Uma W/O Shripad Khatawkar vs Saba Tasneem Mohammed Hidayath
2024 Latest Caselaw 19899 Kant

Karnataka High Court

Uma W/O Shripad Khatawkar vs Saba Tasneem Mohammed Hidayath on 7 August, 2024

                                                       -1-
                                                                    NC: 2024:KHC-D:11146
                                                             CRL.RP No. 100293 of 2024




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                DATED THIS THE 7TH DAY OF AUGUST, 2024
                                                    BEFORE
                                      THE HON'BLE MS. JUSTICE J.M.KHAZI
                       CRIMINAL REVISION PETITION NO.100293 OF 2024 (397)
                      BETWEEN:

                      UMA W/O. SHRIPAD KHATAWKAR,
                      AGE: MAJOR, OCC: BUSINESS,
                      RESIDING AT 205/1, BROADWAY EAST,
                      DURGADBAIL HUBBALLI-580020.
                                                                               ...PETITIONER

                      (BY SRI ANKIT RAMESH DESAI, ADVOCATE FOR PETITIONER)

                      AND:

                      SABA TASNEEM MOHAMMED HIDAYATH,
                      AGED ABOUT 37 YEARS, OCC: BUSINESS,
                      RESIDING AT H.NO.120, USA CASTLE,
                      NEW BADAMI NAGAR, KESHWAPUR,
                      HUBBALLI TALUK, AND DHARWAD DISTRICT-580023.

                                                                              ...RESPONDENT

                             THIS    CRIMINAL   REVISION     PETITION    IS   FILED    UNDER
Digitally signed by   SECTION 397 R/W 401 OF CR.P.C., SEEKING TO SET ASIDE THE
YASHAVANT
NARAYANKAR            JUDGMENT       AND   ORDER    DATED     02.05.2024      PASSED       BY   I
Location: HIGH
COURT OF              ADDITIONAL DISTRICT AND SESSIONS JUDGE AT DHARWAD IN
KARNATAKA
                      CRIMINAL APPEAL NO.5134/2023 CONSEQUENTLY CONFIRM THE
                      JUDGMENT OF CONVICTION AND ORDER DATED 28.11.2023 PASSED
                      BY 1ST JMFC, HUBBALLI IN CC NO.2082/2019 AND ETC.,


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


                      CORAM:        THE HON'BLE MS. JUSTICE J.M.KHAZI
                               -2-
                                         NC: 2024:KHC-D:11146
                                    CRL.RP No. 100293 of 2024




                         ORAL ORDER

(PER: THE HON'BLE MS. JUSTICE J.M.KHAZI)

In the light of office objection at slNo.1, learned

counsel for petitioner files memo seeking permission to

convert this criminal petition into criminal appeal.

2. In the light of the same, learned counsel for

petitioner is permitted to convert this criminal petition as

criminal appeal.

3. For statistical purpose, this petition stands

disposed off.

Sd/-

(J.M.KHAZI) JUDGE

VMB