Smt Kempamma vs C Shekar
2024 Latest Caselaw 12157 Kant

Karnataka High Court

Smt Kempamma vs C Shekar on 31 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:18691
                                              CRL.RP No. 270 of 2021




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 31ST DAY OF MAY, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION NO. 270 OF 2021


            BETWEEN:

               SMT KEMPAMMA
               W/O KUMARA
               AGED ABOUT 42 YEARS
               R/AT NO 191, (100)
               5TH CROSS, KUMARA RAMA ROAD,
               KEMPEGOWDANAGARA,
               BANGALORE-560019.


                                                        ...PETITIONER
            (BY SRI. MANJANNA M S., ADVOCATE)

            AND:

Digitally      C SHEKAR
signed by
MALATESH       S/O CHIKKA CHENNEGOWDA
KC             AGED ABOUT 40 YEARS
Location:
HIGH           R/AT NO 34, 6TH CROSS, AZAD NAGAR,
COURT OF       CHAMRAJPET, BANGALORE-560018.
KARNATAKA

                                                      ...RESPONDENT
                 THIS CRL.RP IS FILED UNDER SECTION 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 LIX ADDITIONAL CITY CIVIL
            AND    SESSIONS    JUDGE,  BANGALORE(CCH-60)      IN
            CRL.A.NO.1199/2018 ON 08.01.2020 AND JUDGMENT AND
                                -2-
                                              NC: 2024:KHC:18691
                                         CRL.RP No. 270 of 2021




CONVICTION ORDER PASSED IN C.C.NO.18141/2016 ON
02.06.2018 BY THE JUDGE COURT OF SMALL CAUSES AND
XXVI ACMM, BANGALORE.

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

                             ORDER

Learned counsel for petitioner has filed a memo

dated 31.05.2024. Memo reads as under:

"The above named petitioner prays that this Hon'ble Court pleased to permit her to withdraw the petition as settled before the trial after filing of the Revision petition, in view of the same dismissed the above writ petition as not press, in interest of justice and equity."

In view of the memo, petition stands dismissed as

withdrawn with a condition that in the event if the matter

is not settled, the petitioner may revive the petition.

Sd/-

JUDGE

SBN