Mr.N.Ramakrishnappa vs Smt. Shivamma
2023 Latest Caselaw 921 Kant

                                        -1-
                                                CRL.RP No. 1545 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 13TH DAY OF JANUARY, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
               CRIMINAL REVISION PETITION NO. 1545 OF 2022

            BETWEEN:

            MR.N.RAMAKRISHNAPPA
            S/O. LATE NARAYANAPPA,
            AGED ABOUT 40 YEARS,
            R/AT NO. 33, 2ND MAIN ROAD,
            2ND CROSS, VENKATALA VILLAGE,
            YELAHANKA HOBLI,
            BANGALORE-560 064.
                                                            ...PETITIONER
            (BY SRI. CHANDRA SEKHAR B.,ADVOCATE)


            AND:

            SMT. SHIVAMMA
            W/O. N. RAMAKRISHNAPPA,
            AGED ABOUT 44 YEARS,
            R/AT NO. 65, 4TH CROSS,
            GOUTHAM NAGAR,
            GKVK, CHICKKABOMMASANDRA,
            YELAHANKA NEW TOWN,
Digitally
signed by   BANGALORE-560 065.
SUMA                                                      ...RESPONDENT
Location:
HIGH
COURT OF
KARNATAKA        THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C. PRAYING TO
            SET ASIDE THE JUDGMENT AND ORDER DATED 26.07.2022 PASSED
            IN CRL.MISC.NO.410/2020 BY THE I ADDITIONAL FAMILY JUDGE,
            BENGALURU (ANNEXURE-A) BY ALLOWING THIS CRL.RP.

                 THIS PETITION IS COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                                      -2-
                                             CRL.RP No. 1545 of 2022




                                  ORDER

The petitioner has challenged the order passed by the

I Additional Principal Judge, Family Court, Bengaluru in

C.Misc.No.410/2020.

2. The revision petition challenging the aforesaid order

is not maintainable and the petitioner is bound to file a writ

petition as provided under the Family Courts Act, 1984.

3. In view of the above, this revision petition is

dismissed as not maintainable.

Sd/-

JUDGE

NR/-