Mrs Latha P vs Mr Trivikrama T @ Vikaram
2024 Latest Caselaw 19152 Kant

Karnataka High Court

Mrs Latha P vs Mr Trivikrama T @ Vikaram on 31 July, 2024

                                             -1-
                                                          NC: 2024:KHC:30339
                                                      CRL.RP No. 314 of 2022



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 31ST DAY OF JULY, 2024

                                           BEFORE

                           THE HON'BLE MR JUSTICE S RACHAIAH

                       CRIMINAL REVISION PETITION NO. 314 OF 2022

                   BETWEEN:

                   MRS. LATHA P,
                   W/O MATHAN,
                   AGED ABOUT 33 YEARS,
                   R/AT NO.196, 12TH 'C' CROSS,
                   VYALIKAVAL, BENGALURU - 560 003.
                                                               ...PETITIONER
                   (BY SRI. KUMARA K.G, ADVOCATE)

                   AND:

                   MR. TRIVIKRAMA T @ VIKARAM,
                   S/O THIMMAIAH D,
                   AGED ABOUT 41 YEARS,
                   R/AT NO.661, 2ND FLOOR,
                   2ND MAIN ROAD, 15TH CROSS,
Digitally signed   ANNAPURNESHWARI NAGAR,
by NARAYANA
UMA                NEAR ORCHIDS INTERNATIONAL SCHOOL,
Location: HIGH
COURT OF
                   NAGARBHAVI 2ND STAGE,
KARNATAKA          BENGALURU - 560 091.
                                                              ...RESPONDENT
                   (BY SRI. SRINIVAS R, ADVOCATE)

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE ORDER DATED 25.08.2021
                   PASSED BY THE LXV ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, BENGALURU IN CRL.A.NO.37/2020 AND JUDGMENT
                   DATED 09.12.2019 PASSED BY THE IV ADDL. AND
                   ADDL.C.M.M., BENGALURU IN C.C.NO.4205/2018 AND TO
                   ACQUIT THE PETITIONER OF THE CHARGE U/S 138 OF N.I.
                   ACT, BY ALLOWING THIS CRL.RP.
                                -2-
                                             NC: 2024:KHC:30339
                                        CRL.RP No. 314 of 2022



    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE S RACHAIAH


                         ORAL ORDER

Learned counsel for the petitioner has filed a memo

seeking leave of the court to withdraw the petition as the

prayer of the said petition becomes infructuous.

2. Considering the said memo, the revision petition stands

dismissed as withdrawn.

3. The cost required to be paid by the petitioner is

waived off.

4. In view of the dismissal of the main petition, pending

interim applications do not survive for consideration

Sd/-

(S RACHAIAH) JUDGE

AV

CT: BHK