Smt. Sudha vs State Of Karnataka
2023 Latest Caselaw 8379 Kant

Karnataka High Court

Smt. Sudha vs State Of Karnataka on 24 November, 2023

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                         -1-
                                                        NC: 2023:KHC:42400
                                                 CRL.P No. 9571 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                  DATED THIS THE 24TH DAY OF NOVEMBER, 2023
                                 BEFORE
             THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR

                   CRIMINAL PETITION NO. 9571 OF 2022 (482)
            BETWEEN:
                  SMT.SUDHA
                  W/O.JAYAPRAKASH
                  AGED ABOUT 34 YEARS
                  R/AT GUNDAPPA SHEETHE
                  NEAR HOLE BUS STOP
                  SHIVMOGGA-577 203
                  PRESENTLY R/AT NO.904,
                  3RD CROSS, BEHIND PARK
                  SIDDESWARA NAGARA
                  VIDHYNAGARA
                  SHIVAMOGGA -577 203
                                                             ...PETITIONER
            (BY SRI RAVIKUMAR G.H., ADVOCATE)
            AND:

            1.    STATE OF KARNATAKA
                  WOMEN POLICE STATION
                  DAVANAGERE
Digitally         REPRESENTED BY SPP
signed by B
LAVANYA           HIGH COURT OF KARNATAKA
                  HIGH COURT BUILDING
Location:         BENGALURU -560 001
HIGH COURT
OF          2.    SMT.BHARATHI
KARNATAKA         W/O.SIDDESH T.K
                  AGED ABOUT 30 YEARS
                  R/AT NO.472, SANMATHI NILAYA
                  3RD MAIN, 16TH CROSS, K.T.J. NAGARA
                  DAVANAGERE-577 001
                                                           ...RESPONDENTS
            (BY SRI VENKATSATYANARAYAN A., HCGP FOR R-1;
                SRI S.B.HALLI, ADVOCATE FOR R-2)
                                -2-
                                                NC: 2023:KHC:42400
                                            CRL.P No. 9571 of 2022




     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C. PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN
C.C.NO.07/2022 ON THE FILE OF II ADDITIONAL SENIOR CIVIL
JUDGE AND JMFC, DAVANAGERE INITIATED AGAINST THE
PETITIONER FOR AN OFFENCES PUNISHABLE UNDER
SECTIONS 498-A, 504, 506, 323, 324, 114 READ WITH
SECTION 34 OF IPC AND SECTIONS 3 AND 4 OF D.P. ACT AND
ETC.

     THIS CRIMINAL PETITION, COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
                         JUDGMENT

Learned counsel for the petitioner files a memo seeking

leave of this Court to withdraw the petition stating that the

matter is settled between the complainant and the accused

before the Mediation Centre.

Memo is placed on record.

Accordingly, petition is dismissed as withdrawn.

Pending applications, if any, does not survive for

consideration and the same stands disposed of.

Sd/-

JUDGE LB