Karnataka High Court
Mr. Balmohan Tarakad vs Smt. Nilima Satish Tiwari on 13 August, 2025
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NC: 2025:KHC:31245
CRL.A No. 1629 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MR. JUSTICE S RACHAIAH
CRIMINAL APPEAL NO. 1629 OF 2025 (A)
BETWEEN:
MR. BALMOHAN TARAKAD
S/O. SRI. SUNDARAM TARAKAD
AGED ABOUT 63 YEARS
R/AT NO. 22
PRESTIGE WHISTLING PALMS
ECC ROAD, WHITEFIELD
BANGALORE 560 066 ...APPELLANT
(BY SRI.P.B.RAJU., ADVOCATE)
AND:
1. SMT. NILIMA SATISH TIWARI
W/O. SATISH TIWARI
AGED ABOUT MAJOR
R/ AT NO. 23
PRESTIGE WHISTLING PALMS
Digitally signed by ECC ROAD, WHITEFIELD
SREEDHARAN
BANGALORE SUSHMA BENGALURU 560 066
LAKSHMI
Location: High Court of
Karnataka 2. SRI. SANGEETH VARGHEESE
FATHER NAME NOT KNOWN TO COMPLAINANT
AGED ABOUT MAJOR RESIDING
AT NO. 17, PRESTIGE WHISTLING
PALMS ECC ROAD, WHITEFIELD
BENGALURU - 560 066
3. SMT. ANU RANJAN
W/O. SANGEETH VARGHEESE
AGED ABOUT MAJOR
R/ AT NO. 17, PRESTIGE WHISTLING
PALMS ECC ROAD, WHITEFIELD
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NC: 2025:KHC:31245
CRL.A No. 1629 of 2025
HC-KAR
BENGALURU - 560 066
4. SMT. NILOFER SULEMAN
HUSBAND'S NAME
NOT KNOWN TO THE COMPLAINANT
AGED ABOUT MAJOR
R/ AT NO. 9, PRESTIGE
WHISTLING PALMS ECC ROAD
WHITEFIELD BENGALURU - 560 066
5. SMT. PIYA RAY
HUSBAND'S NAME NOT
KNOWN TO THE COMPLAINANT
AGED ABOUT MAJOR R/ AT NO. 5
PRESTIGE WHISTLING PALMS
ECC ROAD, WHITEFIELD
BENGALURU-560 066
6. SMT. PRIYA DEVANAND
W/O. DEV ANAND
AGED ABOUT MAJOR
R/AT NO. 14, PRESTIGE
WHISTLING PALMS ECC ROAD
WHITEFIELD BENGALURU-560 066
7. SRI. DEV ANAND
FATHER'S NAME NOT KNOWN
TO COMPLAINANT
AGED ABOUT MAJOR
R/ NO. 14, PRESTIGE WHISTLING
PALMS ECC ROAD, WHITEFIELD
BENGALURU-560 066 ...RESPONDENTS
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.PC (FILED U/S 419(4) BNSS) PRAYING TO SET ASIDE THE
JUDGMENT/ORDER DATED 07.07.2025 IN C.C.NO.15512/2022
PASSED BY THE LEARNED A.C.J.M BENGALURU RURAL
DISTRICT, BENGALURU RURAL.
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NC: 2025:KHC:31245
CRL.A No. 1629 of 2025
HC-KAR
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S RACHAIAH
ORAL JUDGMENT
1. It is the submission of the learned counsel for the
appellant that due to inadvertence, the appeal has been filed
against the order of discharge. However, Criminal Revision
Petition has to be filed. Hence, learned counsel for the
appellant seeks permission of this Court to convert this Criminal
Appeal into Criminal Revision Petition.
2. Considering the said submission, the Registry is
directed to convert this Criminal appeal into Criminal Revision
Petition and also learned counsel for the appellant is directed to
file the copy of Criminal Revision Petition in the Registry within
a period of two weeks from today for the statistical purpose.
Accordingly, the Criminal Appeal stands disposed of.
Sd/-
(S RACHAIAH)
JUDGE
NM
