Smt. M.B. Hassanabi vs S.A. Lohith Kumar
2024 Latest Caselaw 14544 Kant

Karnataka High Court

Smt. M.B. Hassanabi vs S.A. Lohith Kumar on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                     NC: 2024:KHC:23214
                                               CRL.RP No. 1486 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 25TH DAY OF JUNE, 2024

                                      BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
              CRIMINAL REVISION PETITION NO.1486 OF 2023 (397)
              BETWEEN:

              SMT. M.B. HASSANABI,
              D/O MALAKERE BUDEN SAB,
              HEAD MISTRESS,
              AGED ABOUT 53 YEARS,
              R/O NO.695/6, 2ND MAIN,
              14TH CROSS, KTJ NAGARA,
              DAVANAGERE - 577 001.
                                                          ...PETITIONER
              (BY SRI. HIREMATHAD MAHESHIAH RUDRAYYA, ADVOCATE)

              AND:

              S. A. LOHITH KUMAR,
              S/O ANANTHAIAHA,
Digitally     AGED ABOUT 40 YEARS,
signed by R
MANJUNATHA    R/O DOOR NO.518/1,
Location:
HIGH COURT    1ST MAIN, 4TH CROSS,
OF
KARNATAKA     K B EXTENSION, DAVANAGERE - 577 001.
                                                         ...RESPONDENT
                   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
              PASSED BY THE LEARNED III ADDITIONAL SENIOR CIVIL
              JUDGE AND JMFC, DAVANAGERE, IN C.C.NO.835/2017 DATED
              19.02.2020 CONSEQUENTLY SET ASIDE THE ORDER PASSED
              BY THE 1ST ADDITIONAL DISTRICT AND SESSIONS JUDGE,
              DAVANAGERE IN CRIMINAL APPEAL NO.25/2020 DATED
              04.07.2023.
                                 -2-
                                               NC: 2024:KHC:23214
                                       CRL.RP No. 1486 of 2023




    THIS PETITION, COMING ON FOR ORDERS ON NON
COMPLIANCE OF OFFICE OBJECTIONS, THIS DAY, THE COURT
MADE THE FOLLOWING:
                               ORDER

Sri.M.R.Hiremathad, learned counsel for the revision

petitioner has filed a memo dated 25.06.2024 for

withdrawal. The memo reads as under:

"Advocate for the petitioner respectfully submits that, There is a instructions by the petitioner that, the case between the parties has been settled out of the Court.

Wherefore, this Hon'ble Court may kindly be pleased to grant permission to withdraw the above petition in the interest of justice and equity."

2. Memo is taken on record.

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

as withdrawn.

Sd/-

JUDGE

KAV