Prakash vs Smt.Suma
2024 Latest Caselaw 11587 Kant

Karnataka High Court

Prakash vs Smt.Suma on 27 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                           NC: 2024:KHC:17688
                                                      CRL.RP No. 377 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 27TH DAY OF MAY, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                    CRIMINAL REVISION PETITION NO. 377 OF 2021 (397)
                   BETWEEN:

                   1.    PRAKASH,
                         S/O HEMACHANDRAPPA,
                         AGED ABOUT 36 YEARS,

                   2.    NINGAMMA,
                         W/O HEMACHANDRAPPA,
                         AGED ABOUT 56 YEARS,

                   3.    PREMA,
                         W/O RAVI,
                         AGED ABOUT 29 YEARS,

                         ALL ARE R/O HIRESHAKNA VILLAGE,
                         SORABA TALUK,
                         SHIVAMOGGA DISTRICT - 577 429.
Digitally signed
by R
MANJUNATHA
                                                               ...PETITIONERS
Location:
HIGH COURT         (BY SRI.SYED AKBAR PASHA, ADVOCATE)
OF
KARNATAKA
                   AND:

                   1.    SMT.SUMA,
                         W/O PRAKASH,
                         AGED ABOUT 29 YEARS,
                         R/O HARIGE VILLAGE,
                         SHIKARIPURA TALUK,
                         SHIVAMOGGA DISTRICT - 577 427.
                                                               ...RESPONDENT
                                 -2-
                                              NC: 2024:KHC:17688
                                        CRL.RP No. 377 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 MODIFY THE JUDGMENT AND
ORDER PASSED IN CRL.A.NO.205/2019 DATED 27.02.2020
PASSED BEFORE THE II ADDITIONAL SESSIONS JUDGE,
SHIVAMOGGA AND SET ASIDE THE LAST TWO PARA OF
OPERATIVE     PORTION     OF    JUDGMENT     i.e.,   THE   INTERIM
MAINTENANCE ORDER DATED 08.07.2019 ALSO RESTORED.
THE   PETITIONER     IS   ENTITLED     TO    RECOVERY      INTERIM
MAINTENANCE OF RS.5,000/- P.M. FROM THE DATE OF ITS
ORDER TILL DISPOSAL OF THE CASE AND RESPONDENTS ARE
HEREBY DIRECTED TO DEPOSIT THE ENTIRE ARREARS OF
INTERIM MAINTENANCE WITHIN 45 DAYS FROM THE DATE OF
THIS ORDER.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                               ORDER

Learned counsel for the petitioners has filed a memo

dated 27.05.2024 for withdrawal. The memo reads as

under:

"The petitioners prays to this Hon'ble Court, in view of settlement between the parties amicably the petitioners prays to this Hon'ble Court; kindly permit the petitioners for withdrawal of above petition as become infructous.

NC: 2024:KHC:17688

Therefore, the petitioners are withdraw the above petition for the reasons stated above, 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