Mrs Rekha Amarlal vs Mr Nikhil Kumar Gupta
2022 Latest Caselaw 12089 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.672 OF 2021


BETWEEN:
MRS. REKHA AMARLAL
W/O LATE AMARLAL,
AGED ABOUT 69 YEARS,
PROPRIETRIX: M/S SEWARAM
AASHISH KUMAR
#402, JANAK RESIDENCY, 2,
KUMAR KRUPA ROAD,
BENGALURU-560 001.
REPRESENTED BY HER GENERAL POWER
OF ATTORNEY MR. AASHISH AMARLAL
                                        ...   PETITIONER
(BY SRI. S.V.GIRIDHAR, ADVOCATE) (PH)


AND:

MR. NIKHIL KUMAR GUPTA
S/O NARENDRA KUMAR GUPTA
AGED ABOUT 50 YEARS
R/AT #11, 1ST MAIN, 3RD CROSS,
AMBEDKAR LAYOUT,
(TELECOM LAYOUT)
KEMPAPURA AGRAHARA,
BENGALURU-560 023.
                                    ... RESPONDENT
                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO SET
ASIDE THE JUDGMENT DATED 10.02.2020 PASSED BY THE
                                 2

LXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU IN CRL.A.NO.547/2016 AND CONSEQUENTLY
UPHOLD THE JUDGMENT DATED 01.04.2016 PASSED BY THE
XXVI ADDL. C.M.M., BENGALURU IN C.C.NO.17898/2013 AND
CONSEQUENTLY CONVICT THE ACCUSED/RESPONDENT
HEREIN.

     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.

Revision petition is disposed of for statistical

purpose.

Sd/-

JUDGE

vs