Mrs Ranu Khare vs Major P T Lazarus
2023 Latest Caselaw 1097 Kant

                                                 -1-
                                                        CRL.A No. 533 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD DAY OF JANUARY, 2023

                                             BEFORE
                   THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                               CRIMINAL APPEAL NO. 533 OF 2022
                   BETWEEN:

                        MRS. RANU KHARE
                        D/O LATE MAJOR S.P SWAMY
                        AND LATE MRS. ANGELA BAI,
                        AGED ABOUT 68 YEARS,
                        R/AT GROUND FLOOR,
                        NO.386, 4th BLOCK, 1st CROSS,
                        7th MAIN, KORAMANGALA
                        BENGALURU 5600034.

Digitally signed
                                                                 ...APPELLANT
by SANDHYA S
Location: HIGH     (BY SRI. FAYAZ KHAN - ADVOCATE FOR
COURT OF               SRI. BALAKRISHNA V.,ADVOCATE)
KARNATAKA

                   AND:

                   1.   MAJOR P T LAZARUS
                        S/O LATE MAJOR S.P.SWAMY
                        AND LATE MRS. ANGELA BAI,
                        AGED ABOUT 76 YEARS

                   2.   MRS. SANDRA LAZARUS
                        W/O MAJOR P.T. LAZARUS,
                        AGED ABOUT 71 YEARS,

                        BOTH R/AT FIRST FLOOR,
                        NO.386, 4th BLOCK,
                        1st CROSS, 7th MAIN
                               -2-
                                            CRL.A No. 533 of 2022




   KORAMANGALA,
   BENGALURU 560034.

                                                    ...RESPONDENTS

    THIS CRL.A. FILED U/S.29 OF PROTECTION OF WOMEN
FROM DOMESTIC VOLIENCE THE ACT 2005 FILED BY THE
ADVOCATE FOR THE APPELLANT PRAYING THAT THIS HONORABLE
COURT MAY BE PLEASED TO SET ASIDE THE IMPUGNED ORDER
ANNEXURE-A DATED 26.11.2020 IN CRL.MISC.NO.95/2016
PASSED BY THE IV-METROPOLITAN MAGISTRATE COURT
(MMTC-IV) BENGALURU AGAINST THE APPELLANT.

     THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant files a memo seeking

withdrawal of the appeal. The memo reads thus:

The appellant respectfully submits as follows: It is submitted that the appellant has filed the above appeal before this Hon'ble Court. The office has raised the objection on maintainability. It is in this context appellant is withdrawing the above appeal as not pressed. In view of the same above appeal is withdrawn as not pressed and permit the appellant to file fresh appeal before the City Civil Court, in the interest of justice and equity.

CRL.A No. 533 of 2022

In view of the memo, the appeal is dismissed as not

pressed.

Appellant is at liberty to file appeal before the Sessions

Court.

Sd/-

JUDGE

DKB