MOHAMMED TAUSIF Vs. ZAIBA BAKTHIYAR

JUDGEMENT

(1.) Respondents have initiated proceedings againt the petitioner under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 in Crl.Misc.No.17/2023 on the file of the Metropolitan Magistrate Traffic Court-IV, Bengaluru. In the said case an interim maintenance has been granted on the application filed by respondents in IA No.I and order is dtd. 18/11/2023. The said order has been challenged by the petitioner in Crl.A.No.146/2024 on the file of the LXIV Additional City Civil and Sessions Judge (CCH-65), Bengaluru. The said appeal came to be dismissed by judgment dtd. 9/9/2024. The petitioner has challenged the orders passed by the Appellate Court and Trial Court in this Criminal Revision Petition.

(2.) The petitioner and respondent No.1 are present. Respondent No.1 is minor guardian of respondent No.2. Joint memo has been filed and it is signed by the petitioner, respondent No.1 and counsel for the petitioner.

(3.) Respondent No.1 is present and submits that now she has settled the matter with the petitioner, she is residing with the petitioner and she has withdrawn Crl.Misc.No.17/2023 pending on the file of the Metropolitan Magistrate Traffic Court-IV, Bengaluru. Respondent No.1 has been identified by Smt. Gowhar Unnisa, practicing advocate of this Court. The terms of the joint memo reads as under;