Mr. Kartik Tarakad vs Smt. Nilima Satish Tiwari
2025 Latest Caselaw 3355 Kant

Karnataka High Court

Mr. Kartik Tarakad vs Smt. Nilima Satish Tiwari on 13 August, 2025

                                                     -1-
                                                                 NC: 2025:KHC:31246
                                                             CRL.A No. 1633 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. 1633 OF 2025 (A)
                          BETWEEN:

                          MR. KARTIK TARAKAD
                          S/O. SRI. BALMOHAN TARAKAD
                          AGED ABOUT 39 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
                                 ECC ROAD, WHITEFIELD
Digitally signed by
SREEDHARAN BANGALORE             BENGALURU - 560 066
SUSHMA LAKSHMI
Location: High Court of
Karnataka                 2.     SRI SANGEETH VERGHEESE
                                 FATHER NAME NOT KNOWN
                                 TO COMPLAINANT
                                 AGED ABOUT MAJOR
                                 R/ AT NO. 17
                                 PRESTIGE WHISTLING PALMS
                                 ECC ROAD, WHITEFIELD
                                 BENGALURU - 560 066

                          3.     SMT. ANU RANJAN
                                 W/O. SANGEETH VARGHEESE
                                 AGED ABOUT MAJOR
                                 RESIDING AT NO. 17
                                 PRESTIGE WHISTLING PALMS
                                 ECC ROAD, WHITEFIELD
                                 BENGALURU - 560 066
                         -2-
                                    NC: 2025:KHC:31246
                                CRL.A No. 1633 of 2025


HC-KAR



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/AT NO. 14,
     PRESTIGE WHISTLING PALMS
     ECC ROAD, WHITEFIELD
     BENGALURU - 560 066              ...RESPONDENTS


     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4)    CR.P.C  PRAYING  TO   SET    ASIDE    THE
JUDGMENT/ORDERS DATED 07.07.2025 IN C.C.NO.908/2022
PASSED BY THE LEARNED ADDL. CJM BENGALURU RURAL
DISTRICT, BENGLAURU RURAL.
                                -3-
                                              NC: 2025:KHC:31246
                                          CRL.A No. 1633 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