K.D.JITHENDRA Vs. SHWETHA

JUDGEMENT

(1.) Learned counsel for the petitioner alone is physically present in the Court and files a memo dtd. 11/10/2022 seeking dismissal of this petition as does not survive for consideration. She submits that parties have settled the matter by entering into compromise in M.C.No.30/2022 before the learned Senior Civil Judge and JMFC, Somwarpet.

(2.) In view of the memo and supporting submission, the Criminal Revision Petition stands dismissed as having become infructuous, however, without making any observation on the alleged aspect of settlement in terms of the memo.

(3.) In view of dismissal of the main petition, pending IA.No.1/2018 does not survive for consideration.