Sri Gangadhar Naik S/O Rekya Naik vs Smt Yashoda W/O Gangadhar Naik
2024 Latest Caselaw 3274 Kant

Karnataka High Court

Sri Gangadhar Naik S/O Rekya Naik vs Smt Yashoda W/O Gangadhar Naik on 2 February, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                      -1-
                                                             NC: 2024:KHC-D:2317
                                                            CRL.RP No. 100197 of 2023




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                                   BEFORE
                              THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                          CRIMINAL REVISION PETITION NO. 100197 OF 2023 (397)
                          BETWEEN:

                          SRI GANGADHAR NAIK S/O. REKYA NAIK,
                          AGE: 42 YEARS, OCC. COOLIE,
                          R/O. MARIYAMMANAHALLI THANDA,
                          MARYAMMANAHALLI, TQ. HOSAPETE,
                          DIST. VIJAYANAGARA-583201.
                                                                   ...PETITIONER
                          (BY SRI HANUMANTHAREDDY SAHUKAR, ADVOCATE)

                          AND:

                          SMT. YASHODA W/O. GANGADHAR NAIK,
                          AGE: 30 YEARS, OCC. AGANAWADI TEACHER,
                          R/O. MARIYAMMANAHALLI THANDA,
                          NOW RESIDING AT BANDEBASAPURA THANDA VILLAGE,
                          TQ. KUDLIGI, DIST. VIJAYANAGARA-583135.
                                                                   ...RESPONDENT
                          (BY SRI S. N. BANAKAR, ADVOCATE)

                                THIS CRIMINAL REVISION PETITION IS FILED U/SEC. 397
            Digitally
VIJAYALAXMI signed by
                          R/W 401 F CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT DT.
M BHAT      VIJAYALAXMI
            M BHAT        07.03.2023 IN CRL. A NO. 5039/2022 PASSED BY THE III ADDL.
                          DISTRICT AND SESSINS JUDGE AT BALLARI (SITTING AT
                          HOSAPETE) AND SET ASIDE THE ORDER DT. 30.11.2021 IN CRL.
                          M.C. NO. 193/2016 PASSED BY THE CIVIL JUDGE AND J.M.F.C. AT
                          KUDLIGI, AND DISMISS THE PETITION FILED BY THE
                          RESPONDENT/WIFE UNDER SEC. 12, 20 AND 22 OF THE
                          PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT 2005,
                          BY ALLOWING THE CRIMINAL REVISION PETITION PRAYED FOR
                          WITH COST.

                              THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                          COURT MADE THE FOLLOWING:
                                  -2-
                                        NC: 2024:KHC-D:2317
                                       CRL.RP No. 100197 of 2023




                             ORDER

Learned counsel for the petitioner has filed a memo

dated 30.01.2024, wherein it is stated that dispute

between the parties has been settled before the Lok

Adalath, accordingly, he prays to withdraw the petition.

Memo along with enclosures produced is taken on

record.

Petition is dismissed as withdrawn.

In view of the disposal of the petition, pending

interlocutory application does not survive for

consideration.

Sd/-

JUDGE

AC