Smt Jyothi vs Shambulinga
2023 Latest Caselaw 6179 Kant

                                               -1-
                                                          NC: 2023:KHC:31128
                                                     CRL.RP No. 709 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF AUGUST, 2023

                                           BEFORE
                         THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                         CRIMINAL REVISION PETITION NO. 709 OF 2015
                   BETWEEN:

                   1.    SMT. JYOTHI
                         W/O SHAMBULINGA,
                         AGED ABOUT 32 YEARS

                   2.    NITYASHREE
                         D/O SHAMBULINGA,
                         AGED ABOUT 6 YEARS,

                   3.    VATSALYA
                         D/O SHAMBULINGA,
                         AGED ABOUT 4 YEARS,

                         PETITIONER NO.1 TO 3
                         ARE RESIDING AT C/O. H. RAJU
                         NO.105, 4TH MAIN, 1ST STAGE,
                         5TH PHASE, MAHAGANAPATHINAGAR,
Digitally signed         BANGALORE-44.
by                                                            ...PETITIONERS
RENUKAMBA          (BY SMT. RADHA .Y, ADVOCATE)
KG                 AND:
Location: High
Court of           SHAMBULINGA
Karnataka          S/O LATE BASAVARAJAPPA WALI,
                   AGED ABOUT 37 YEARS,
                   RESIDING AT BASAVANA BEEDI,
                   BASAVESHWARA TRADERS,
                   HIREKERUR-581 111,
                   HAVERI DISTRICT.
                                                             ...RESPONDENT
                   (BY SRI. DR. JAGADISH .S HALASHETTI, ADVOCATE)
                             -2-
                                          NC: 2023:KHC:31128
                                    CRL.RP No. 709 of 2015




     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
15.06.2015, PASSED BY THE LEARNED LVIII ADDL. CITY CIVIL
AND S.J., BANGALORE (CCH-59), IN CRL.A.NO.279/2015 AND
CONFIRM THE ORDER DATED 28.01.2015, PASSED BY THE
LEARNED M.M.T.C.-V, BANGALORE IN CRL.MISC.NO.102/2014.

    THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
                          ORDER

Learned counsel for the revision petitioner filed a

memo that in view of the settlement of dispute between

the parties before the Bangalore Mediation Center,

Bangalore with reference to M.C.No.3654/2021, this

matter is not pressed and hence, it is prayed for

dismissal of the petition as withdrawn.

2. The memo is placed on record.

3. In view of the memo, the petition is dismissed

as withdrawn.

Sd/-

JUDGE

SS