Bajaj Housing Finance Ltd vs Mr Vijaykumar Mohanlal Faldu
2025 Latest Caselaw 1870 Kant

Karnataka High Court

Bajaj Housing Finance Ltd vs Mr Vijaykumar Mohanlal Faldu on 30 July, 2025

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                 -1-
                                                               NC: 2025:KHC-D:9380
                                                          CRL.A No. 100452 of 2025


                   HC-KAR



                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 30TH DAY OF JULY, 2025

                                               BEFORE

                         THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY

                            CRIMINAL APPEAL NO. 100452 OF 2025 (A)

                   BETWEEN:


                   BAJAJ HOUSING FINANCE LTD.,
                   REGISTERED HEAD OFFICE AT
                   5TH FLOOR, CEREBRUM IT PARK-B2 BUILDING,
                   KALYANI NAGAR, PUNE-411 014 AND
                   HAVING BRANCH OFFICE AT 1ST FLOOR,
                   J.K. TOWERS, 719/A-53-2, 46TH CROSS,
                   SANGAM CIRCLE, JAYNAGAR, 8TH BLOCK,
                   BENGALURU-560 082 AND A BRANCH
                   OFFICE AT: BAJAJ HOUSING FINANCE LTD.,
                   1ST FLOOR, ABOVE AXIS BANK,
                   OPP. KERUDI HOSPITAL,
Digitally signed
                   EXTENSION AREA ROAD,
by RAKESH S
HARIHAR            BAGALKOT, KARNATAKA-587 102,
Location: HIGH
COURT OF           THROUGH AUTHORIZED REPRESENTATIVE,
KARNATAKA
DHARWAD            MR. ADHIKANSH PARASHAR,
BENCH
Date: 2025.08.02   AGE: 27 YEARS,
11:44:52 +0530
                   OCC: ASST. MANAGER LEGAL,
                   R/O: BAJAJ HOUSING FINANCE LTD.,
                   1ST FLOOR, J.K. TOWERS, 719/A-53-2,
                   46TH CROSS, SANGAM CIRCLE,
                   JAYNAGAR, 8TH BLOCK,
                   BENGALURU-560 082.
                                                                       ... APPELLANT
                   (BY SRI. ANOOP G. DESHPANDE, ADVOCATE)
                              -2-
                                          NC: 2025:KHC-D:9380
                                     CRL.A No. 100452 of 2025


 HC-KAR



AND:

1.   MR. VIJAYKUMAR MOHANLAL FALDU,
     AGE: 48 YEARS, OCC: BUSINESS,
     C/O. SATYAPPA RAMLINGAPPA KUNDARAGI,
     NEAR THE PARK HOTEL, JAMKHANDI ROAD,
     MUDHOL-587 313, TQ: MUDHOL,
     DIST: BAGALKOT.


2.   MRS. SANDHYA VIJAYKUMAR FALDU,
     AGE: 37 YEARS, OCC: BUSINESS AND HOUSEHOLD,
     C/O. SATYAPPA RAMLINGAPPA KUNDARAGI,
     NEAR THE PARK HOTEL, JAMKHANDI ROAD,
     MUDHOL-587 313, TQ: MUDHOL,
     DIST: BAGALKOT.
                                               ... RESPONDENTS


       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C. (419 (4) OF BNSS, 2023), PRAYING TO SET ASIDE THE
IMPUGNED ORDER OF REJECTION OF PRIVATE COMPLAINT DATED
18-06-2025 FILED UNDER SECTION 223 OF BNSS AGAINST THE
ACCUSED PERSONS IN PCR NO.10/2024 ON THE FILE OF THE PRL.
SENIOR CIVIL JUDGE AND CJM, BAGALKOT FOR THE OFFENCES
PUNISHABLE UNDER SECTION 318 AND 336 OF BNS AND ALSO TO
TAKE COGNIZANCE AGAINST THE ACCUSED NO. 1 AND 2, IN THE
INTEREST OF JUSTICE AND EQUITY.


       THIS APPEAL, COMING ON FOR ORDERS THIS DAY, JUDGMENT
IS DELIVERED THEREIN AS UNDER:
                               -3-
                                         NC: 2025:KHC-D:9380
                                    CRL.A No. 100452 of 2025


HC-KAR



                         ORAL JUDGMENT

(PER: THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY)

1. Learned counsel for the appellant submits that

inadvertently criminal appeal has been filed instead of

filing criminal revision petition challenging the order

impugned. He submits that the appeal may be permitted

to convert this criminal appeal to criminal revision petition

and also he has filed a memo to the said effect.

2. Submission and memo are taken on record.

3. Learned counsel for the appellant is permitted

to convert this criminal appeal into criminal revision

petition.

4. For statistical purpose, this criminal appeal

stands disposed off.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

KGK CT:BCK