Karnataka High Court
Sri G Hanumantharaju vs Smt R Vanaja Alias Vanajakshi on 25 June, 2015
Author: A.N.Venugopala Gowda
Bench: A. N. Venugopala Gowda
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JUNE 2015
BEFORE
THE HON'BLE MR.JUSTICE A. N. VENUGOPALA GOWDA
CRIMINAL PETITION NO.1651 OF 2012
BETWEEN:
SRI G HANUMANTHARAJU
S/O SRI D C GANGAIAH
AGED ABOUT 34 YEARS
RESIDENT OF NO.353/B,
1ST STAGE, 2ND PHASE
8TH MAIN, GOKUL EXTENSION
BANGALORE-560 054
... PETITIONER
(BY SRI.A.C.BALARAJ, ADV.)
AND:
1. SMT R VANAJA
ALIAS VANAJAKSHI
D/O SRI RAMACHANDRAIAH,
AGED ABOUT 26 YEARS
2. MASTER MAYUR RAGHAVA H,
S/O SRI G HANUMANTHARAJU
AGED ABOUT 5 YEARS,
RESPONDENT NO.2 BEING MINOR
REPRESENTED BY
NATURAL GUARDIAN MOTHER
SMT.R VANAJA
-2-
BOTH RESIDENTS OF
C/O SIDDARAJU,
SRINIVASA NILAYA,
NO.640, 4TH MAIN, MUNESHWARA BLOCK
T DASARAHALLI PIPE LINE,
BANGALORE-560 012
ALSO AT
HANUMANTHASAGARA,
MADANAYAKANAHALLI
BANGALORE-560 0123
... RESPONDENTS
THIS CRL.P. IS FILED U/S. 482 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE
IMPUGNED ORDERS PASSED BY THE II MMTC,
BANGALORE IN CRL.MISC.NO.56/11 DATED:12.4.11 AND
THE ORDER OF THE PRINCIPAL CITY CIVIL AND SESSIONS
JUDGE, BANGALORE PASSED IN CRL.RP NO.178/11
DATED:26.12.11 AND ALTERNATIVELY, PASS ORDERS
MODIFYING THE ABOVE IMPUGNED ORDERS AND
DIRECTING THE PETITIONER TO PAY MAINTENANCE TO
THE RESPONDENTS AT RS.2,000/- PER MONTH I.E., 50%
OF THE SALARY DRAWN BY THE PETITIONER HEREIN
INSTEAD OF RS.FROM RS.5,000/- PER MONTH.
THIS CRL.P. IS COMING ON FOR ADMISISON THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri.A.C.Balaraj, learned advocate for the petitioner, submitted that the petitioner having passed away, the matter has become infructuous. -3-
Recording the submission of the counsel, petition stands disposed of.
Sd/-
JUDGE GH