G                (BY SRI. C.N. MANJAPPA, ADVOCATE)
Location: High
Court of              THIS CRL.RP IS FILED UNDER SECTION 397 OF R/W 401
Karnataka        CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
                 CONVICTION PASSED IN C.C.NO.649/2011 DATED:14.6.2013
                 ON THE FILE OF THE C/C V ADDL.FIRST C.J. AND JMFC,
                 MYSORE AND IN CRL.A.NO.205/2013 DATED:13.11.14 ON THE
                 FILE OF THE III ADDL.S.J., MYSORE AGAINST THE PETR. AND
                 ACQUIT THE PETR. BY ALLOWING THIS PETN AND ETC.,

                      THIS PETITION, COMING ON FOR HEARING, THIS DAY,
                 THE COURT MADE THE FOLLOWING:
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                                       NC: 2023:KHC:27441
                                       CRL.RP No. 1058 of 2014




                             ORDER

Learned counsel for revision petitioner submits that the

parties have settled the dispute amicably. As such, petitioner

is not interested in prosecuting the matter. Hence, he sought

for dismissal of the petition by filing a memo.

Memo is placed on record.

In view of the memo, petition is dismissed as withdrawn.

Sd/-

JUDGE

PMP

CT: ABS