Smt Prema vs Sri Girish
2024 Latest Caselaw 11902 Kant

Karnataka High Court

Smt Prema vs Sri Girish on 29 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2024:KHC:18077
                                                   CRL.RP No. 204 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 29TH DAY OF MAY, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 204 OF 2021
              BETWEEN:

              SMT. PREMA W/O SRI.GIRISH D/O LATE
              KENCHASHETTY, AGED ABOUT 38 YEARS,
              R/O SANJEEVINI, 3RD CROSS,
              SHANKARAPURA EXTENSION,
              CHIKMAGALUR TALUK AND DISTRICT - 577 101.
                                                             ...PETITIONER
              (BY SRI.N.R.RAVIKUMAR, ADVOCATE)

              AND:

              SRI. GIRISH S/O LATE HANUMANTH SHETTY,
              AGED ABOUT 50 YEARS,
              C/O PARAMESHWARA GOWDA,
              PUSHPAGIRINILAYA,
              BEHIND SARGOD RICE MILL,
Digitally
              JAYANAGARA 1ST CROSS,
signed by R   CHIKMAGALUR DISTRICT - 577 101.
MANJUNATHA
Location:                                                   ...RESPONDENT
HIGH COURT
OF            (BY SRI.PRATHEEP K.C., ADVOCATE)
KARNATAKA
                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C., PRAYING
              TO SET ASIDE THE JUDGMENT PASSED BY THE 1ST APPELLATE
              COURT IN CRL.A.NO.187/2017 DATED 08.02.2019 PASSED BY THE II
              ADDITIONAL DISTRICT AND SESSIONS JUDGE, CHIKMAGALURU AND
              ALSO IN CRL.MISC.NO.06/2014 DATED 03.11.2017 ON THE FILE OF
              PRINCIPAL SENIOR CIVIL JUDGE AND CJM, CHIKMAGALURU AND
              AFTER VERIFYING AND EXAMINING THE SAME AND ENHANCE THE
              MAINTENANCE AMOUNT BY ALLOWING THE ABOVE PETITION.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
              COURT MADE THE FOLLOWING:
                               -2-
                                             NC: 2024:KHC:18077
                                       CRL.RP No. 204 of 2021




                            ORDER

Memo dated 29.05.2024 filed by Advocates for both the

parties, praying to dismiss the petition as withdrawn as the

dispute is settled before the trial Court. The same reads as

under:

"The matter between the parties is settled before the trial Court in view of the same the matter may be dismissed as withdrawn in the interest of justice & equity"

In view of the above, criminal revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

SMJ