Smt Shilpa Patil @ Shilpa vs Sri Nithin Hanji
2024 Latest Caselaw 4989 Kant

Karnataka High Court

Smt Shilpa Patil @ Shilpa vs Sri Nithin Hanji on 19 February, 2024

                                                 -1-

                                                       CRL.A No. 209 of 2023
                                                           NC: 2024:KHC:6868



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 19TH DAY OF FEBRUARY, 2024

                                           BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                             CRIMINAL APPEAL NO.209 OF 2023
                   BETWEEN:

                        SMT. SHILPA PATIL @ SHILPA
                        W/O SRI NITIN HANJI
                        NO.68/3, BALAJI NIVASA,
                        SOUTH END ROAD, NAGASANDRA CIRCLE,
                        BENGALURU CITY - 560 073.
                                                                ...APPELLANT
                   (BY SRI. KENDULI, ADVOCATE FOR
                       SRI. VINOD PRASAD, ADVOCATE)

                   AND:

                   1.   SRI NITHIN HANJI
                        S/O RAJASHEKAR HANJI
                        AGED ABOUT 40 YEARS
                        R/O KAWASKAN GALLI
                        ATHANI TALUK
Digitally signed        BELGAUM DIST - 591 304
by MADHURI S
Location: High     2.   STATE BY BASAVANAGUDI WOMEN PS
Court of
Karnataka               REPRESENTED BY,
                        STATE PUBLIC PROSECUTOR
                        HIGH COURT BUILDING
                        BENGALURU - 560 001
                                                           ...RESPONDENTS
                   (BY SRI. AKARSH S KANADE, ADVOCATE FOR R1;
                       SMT. WAHEEDA M M, HCGP FOR R2)

                        THIS CRL.A FILED UNDER SECTION 372 OF CR.P.C
                   PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE
                   JUDGMENT DATED 29.07.2018 IN CRL.A.NO.1456/2018 ON
                   THE FILE OF XLV ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, BENGALURU CITY (CCH-46) AND CONFIRM THE ORDER
                             -2-

                                       CRL.A No. 209 of 2023
                                           NC: 2024:KHC:6868



PASSED   IN   C.C.NO.23864/2015 FOR   THE  OFFENCES
PUNISHABLE UNDER SECTION 498(A) AND 506 R/W SECTION
34 OF IPC AND SECTION 3 AND 4 OF DOWRY PROHIBITION
ACT ON THE FILE OF THE 2ND ACMM AT BENGALURU, IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant has filed a memo

along with copy of the judgment in MC Petition settling

their dispute and seeks permission of this Court to

withdraw the petition.

The aforesaid memo along with documents are taken

on record.

In the light of the same, appeal is dismissed as

withdrawn as the matter is settled.

Sd/-

JUDGE

MDS