Divyanshu Mishra vs Ashu Bhatia
2024 Latest Caselaw 26629 Kant

Karnataka High Court

Divyanshu Mishra vs Ashu Bhatia on 7 November, 2024

                                             -1-
                                                           NC: 2024:KHC:44909
                                                        CRL.A No. 589 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 7TH DAY OF NOVEMBER, 2024
                                          BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA
                              CRIMINAL APPEAL NO.589 OF 2022

                   BETWEEN:

                      DIVYANSHU MISHRA
                      S/O SURYAMANI MISHRA
                      AGED ABOUT 38 YEARS
                      R/AT NO. 51, SIRIS ROAD
                      DLF PHASE III
                      GURGAON
                                                                 ...APPELLANT
                   (BY SRI. AMIT A MANDAGI.,ADVOCATE)
                   AND:

                      ASHU BHATIA
                      W/O DIVYANSHU MISHRA
                      AGED ABOUT 48 YEARS
                      R/AT C/O SUMANGALI SEVA ASHRAMA
                      CHOLANAYAKANALLI
                      R T NAGAR POST
                      BENGALURU
Digitally signed
by NANDINI B G
Location: high        ALSO :
court of              R/AT NO.E-41/5
karnataka
                      DRDO PHASE II
                      KAGGADASAPURA
                      C V RAMANNAGAR
                      BENGALURU
                                                               ...RESPONDENT

                        THIS CRL.A. IS FILED U/S.29 OF PROTECTION OF
                   WOMEN FROM DOMESTIC VIOLENCE ACT 2005 PRAYING TO
                   SET ASIDE THE JUDGMENT AND ORDER DATED 14.06.2021 IN
                   CRL.A.NO.645/2012 C/R CRL.A.NO.633/2012 IN SO FAR AS IT
                   HOLDS THAT THE APPELLANT HEREIN IS DIRECTED TO PAY
                               -2-
                                            NC: 2024:KHC:44909
                                         CRL.A No. 589 of 2022




THE RESPONDENT RS.55,00,000/- AS PROVIDED UNDER THE
PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT
2005. ETC.,

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:     HON'BLE MRS JUSTICE M G UMA


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of the Court to withdraw the appeal as it has

become infructuous.

2. Memo is placed on record.

3. In view of the memo, the appeal is dismissed as

having become infructuous.

SD/-

(M G UMA) JUDGE

GSS