Mr Narayan Lal S/O Dagla Ram vs Smt Munni W/O Narayan Lal
2023 Latest Caselaw 6529 Kant

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                                                        NC: 2023:KHC:33424
                                                    CRL.RP No. 364 of 2013




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 14TH DAY OF SEPTEMBER, 2023

                                         BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                    CRIMINAL REVISION PETITION NO. 364 OF 2013
                BETWEEN:

                MR. NARAYAN LAL,
                S/O DAGLA RAM,
                AGED ABOUT 39 YEARS,
                R/AT NO.452/1, DODDA BANASAWADI,
                VIJAYA BANK COLONY,
                RAMAMURTHY NAGAR MAIN ROAD,
                K R PURAM HOBLI,
                BANGALORE-43.
                                                             ...PETITIONER
                (BY SRI. S.S. HIREMATH, ADVOCATE)
                AND:

                SMT. MUNNI,
                W/O NARAYAN LAL,
                AGED ABOUT 37 YEARS
                R/AT NO.452/1, DODDA BANASAWADI,
                VIJAYA BANK COLONY,
Digitally       RAMAMURTHY NAGAR MAIN ROAD,
signed by       K R PURAM HOBLI,
RENUKAMBA       BANGALORE-43.
KG                                                          ...RESPONDENT
                (BY SMT. MANJULA .D.G, ADVOCATE)
Location:
                     THIS CRL.RP IS FILED U/S.397 OF CR.P.C PRAYING TO
High Court of
                SET ASDIE THE JUDGMENT DATED:28.6.12 PASSED ON THE
Karnataka
                FILE OF THE I TRAFFIC ADDL. METROPOLITAN MAGIASTRATE
                TRAFFIC    COURT,    MAYO     HALL,     BANGALORE      IN
                CRL.MISC.NO.588/10 AND ALSO SET ASIDE THE ORDER
                DATED:14.3.13 PASSED BY THE ADDL. S.J., AND P.O., FTC-III,
                MAYO HALL UNIT, BANGALORE IN CRL.A.NO.25100/12 SO FOR
                MODIFICATION OF THE ORDER OF RELIEF NO.2 AND 4.
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                                             NC: 2023:KHC:33424
                                        CRL.RP No. 364 of 2013




     THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
                             ORDER

Learned counsel for the revision petitioner filed a memo

for withdrawal of the petition on the ground that now the

respondent is already married and settled in Rajasthan. It is

also asserted that all the children have now attained the age of

majority and staying with revision petitioner.

2. The aforesaid submission is placed on record.

3. In view of the memo, petition is dismissed as

withdrawn.

Sd/-

JUDGE

SS