Karnataka High Court
Sri.M.Yogesh S/O Virupaxappa vs Smt.Veena @ Anjali W/O M. Yogesh on 19 July, 2019
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 19TH DAY OF JULY 2019
BEFORE
THE HON'BLE MR.JUSTICE B.A.PATIL
CRIMINAL PETITION NO.100375 OF 2019
BETWEEN
SRI. M. YOGESH S/O VIRUPAXAPPA,
AGED: 50 YEARS, OCC: PRIVATE FINANCE,
R/O: SRINIVAS BUILDING,
1ST FLOOR, 5TH CROSS,
VIDYANAGAR LEFT SIDE, BALLARI. ... PETITIONER
(BY SRI. V. M. SHEELVANT, ADVOCATE)
AND
1. SMT.VEENA @ ANJALI W/O M. YOGESH
AGED ABOUT: 43 YEARS,
OCC: HOUSEHOLD WORK,
R/O: H.NO.4/5/126, 20TH WARD,
GANGAVATHI, KOPPAL-583227.
2. KUMARI SHEETAL D/O M. YOGESH
AGED: 22 YEARS, OCC: STUDENT,
R/O: H.NO.4/5/126, 20TH WARD,
GANGAVATHI, KOPPAL-583227.
3. KUMARI VAISHNAVI D/O M. YOGESH
AGED: 20 YEARS, OCC: STUDENT,
R/O: H.NO.4/5/126, 20TH WARD,
GANGAVATHI, KOPPAL-583227. ... RESPONDENTS
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
SEEKING TO ALLOW THE PETITION AND QUASH THE ORDER
DATED 22.09.2017 PASSED FBY THE PRL. JMFC COURT,
GANGAVATHI, IN CRL.MISC.NO.555/2016 ON THE FILE OF THE
PRL. CIVIL JUDGE & JMFC COURT, GANGAVATHI.
:2:
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
After hearing the learned counsel for petitioner/accused for sometime, he submits that he may be given liberty to approach the Court below to file appropriate application to recall the FLW and urge the contentions, which have been raised before this Court.
2. Though several contentions have been taken up by the learned counsel for petitioner/accused before this Court, the said grounds can be urged by filing an application before the Trial Court to recall the FLW, which has issued the FLW.
3. With that said liberty, the petition is disposed off.
Sd/-
JUDGE yan