Kiran Krishna Reddy vs Bhargavi
2024 Latest Caselaw 208 Kant

Karnataka High Court

Kiran Krishna Reddy vs Bhargavi on 3 January, 2024

                                         -1-
                                                      NC: 2024:KHC:294
                                               CRL.RP No. 1667 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF JANUARY, 2024

                                      BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                 CRIMINAL REVISION PETITION NO. 1667 OF 2023
              BETWEEN:
              KIRAN KRISHNA REDDY,
              S/O LATE KONDAIAH,
              AGED ABOUT 47 YEARS,
              RESIDING AT "SRI RAM NILAYAM",
              OPP. TO SRS PRINTERS, 6TH MAIN ROAD,
Digitally     K.G. HALLI, ABBIGERE MAIN ROAD,
signed by N
UMA           JALAHALLI WEST,
Location:     BENGALURU - 560 015.
HIGH                                                     ...PETITIONER
COURT OF
KARNATAKA     (BY SRI. SHANKARAYYA B., ADVOCATE)
              AND:
              BHARGAVI,
              W/O NANDAKUMAR M.,
              AGED ABOUT 36 YEARS,
              R/AT NO E-87, 5TH MAIN ROAD,
              ABBIGERE ROAD, K.G. HALLI,
              JALAHALLI WEST,
              BENGALURU - 560 015.
                                                        ...RESPONDENT
                   THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
              PRAYING TO SET ASIDE THE JUDGMENT AND ORDER PASSED
              BY THE LXVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
              BENGLAURU IN CRL.A.NO.688/2022 DATED 20.09.2023
              CONFIRMING THE ORDER PASSED IN C.C.NO.25136/2018 ON
              THE FILE OF THE XII ACMM AT BENGLAURU CITY DATED
              16.05.2022 FOR THE OFFENCE P/U/S.138 OF NI ACT 1881 IN
              ALLOWING THE REVISION PETITION.

                   THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
              THE COURT MADE THE FOLLOWING:
                                 -2-
                                                NC: 2024:KHC:294
                                        CRL.RP No. 1667 of 2023




                             ORDER

Learned counsel for the petitioner has filed a memo

seeking to convert the criminal revision petition into criminal

appeal.

2. In view of Section 401(5) of Cr.P.C., registry is

directed to convert the revision petition into criminal appeal.

3. Learned counsel for the petitioner is directed to file an

appeal memo within two weeks from today.

4. For statistical purpose, criminal petition stands

disposed of.

Sd/-

JUDGE

MEG

CT:SNN