Kalavathi Patil vs State By
2024 Latest Caselaw 12851 Kant

Karnataka High Court

Kalavathi Patil vs State By on 7 June, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                 -1-
                                                          NC: 2024:KHC:19834
                                                       CRL.P No. 705 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 7TH DAY OF JUNE, 2024
                                            BEFORE
                          THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                              CRIMINAL PETITION NO. 705 OF 2022
                   BETWEEN:
                   1. KALAVATHI PATIL
                      W/O PATIL
                      AGED ABOUT 56 YEARS

                   2.    SUSHMA
                         D/O M K PATIL
                         AGED ABOUT 32 YEARS

                   3.    ANUSHA M PATIL
                         W/O DR. SUNIL GOWDA
                         AGED ABOUT 26 YEARS
                         PETITIONERS ARE RESIDING
                         BEHIND STATE BANK OF INDIA
                         AISHWARYA COLONY
                         BELLARY CITY - 583 101.

Digitally signed                                              ...PETITIONERS
by NAGAVENI
Location: HIGH     (BY SRI. S V PRAKASH, ADVOCATE)
COURT OF
KARNATAKA          AND:
                   1. STATE BY
                      WOMEN POLICE, HASSAN
                      BY STATE PUBLIC PROSEUCUTOR
                      HIGH COURT BUILDING
                      HON'BLE HIGH COURT OF KARNATAKA
                      BENGALURU - 560 001.

                   2.    PRAJWALA
                         W/O TEJAS KUMAR PATIL
                                 -2-
                                                 NC: 2024:KHC:19834
                                           CRL.P No. 705 of 2022




    AGED ABOUT 30 YEARS
    HOUSEWIFE
    R/O 7TH CROSS, 3RD MAIN ROAD,
    SHANTHINAGARA
    HASSAN - 571 187.

                                                    ...RESPONDENTS
(BY SRI. THEJESH P, HCGP)


     THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO QUASH
THE PROCEEDINGS IN C.C.NO.4741/2021 PENDING ON THE
FILE OF THE IV ADDITIONAL CIVIL JUDGE AND JMFC, HASSAN
ON THE COMPLAINT OF SECOND RESPONDENT FOR THE
OFFENCES PUNISHBALE U/S. 498-A, 323, 307, 504, 506 AND
114 R/W SECTION 34 OF IPC, 1860 AND UNDER SECTIONS 3
AND 4 OF DOWRY PROHIBITION ACT, 1961 AND ETC.,


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

                             ORDER

Learned counsel for the petitioners files a memo seeking

permission to withdraw the petition.

2. The memo reads as follows:

"MEMO FOR WITHDRAWAL

The petitioners submit as follows:-

The petitioners have filed the captioned petition to quash the Criminal proceedings launched against them in C.C.No.4741/2021. The said case was committed to the learned V Addl. District and Sessions Judge, Hassan since one of the offence was triable by the session court and it

NC: 2024:KHC:19834

is renumbered as SC No.149/2022. The said sessions case on trial ended in their acquittal by a judgment and order of acquittal dated 01/07/2023. In view of the above, the above petition has become infructuous and therefore the petitioners may be permitted to withdraw above petition as having becoming infructuous in the ends of justice."

In terms of the memo, the criminal petition is disposed as

withdrawn.

Sd/-

JUDGE

NVJ