Sri Jason Raj P vs Smt Elizabeth Rani D
2022 Latest Caselaw 9258 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21ST DAY OF JUNE 2022

                            BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

    CRIMINAL REVISION PETITION No.1194 OF 2021

BETWEEN:

Sri Jason Raj P.
S/o Patris Antee,
Aged about 43 years,
The Commanding Officer,
ADM Battalion, Duty Copy,
Demo PL, MRC, Wellington,
Nilgiris,
Tamilnadu-643231,
Present Posted at:
R/at 4 MADRAS (WLI),
A/coy, C/o 56 APO
Madras-911 404.                        .. Petitioner

 ( By Smt. Radhika M., Advocate for
   Sri Venkata Reddy, R., Advocate )

AND:

Smt. Elizabeth Rani D
W/o Jason Raj,
Aged about 33 years,
R/a No.47, 14th Cross,
Chinnappa Garden,
Benson Town Post,
Bangalore-560 046,
Now residing at No.1/2, 3rd Cross,
Annayappa Block, Benson Town Post,
Bangalore-560 046.                     .. Respondent

( By Sri K.A.Ariga, Advocate )
                                                Crl.R.P.No.1194/2021
                                2


       This Criminal Revision Petition is filed under Sections 397
and 401 Cr.P.C. praying to call for the records in Criminal
Misc.No.92/2017 from IV MMTC, Bangalore and set aside the
judgment and order passed by the learned IV MMTC, Bangalore
in Criminal Misc. No.92/2017 dated 15.09.2018 and to call for
the records from the LXIII Addl.City Civil & Sessions Judge
(CCH-64) Bangalore in Crl.Appeal No.2005/2018 and to set
aside the judgment and order passed in the Criminal Appeal
No.2005/2018 passed by the LXIII Addl.City Civil & Sessions
Judge (CCH-64) Bangalore dated 12.04.2021 by allowing this
petition and to pass such other order or orders as this Hon'ble
Court deems fit to grant in the circumstances of the case in the
interest of justice.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                             ORDER

Called again.

Learned counsel for the petitioner has filed a memo

dated 21.06.2022, seeking conversion of this Criminal

Revision Petition into Criminal Petition.

2. The registry has also raised an objection regarding

the maintainability of this revision petition.

3. In view of the above, the conversion as sought for

is permitted, however, subject to further scrutiny to be

made, if any, by the registry in the petition.

Crl.R.P.No.1194/2021

By granting the conversion as sought for, the memo

stands disposed of.

Sd/-

JUDGE

bk/