Karnataka High Court
R. Anil Kumar vs Smt. S. Veena on 19 August, 2024
-1-
NC: 2024:KHC:33138
WP No. 48648 of 2017
C/W WP No. 48649 of 2017
WP No. 48650 of 2017
AND 2 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 48648 OF 2017 (GM-FC)
C/W
WRIT PETITION NO. 48649 OF 2017 (GM-FC)
WRIT PETITION NO. 48650 OF 2017 (GM-FC)
WRIT PETITION NO. 48651 OF 2017 (GM-FC)
WRIT PETITION NO. 48652 OF 2017 (GM-FC)
IN W.P.No.48648/2017
BETWEEN:
R. ANIL KUMAR
S/O SRI. RANGASWAMY
AGED ABOUT 39 YEARS
RESIDNG AT NO.81, 9TH CROSS,
KPA BLOCK, WARD NO.132,
CHANDRA LAYOUT,
BENGALURU -560 040.
...PETITIONER
Digitally (BY SRI. R ANIL KUMAR., PARTY-IN-PERSON)
signed by
MEGHA AND:
MOHAN
Location: SMT. S.VEENA
HIGH COURT W/O R.ANIL KUMAR
OF AGED ABOUT 29 YEARS
KARNATAKA
RESIDING AT CHANDRASKEHARPURA,
GUBBI TLAUK,
TUMKUR -572 216.
...RESPONDENT
(BY SRI.ANIKETH K.U., ADVOCATE FOR
SRI.SACHIN B.S., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER DATED
17.10.2017 AT ANNEXURE-E PASSED BY THE COURT OF THE PRL.
-2-
NC: 2024:KHC:33138
WP No. 48648 of 2017
C/W WP No. 48649 of 2017
WP No. 48650 of 2017
AND 2 OTHERS
JUDGE, FAMILY COURT AT BENGALURU ON I.A.20 FILED UNDER SEC.
65-A AND 65-B OF INDIAN EVIDENCE ACT, 1872 BY THE
PETITIONER IN CRL. MISC. 459/2012 BY ISSUING A WRIT OF
CERTIORARI.
IN W.P.No.48649/2017
BETWEEN:
R. ANIL KUMAR
S/O SRI. RANGASWAMY
AGED ABOUT 39 YEARS
RESIDNG AT NO.81, 9TH CROSS,
KPA BLOCK, WARD NO.132,
CHANDRA LAYOUT,
BENGALURU -560 040.
...PETITIONER
(BY SRI. R.ANIL KUMAR, PARTY-IN-PERSON)
AND:
SMT. S.VEENA
W/O R. ANIL KUMAR
AGED ABOUT 29 YEARS
RESDIING AT CHANDRASKEHARPURA,
GUBBI TALUK,
TUMKUR -572 216.
...RESPONDENT
(BY SRI.ANIKETH K.U., ADVOCATE FOR
SRI.SACHIN B.S., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER DATED
17.10.2017 AT ANNEXURE-E PASSED BY THE COURT OF THE PRL.
JUDGE, FAMILY COURT AT BENGALURU ON I.A.17 FILED UNDER SEC.
91 R/W SEC. 311 OF CR. P.C., BY PETITIONER IN CRL. MISC.
459/2012 BY ISSUING A WRIT OF CERTIORARI.
IN W.P.No.48650/2017
BETWEEN:
R. ANIL KUMAR
S/O SRI. RANGASWAMY
AGED ABOUT 39 YEARS
-3-
NC: 2024:KHC:33138
WP No. 48648 of 2017
C/W WP No. 48649 of 2017
WP No. 48650 of 2017
AND 2 OTHERS
RESIDNG AT NO.81, 9TH CROSS,
KPA BLOCK, WARD NO.132,
CHANDRA LAYOUT,
BENGALURU -560 040.
...PETITIONER
(BY SRI. R.ANIL KUMAR, PARTY-IN-PERSON)
AND:
SMT. S. VEENA
W/O R. ANIL KUMAR
AGED ABOUT 29 YEARS
RESIDNG AT CHANDRASKEHARPURA,
GUBBI TALUK,
TUMKUR -572 216.
...RESPONDENT
(BY SRI.ANIKETH K.U., ADVOCATE FOR
SRI.SACHIN B.S., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER DATED
17.10.2017 AT ANNEXURE-E PASSED BY THE COURT OF THE PRL.
JUDGE, FAMILY COURT AT BENGALURU ON I.A.16 FILED UNDER SEC.
91 R/W SEC. 311 OF CR. P.C., BY PETITIONER IN CRL. MISC.
459/2012 BY ISSUING A WRIT OF CERTIORARI.
IN W.P.No.48651/2017
BETWEEN:
R. ANIL KUMAR
S/O SRI. RANGASWAMY
AGED ABOUT 39 YEARS
RESIDNG AT NO.81, 9TH CROSS,
KPA BLOCK, WARD NO.132,
CHANDRA LAYOUT,
BENGALURU -560 040.
...PETITIONER
(BY SRI. R. ANIL KUMAR, PARTY-IN-PERSON)
AND:
SMT. S. VEENA
W/O R. ANIL KUMAR
AGED ABOUT 29 YEARS
-4-
NC: 2024:KHC:33138
WP No. 48648 of 2017
C/W WP No. 48649 of 2017
WP No. 48650 of 2017
AND 2 OTHERS
RESDING AT CHANDRASKEHARPURA
GUBBI TLAUK,
TUMKUR -572 216.
...RESPONDENT
(BY SRI.ANIKETH K.U., ADVOCATE FOR
SRI.SACHIN B.S., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER DATED:
17.10.2017 AT ANNEXURE-E PASSED BY THE COURT OF THE
PRINCIPAL JUDGE, FAMILY COURT AT BENGALURU ON I.A.NO.19
FILED UNDER SECTION 311, CR.P.C. BY THE PETITIONER IN
CRL.MISC.459/2012 BY ISSUING A WRIT OF CERTIORARI.
IN W.P.No.48652/2017
BETWEEN:
R. ANIL KUMAR
S/O SRI. RANGASWAMY
AGED ABOUT 39 YEARS
REIDING AT BNO.81, 9TH CROSS,
KPA BLOCK, WARD NO.132,
CHANDRA LAYOUT,
BENGALURU 560 040.
...PETITIONER
(BY SRI. R ANIL KUMAR, PARTY-IN-PERSON)
AND:
SMT. S. VEENA
W/O R. ANIL KUMAR
AGED ABOUT 29 YEARS
RESIDING AT CHANDRASHEKHARPURA,
GUBBI TALUK,
TUMKUR -572 216.
...RESPONDENT
(BY SRI.ANIKETH K.U., ADVOCATE FOR
SRI.SACHIN B.S., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER DATED:
17.10.2017 AT ANNEXURE-E PASSED BY THE COURT OF THE
PRINCIPAL JUDGE, FAMILY COURT AT BENGALURU ON I.A.NO.18
-5-
NC: 2024:KHC:33138
WP No. 48648 of 2017
C/W WP No. 48649 of 2017
WP No. 48650 of 2017
AND 2 OTHERS
FILED UNDER SECTION 311, CR.P.C. BY THE PETITIONER IN
CRL.MISC.NO.459/2012 BY ISSUING A WRIT OF CERTIORARI.
THESE PETITIONS, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
ORAL ORDER
The party in person as well as the learned counsel for the respondent are present before this Court. It is submitted that all these Writ Petitions are arising out of I.As. filed in Crl.Misc.No.459/2012. It is submitted that the wife had filed the memo of withdrawal seeking permission to withdraw the Crl. Misc. No.459/2012. Considering the same, the Trial Court had dismissed the criminal miscellaneous as withdrawn.
2. Recording the submissions and in the light of the said order dated 31.08.2018, all these Writ Petitions are 'dismissed' as infructuous.
3. All I.As., in the Writ Petitions, shall stand closed.
SD/-
(LALITHA KANNEGANTI) JUDGE BN, List No.: 1 Sl No.: 5