Sri H R Hanumanthappa vs Smt Gouramma
2024 Latest Caselaw 11752 Kant

Karnataka High Court

Sri H R Hanumanthappa vs Smt Gouramma on 28 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                                 -1-
                                                             NC: 2024:KHC:17840
                                                         CRL.RP No. 262 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF MAY, 2024

                                                BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                         CRIMINAL REVISION PETITION NO. 262 OF 2021
                   BETWEEN:
                   SRI. H.R. HANUMANTHAPPA
                   S/O. RAMAPPA,
                   AGED ABOUT 50 YEARS,
                   R/AT. PANDOMATTI VILLAGE,
                   CHANNAGIRI TALUK,
                   DAVANAGERE DISTRICT-577213
                                                                   ...PETITIONER
                   (BY SRI. T. PRAKASH, ADVOCATE)

                   AND:
                   1.    SMT. GOURAMMA
                         W/O. HANUMANTHAPPA,
                         AGED ABOUT 46 YEARS,

                   2.    KUM. PREMA
                         D/O. HANUMANTHAPPA
                         AGED ABOUT 24 YEARS
Digitally signed
by
MARKONAHALLI             RESPONDENTS 1 AND 2 ARE R/AT KOLKUNTE VILLAGE,
RAMU PRIYA               DAVANAGERE TALUK AND DISTRICT-577002.
Location: HIGH
COURT OF
KARNATAKA
                                                                 ...RESPONDENTS
                   (BY SRI. RUDRAPPA P., ADVOCATE)

                         THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH 401
                   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED 13.11.2020
                   PASSED IN CRL.A.NO.130/2017 ON THE FILE OF THE 1ST
                   ADDITIONAL DISTRICT AND SESSIONS JUDGE AT DAVANAGERE
                   VIDE    ANNEXURE-A      AND    THE   ORDER     PASSED   IN
                   CRL.MISC.NO.148/2016 DATED 16.09.2017 ON THE FILE OF THE
                   LEARNED JMFC 3RD COURT, DAVANAGERE.


                        THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                     -2-
                                                 NC: 2024:KHC:17840
                                             CRL.RP No. 262 of 2021




                                  ORDER

Sri. T.Prakash, learned counsel for the petitioner has

filed a memo dated 28.05.2024 for withdrawal. The

memo reads as under:

"The Petitioner in the above case submits that the main matter i.e., crl.misc.no.148/2016 filed for maintenance by the respondent has been dismissed vide judgment dated 24.07.2023. Therefore this petition has become infructuous and hence seek for withdrawal of the above petition as it has become infructuous in the ends of justice."

2. Memo is taken on record.

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

as withdrawn as having rendered infructuous.

Sd/-

JUDGE

HJ