Naveen Chandra Kanchan vs Smt Radha Shekar
2022 Latest Caselaw 11451 Kant

                            1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 18th DAY OF AUGUST 2022

                          BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.383 OF 2021


BETWEEN:
NAVEEN CHANDRA KANCHAN
S/O LATE THAMMAYYA KANCHAN,
AGED ABOUT 45 YEARS,
R/O SHARADA NIVAS,
VADABHANDESHWARA KODAVOOR VILLAGE,
MALPE POST, UDUPI TALUK,
UDUPI DISTRICT-576 101.
                                 ...        PETITIONER
(BY SRI. GANESHA R., ADVOCATE) (PH)


AND:

SMT. RADHA SHEKAR
W/O SHEKAR BHANDARY
AGED ABOUT YEARS,
R/O EKADANTHA NILAYA,
KUNDABARANDADI,
THARAVALLI VILLAGE,
KUNDAPURA TALUK
UDUPI DISTRICT-576 101.
                                      ... RESPONDENT

                           ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 CR.P.C BY THE ADVOCATE FOR THE
PETITIONER PRAYING THAT THIS HONOURABLE COURT MAY
BE PLEASED TO 1.SET ASIDE THE JUDGMENT AND ORDER
DATED 07.01.2020 PASSED BY THE PRL.DISTRICT AND
                              2

SESSIONS JUDGE, UDUPI IN CRL.A.NO.124/2018 WHEREBY
SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
DATED 29.11.2018 PASSED BY THE COURT OF THE III
ADDITIONAL    CIVIL  JUDGE AND    JMFC,  UDUPI  IN
C.C.NO.230/2017 AND ETC.,

     THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;



                           ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of the Court to convert this Criminal

Revision Petition into Criminal Appeal.

2. Memo is placed on record.

3. Permission sought is granted.

Criminal Revision Petition is disposed of for

statistical purpose.

Sd/-

JUDGE

VS