Karnataka High Court
Kaveri D/O Suryakant Tate vs Smt Akshta W/O Sagar Tate on 21 September, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2023:KHC-D:11014
CRL.P No. 104352 of 2022
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 21ST DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 104352 OF 2022
BETWEEN:
1. KAVERI
D/O SURYAKANT TATE,
AGE. 45 YEARS, OCC. HOME MAKER,
R/O. 32/304 GOKHALE NAGAR,
BARAMATI HOTEL,
NEAR PANCHAMUKHI
HANUMAN TEMPLE,
GOKHALE NAGAR,
PUNE, MAHARASTRA.
VISHAL 2. CHARULATA
NINGAPPA W/O SURYAKANT TATE,
PATTIHAL AGE. 71 YEARS, OCC. HOME MAKER,
R/O. 32/304 GOKHALE NAGAR,
Digitally signed by
VISHAL NINGAPPA BARAMATI HOTEL,
PATTIHAL NEAR PANCHAMUKHI
Date: 2023.09.22 HANUMAN TEMPLE,
10:52:29 +0530
GOKHALE NAGAR,
PUNE, MAHARASTRA.
3. AMOL
S/O SURYAKANT TATE,
AGE. 43 YEARS, OCC. HOME MAKER,
R/O. 32/304 GOKHALE NAGAR,
BARAMATI HOTEL,
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NC: 2023:KHC-D:11014
CRL.P No. 104352 of 2022
NEAR PANCHAMUKHI
HANUMAN TEMPLE,
GOKHALE NAGAR,
PUNE, MAHARASTRA.
PETITIONER NO.3 MENTALLY
CHALLENGED PERSON
R/BY PETITIONER NO.2 NATURAL
GUARDIAN MOTHER.
... PETITIONERS
(BY SRI. SACHIN C. ANGADI, ADVOCATE)
AND:
SMT. AKSHTA W/O SAGAR TATE,
AGE. 37 YEARS, OCC. NIL,
R/O. MOHAN GUDI S/O NARASIMHA,
PLOT NO.1, NAKSHTRA 10TH AVENUE,
BEHIND RAVI NAGAR, GOKUL ROAD,
HUBBALLI-580030.
... RESPONDENT
(BY SRI. H.R. GUNDAPPA, ADVOCATE)
THIS CRIMINAL PETITION IS FILED U/SEC. 482 OF
CR.P.C. SEEKING TO QUASH THE ENTIRE CRIMINAL
PROCEEDINGS AS AGAINST THE PETITIONERS 1 TO
3/RESPONDENT 2 TO 4 CRL. MISC 21/2021 PENDING
BEFORE JMFC-3 HUBBALLI, FOR THE OFFENCE
PUNISHABLE UNDER SECTION 12 DV ACT IN SO FAR AS
PETITIONERS/ACCUSED NO. 1 TO 3 AND RESPONDENTS 2
TO 4 ARE CONCERNED.
THIS PETITION, COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:
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NC: 2023:KHC-D:11014
CRL.P No. 104352 of 2022
ORDER
Learned counsel appearing for the petitioners submits that the complainant himself has withdrawn the complaint before the concerned Court. Therefore, the petition is rendered infructuous.
Submission of the learned counsel is placed on record.
The petition is thus disposed off as having become infructuous.
Sd/-
JUDGE vnp*/ct:bck List No.: 2 Sl No.: 33