Karnataka High Court
Mr Francis Cyril D Cunha vs Smt Lidiya Janet D Cunha on 8 July, 2015
Author: A.N.Venugopala Gowda
Bench: A. N. Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JULY 2015
BEFORE
THE HON'BLE MR.JUSTICE A. N. VENUGOPALA GOWDA
CRIMINAL PETITION NO.1232 OF 2015
BETWEEN:
MR. FRANCIS CYRIL D'CUNHA
AGED ABOUT 52 YEARS
S/O. SYLVESTER D'CUNHA
RESIDING AT DEEPTHI COTTAGE
KALLABETTU POST, GANTALKATTE
MOODABIDRI,
MANGALORE TALUK - 575 006
... PETITIONER
(BY SMT MAMATHA ROY ADV.)
AND:
SMT. LIDIYA JANET D'CUNHA
AGED ABOUT 42 YEARS
W/O FRANCES CYRIL D'CUNHA
RESIDING AT URPALPADE HOUSE
KALLABETTU POST,
MANGALORE TALUK - 575 006
... RESPONDENT
THIS CRL.P. IS FILED U/S.482 OF CR.P.C PRAYING
TO QUASH THE ORDER DATED 26.9.2012 PASSED BY
THE C.J. AND J.M.F.C., MOODBIDRI, D.K., IN
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P.C.NO.92/2012 BASED ON THE PRIVATE COMPLAINT
INITIATED BY THE RESPONDENT HEREIN FOR THE
OFFENCE P/U/S 31 OF THE PROTECTION OF WOMEN
AGAINST DOMESTIC VIOLENCE ACT AND CONSEQUENTLY
QUASH THE ENTIRE PROCEEDINGS THEREIN.
THIS CRL.P. IS COMING ON FOR ADMISISON THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned advocate for the petitioner, after arguing the matter for some time and finding that the order passed on 04.12.2014 in Crl.A.No.211/2013 by the learned Principal Sessions Judge, Dakshina Kannada, Mangaluru, has not been assailed, sought permission to withdraw this petition, with liberty being reserved to the petitioner to seek remedy by instituting a fresh proceedings.
Recording the submission of the learned advocate, petition is disposed of as withdrawn. -3-
It is open to the petitioner to seek remedy, if any, in accordance with law.
SD/-
JUDGE GH