H M Balaraju vs Smt.Divyarani K.S
2023 Latest Caselaw 3178 Kant

                                              -1-
                                                    NC: 2023:KHC:20168
                                                    CRL.P No. 1648 of 2020



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 12TH DAY OF JUNE, 2023
                                          BEFORE
                       THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                          CRIMINAL PETITION NO. 1648 OF 2020
               BETWEEN:
               H.M. BALARAJU
               S/O LATE MUKUNDA
               AGED ABOUT 43 YEARS
               R/AT HAROHALLI VILLAGE
               PANDAVAPURA TOWN AND
               TALUK, MANDYA DISTRICT.
                                                               ...PETITIONER
               (BY SRI CHANDRASHEKAR H.B, ADV)
                 AND:
                 SMT. DIVYARANI K.S.
                 W/O H.M.BALARAJU
                 D/O SRIKANTEGOWDA
Digitally signed AGED ABOUT 30 YEARS
by PADMAVATHI R/AT KYATHANAHALLI
BK               VILLAGE AND POST
Location: HIGH   PANDAVAPURA TALUK
COURT OF         MANDYA DISTRICT.
KARNATAKA                                                    ...RESPONDENT
               (BY SRI S. RAJASHEKAR, ADV.)


                    THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO SET ASIDE
               THE JUDGMENT DATED 29.08.2019 PASSED BY THE III ADDITIONAL
               DISTRICT AND SESSIONS JUDGE MANDYA IN CRL.A.NO.5001/2018
               AND THE ORDER DATED 16.11.2017 PASSED BY THE CIVIL JUDGE
               AND JMFC AT MANDYA IN CRL.MISC.NO.367/2016 PRODUCED AT
               ANNEXURE-A AND B AND QUASH THE SAME.

                   THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
               COURT MADE THE FOLLOWING:
                               -2-
                                      NC: 2023:KHC:20168
                                        CRL.P No. 1648 of 2020



                            ORDER

Learned counsel appearing for the petitioner files a memo

seeking to withdraw the criminal petition.

The said memo is placed on record.

The criminal petition is disposed as withdrawn.

Sd/-

JUDGE

KK