H Raghavendra vs Manasa T R
2023 Latest Caselaw 474 Kant

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                                                         CRL.RP No. 272 of 2015




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF JANUARY, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE G BASAVARAJA

                        CRIMINAL REVISION PETITION NO.272 OF 2015

                      BETWEEN:
                      H. RAGHAVENDRA
                      AGED ABOUT 31 YEARS
                      S/O LATE HANUMANTHAPPA
                      WORKING AS JUNIOR ASSISTANT
                      SUB-DIVISION-10, BESCOM
                      J.P. NAGAR, 6TH PHASE,
                      BANGALORE.
                                                                  ...PETITIONER
                      (BY SRI. ANANDA B. MUDDAPPA., ADVOCATE FOR
                          SRI. B.C.MUDDAPPA, ADVOCATE)


                      AND:
                      MANASA T.R
                      AGED ABOUT 26 YEARS,
                      D/O SRI. T.D.RANGANATH,
Digitally signed by   R/AT NO.30/5, KRISHNA LAYOUT,
RAMYA D
Location: High        BEGUR ROAD, HULIMAVU,
Court of
Karnataka             BANGALORE-76.
                                                                ...RESPONDENT
                      (BY SRI. R. SRINIVAS., ADVOCATE-ABSENT)

                           THIS CRL.RP IS FILED U/S.397(1) AND 401 OF CR.P.C
                      PRAYING TO SET ASIDE THE ORDER DATED 3.10.2013 PASSED
                      BY THE M.M.T.C.-III, BANGALORE IN CRL.M.C.NO.55/2012 AND
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                                        CRL.RP No. 272 of 2015




ALSO THE JUDGMENT AND ORDER DATED 18.12.2014 PASSED
BY THE P.O., F.T.C-VI, BANGALORE IN CRL.A.NO.600/2013
AND FURTHER BE PLEASED TO DISMISS THE PETITION FILED
BY THE RESPONDENTS.

    THIS CRL.RP, COMING ON FOR HEARING, THIS DAY, THE
COURT MADE THE FOLLOWING:

                            ORDER

Sri.Anand B. Muddappa, learned counsel appearing

on behalf of Sri.B.C.Muddappa for the appellant is present.

2. Learned counsel for the respondent is absent.

3. Learned counsel for the appellant has filed a

memo seeking withdrawal of the petition, wherein it is

stated as under:

"The Petitioner respectfully submits as hereunder:

The Petitioner and the Respondent have settled their disputes and have been granted a decree of divorce in MC No.271/2018 dated 31.03.2021 by virtue of a Settlement Agreement entered into between the parties dated 18.03.2021. as per the said Settlement Agreement at Clause 5, the Petitioner is withdrawing the above case.

WHEREFORE, In view of the Settlement Agreement dated 18.03.2021, the above case

CRL.RP No. 272 of 2015

may be disposed off as withdrawn in the interest of Justice and Equity."

4. In view of the said memo, petitioner is

permitted to withdraw this petition. Accordingly, petition

is dismissed as withdrawn.

Sd/-

JUDGE

DR