Smt.Savita @ Soumya W/O Sadashiv Mirji vs Sri.Sadashiv S/O Kallappa Mirji @ ...
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Karnataka High Court

Smt.Savita @ Soumya W/O Sadashiv Mirji vs Sri.Sadashiv S/O Kallappa Mirji @ ... on 19 April, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                        NC: 2024:KHC-D:6582
                                                        CRL.P No. 102443 of 2018




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 19TH DAY OF APRIL, 2024

                                               BEFORE
                               THE HON'BLE MR JUSTICE SHIVASHANKAR
                                           AMARANNAVAR
                             CRIMINAL PETITION NO.102443 OF 2018 (482)
                      BETWEEN:

                      1.   SMT.SAVITA @ SOUMYA W/O. SADASHIV MIRJI
                           AGED ABOUT: 33 YEARS, OCC: HOUSEWIFE,
                      2.   KUMAR AYUSH S/O. SADASHIV MIRJI
                           AGED ABOUT: 4 YEARS,
                           MINOR REPRESENTED BY
                           NATURAL MOTHER PETITIONER NO.1.
                           BOTH ARE RESIDENTS OF JALIBERI
                           TALUK MUDHOL, DIST: BAGALKOT,
                           NOW AT C/O. S.S. CHITTARGI,
                           JAYANAGAR, RAMADURGA, DIST: BELAGAVI.
                                                                     ...PETITIONERS
                      (BY MISS. NIRMALA U.DODDAMANI, ADVOCATE)

                      AND:

                      SRI. SADASHIV S/O. KALLAPPA MIRJI @ KULGOD
Digitally signed by
VIJAYALAKSHMI M       AGED ABOUT: 36 YEARS, OCC: TEACHER,
KANKUPPI
Location: HIGH        R/O: JALIBERI, TALUK MUDHOL, DIST: BAGALKOT,
COURT OF
KARNATAKA
DHARWAD BENCH
                      NOW AT GOVERNMENT SCHOOL,
                      MADIHAL TALUKA ALAND DIST: KALABURGI.
                                                                     ...RESPONDENT
                      (BY SRI. A.K. DHARANAGOUDAR, ADVOCATE)

                            THIS CRIMINAL PETITION IS FILED U/S. 482 OF CR.P.C.
                      SEEKING TO ALLOW THE ABOVE PETITION AND MODIFY THE ORDER
                      DATED JUDGMENT AND AWARD DATED 26.07.2018 PASSED BFY THE
                      XI-ADDL.   DIST.    &   SESSIONS    JUDGE,     BELAGAVI   IN
                      CRL.RP.NO.47/2018    VIDE   ANNEXURE-D     CONFIRMING    THE
                      JUDGMENT AND AWARD DATED 30.10.2017 PASSED BY THE SENIOR
                      CIVIL JUDGE & JMFC, AT RAMDURG IN CRL.MISC.127/2015 VIDE
                      ANNEXURE-C BY GRANTING THE MAINTENANCE AS PRAYED FOR IN
                      THE CLAIM PETITION IN THE INTEREST OF JUSTICE AND EQUITY.
                                    -2-
                                          NC: 2024:KHC-D:6582
                                          CRL.P No. 102443 of 2018




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


                                 ORDER

Learned counsel for the petitioners has filed a memo

seeking withdrawal of petition. Memo reads as under:

" Herein the above name Petitioner begs to file this memo as under:

That, the in view of the amicable settlement between the parties the petitioner has filing this present memo for withdrawal. This Hon'ble Court kindly may be permitted to withdrawal the present petition, in the interest of justice and equity.

Hence the memo"

2. Memo is placed on record.

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

withdrawn.

Sd/-

JUDGE

HMB