Smt Nagarathna R K vs Sri Kuppalli Rishwanatha
2024 Latest Caselaw 4998 Kant

Karnataka High Court

Smt Nagarathna R K vs Sri Kuppalli Rishwanatha on 19 February, 2024

                                            -1-
                                                            NC: 2024:KHC:6850
                                                       CRL.RP No. 221 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 19TH DAY OF FEBRUARY, 2024
                                          BEFORE
                           THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL REVISION PETITION NO. 221 OF 2024
                   BETWEEN:
                      SMT NAGARATHNA R K
                      D/O LATE R KRISHNA, RAJU
                      AGED ABOUT 57 YEARS
Digitally signed      R/A NO.1473, 4TH CROSS
by SUDHA S
Location: HIGH        II STAGE, III MAIN ROAD
COURT OF
KARNATAKA             VIJAYANAGARA, MYSURU

                                                                ...PETITIONER
                   (BY SRI. PRUTHA BHARATHI, ADVOCATE)
                   AND:
                      SRI KUPPALLI RISHWANATHA
                      S/O LATE LINGAPPA NAIK
                      AGED ABOUT 64 YEARS
                      R/A 1421, SOWPARNIKA 1ST MAIN
                      III CROSS, NEAR CAUVERI CIRCLE
                      HEBBAL IIND STAGE, MYSURU

                                                               ...RESPONDENT
                        THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT DATED 23.11.2023
                   PASSED BY THE II ADDITIONAL DISTRICT AND SESSIONS
                   JUDGE AT MYSURU IN CRL.A.NO.26/2023 AND ALSO TO
                   RESTORE THE JUDGMENT DATED 28.12.2022 PASSED IN
                   C.C.NO.1292/2020 J.M.F.C., V COURT AT MYSURU AND ETC.,

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                                  -2-
                                              NC: 2024:KHC:6850
                                        CRL.RP No. 221 of 2024




                            ORDER

The learned counsel for the petitioner has filed a memo

seeking permission to convert the criminal revision petition into

criminal appeal.

2. The memo is taken on record and the same is

accepted.

3. Registry is directed to convert the criminal revision

petition into criminal appeal.

For statistical purpose, the criminal revision petition

stands disposed of, accordingly.

Sd/-

JUDGE

JS