Sri S Rajesh vs Smt T Komala
2024 Latest Caselaw 12378 Kant

Karnataka High Court

Sri S Rajesh vs Smt T Komala on 4 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:18934
                                                CRL.RP No. 110 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF JUNE, 2024

                                   BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
             CRIMINAL REVISION PETITION NO.110 OF 2021 (397)
            BETWEEN:

               SRI S. RAJESH,
               S/O SHANMUGAM,
               AGED ABOUT 38 YEARS,
               R/AT NO.20, 10TH CROSS,
               CHOLURPALYA PIPELINE,
               BENGALURU - 560 023.
               NOW RESIDING AT
               C/O G. SOUNDER RAJAN,
               NO.531, PILLAIR KOVIL STREET,
               PERIYA AGAMEDU VILLAGE,
               SEDUPERI POST,VELLORE,
               TAMIL NADU - 632 002.
                                                         ...PETITIONER
            (BY SRI. N NANDAN., ADVOCATE)
Digitally
signed by
MALATESH    AND:
KC
Location:
HIGH           SMT. T. KOMALA,
COURT OF
KARNATAKA      W/O RAJESH,
               D/O THANIKACHALAM,
               AGED ABOUT 30 YEARS,
               R/AT NO.20, 1ST FLOOR,
               10TH CROSS, CHOLURPALYA,
               PIPELINE, BENGLAURU - 560 023.
                                                        ...RESPONDENT
            (BY SRI. H.M. MURALIDHAR, ADVOCATE)
                               -2-
                                          NC: 2024:KHC:18934
                                     CRL.RP No. 110 of 2021




     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND
ORDER OF ALTERATION OF MAINTENANCE PASSED IN
CC.MISC.NO.202/2011 DATED 29.10.2018 ON THE FILE OF
THE II ADDITIONAL METROPOLITAN MAGISTRATE TRAFFIC
COURT AT BENGALURU AND ALSO CONFIRMATION OF THE
ORDER IN CRL.A. NO.2411/2018 DATED 10.12.2019 BY THE
67TH ADDITIONAL CITY CIVIL AND SESSIONS JUDGE
BENGALURU MAY BE SET ASIDE.
     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                             ORDER

Learned counsel for the petitioner has filed a memo

dated 04.06.2024 seeking withdrawal of the petition. The

memo reads as under:

"The above named petitioner most humbly prays before this Hon'ble Court may be pleased to permit him to withdraw the above petition and consider the same as not pressed in the interest of justice."

2. Memo is taken on record.

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

as withdrawn.

Sd/-

JUDGE