Basavaraju vs Usha Rani
2025 Latest Caselaw 339 Kant

Karnataka High Court

Basavaraju vs Usha Rani on 3 June, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                              -1-
                                                          NC: 2025:KHC:18594
                                                      CRL.RP No. 697 of 2025


                   HC-KAR


                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 3RD DAY OF JUNE, 2025
                                           BEFORE
                   THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                   CRL.RP NO. 697 OF 2025
                   BETWEEN:

                   BASAVARAJU
                   AGED ABOUT 48 YEARS,
                   S/O LATE MAHADEVAPPA
                   RESIDING AT NO. 15/6, KALPARUKSHA,
                   6TH BLOCK, H CROSS, HEALTH BLOCK,
                   RAMAKRISHNA NAGAR, MYSURU
                                                               ...PETITIONER
                   (BY SRI. SIJI MALAYIL.,ADVOCATE)

                   AND:

Digitally signed   USHA RANI
by NIRMALA         W/O GANESH,
DEVI               AGED ABOUT 36 YEARS,
Location:          RESIDING AT NO.84, 2ND CROSS,
HIGH COURT         NIMISHAMBA EXTENSION, MYSURU.
OF
KARNATAKA          AND ALSO KRISHNA BAKERY,
                   NEAR VIVEKANANDA CIRCLE,
                   VIVEKANANDA NAGAR, MYSURU.
                                                              ...RESPONDENT

                        THIS CRL.RP FILED U/S 397 R/W 401 CR.PC (FILED U/S
                   438 R/W 442 BNNS) BY THE ADVOCATE FOR THE PETITIONER
                   PRAYING THAT THIS HONOURABLE COURT MAY BE PLEASED
                   TO1. SET ASIDE THE JUDGMENT AND ORDER IN
                   CRL.A.NO.348/2024 DATED 29.01.2025, PASSED BY VI ADDL.
                   DISTRICT AND SPECIAL JUDGE MYSURU AND 2. UPHOLD THE
                   JUDGMENT AND SENTENCE IN C.C.NO.1456/2021 DATED
                   31.08.2024, PASSED BY THE JMFC, III COURT, MYSURU, BY
                   ALLOWING THE ABOVE APPEAL.
                                 -2-
                                            NC: 2025:KHC:18594
                                        CRL.RP No. 697 of 2025


HC-KAR


    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                         ORAL ORDER

Learned counsel for the Petitioner files a Memo

seeking conversion of this Criminal Revision Petition into

Criminal Appeal. The said Memo reads thus:

"The undersigned Counsel for the petitioner prays that this Hon'ble Court may be pleased to convert the above Revision Petition to appeal. Hence, this memo."

In view of the said Memo, this Criminal Revision

Petition is permitted to be converted as Criminal Appeal.

Registry is directed to renumber this Criminal

Revision Petition as Criminal Appeal.

Accordingly, this Revision Petition is disposed of for

statistical purposes.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

Bsv