Harini Amar Kamat vs Mr. Amar Ajit Kumar
2024 Latest Caselaw 10239 Kant

Karnataka High Court

Harini Amar Kamat vs Mr. Amar Ajit Kumar on 10 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                         NC: 2024:KHC:14827
                                                     CRL.RP No. 414 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 10TH DAY OF APRIL, 2024

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                          CRIMINAL REVISION PETITION NO.414 OF 2024

                   BETWEEN:

                   1.    HARINI AMAR KAMAT
                         W/O AMAR AJIT KAMAT,
                         AGED ABOUT 37 YEASR,

                   2.    AMOGH AMAR KAMAT
                         S/O AMAR AJIT KAMAT,
                         AGED ABOUT 10 YEARS,
                         2ND PETITIONER BEING MINOR
                         REP. BY NATURAL GUARDIAN AND MOTHER
                         I.E. 1ST PETITIONER,

Digitally signed
                         BOTH ARE RESIDING AT NO.70,
by SHARANYA T            1ST MAIN, 4TH CROSS ROAD,
Location: HIGH           MUNICIPAL LAYOUT, M G ROAD,
COURT OF
KARNATAKA                CHIKKABALLAPURA - 562 101.

                                                            ...PETITIONERS
                   (BY SRI JAGADISH J R, ADVOCATE)

                   AND:

                   MR. AMAR AJIT KUMAR
                   S/O M K ANIT,
                   AGED ABOUT 39 YEARS,
                   RESIDENT OF NO.156,
                               -2-
                                           NC: 2024:KHC:14827
                                      CRL.RP No. 414 of 2024




RAMANATH KRUPA,
8B- MAIN ROAD,
CLASSIC PARADISE, BEGUR,
BENGALURU - 560068.
                                              ...RESPONDENT

    THIS CRL.RP IS FILED U/S 397 R/W 401 CR.PC
PRAYING TO MODIFY THE JUDGMENT DATED 12.12.2023
PASSED   BY  THE PRL. JUDGE, FAMILY       COURT,
CHIKKABALLAPURA IN CRL.MISC.NO.135/2021 AND ETC.

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

The learned counsel appearing for the revision

petitioners has filed a memo seeking permission of this

Court to convert the said Criminal Revision Petition

(Crl.R.P) into Revision Petition Family Court (RPFC). In

view of the said memo, the counsel for the petitioners is

permitted to converted the said Crl.R.P. into RPFC and for

the statistical purpose, this revision petition is disposed of.

Sd/-

JUDGE

SN