H M Mahadevaiah vs Smt Shantha Kumari
2023 Latest Caselaw 85 Kant

Citation : 2023 Latest Caselaw 85 Kant
Judgement Date : 2 January, 2023

Karnataka High Court

H M Mahadevaiah vs Smt Shantha Kumari on 2 January, 2023

Bench: R. Nataraj

                                         -1-
                                                 CRL.RP No. 801 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF JANUARY, 2023

                                      BEFORE
                     THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 801 OF 2020
            BETWEEN:

            H.M.MAHADEVAIAH
            S/O. LATE MARICHIKKAIAH
            AGED ABOUT 35 YEARS,
            R/O.NO.128/67, 2ND MAIN ROAD,
            2ND CROSS, CHALUVAPPA GARDEN,
            BANGALORE-560023.
                                                           ...PETITIONER
            (BY SRI. PRASAD B S.,ADVOCATE)

            AND:

            SMT. SHANTHA KUMARI
            W/O. H.M.MAHADEVAIAH
            AGED ABOUT 33 YEARS
            R/O. NO.3/A, 5TH MAIN,
            BHUVANESHWARINAGAR,
            K.P/AGRAHARA, NEAR BRIDGE,
            BANGALORE-560 023.
Digitally
signed by                                                 ...RESPONDENT
SUMA        (BY SRI.VINOD KUMAR C.C, ADVOCATE)
Location:
HIGH              THIS CRIMINAL REVISION PETITION IS FILED UNDER 397
COURT OF    R/W 401 CR.PC BY THE ADVOCATE FOR THE PETITIONER PRAYING
KARNATAKA
            THAT THIS HON'BLE COURT MAY BE PLEASED TO SET ASIDE THE
            JUDGMENT DATED 16.08.2017 IN CRL.MISC.NO.65/2013 ON THE
            FILE OF THE METROPOLITAN MAGISTRATE TRAFFIC COURT-IV
            BENGALURU AND CONFIRMED BY THE XLV ADDTITIONAL CITY CIVL
            AND SESSIONS JUDGE, BENGALURU CITY IN CRL.NO.1317/2017
            AND ETC.,

                 THIS PETITION COMING ON FOR ADMISSION, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                                 -2-
                                         CRL.RP No. 801 of 2020




                              ORDER

Learned counsel for petitioner submits that the petitioner

and respondent are living together and that no purpose would

be served in keeping this revision petition pending.

2. In view of the aforesaid submission, this revision

petition is dismissed.

Consequently, I.A.No.2/2020 does not survive for

consideration.

Sd/-

JUDGE