Smt. Sahana Ghanatasala vs Smt. G Vijayalakshmi
2024 Latest Caselaw 5792 Kant

Karnataka High Court

Smt. Sahana Ghanatasala vs Smt. G Vijayalakshmi on 26 February, 2024

                                           -1-
                                                    CRL.A No. 379 of 2024
                                                         NC: 2024:KHC:7891




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 26TH DAY OF FEBRUARY, 2024

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO.379 OF 2024
               BETWEEN:

                     SMT. SAHANA GHANTASALA,
                     W/O SRIKANTH GHANTASALA,
                     AGED ABOUT 44 YEARS,
                     R/O #103, OASIS NINE APARTMENTS,
                     ISRO LAYOUT, BENGALURU - 560 078.
                                                              ...APPELLANT
               (BY SRI. VIVEKANANDA S, ADVOCATE)

               AND:

               1.    SMT. G.VIJAYALAKSHMI
                     W/O LATE G.SRINIVASA MURTHY,
                     AGED ABOUT 72 YEARS,
                     R/AT #480, 6TH MAIN, HMT LAYOUT,
                     RT NAGAR, BENGALURU.

Digitally      2.    SMT. VISHALAKSHI ANAND,
signed by            W/O ANAND SHANKAR,
REKHA R
                     AGED ABOUT 52 YEARS,
Location: High
Court of             R/AT #480, 6TH MAIN, HMT LAYOUT,
Karnataka            RT NAGAR, BENGALURU.

               3.    R.T. NAGAR POLICE STATION,
                     DINNUR MAIN ROAD,
                     P AND T COLONY,
                     R T NAGAR, BENGALURU.
                                                          ...RESPONDENTS

                      THIS CRL.A IS FILED UNDER SECTION 378 OF CR.PC
               PRAYING TO a) SET ASIDE THE ORDER DATED 14.12.2023
               PASSED BY THE LEARNED LVIII ADDITIONAL CITY CIVIL AND
                              -2-
                                       CRL.A No. 379 of 2024
                                           NC: 2024:KHC:7891




SESSIONS JUDGE (CCH-59), BENGALURU CITY IN CRIMINAL
REVISION PETITION NO.201/2023; b) ALLOW THE COMPLAINT
AS AGAINST THE RESPONDENT NOS.1 AND 2; AND c) PASS
SUCH OTHER OR FURTHER RELIEFS AS THIS HON'BLE COURT
DEEMS FIT, IN THE FACTS AND CIRCUMSTANCES OF THE
ABOVE CASE, IN THE INTEREST OF JUSTICE AND EQUITY.


     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to convert this Criminal

appeal into Criminal Petition.

The aforesaid memo is taken on record.

In the light of the same, permission is granted.

Learned counsel for the appellant is permitted to convert

this Criminal appeal into Criminal petition.

For statistical purpose, this Criminal appeal stands

disposed of.

NC: 2024:KHC:7891

In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further orders is required.

Sd/-

JUDGE

ASN