Sri.Ranganna @ Rangappa S/O. ... vs Smt.Annapurna W/O. Ranganna @ ...
2023 Latest Caselaw 4493 Kant

                                               -1-
                                                      NC: 2023:KHC-D:7229
                                                      CRL.P No. 100314 of 2020




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 14TH DAY OF JULY, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE V.SRISHANANDA

                             CRIMINAL PETITION NO. 100314 OF 2020

                      BETWEEN:

                      SRI. RANGANNA @RANGAPPA S/O. MAHADEVAPPA
                      INGALAGI, AGED: 34 YEARS,
                      OCC: AGRICULTURE, R/O: NEERALAKERI,
                      TQ AND DIST: BAGALKOT -581701.
                                                              ...PETITIONER
                      (BY SRI. ANAND R. KOLLI, ADVOCATE)

                      AND:

                      SMT. ANNAPURNA W/O. RANGANNA @RANGAPPA
                      INGALAGI, AGE: 27 YEARS, OCC: HOUSEWIFE,
                      R/O: C/O: IRAPPA S/O. YALLAPPA
                      BILAGI, POST: KANDAGAL,
                      R.C. BILAGI TALUKA, BAGAKLIT,
CHANDRASHEKAR
LAXMAN                DIST: BAGALKOT- 587116.
KATTIMANI                                                      ...RESPONDENT
                      (NOTICE TO RESPONDENT IS SERVED)
Digitally signed by
CHANDRASHEKAR              THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
LAXMAN
KATTIMANI             OF CR.P.C. SEEKING TO CALL FOR RECORDS AND SETTING
Date: 2023.07.15      ASIDE THE JUDGMENT PASSED BY THE HON'BLE PRL. DIST.
11:51:48 -0700
                      SESSIONS JUDGE, BAGALKOT, IN CRL.RP.NO.183/2019 DATED
                      31.12.2019 AND THE JUDGMENT PASSED BY THE ADDL.
                      SENIOR CIVIL JUDGE JMFC COURT, BAGALKOT, DATED
                      17.08.2019 IN CRL.MISC.NO.299/2017.

                           THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                      THE COURT MADE THE FOLLOWING:
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                                             NC: 2023:KHC-D:7229
                                             CRL.P No. 100314 of 2020




                                 ORDER

Learned counsel for the petition er filed a memo

which reads as under:

"The petitioner most respectfully sub mits as under:

The petitioner has challenged maintenance order passed by the trial court and the marriage has already been dissolved in M.C.No.2/2017 by vide order dated 21.02/2019 by learned Ist Addl. Senior Civil Judg e and J.M.F.C at Bagalkot. Hence this memo for with drawal in the interest of justi ce and as pet the instructions of the petitioner h as settled the dispute outside the court. Hence this memo."

2. In view of the memo, petition is dismissed

as withdrawn.

Sd/-

JUDGE