Smt. Geetha V vs Mr. Udaya
2022 Latest Caselaw 12681 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 29TH DAY OF OCTOBER 2022

                               BEFORE

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

      CRIMINAL REVISION PETITION No. 1286 OF 2022

BETWEEN:

1.     Smt. Geetha V,
       D/o Mr.Velayudhan,
       W/o Udaya,
       Aged about 39 years.

2.     Ms.Deeksha U,
       D/o Udaya,
       Aged about 20 years.

3.     Master. Dhanvith,
       D/o Udaya,
       Aged about 10 years.

       The 3rd petitioner being
       Minor, Represented by his mother
       And natural guardian, the 1st petitioner

       All are permanent residents of
       Hirekolale Village and Post,
       Chikkamangaluru,
       Karnataka- 577101.

       Presently R/a
       No.41, 1st floor, 1st 'B' Cross,
       Papaiah Layout, 1st Stage,
       Old Madiwala,
       Bengaluru- 560068.
                                                  .. Petitioners
 ( By Sri. Nehru P., Advocate )
                                                Crl.R.P.No.1286/2022
                                   2


AND:

1.     Mr.Udaya,
       S/o Shivaram,
       Aged about 53 years,
       R/o Subashnagar,
       Bilagula, Mudigere Taluk,
       Chikkamagalur District,
       Pin code- 577132.

2.     Sarojamma,
       W/o Shivaram,
       Aged about 75 years,
       R/o Subashnagar,
       Bilagula, Mudigere Taluk,
       Chikkamagalur District,
       Pin code- 577132.
                                                 .. Respondents

       This Criminal Revision Petition is filed under Section
397(1) read with Section 401 Cr.P.C. praying to call for the trial
Court records in Crl.Misc.No.157/2017 from learned Principal
Civil Judge and JMFC, Mudigere and Crl.Appeal No.153/2022
from learned Principal Judge, (District and Sessions Judge)
Family Court, Chikkamagaluru and set aside the judgment
dated 19.07.2022 passed by the learned Principal Judge,
(District and Sessions Judge), Family Court, Chikkamagaluru
passed in Crl.Appeal No.153/2022 and confirm the order of the
learned Principal Civil Judge and JMFC, Mudigere in
Crl.Misc.No.157/2017 dated 11.03.2019 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

Learned counsel for the petitioners has filed a memo

seeking conversion of this revision petition into criminal

petition.

Crl.R.P.No.1286/2022

2. The permission for conversion as sought for is

granted.

3. The Registry is directed to permit the conversion

as sought for, however, subject to further scrutiny to be

made, if any, by the Registry.

Sd/-

JUDGE

SKS