Sudhanva Vedanti vs Smt. Deepa. B. M
2024 Latest Caselaw 27098 Kant

Karnataka High Court

Sudhanva Vedanti vs Smt. Deepa. B. M on 12 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                    NC: 2024:KHC:45907
                                               CRL.RP No. 1437 of 2022
                                           C/W CRL.RP No. 1276 of 2024



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1437 OF 2022
             C/W CRIMINAL REVISION PETITION NO. 1276 OF 2024

            IN CRL.RP No. 1437/2022

            BETWEEN:

            SUDHANVA VEDANTI
            S/O. KRISHNAMURTHY,
            AGED ABOUT 38 YEARS,
            R/AT NO. 1602, 12TH CROSS,
            VIVEKANANDANAGAR,
            MYSURU-570 023.
                                                          ...PETITIONER
            (BY SRI JAGADEESH C M, ADVOCATE)
            AND:

            1.    SMT DEEPA. B. M.
                  W/O SUDHANVA VEDANTHI,
                  AGED ABOUT 32 YEARS,
Digitally         R/AT NO.43, GURUPRASAD NILAYA,
signed by
MALATESH          VASANTHANAGAR, HESARAGHATTA,
KC                BENGALURU-560 088.
Location:                                               ...RESPONDENT
HIGH        (BY SRI NIRMALA K, ADVOCATE)
COURT OF
KARNATAKA        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C PRAYING TO SET ASIDE THE JUDGMENT PASSED BY
            THE HONBLE VIII ADDL.DISTRICT AND SESSIONS JUDGE,
            BENGALURU RURAL DISTRICT AT BENGALURU ON 30TH DAY OF
            SEPTEMBER 2022 IN CRL.A.NO.12/2022 AND SET ASIDE THE
            AWARD OF MAINTENANCE OF RS.25,000/- PER MONTH TO THE
            RESPONDENT FROM THE DATE OF ITS ORDER TILL THE
            DISPOSAL OF CRL.MISC.NO.412/2017.
                           -2-
                                     NC: 2024:KHC:45907
                                CRL.RP No. 1437 of 2022
                            C/W CRL.RP No. 1276 of 2024



IN CRL.RP NO. 1276/2024

BETWEEN:

1.   SMT. DEEPA B M
     W/O. SUDHANAVA VEDANTHI
     AGED ABOUT 35 YEARS
     R/O.43, GURUPRASAD NILAYA,
     VASANTHANAGAR,
     HESARAGHATTA,
     BANGALORE -560 088.
                                       ...PETITIONER

(BY SRI NIRMALA K, ADVOCATE)

AND:

1.   SRI SUDHANVA VEDANTI
     S/O. KRISHNAMURTHY
     AGED ABOUT YEARS
     R/AT NO.1602, 12TH CROSS,
     VIVEKANANDANAGAR, MYSURU-570 023.

2.   THE REGIONAL PASSPORT OFFICER,
     8TH BLOCK, 80 FEET ROAD, KORAMANGALA,
     BENGALURU-560 095.
     KARNATAKA
                                     ...RESPONDENTS

(BY SRI JAGADEESH.C.M, ADVOCATE)

    THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.PC PRAYING TO SET ASIDE THE JUDGMENTS PASSED
BY THE DISTRICT HONBLE VIII ADDL. DISTRICT AND
SESSIONS JUDGE, BENGALURU RURAL DISTRICT, AT
BENGALURU DATED 30/09/2022 IN CRL. APPEAL
NO.1/2022   MODIFIED     AND   REDUCING    INTERIM
MAINTENANCE FROM RS.40,000/- TO RS.25,000/- PER
MONTH TO THE PETITIONER FROM THE DATE OF ITS
ORDER TILL THE DISPOSAL OF CRL.MISC.NO.412/2017
VIDE OF PRODUCED ANNEXURE-A AND ETC.,
                                       -3-
                                                     NC: 2024:KHC:45907
                                            CRL.RP No. 1437 of 2022
                                        C/W CRL.RP No. 1276 of 2024




    THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE V SRISHANANDA

                                ORAL ORDER

I.A.No.1/2024 is allowed. Order dated 24.04.2024 is

recalled.

2. Mediation report is received. Parties have settled the

dispute before the Mediation Centre amicably.

3. In terms of the Mediation Settlement Report, a

compromise petition is filed by the parties. Placing the

compromise petition on record, petitions stand disposed of.

Sd/-

(V SRISHANANDA) JUDGE

kcm