Vivek vs M Suchitra on 16 April, 2008

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Karnataka High Court

Vivek vs M Suchitra on 16 April, 2008

Bench: K.Bhakthavatsala

 1 

CRL. P.No."1.514/2008

IN THE HIGH coum our KARNATAKA AT BmA%;oaE 

DATED THIS THE 15:» DAY 05- APR.1:§'2Qcg;%~  "

BETWEEN:

1 VIVEK    .
s,Io.  MURALID.I~!AR"-._A.'O 
AGED ABQIJT 29 Y12;AR_s  '

:2 SHRI MUR%_L1'b H~AR 

sgo. SHE-'3!.jE"ESH¥.£3A!42---§?2!*.0'----  '
AGED A':3o'U'I%.;§39_ YEARS "

3 sMT1NDﬁ'i'5A1:ri;V% * V _ .
mo. 'snag '.I.1:.!VR.aLzD.I%sR 
AGED ABOUT 553'EA'R$" "

,.".I..L THE psmaonaas ARE
.. «.iR;':'1'E' NO.-1 =..-'gm CROSS,
- SH;2.Nl~iAR MUTTLAYOUT,
?vi'r'€s.<'2'r'?TE'~:*'r-  "ETETIONERS

A '~...rn-,'-r:4..,_"' c.uu".«-.~u'tV1nA"~:__: n A nnv a
{'lD.y-iJl'l.i)!l'\.;=[1l1!.Vrv.]K, :u..vv.;

AND-;.__

_ ' Hi'T'RA
"  D/O. SHRI V NARAYAN RAO
'AC'rED £26 YEAR'S
°NO.402, GT3 MAIN, 131' CROSS
N.G.E.F'. LRYOUT'
SADANANDANAGAR
BANGALORE.

2 STATE
BY BYA PPANAHALLI



CRL.P.No.:I5_14/2008

POLICE STATION  o  _ I 1._ 
BANGALORE. .5.' Responnneuts

(By Sri.ANAN'l' MANDGI, ADv.;   

THIS CRL.P IS FILED U/s.482 C.R.P;CB'Y THE. A-DVoCA'?r.AFoR"--.. «
THE PETI'I'IONER PRAYING THAT THIS §!_0N'BLE ..C~0U«R'1",_ MA'i'x_BE
PLEASED TO QUASH '1'!-IE'  CRIMINAL PRQCEEDIDIGS IN
c;,C.,No.22522_I2oo7 PENDING ON-THE FILE OF 'rim-.x'A.'C;IvI.'M., MAYO
HALL, BANGALORE.  *  * -- -' 

_ THIS CRIMINAL PE*i'i'i'1ON e'o'M1ré:; or-.s._ FOR oRD'ERs, THIS DAY,
THE eoum' MADE THE r«'c.eJ_;r;m.\,n.I'.:_:~1c%;_;'-V,  j x * .

The  on the ﬁie of
x Additionel   Court. Mayo Hall at
Bangalotc.   Seeﬁon 498-A of IPC and Sections
3 and 4:51'   Act. are before this Court. praying

for qnashingtthe 

'  ~ _ T.he.,A:VA"petitioners/Accused No.~.1.1 to 3 and Respondent

an: present before the Court with their counsels

-- on record, 3" . H The Respondent No. 1'] complainant submits that in View of settlement arrived at before the Bangalore Mediation Centne and amicable settlement, she does not want to prosecute the cinninal case for the offence under Section 498-A of IPC. \ \___,, CR1..P.Nc:;:1t"f>14/12008

4. In the result, the petition is disptﬁéd, its proceedings in C.C.No.22522/2007 cum-: 5ad;¢1cna;%c.m~% Metropolitan Magistrate Court, Maﬁa' J offence under Section 498-A Of of nnnn-ru Ptnhihi ' -n Anf in nuns}-u-rl.

-..r\(vr-J a .-was Au. wv, 49:51 wage _A _ ax.ra;avuv 1.: In _. -I-41.9-.14-.I. , ' bnv* A sa/-3____

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