Lagama S/O Prabhu Dhale @ Kamble vs Smt.Sattevva W/O Lagma Dhale @ Kamble on 28 October, 2009

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Karnataka High Court

Lagama S/O Prabhu Dhale @ Kamble vs Smt.Sattevva W/O Lagma Dhale @ Kamble on 28 October, 2009

Bench: A.N.Venugopala Gowda

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD

DATED THIS THE 28"' DAY OF OCTOBER,V..2_i'»'Vi.JV9:'4.."IE'w VA

BEFORE

THE HONBLE MR. JUSTICE A.N.-'v'E1\i--ur:ao'PAL..4\.G'o.woA7: 

CRIMINAL :=E'rV1'rIoEi~m'_§.)V;'79oo_/200;; 

BETWEEN:

Lagama   - 

S/o Prabhu Dhaie @ Ka_r"nbie.'_  .  ~ V '

Aged about 37 years   *  =

Occ: Coolie V   V

R/at Near RVRﬁig..h Schoof" é _  '  '

Raibag,        PETITIONER

(By Sri:  éid'v')  
AND: 
1. Smt..SattVeV\}"~x_a" " 
V. W/o Lagma.{Dha.Ie @ Kambie

 Aged abo"u_:3O years
V' C1C<::"i-HAoL2Seho'i'd work

  2 ,   - F:<'u.r.ria4%iAv../§i'S.hwinE

*  D/'of"_Lag;ma Dhaie @ Kambie
Agedtaoout 9 years
Smceéminor
"R.e%J:"eS€§'3t€3d by Natural Guardian

E "  Mother respondent No.1.

Both ate residing at Alaknur Vitiage Taluk: Raébag, Distﬂeigaum RESPONDENTS (By Sri: Sharad V Magadum, Adv) This Cri.P is filed under Section 482 praying to set aside the order dated 3o.;o~9.2io.Qeg_i'ii. Criminal Revision Petition No.76/2008 on the .fjir'e o.f_ieiai'n,e'd II Addi. Bistrict and Sessions Judge, Be.iga'um=._'and to, restore the crirninai revision petitiortto its.'_origiriai4 stagie. This Cri.P is coming on for"i«Adri1issio22n-- Court made the foiiowing:

onoenx Respondents/,wiiofare daughter of the petitioner, ﬂied r_nainten.ari_C:e Section 125 of Cr.P.C. "in file of JMFC at Athani. order has been passetftuon the petitioner herein to pay Rs.S0_0"/~ "respondent No.1 and Rs.2S0/_ per trnoanth4.VLo_V'r'e'spo"i1dent No.2. The said order was .""'que'stio"ned:"try theﬂpetitioner in CrE.RP.No.'76/2008 on the ,".i'District and Sessions Judge at Beigaum. The case was rriacie over to the II Addi. District and Sessions 22""'-..VV"".1udge.wéeigaurn who ordered to issue notice to the .."--.res.-aoindents on 21.02.2008. The revision petition was ....dismissed by air: order dated 30.09.2008, on the ground 'y DJ that, though sufficient time was granted, steps for service of notice on the respondents was not taken. The said order dated 30.09.2008 has been questioned in this petition.

2. Notice of this petition was iss_0'e'd'--r'.,'_t--0:_V5t:_h:_e«_ respondents. "the respondents have entered.,Va--p:peAared'«.. through the Counsel.

3. E have heard the-'i'iea_rned'Counset!',:0n;rb0.t.h..'sides.V:* and perused the order sheet.t:"ef the ca'se,_'0f the court below.

4}, " in that, no injustice is done to eitherof t'h"e..,Vpart"ies,- {deem it proper to set aside the it it i,m'pu:gn'ea iottgiet, téstare Cr|.RP.No.76/2008 to the file or II Sessions Judge at Belgaum. Both parties are.,__directe0Atto appear before the said Court, either in persoin-ccnr t?2r"ougi't the Counsel, on 09.11.2009, without 0' -.wa.it.ing for tine court notice.

't /Z'

5. Learned Counsel appearing for the respondents, has undertaken to inform his clients about the next hearing date and the respondents willjinyake necessary arrangement for their appearance..~A~b--efolfe Court below on 09.11.2009, without waitinygyivjfer the i'_C.'ourt.. notice being served on them.

6. The Court belowiiis""hereby d_il'e_cte,d then' parties and dispose ofthe reyis.iuon._petyition on..priority basis and before 22.12.200900'0-Thef'C'ou'rt:ff_l3elow is directed to take up the rnjaitter atl'east'::once=--.i.n V-a«w:ir}'eek commencing from matter shall be disposed of before 2?_.12%,2'0.09.ffv.T?ie:'"p«etitioner shal! render necessary assistance to..é:hee~Cou-rt below for disposal of the case as .,.4..ind'i'CVé.itE-id ?'§e.r§3in. iiiii H 7".'u--"."f§"h'e"'vpetitioner is hereby directed to deposit Rs..§GQ}'v: month with effect from 09.10.2007 in the- ft'".j=.Tirial..yACourt. The amount should be deposited before AA3§0i.3.1.2009. 'She deposit, shall be an interim arrangement wand shali be Si}bj€Ct to the final outcome of the /.

proceedings in the CrI.Misc.No.342/2007. On the amount being deposited, the respondents herein/petitio.ners-inithe Triai Court, are permitted to withdraw the amount is not deposited byg"t't"ie, p'etiti.o:ne'r_' ib-efore 30.11.2009, the Criminal Revision shah stand rejected summarii',z_,:"'~V..,,e Petition stands ofie'ec'oire~inVgiy.

Sd/--

JUDGE xbgn/_ .... N N

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