Sri M N Narasimhamurthy vs Smt Swathi H
2023 Latest Caselaw 1078 Kant

                                           -1-
                                                   CRL.RP No. 387 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 19TH DAY OF JANUARY, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 387 OF 2022
             BETWEEN:
             SRI. M.N NARASIMHAMURTHY
             S/O. LATE NARENDRA BABU
             AGED ABOUT 28 YEARS,
             R/O. MALLATHAHALLI,
             KASABA HOBLI,
             DODDABALLAPURA TQ.,
             BENGALURU RURAL DISTRICT.
                                                              ...PETITIONER
             (BY SRI. SRIKANTH V.K, ADVOCATE)

             AND:
             SMT. SWATHI.H
             W/O. M.N NARASIMHAMURTHY
             D/O. HANUMANTHARAJU
             AGED ABOUT 24 YEARS,
             R/AT 2ND STAGE,
             GOKULA EXTENSION,
             40 FT. ROAD, BADDIHALLI,
             TUMAKURU -572104.
Digitally
signed by                                                    ...RESPONDENT
SUMA
Location:
HIGH COURT          THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
OF
KARNATAKA
             SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
             PRAYING    TO   SET   ASIDE    THE   JUDGMENT    PASSED   IN
             CRL.MISC.NO.25/2020 ON THE FILE OF I ADDITIONAL PRINCIPAL
             JUDGE, FAMILY COURT, TUMAKURU PASSED ON 15.04.2021.

                    THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
             COURT MADE THE FOLLOWING:
                                -2-
                                        CRL.RP No. 387 of 2022




                            ORDER

The petitioner has challenged an order passed by the

I Additional Principal Judge, Family Court, Tumakuru, granting

maintenance in Crl.Misc.No.25/2020. The petitioner is bound

challenge in an appeal and not by a revision petition before this

Court.

2. Office objections raised regarding maintainability of

this revision petition is up-held. Hence, this revision petition

stands dismissed.

3. It is open for the petitioner to avail the remedy of

an appeal before the competent Court. Office is directed to

return the certified copies of the impugned order after retaining

a photo copy of the same.

The time consumed in pursuing this revision petition shall

be deducted while calculating the limitation applicable to

appeals.

Sd/-

JUDGE

PK