B G Mahesh vs Smt Anitha
2024 Latest Caselaw 10597 Kant

Karnataka High Court

B G Mahesh vs Smt Anitha on 18 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                 -1-
                                                             NC: 2024:KHC:15220
                                                         CRL.RP No. 494 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 18TH DAY OF APRIL, 2024

                                                BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO. 494 OF 2024

                   BETWEEN:

                   1.    B.G.MAHESH
                         S/O LATE CHELUVAIAH,
                         C/O SUDHAKAR,
                         AGED ABOUT 42 YEARS,
                         R/AT RANTHANAPURI VILLAGE,
                         BYADARAHALLI COLONY,
                         HUNSUR TALUK,
                         MYSURU DISTRICT-571105

                         ALSO AT:

                         C/O RAJAMANI,
                         1ST FLOOR, 3RD PHASE,
                         YELAHANKA NEW TOWN,
                         BENGALURU-560064
Digitally signed
by SHARANYA T                                                     ...PETITIONER
Location: HIGH
COURT OF                       (BY SRI. B.S.VISHWANATH, ADVOCATE)
KARNATAKA
                   AND:

                   1.    SMT. ANITHA
                         W/O B.C. MAHESH,
                         R/AT DOOR NO 91/1,
                         2ND MAIN, 2ND CROSS,
                         JAYADEVANAGARA,
                         K.R.S. ROAD,
                         METAGALLI POST,
                         MYSURU 570016
                                                                 ...RESPONDENT
                                   -2-
                                              NC: 2024:KHC:15220
                                         CRL.RP No. 494 of 2024




       THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
17.08.2023 IN CRL.MISC.NO.353/2022 PASSED BY THE III
ADDITIONAL PRINCIPAL FAMILY JUDGE, MYSURU, DIRECTING
THE RESPONDENT TO PAY RS.6,000/- PER MONTH TO THE
PETITIONER AS MAINTENANCE FROM THE DATE OF PETITION
i.e., 08.04.2022 FURTHER DIRECTED TO PAY RS.10,000/- TO
PETITIONER TOWARDS LITIGATION EXPENSES.

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

                             ORDER

Learned counsel for the petitioner has filed a memo

praying this Court to convert this Criminal Revision Petition to

Revision Petition Family Court.

The memo is taken on record.

In view of the memo, the petitioner is permitted to

convert this Criminal Revision Petition to Revision Petition

Family Court.

For the purpose of statistics, the criminal revision petition

stands disposed of.

Sd/-

JUDGE

ST