Mohammed Ashraf vs Mohammed Shayaan
2023 Latest Caselaw 1265 Kant

                                          -1-
                                                CRL.RP No. 132 of 2023




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 10TH DAY OF FEBRUARY, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 132 OF 2023
             BETWEEN:
             MOHAMMED ASHRAF
             AGED ABOUT 36 YEARS,
             S/O LATE UMMARABBA,
             RESIDING BHOOMI APARTMENT,
             BAJPE MAIN ROAD, BAJPE,
             MANGALORE TALUK,
             DAKSHINA KANNADA-574142.
                                                          ...PETITIONER
             (BY SMT. DIVYA K.M., ADVOCATE)

             AND:

             MOHAMMED SHAYAAN
             AGED ABOUT 9 YEARS,
             S/O MOHAMMED ASHRAF,
             RESIDING AT KEMRAL NEW HOUSE,
             PADMANNUR, HALEANGADI,
             MANGALORE TALUK,
             DAKSHINA KANNADA
Digitally    KARNATAKA -574 146.
signed by
SUMA
Location:
             REPRESENTED BY HIS MOTHER AND NATURAL GUARDIAN
HIGH COURT   SMT. SHARFUNNISA,
OF
KARNATAKA    AGED ABOUT 35 YEARS,
             RESIDING AT KEMRAL NEW HOUSE,
             PADMANNUR, HALEANGADI,
             MANGALORE TALUK,
             DAKSHINA KANNADA,
             KARNATAKA- 574 146.
                                                        ...RESPONDENT

                  THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
             SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
             PRAYING TO QUASH THE IMPUGNED JUDGMENT AND IMPUGNED
             DECREE ISSUED BY THE PRINCIPAL JUDGE, FAMILY COURT, D.K.,
             MANGALURU IN CRL.MISC.NO.07/202 DECRIED ON 29.04.2022.
                                -2-
                                        CRL.RP No. 132 of 2023




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:



                            ORDER

Learned counsel for the petitioner has filed a memo to

convert this Revision Petition to a Revision Petition Family

Court.

2. The memo filed by the petitioner is allowed and this

Revision Petition is permitted to be converted to Revision

Petition Family Court. The learned counsel for the petitioner is

directed to make appropriate corrections to bring it in line with

a format prescribed for a Revision Petition Family Court.

For statistical purposes, this revision petition is treated as

closed.

SD/-

JUDGE

PK