Sri H M Rudrakumar vs Smt Gowramma H R
2023 Latest Caselaw 490 Kant

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                                                    CRL.A No. 2221 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 6TH DAY OF JANUARY, 2023

                                          BEFORE
               THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                            CRIMINAL APPEAL NO. 2221 OF 2022
                 BETWEEN:

                       SRI H M RUDRAKUMAR
                       S/O D MAHESHWARAPPA
                       AGED ABOUT 52 YEARS
                       BANASHANKARI NILAYA
                       2ND MAIN GANDHINAGARA
                       BANGALORE-560009.

                                            ...PARTY-IN-PERSON / APPELLANT

                 (BY SRI. H M RUDRAKUMAR - PARTY IN PERSON)

                 AND:

                       SMT GOWRAMMA H R
                       W/O H M RUDRAKUMAR
                       AGED ABOUT 50 YEARS
                       R/AT NO.6, 4TH MAIN
                       2ND STAGE, BAPUJI NAGAR
Digitally signed by
SANDHYA S              BANGALORE-560026
Location: High         M.NO.9740303185
Court of Karnataka
                       AND TEMPORARY R/AT
                       NO.5 SRI KALESHWARA NILAYA
                       1ST FLOOR 12TH CROSS
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                                          CRL.A No. 2221 of 2022




    NEAR NATIONAL PUBLIC SCHOOL
    SHIVAPURA, NELAGADERANA HALLI
    BANGALORE-560073.

                                                  ...RESPONDENT

     THIS CRL.A. FILED U/S.372 CR.P.C BY THE PARTY-IN-
PERSON    PRAYING    THAT       THIS   HON'BLE   COURT   MAY   BE
PLEASED TO SET ASIDE THE ORDER PASSED BY THE COURT
BELOW IN CRL.MISC.NO.5535/2022 ORDER ON 23.09.2022,
CRL.MISC. FILED U/S 408 OF THE CR.P.C IS DISMISSED AS
NOT PRESSED WITH THE COST OF RS.5,000/- TO BE PAID BY
THE PETITIONER TO THE RESPONDENT WITHIN 15 DAYS FROM
THE DATE OF THE ORDER.

     THIS CRL.A, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

The appellant / party-in-person is present physically

before the Court and seeks permission to withdraw the

appeal with liberty to file petition.

The said submission of the appellant / party-in-

person is taken on record. In view of the said submission,

the appeal is dismissed as withdrawn, with a liberty to the

appellant to file a petition.

CRL.A No. 2221 of 2022

Registry is directed to return the documents to the

appellant / party-in-person.

Sd/-

JUDGE

DKB