Karnataka High Court
Abhijit S/O Mahadev Kabade vs Smt. Veena W/O Abhijit Kabade on 25 November, 2020
Author: H.B.Prabhakara Sastry
Bench: H.B.Prabhakara Sastry
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 25TH DAY OF NOVEMBER, 2020
BEFORE
THE HON'BLE DR.JUSTICE H.B.PRABHAKARA SASTRY
CRIMINAL PETITION NO.101469/2017
Between:
Abhijit s/o Mahadev Kabade,
Aged about 34, Occ.: Private Service,
R/o: H. No. 102, Gandhiwada,
Gadag Road, Hubballi-580 029.
- Petitioner
(By Sri M.C. Hukkeri, Advocate)
And:
Smt. Veena w/o Abhijit Kabade,
Aged about 36 years,
Occ.: Private Service,
r/o; H. No. 38, Chalukyanagar,
Gandhiwada, Gadag Road,
Hubballi-580 029.
- Respondent
(respondent is served)
This Criminal Petition is filed under Section 482 of
Cr.P.C. seeking to quash the order dated 06.08.2016 on
I.A.No. 1 in Crl. Misc. No. 234/2016 regarding interim
maintenance passed by the Prl. Family Court at Hubballi &
etc.
:2: Crl. P. No. 101469/2017
This Criminal Petition coming on for admission through
physical hearing/video conferencing hearing this day, the
court made the following:
ORDER
Learned Amicus Curiae for the petitioner alone present in the matter and submits that his research has revealed that the Criminal Miscellaneous No. 234/2016 pending in the Court of Principal Family Court at Hubballi, from which the present petition arises, has been disposed of on 29.03.2019, as such, the present petition does not survive. He files a memo on the similar lines.
The respondent though served has remained unrepresented.
In view of the memo and supporting submission, the present petition stands dismissed as having become infructuous.
:3: Crl. P. No. 101469/2017
The Court while acknowledging the services rendered by the learned Amicus Curiae, for the petitioner Sri. M.C. Hukkeri, recommends an honorarium of a sum of not less than Rs.1,500/- to him payable by the Registry.
In view of disposal of the main petition, I.A. No. 1/2017 does not survive for consideration.
SD JUDGE bvv