Mrs Megha K vs Mr Sanjay K S
2023 Latest Caselaw 4282 Kant

                                           -1-
                                                   NC: 2023:KHC:23950
                                                    CRL.RP No. 293 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 11TH DAY OF JULY, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 293 OF 2023
              BETWEEN:

                  MRS. MEGHA.K.
                  AGED ABOUT 41 YEARS,
                  D/O R.KESHAVA MURTHY
                  R/A NO.1052, 5TH FLOOR,
                  1ST BLOCK, PRESTIGE SOUTH,
                  RIDGE APARTMENTS, ITTAMADU
                  BSK III STAGE
                  BANGALORE-560 085
                                                               ...PETITIONER
              (BY SRI. MOHAN KUMAR R., ADVOCATE)

              AND:

                  MR.SANJAY K.S.
                  S/O LATE K.N. SHIVAPPA
                  AGED ABOUT 56 YEARS,
                  R/A NO.5, 5HT A BLOCK,
Digitally
signed by N       4TH MAIN, 1ST CROSS,
UMA               BANAGIRINAGAR
Location:         BSK III STAGE
HIGH              BENGALURU-560 085
COURT OF                                                     ...RESPONDENT
KARNATAKA
                     THIS CRL.RP FILED U/S. 397 R/W 401 CR.P.C TO SET ASIDE
              THE JUDGMENT AND ORDER DATED 07.03.2022 PASSED IN APPEAL
              NO.1610/2019 PASSED BY LXIII ADDL. CITY CIVIL JUDGE AND
              SESSIONS JUDGE AT BENGALURU.


                     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
              COURT MADE THE FOLLOWING:
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                                           NC: 2023:KHC:23950
                                            CRL.RP No. 293 of 2023




                                ORDER

1. The office objection regarding maintainability is

sustainable as the petitioner has challenged the Interim

Order passed by the Appellate Court.

2. Registry is directed to convert the criminal revision

revision petition into the Criminal Appeal and it is also

directed the learned counsel for the petitioner to file

appropriate appeal within two weeks from today.

3. The criminal revision petition is disposed of for the

statistical purpose.

Sd/-

JUDGE

SNC