Mr Murari Mani vs Mrs H R Rupashree
2024 Latest Caselaw 25616 Kant

Karnataka High Court

Mr Murari Mani vs Mrs H R Rupashree on 28 October, 2024

                                              -1-
                                                          NC: 2024:KHC:43393
                                                     CRL.P No. 7763 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                            BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA

                              CRIMINAL PETITION NO.7763 OF 2016
                   BETWEEN:

                   1.   MR.MURARI MANI
                        S/O P.MANI
                        AGED 33 YEARS

                   2.   MR.P.MANI
                        S/O PATTABHIRAMAN
                        AGED 63 YEARS

                   3.   MRS.SEETHA MANI
                        W/O P.MANI
                        AGED 66 YEARS

                        PETITIONER NOS.1 TO 3 ARE
                        PRESENTLY RESIDING AT
                        E304, GOPALAN HABITAT SPLENDOUR
                        ITPL MAIN ROAD
Digitally signed        KUNDALAHALLI
by CHAITHRA A
Location: HIGH          BENGALURU - 37
COURT OF
KARNATAKA                                                     ...PETITIONERS
                   (BY SRI. MUNISWAMY GOWDA S G, ADVOCATE)

                   AND:

                   1.   MRS.H.R.RUPASHREE
                        @ RUPASHREE HEGGADADEVANAKOTE
                        AGED ABOUT 30 YEARS
                        D/O B.S.RANGAL IYENGAR
                        W/O MURARAI MANI
                             -2-
                                         NC: 2024:KHC:43393
                                     CRL.P No. 7763 of 2016




2.   MASTER ABHAY MURARI
     AGED ABOUT 2 1/2 YEARS
     S/O MURARI MANI
     MINOR REPRESENTED BY
     MOTHER
     H.R.RUPASHREE (PETITIONER NO.1)

     BOTH THE RESPONDENTS ARE
     RESIDING AT NO.102
     RAJARAJESWARI NAGAR
     BEML LAYOUT
     II STAGE
     BOGADI
     MYSORE - 570026

                                            ...RESPONDENTS
(BY SRI.C.V.SRINIVASA, ADVOCATE FOR R.1 AND R.2)


      THIS CRL.P IS FILED U/SEC.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HON'BLE COURT MAY
BE PLEASED TO QUASH THE ORDER DATED 04.06.2015 PASSED
IN CRL. MISC. NO.92/2015 ON THE FILE OF THE I ADDL. CIVIL
JUDGE AND JMFC, MYSURU AND THE JUDGMENT DATED
29.09.2016 PASSED IN CRL.A.NO.129/2015 ON THE FILE OF THE IV
ADDL. S.J., MYSURU CONFIRMING THE ORDER DATED 04.06.2015
PASSED IN CRL.MISC.NO.92/2015 AND ETC.


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:    HON'BLE MRS JUSTICE M G UMA
                                       -3-
                                                  NC: 2024:KHC:43393
                                              CRL.P No. 7763 of 2016




                                 ORAL ORDER

Learned counsel for the petitioners has filed a

memo dated 22.10.2024 seeking permission of this Court

to dismiss the petition as not pressed since the matter is

settled between the parties and in terms of the settlement,

the respondent has withdrawn Crl.Misc.No.92/2015.

2. The said memo is placed on record.

3. In view of the above said memo, the criminal

petition is dismissed as not pressed.

In view of the dismissal of the criminal petition,

I.A.Nos.1/2022, 2/2022 and 1/2023 do not survive for

consideration and accordingly, the same are dismissed.

SD/-

(M G UMA) JUDGE

NBM