A K Arun vs Kumari Harshitha
2025 Latest Caselaw 607 Kant

Karnataka High Court

A K Arun vs Kumari Harshitha on 2 July, 2025

                                               -1-
                                                           NC: 2025:KHC:23503
                                                       CRL.A No. 1330 of 2025


                 HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 2ND DAY OF JULY, 2025

                                           BEFORE
                             THE HON'BLE MRS. JUSTICE M G UMA

                             CRIMINAL APPEAL NO. 1330 OF 2025

                 BETWEEN:
                 A.K. ARUN
                 S/O LATE. S.P. ASHOK KUMAR,
                 AGED ABOUT 44 YEARS,
                 R/O NO.234, SREE LAKSHMI
                 NILAYA, TRIVENI NAGARA,
                 T. NARASIPURA TOWN,
                 MYSORE DISTRICT.
                                                                  ...APPELLANT
                 (BY SRI. SHIVARAMU H.C., ADVOCATE)

                 AND:
                 KUMARI HARSHITHA
                 D/O A.K. ARUN,
                 AGED ABOUT 11 YEARS,
                 SINCE MINOR REP BY HER
                 NATURAL GUARDIAN AND
Digitally
signed by        MOTHER SMT. SOWMYA V.G.,
SWAPNA V         W/O. A.K. ARUN,
Location: High   AGED ABOUT 37 YEARS,
Court of
Karnataka        R/AT HALE KURUBARA BEEDI,
                 KOLLEGALA TOWN AND TALUK,
                 CHAMARAJANAGARA DISTRICT,
                 FIRST DIVISION ASSISTANT IN
                 GOVERNMENT HIGH SCHOOL
                 DIVISION, CHAMARAJANAGARA DISTRICT.
                                                                ...RESPONDENT

                       THIS CRL.A. IS FILED U/S.397 CR.P.C PRAYING TO A.SET
                 ASIDE THE ORDER PASSED IN CRL.RP.NO.5029/2024 DATED
                 28.03.2025 BY THE HONBLE ADDL. DISTRICT AND SESSIONS
                 JUDGE, CHAMARAJANAGARA (SITTING AT KOLLEGALA) AT
                 DOCUMENT NO.1. B. SET ASIDE THE ORDER PASSED IN
                                -2-
                                            NC: 2025:KHC:23503
                                        CRL.A No. 1330 of 2025


 HC-KAR



CRL.MISC.NO.97/2019 DATED 30.09.2024 BY THE HONBLE
PRINCIPAL CIVIL JUDGE AND JMFC KOLLEGALA AT DOCUMENT NO.2.

     THIS CRL.A., 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 has filed the memo

dated 02.07.2025 seeking conversion of Criminal Appeal into

Criminal Petition, under Section 482 of Cr.PC.

2. Memo is accepted in light of the objections raised by

the office regarding maintainability of the criminal appeal, and

the appellant is permitted to convert Criminal Appeal into

Criminal Petition. Learned counsel for the appellant is directed

to carry out necessary amendment in the cause-title.

3. Accordingly, Crl.A.No.1330/2025 is disposed off for

statistical purpose.

Registry to assign Criminal Petition number and post the

same before appropriate Bench.

Sd/-

(M G UMA) JUDGE

MKM CT:VS

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