Sri Siddaraju vs Smt Mahadevi
2024 Latest Caselaw 12562 Kant

Karnataka High Court

Sri Siddaraju vs Smt Mahadevi on 5 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                          NC: 2024:KHC:19313
                                                     CRL.RP No. 515 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF JUNE, 2024

                                           BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                         CRIMINAL REVISION PETITION NO. 515 OF 2021
                   BETWEEN:

                   SRI SIDDARAJU
                   S/O LATE. SRI. SIDDANAYAKA,
                   AGED ABOUT 42 YEARS,
                   R/O. DOOR NO.535,
                   2ND STAGE, BEML LAYOUT,
                   RAJARAJESWARI NAGARA,
                   MYSURU-577 109.
                                                            ...PETITIONER
                   (BY SRI. VEERAYYA HIREMATH, ADVOCATE)

                   AND:

                   1.    SMT. MAHADEVI,
                         W/O. SRI. SIDDARAJU,
                         D/O. LATE SRI. RAMANYAKA,
                         AGED ABOUT 41 YEARS,
Digitally signed
by D HEMA                R/O DOOR NO.1444,
Location: HIGH           12TH CROSS, ASHWATHKATTE ROAD,
COURT OF                 KYATHAMARANAHALLI (K.N PURA),
KARNATAKA
                         MYSURU-577 109.

                   2.    KUM. MAMATHASHREE,
                         D/O. SRI. SIDDARAJU,
                         AGED ABOUT 20 YEARS,
                         R/O. DOOR NO.1444,
                         12TH CROSS, ASHWATHKATTE ROAD,
                         KYATHAMARANAHALLI (K.N. PURA),
                         MYSURU -577 109.
                                                            ...RESPONDENTS
                   (BY SRI. LETHIF B, ADVOCATE FOR R1 AND R2)
                                -2-
                                             NC: 2024:KHC:19313
                                        CRL.RP No. 515 of 2021




      THIS CRL.RP FILED UNDER SECTION 397 R/W 401 CR.P.C
BY THE ADVOCATE FOR THE PETITIONER PRAYING TO A. SET
ASIDE THE JUDGMENT DATED 31.10.2019 PASSED BY THE II
ADDITIONAL       SESSIONS      JUDGE,     MYSURU      IN
CRL.A.NO.169/2019. B. TO SET ASIDE THE CONSEQUENTLY
JUDGMENT DATED 24.01.2019 PASSED BY THE IV ADDITIONAL
I CIVIL JUDGE AND JMFC, MYSURU IN CRL.MISC.NO.44/2014.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                             ORDER

Learned counsel for the revision petitioner has filed a

memo. The memo reads as under:

The counsel for the petitioner prays that this Hon'ble Court may be pleased to permit him to withdraw the above criminal revision petition as NOT PRESSED in the interest of justice and equity.

2. In view of the memo, revision petition is

dismissed as withdrawn. I.A.No.2/2020 is consigned to

the records.

Sd/-

JUDGE

AG