Hanumanthu vs Devindramma @ Laxmi
2024 Latest Caselaw 6387 Kant

Karnataka High Court

Hanumanthu vs Devindramma @ Laxmi on 4 March, 2024

                                             -1-
                                                    NC: 2024:KHC-K:1929
                                                    CRL.P No. 200601 of 2023




                            IN THE HIGH COURT OF KARNATAKA,

                                   KALABURAGI BENCH

                          DATED THIS THE 4TH DAY OF MARCH, 2024

                                          BEFORE
                            THE HON'BLE MR. JUSTICE C M JOSHI

                     CRIMINAL PETITION NO.200601 OF 2023 (482)

                   BETWEEN:

                   HANUMANTHU
                   S/O BHIMAYYA KALAL,
                   AGE: 62 YEARS,
                   OCC: AGRICULTURE AND DRIVER,
                   R/O YAMPAD,
                   TQ. AND DIST. YADAGIR-585 202.

                                                               ...PETITIONER

                   (BY SRI MALIK PASHA MAUZAN, ADVOCATE FOR
                    SRI GOPALKRISHNA B. YADAV, ADVOCATE)

Digitally signed   AND:
by LUCYGRACE
Location: HIGH     SMT. DEVINDRAMMA @ LAXMI
COURT OF           W/O HANAMANTHU KALAL,
KARNATAKA          AGE: 56 YEARS, OCC: HOUSEHOLD,
                   R/O YAMPAD, TQ. YADGIR,
                   NOW RESIDING AT KOLKUNDA,
                   TQ. SEDAM, DIST. KALABURAGI-585 102.

                                                              ...RESPONDENT

                       THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
                   OF CR.P.C., PRAYING TO SET ASIDE THE IMPUGNED
                   JUDGMENT DATED 09.01.2020 IN CRL.MISC.NO.1081/2016
                   PASSED BY THE CIVIL JUDGE AND JMFC AT SEDAM.
                                 -2-
                                      NC: 2024:KHC-K:1929
                                      CRL.P No. 200601 of 2023




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

                            ORDER

Heard the learned counsel appearing for the

petitioner.

2. It is seen that, the impugned order is passed by

the learned Magistrate under the provisions of Section

125 of Cr.P.C. Therefore, the revision lies to the Sessions

Court. When the efficacious remedy is available, a petition

under Section 482 of Cr.P.C. is not maintainable. Hence,

the petition is rejected. The petitioner is at liberty to file

necessary revision before the appropriate Sessions Court.

Sd/-

JUDGE

LG