NARASIMHA SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner No.1/party-in-person, also appearing as learned Advocate for petitioner Nos.2 and 3 has filed memo for withdrawal in W.P.No.13251/2023, W.P.No.25256/2023 and W.P.No.7271/2024, wherein, it is stated that the matrimonial dispute between the parties has been settled before the Hon'ble Family Court at Bengaluru in M.C.No.81/2024. Hence, the relief sought through this petition has become infructuous.

(2.) The memo filed in respective petitions are placed on record.

(3.) In Crl.P No.438/2023, joint memo is filed which reads as under: