Smt. Prathima K vs Sri Srinivas G
2024 Latest Caselaw 25798 Kant

Karnataka High Court

Smt. Prathima K vs Sri Srinivas G on 30 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:44021
                                               CRL.RP No. 258 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.258 OF 2020


            BETWEEN:

            1.    SMT. PRATHIMA K
                  W/O. SRINIVAS G,
                  AGED ABOUT 29 YEARS

            2.    KUMARI VANISHA S P
                  D/O SRINIVAS G AND PRATHIMA K,
                  AGED ABOUT 2 YEARS 09 MONTHS

                  SINCE PETITIONER NO.2 IS MINOR
                  REPRESENTED BY HER MOTHER AS
                  NATURAL GUARDIAN
                  THE FIRST PETITIONER HEREIN

                BOTH ARE RESIDING AT
                NO.2, GROUND FLOOR,
Digitally       1ST A-MAIN, BEHIND VYALIKAVAL POLICE STATION,
signed by
MALATESH        VYALIKAVAL, BENGALURU 560003
KC                                                    ...PETITIONERS
Location:   (BY SRI RAJARAM T, ADVOCATE)
HIGH        AND:
COURT OF
KARNATAKA
            1.    SRI SRINIVAS G
                  S/O. SRI. GANGAPPA,
                  AGED ABOUT 39 YEARS
                  RESIDING AT
                  'PRANAV NILYA,
                  NO. 70/2C, 6TH CROSS,
                  JANATHA COLONY,
                  BANNERUGHATTA ROAD, HULIMAVU,
                  BENGALURU -76,
                                  -2-
                                                  NC: 2024:KHC:44021
                                           CRL.RP No. 258 of 2020




    WORKING ADDRESS OF RESPONDENT NO. 1
    SRI. SRINIVAS G,
    THE SALES MANAGER,
    AXIS BANK, 8TH CROSS,
    7TH BLOCK, JAYANAGAR WEST,
    BENGALURU -11
                                       ...RESPONDENT

     THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT PASSED BY
THE HON'BLE LXIX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE,   BENGALURU      IN  CRL.A.NO.2635/2018  DATED
23.10.2019 AND ALSO SET ASIDE THE JUDGMENT PASSED BY
THE LEARNED IV MMTC, BENGALURU IN CRL.MISC.NO.81/2016
DATED 29.11.2018.

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

                              ORAL ORDER

Learned counsel for the revision petitioner has filed the

memo which reads as under:

"It is submitted that the above said case may kindly dismissed as withdrawn in the interest of justice."

In view of the memo, petition is dismissed as

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

kcm