Siddalingakumar vs C R Yamuna
2024 Latest Caselaw 25542 Kant

Karnataka High Court

Siddalingakumar vs C R Yamuna on 25 October, 2024

                                              -1-
                                                          NC: 2024:KHC:43162
                                                      WP No. 23920 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                           BEFORE
                    THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                   WRIT PETITION NO. 23920 OF 2024 (GM-FC)
               BETWEEN:
               SIDDALINGAKUMAR
               S/O REVANNASIDDAPPA
               AGED ABOUT 35 YEARS,
               R/AT 2ND CROSS, SRINAGAR,
               KYATHASANDRA,
               TUMAKURU -576 101.
                                                                 ...PETITIONER
               (BY SRI. ANUSHA S.,ADVOCATE)

               AND:
               C R YAMUNA
               W/O SIDDALINGAKUMAR
               D/O RENUKAPPA
               AGED ABOUT 25 YEARS
               R/AT 'RENUKA NILAYA'
               THRIVENI ROAD,
Digitally      OPP SSIT, SARASWATHIPURAM
signed by
SUMA B N       TUMAKURU - 576 101.
Location:                                                       ...RESPONDENT
High Court
of Karnataka
               (BY SRI. M.B. CHANDRACHOODA.,ADVOCATE)

                    THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
               OF THE CONSTITUTION OF INDIA PRAYING TO I SET ASIDE THE
               IMPUGNED ORDER 09.07.2024 PASSED BY THE PRL. JUDGE, FAMILY
               COURT,   AT   TUMAKURU,       DISMISSING   THE    PETITIONERS
               APPLICATION NO.18 UNDER SECTION 311 OF Cr.P.C R/W SECTION
               151 OF CPC AT NO.18 ANNX-M.
                              -2-
                                           NC: 2024:KHC:43162
                                      WP No. 23920 of 2024




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER

WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE ASHOK S.KINAGI


                         ORAL ORDER

Learned counsel for the petitioner filed a memo for

withdrawal stating that the judgment has been passed in

Crl.Misc.No.311/2013 on 27.09.2024, hence prayed to

withdraw the petition.

Memo is placed on record.

Petition is dismissed as withdrawn.

SD/-

(ASHOK S.KINAGI) JUDGE

RL