Shri Sunil S/O Balasaheb Patil vs Smt Champabai Alias Champawati W/O ...
2023 Latest Caselaw 11317 Kant

Karnataka High Court

Shri Sunil S/O Balasaheb Patil vs Smt Champabai Alias Champawati W/O ... on 20 December, 2023

                                                  -1-
                                                        NC: 2023:KHC-D:14887
                                                        CRL.RP No. 100483 of 2022




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                                BEFORE
                                 THE HON'BLE MR JUSTICE S.RACHAIAH
                            CRIMINAL REVISION PETITION NO. 100483 OF 2022
                       BETWEEN:

                       1.    SHRI SUNIL
                             S/O BALASAHEB PATIL,
                             AGE: 34 YEARS,
                             OCC: SERVICE AT LIBERAL BANK,
                             R/O: RUDRAPUR VILLAGE, TQ: SAUNDATTI,
                             DISTRICT: BELAGAVI-591126.

                       2.    SMT. SUDHA
                             W/O SUNIL PATIL,
                             AGE: 28 YEARS, OCC: HOMEMAKER,
                             R/O: CHIKKODI ROAD, AMINABHAVI,
                             NIDASOSHI,
                             DISTRICT: BELAGAVI-590001.

                       3.    SHRI. YALLANGOUDA
                             S/O GOUDAPPA PATIL,
                             AGE: 66 YEARS, OCC: AGRICULTURE,
         Digitally

VN
         signed by V
         N BADIGER           R/O: CHIKKODI ROAD, AMINABHAVI,
BADIGER Date:
        2023.12.21
         11:04:14
                             NIDASOSHI, TQ: CHIKKODI,
         +0530
                             DISTRICT: BELAGAVI-590001.

                       4.    SMT. LEELAWATI @ SAMAPANNA
                             W/O YALLANGOUDA PATIL,
                             AGE: 56 YEARS, OCC: AGRICULTURE,
                             R/O: CHIKKODI ROAD, AMINABHAVI,
                             NIDASOSHI, TQ: CHIKKODI,
                             DISTRICT: BELAGAVI-590001.

                                                                     ...PETITIONERS
                       (BY SRI. JAGADISH PATIL AND
                       SRI. SAJID GOODWALA, ADVOCATES)
                             -2-
                                  NC: 2023:KHC-D:14887
                                  CRL.RP No. 100483 of 2022




AND:

1.   SMT. CHAMPABAI @ CHAMPAWATI
     W/O BALASAHEB @ BABASAHEB PATIL,
     AGE: 72 YEARS, OCC: NIL,
     R/O: CHIKKODI ROAD, AMINABHAVI,
     TQ: HUKKERI,
     DISTRICT: BELAGAVI-590001.

2.   SMT. KAMALA
     W/O BALASAHEB @ BABASAHEB PATIL,
     AGE: 65 YEARS, OCC: NIL,
     R/O: CHIKKODI ROAD, AMINABHAVI,
     NIDASOSHI, TQ: HUKKERI,
     DISTRICT: BELAGAVI-590001.
                                                ...RESPONDENTS
(BY SRI. SANTISH B RAWOOT, ADVOCATE)

                            ___

       THIS CRIMINAL REVISION PETITION IS FILED U/SEC.
397 R/W SECTION 401 OF CR.P.C. SEEKING TO SET ASIDE THE
ORDER ON I.A.NO. I DATED 14.12.2021 IN CRIMINAL MISC.
NO. 64/2020 ON THE FILE OF PRINCIPAL CIVIL JUDGE AND
JMFC, SANKESHWAR AND JUDGMENT AND ORDER DATED
19.11.2022 IN CRIMINAL APPEAL NO. 27/2022 ON THE FILE OF
V ADDL. DISTRICT AND SESSIONS JUDGE, BELAGAVI, AT
BELAGAVI    AND   DISMISS   THE   I.A.NO.   I   FILED   BY   THE
RESPONDENTS BY ALLOWING THE REVISION PETITION.


       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                -3-
                                     NC: 2023:KHC-D:14887
                                     CRL.RP No. 100483 of 2022




                             ORDER

1. Learned counsel for the petitioners files a memo

seeking withdrawal of the petition. The averments of the said

memo reads thus:

"MEMO FOR WITHDRAWAL

The Advocate for the Revision Petitioners herein submits that:

The Revision Petitioners and the Respondents in the above petition have entered into a compromise in O.S.No.11/2023 on the file of Prl. Civil Judge Sankeshwar, wherein both the parties have settled their dispute on 14.12.2023. Hence the revision petitioners may kindly be permitted to withdraw the above mentioned petition, in the interest of justice and equity."

2. On considering the contents of the said memo,

there is no embargo to this court to dismiss the petition as

withdrawn.

Ordered accordingly.

Sd/-

JUDGE

VB