Sri Sudarshana K vs Smt Bharathi R @ Kavitha
2024 Latest Caselaw 10598 Kant

Karnataka High Court

Sri Sudarshana K vs Smt Bharathi R @ Kavitha on 18 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:15219
                                                       CRL.RP No. 498 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. 498 OF 2024

                   BETWEEN:

                   1.    SRI SUDARSHANA K.,
                         S/O KRISHNEGOWDA
                         AGED ABOUT 36 YEARS
                         R/AT KANGANAMARADI VILLAGE
                         PANDAVAPURA TALUK
                         MANDYA DISTRICT.
                                                                  ...PETITIONER

                                (BY SMT. KAMALA N.K., ADVOCATE)
                   AND:

                   1.    SMT.BHARATHI R @ KAVITHA
                         W/O SUDARSHANA K,
                         AGED ABOUT 28 YEARS

Digitally signed   2.    GANGASHREE
by SHARANYA T
Location: HIGH           D/O SUDARSHANAA K,
COURT OF                 AGED ABOUT 11 YEARS
KARNATAKA

                   3.    HITHASHREE
                         D/O SUDARSHANA K,
                         AGED ABOUT 6 YEARS

                         RESPONDENT NO.2 AND 3 BEING MINORS
                         REP. BY NATURAL GUARDIAN RESPONDENT NO.1

                         ALL ARE RESIDING AT ANGANAVADI STREET
                         MYDANAHALLI GRAMA, ILAVALA HOBLI
                         MYSORE TALUK
                                                            ...RESPONDENTS
                                   -2-
                                              NC: 2024:KHC:15219
                                         CRL.RP No. 498 of 2024




     THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
PRAYING TO ALLOW THIS REVISION PETITION BY SETTING
ASIDE AND QUASH THE JUDGMENT DATED 17.11.2023
PASSED IN CMISC.NO.1027/2022, BY THE III ADDL. FAMILY
JUDGE, MYSURU.

     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