M Rameshkumar @ Kumar vs Smt. K Radhika @ Radha on 14 July, 2010

[Cites 3, Cited by 2]

Karnataka High Court

M Rameshkumar @ Kumar vs Smt. K Radhika @ Radha on 14 July, 2010

Bench: Subhash B.Adi

H€THE}ﬁC%1COURTCﬂ?KARNATAKAAJ1&M¥GALORE

DATED THES THE 14'"; DAY OF JULY 2010 

BEFORE

THE HONELE MRJUSTICE SUSEASR-_'E*.v~Agni'?  QM'  

CRIMINAL PETETION NO.i3_36:f3','2}'04IAA0_h'     7

BEUNEEN:

L

MRAMESHKUMAR. @_  
S/O.1\/IUNIYAPPA,   '§ A 
AGED ABOUT 40 YEARS,   ;
NO420, 4%: CROSS, 5'?"  A 
BSK 3RD STAGE', BAN;GALQ'RE,-_f._ _
EANGALORE:56O.076.,  

MUNI*rAPPAS;AR       
S/OLATE 4L11'JGA."£'A}"i;_   %_
AGED ABOUT 65 YEARS." "
NO.42o, 41%!<;vROSS;Ev5'i=H~«S1v1A1N.
ESK; 31%? S'I'Ac--E.'"BAN GALORE.

 -  _ BAN'GALORE--56o 

 :?sI\/I'P.EA'&'a§9i;'\';'R' 1   

 
AGED ABOU1' 35 YEARS.
D.N0.2--.01;' 

- ..   '  SHARAVANDHANA,
= A SHASHANELNAGAR.



P-J

HADAPSUR, PUNE.
STATE OF MAHARASTRA.

SMTSHUBHALATHA.
WIFE OF SRI.DEVENDRA.
AGED ABOUT 32 YEARS.
N034, 137" 'ACROSS.
6'?" MAIN. BSK II STAGE.
If-3ANGALORE»56O O76.

SRLRAMES}-I.C.R..

SON OF CRAMAIAH,   
AGED AEOUT 42  
AGED ABOUT 35 YEARS.

D.NO.201, SHA.E2AVAN§'}LfXNA,.éA"».._ I
SHASHANENALw.AR,  .   " '

HADAPSUR-.~  ~

STATE OF     V

SRI.PAPANNA"..R._'V    S V.
SON OF LATE'. 1K..§mIv:._ ' _
AGED A:3OUT 40  "
NO.33/25.'''45'"' ' 
DA'lTI'ATHERYANGAR.

 - % HO:S'KE§.RES}fiALLI.'  ..... A. «
 EESVK 3RDjASTA.GE.
 _ BANGALORE.' 

S3/:"rA.'DSr~:;A.  A
WIFE QF' SRLPAPANNA,

 AGED AEOUT 37 §{EARS.
  V " NQ33/~25, 6'?" MAIN ROAD.
V. ; ~ E)A'F1'ATRAYANAGAR.



'.aJ

HOSKEREHALLI,
BANGALORE--56O O85. ... PETITIONERS

(BY SRLRAJASHEKAR SEER}, ADV)
AND:

1. SMT.K.RADHEKA@ RADHA.  
WIFE OF MKUMAR @ RAMESH; S
R/AT 420,1<>1D NO.54--24-420, '

WARD NO.54, 5TH MAEN ROAD,
ESE. IIE STAGE, A 
NEAR WATER TANK,  
KATHRIGUPPE,  
EANOALORE560 085., .. f

2. SRLDEEVENDRA,      ,-
SON OF LATER,H_.KE§'NCi4{API?A.,.°'*.._ *  '

AGED,,AEOUT 39iI:¥EARS_,

N034-_, 6TH MAIN' ROAD";.___  

DA'I"1'ATRAYANA(§rAR.,,  "

ROSKEREHALL1,  _"  «
BANGALOf?..E--=560__O8,5.*...  RESPONDENTS

{VEY,%SHR1'.-TRAJANNASR «MANJAPPA, ADVS) L' 'LI/8.482 Cr.P.C. BY THE ADVOCATE FOR THE HRETTTiON,ER;,§RRAYINO THAT THIS HONBLE COURT "MAY BE'---- PL--E1ASED TO QUASH THE CRL. PROCEEDINGS 'E"TA1'AEA1ANST PETITIONERS AND RESPONDENT No.2 IN C.C.NO.1844-4/O9. PENDING ON THE FILE OF' ADDL. ACMM, BANGALORE.

CRIMINAL PETITION COMING ON FOR Q_I§2'i):E3l?{:S:VVi'i§{Ié.' DAY. THE COURT MADE THE FOLLOW'I'N'n'}'. é 0 R D 5.13 Respondent No.1 is the iri} Crime No.28/2009 registered Oﬁvﬁiif'IfiiOQ'9.l.bjJV%Ch.@I1I'lEHI1II1aI"1ak€1'€ Achukattu Police, Banga1Qrev:._(:3ityAAifolﬁveffeirgee punishabie under Section 3 and 4 of Dowry Pr0hVibiti0'n Q' -~ VA é H

2. PursuantV' *<tAo" compiaint, the Poiice on ﬂied"----a"charge sheet. After fiiing of the ch2i'rge"sh'eei;-§he"pet.i.tior1e1's have fiied this petition seeking to :f "A-..qL1ash'the pilroceedings in C.C.N0.I3444/2009 on the ~ the Faxgiiily Court. &(

3. Respondent No.1/Complainant has entered appearance through her counsel Sri.H.R.Rajanr1a and Respondent No.2 is another accused and V' necessary to the 2"" Respondent, as relief against him.

4. Learned counsel a§)peari'n§h'Vt No.1 submits that since the the family members and the continuation of proceedings.-in'vt.hAe"C:ot;rt vtfoniiylidii the leading of happy life. It is also' in O.S.No.7/2009 is also filed before However. the matter was IjefeI'.1fed 'Center and before the Mediators. the entire the parties was resolved including the A» ,.__,C,1'iminaI_. Proceedijnggs. \

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