Karnataka High Court
K.Rangaraj vs Dr. K.Asha on 8 June, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2023:KHC:19644
CRL.P No. 1199 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1199 OF 2020
BETWEEN:
1. SRI. K.RANGARAJ
S/O. LATE R.KRISHNAMURTHY
AGED ABOUT 52 YEARS
R/AT NO.301, 3RD FLOOR
SRI VARI RESIDENCY
6TH CROSS, 5TH BLOCK
BSK III STAGE
KAMAKYA LAYOUT
BENGALURU - 560 085.
2. SMT. NAGAVENAMMA
W/O K.RANGARAJ
AGED ABOUT 45 YEARS
R/AT NO.301, 3RD FLOOR
Digitally signed by SRI. VARI RESIDENCY
PADMAVATHI B K 6TH CROSS, 5TH BLOCK
Location: HIGH BSK III STAGE
COURT OF KAMAKYA LAYOUT
KARNATAKA
BENGALURU - 560 085.
3. SMT. ARCHANA ANANDA MAYE
W/O NAGENDRA GANTIMARI
AGED ABOUT 45 YEARS
R/AT NO.B-303
ANAND VALMARK APARTMENT
DODDA KAMMANAHALLI ROAD
NEAR AECS
-2-
NC: 2023:KHC:19644
CRL.P No. 1199 of 2020
MARUTHI DENTAL COLLEGE
BENGALURU - 560 076.
4. SRI. NAGENDRA GANTIMARRI
S/O LATE G.LINGAPPA
AGED ABOUT 49 YEARS
R/AT NO.B-303,
ANAND VALMARK APARTMENT
DODDA KAMMANAHALLI ROAD
NEAR AECS,
MARUTHI DENTAL COLLEGE
OFF: B.G.ROAD
BENGALURU - 560 076.
...PETITIONERS
(BY SRI. H.V.MANJUNATHA, ADVOCATE)
AND:
1. SMT. DR.K.ASHA
W/O SHIVAPRAKASH K
AGED ABOUT 41 YEARS
R/AT NO.21, FLAT NO.G-2(OO2)
GROUND FLOOR, VISHAL APARTMENT,
MODEL HOUSE STREET,
BASAVANAGUDI,
BENGALURU - 560 004.
2. KUMARA GANAHITH S
S/O SHIVAPRAKASH K
AGED ABOUT 14 YEARS
R/AT NO.21, FLAT NO.G-2(002)
GROUND FLOOR, VISHAL APARTMENT
MODEL HOUSE STREET
BASAVNAGUDI
BENGALURU - 560 004.
...RESPONDENTS
-3-
NC: 2023:KHC:19644
CRL.P No. 1199 of 2020
(BY SRI. K.SHRIDHARA, ADVOCATE FOR R-1 AND R-2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C., PRAYING TO QUASH THE ENTIRE PROCEEDINGS
TO THE EXTENT THE PETITIONER IN C.MIS.NO.145/2019 ON
THE FILE OF THE METROPOLITAN MAGISTRATE TRAFFIC
COURT-II, AT BENGALURU.
THIS CRIMINAL PETITION, COMING ON FOR ADMISSION,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners files a memo seeking permission to withdraw the petition as the parties have settled the dispute amicably before the concerned Court.
2. The memo reads as follows:
"The Petitioners pray to dismiss the petition as infectious since Crl.P.No.145/2019 on the file of MMTC-II has been settled between the parties and pray that this may be taken on record in the interest of justice and equity."
The memo is taken on record. The criminal petition is disposed in terms of the memo.
Sd/-
JUDGE NVJ List No.: 1 Sl No.: 58 CT:SS