Mohammed Ghouse Peer vs Smt. Hameed Banu
2024 Latest Caselaw 22581 Kant

Karnataka High Court

Mohammed Ghouse Peer vs Smt. Hameed Banu on 4 September, 2024

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                                                        NC: 2024:KHC:36110
                                                    CRL.A No. 1586 of 2024




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                          BEFORE
                            THE HON'BLE MRS JUSTICE M G UMA
                            CRIMINAL APPEAL NO. 1586 OF 2024
                BETWEEN:

                   MOHAMMED GHOUSE PEER,
                   AGED ABOUT 62 YEARS,
                   S/O LATE MOHAMMED HAYATH,
                   R/AT JIDDIGERE VILLAGE AND POST,
                   YADIYURU HOBLI,
                   KUNIGAL TALUK,
                   TUMKUR DISTRICT-572 134
                                                              ...APPELLANT
                (BY SRI. VINAYA KUMAR N.D., ADVOCATE)

                AND:

                   SMT. HAMEED BANU
Digitally          W/O MOHAMMED GHOUSE PEER,
signed by          AGED ABOUT 50 YEARS,
ANJALI M           R/AT NO.618, GUJJARI
Location:          MOHALLA, MADDUR ROAD,
High Court of
Karnataka          NEAR JANIA MASJID,
                   KUNIGAL TOWN AND TALUK,
                   TUMAKURU-560 064
                                                            ...RESPONDENT



                        THIS CRL.A IS FILED U/S 378(4) OF CR.PC PRAYING TO
                1.SET     ASIDE   THE   JUDGMENT   DATED   27.06.2024   IN
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                                            NC: 2024:KHC:36110
                                      CRL.A No. 1586 of 2024




CRL.RP.NO.03/2024 PASSED BY THE VII ADDL.DISTRICT AND
SESSIONS JUDGE TUMAKUR

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MRS JUSTICE M G UMA


                      ORAL JUDGMENT

Learned counsel for the appellant seeks permission

of the court to convert the criminal appeal into writ

petition, thereby complied with the office objections.

2. Learned counsel for the appellant is permitted

to convert the appeal into writ petition by making

necessary amendments.

3. For statistical purpose, criminal appeal is

disposed of.

Sd/-

(M G UMA) JUDGE

SS