Smt. Lalithamma vs Smt. Bhagyamma
2024 Latest Caselaw 25617 Kant

Karnataka High Court

Smt. Lalithamma vs Smt. Bhagyamma on 28 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                          NC: 2024:KHC:43359
                                                     CRL.RP No. 1164 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                           BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 1164 OF 2018
                   BETWEEN:

                   SMT. LALITHAMMA,
                   AGED ABOUT 39 YEARS,
                   W/O NARAYANASWAMY,
                   R/O NO.244, 1ST MAIN ROAD,
                   GANGADONAHALLI, NAYANDAHALLI POST,
                   BENGALURU - 560 039.
                                                               ...PETITIONER
                   (BY SRI. M. PRAKASHA, ADVOCATE)

                   AND:

                   SMT. BHAGYAMMA,
                   W/O B. ASHWATHAPPA,
                   AGED ABOUT 51 YEARS,
Digitally signed   R/AT NO.67, 14TH CROSS,
by MALATESH
KC                 1ST MAIN, GANGADONAHALLI,
Location: HIGH     NAYANDAHALLI POST,
COURT OF
KARNATAKA          BENGALURU - 560 039.
                                                              ...RESPONDENT
                   (BY SRI. H.M. GOPAL, ADVOCATE)

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT DATED 14.08.2018
                   PASSED BY THE LII ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, BENGALURU IN CRL.A.NO.1205/2017 BY DISMISSING
                   THE APPEAL AND SET ASIDE THE CONVICTION JUDGMENT
                   DATED 25.07.2017 PASSED BY THE XXII ADDL.C.M.M.,
                               -2-
                                           NC: 2024:KHC:43359
                                     CRL.RP No. 1164 of 2018




BENGALURU IN C.C.NO.3996/2017 FOR THE OFFENCE P/U/S
138 OF N.I. ACT.

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


                         ORAL ORDER

Learned counsel for the respondent has filed a memo

dated 28.10.2024. The memo reads as under:

"The respondent on the above respectfully submits that, the above matter settled amicably between the parties outside the Court. Hence, the above revision petition may not survive for consideration. The same may be dismissed as out of Court, in the interest of Justice and Equity."

2. Memo is taken on record.

3. In view of the above memo, revision petition is

dismissed as settled out of Court.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK