Srikantamurthy vs M Parvathi
2022 Latest Caselaw 12992 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14TH DAY OF NOVEMBER 2022

                            BEFORE

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

    CRIMINAL REVISION PETITION No.1367 OF 2022

BETWEEN:

Srikantamurthy,
S/o Chikkaswamy,
Aged 36 years,
R/o Thadimangi Village,
Talakadu Hobli,
T.Narasipura Taluk,
Mysuru-571408.
                                                 .. Petitioner

 ( By Sri. Pramod R., Advocate )

AND:

M. Parvathi,
W/o Srikantamurthy,
Aged 29 years,
Thadimangi Village,
Talakadu Hobli,
T. Narasipura Taluk,
Mysuru-571408.
                                                  .. Respondent

       This Criminal Revision Petition is filed under Section 397
of Cr.P.C. praying to call for records on the file of II Additional
District and Sessions Judge at Mysuru in Crl.Appeal No.40/2022
and on the file      of Additional Civil Judge and JMFC at
T.Narasipura in Crl.Misc.No.46/2021 and allow this revision
                                                         Crl.R.P.No.1367/2022
                                        2


petition    and   set   aside     the       judgment   and      order   dated
30.09.2022 passed by the II Additional District and Sessions
Judge Mysuru in Crl.Appeal No.40/2022 and the order dated
30.12.2021 passed by the Additional Civil Judge and JMFC at
T.Narasipura on an Application filed by the respondent under
Section 23(1) of Domestic Violence Act in Crl.Misc.No.46/2021
and etc.


      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.

2. Learned counsel for the petitioner has filed a memo

seeking conversion of this criminal revision petition into criminal

petition.

3. The Registry also has raised the office objections

regarding the maintainability of this revision petition against the

impugned order.

4. Learned counsel for the petitioner makes his

submission on the line of his memo.

Crl.R.P.No.1367/2022

5. In view of the above, the conversion as sought for is

permitted. The Registry is directed to permit the conversion of

this criminal revision petition into criminal petition, however,

subject to the further scrutiny to be made, if any, by the

Registry.

Sd/-

JUDGE

SKS