Smt. Ishwarya D E vs Arpith Kumar
2024 Latest Caselaw 501 Kant

Karnataka High Court

Smt. Ishwarya D E vs Arpith Kumar on 5 January, 2024

                                            -1-
                                                           NC: 2024:KHC:595
                                                    CRL.RP No. 1077 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF JANUARY, 2024

                                          BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                      CRIMINAL REVISION PETITION NO. 1077 OF 2016
                   BETWEEN:

                   SMT. ISHWARYA D. E @ SHARAVATHI,
                   W/O ARPITHKUMAR,
                   AGED ABOUT 22 YEARS,
                   R/O NO.69G, KELADI ROAD,
                   SHANTHI NAGAR,
                   SAGAR - 577 401.
                                                              ...PETITIONER
                   (BY SRI. CHINMAY, ADVOCATE FOR
                       SRI. R. GOPAL, ADVOCATE)

                   AND:
                   ARPITH KUMAR,
                   S/O RAMACHANDRA K.M.,
                   AGED ABOUT 30 YEARS,
                   OCC: AGRICULTURIST,
Digitally signed
by SANDHYA S       R/O KEREKAI,
Location: High     HEGGODU-POST, SAGAR-TALUK,
Court of
Karnataka          SHIMOGA DISTRICT,
                   PIN CODE - 577 401.
                                                             ...RESPONDENT
                   (BY SRI. M.B. RAMACHANDRA, ADVOCATE)

                         THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
                   14.06.2016 PASSED BY THE COURT OF V ADDL. DIST. AND
                   S.J., SHIVAMOGGA SITTING AT SAGAR IN CRL.A.NO.281/2015
                   AND     RESTORE  THE   ORDER    DATED   31.10.2015  IN
                   CRL.MISC.NO.2/2015 ON I.A.NO.1 PASSED BY THE COURT OF
                   ADDL. CIVIL JUDGE AND JMFC, SAGAR.
                                      -2-
                                                         NC: 2024:KHC:595
                                             CRL.RP No. 1077 of 2016




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

                                ORDER

The revision petitioner has filed a memo seeking

withdrawal of the petition.

2. In the memo, it is stated as under:

"It is hereby submitted that the above mentioned petition may be disposed of as withdrawn as the matter has been amicably settled by the parties."

3. In view of the memo, revision petition is

disposed of.

Sd/-

JUDGE

SSD

CT: ABS