Sri.Umesh G N vs Smt.Chandramma
2025 Latest Caselaw 7915 Kant

Karnataka High Court

Sri.Umesh G N vs Smt.Chandramma on 1 September, 2025

                                              -1-
                                                           NC: 2025:KHC:33973
                                                       CRL.A No. 1700 of 2025


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF SEPTEMBER, 2025

                                             BEFORE
                             THE HON'BLE MR. JUSTICE S RACHAIAH
                             CRIMINAL APPEAL NO. 1700 OF 2025 (A)
                   BETWEEN:

                   1.    SRI. UMESH G N
                         S/O NARASEGOWDA
                         AGED ABOUT 49 YEARS
                         R/AT NO.236, 1ST MAIN ROAD,
                         1ST CROSS, PARVATHINAGARA,
                         LAGGERE, BENGALURU.

                         ALSO WORKING AT
                         M/S DYNAMATIC TECHNOLOGIES LTD
                         TESTING UNIT-1 NO.11,
                         DYNAMATIC PARK,
                         PEENYA INDUSTRIAL AREA,
                         TUMKUR ROAD, BENGALURU.
                                                             ...APPELLANT
                   (BY SRI. CHANNA BASAVESWARA PRAKASH., ADVOCATE)

Digitally signed by     AND:
SREEDHARAN BANGALORE
SUSHMA LAKSHMI
Location: High Court of 1. SMT. CHANDRAMMA
Karnataka
                         W/O SHIVARAJU
                         AGED ABOUT 57 YEARS
                         R/AT NO.115, 2ND MAIN ROAD,
                         3RD CROSS, PARVATHINAGARA,
                         LAGGERE, BENGALURU.
                                                               ...RESPONDENT

                        THIS CRL.A IS FILED U/S 378(3) CR.PC PRAYING THAT
                   TO SET ASIDE THE ORDER PASSED BY THE LXIV ADDL.CITY
                   CIVIL AND SESSIONS JUDGE AT BENGALURU (CCH-65) IN
                   CRL.RP NO.141/2025 DATED 09.07.2025 THEREBY ALLOWING
                                  -2-
                                              NC: 2025:KHC:33973
                                          CRL.A No. 1700 of 2025


 HC-KAR




THE APPEAL AND DIRECT THE TRAIL COURT SENT THE
SIGNATURE OF THE ACCUSED FOR HANDWRITING EXPERT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE S RACHAIAH

                        ORAL JUDGMENT

1. Learned counsel for the appellant, has filed a memo

seeking to convert this Criminal Appeal into Criminal Petition.

2. The Registry is directed to convert this Criminal

Appeal into Criminal Petition within a period of two weeks from

today for statistical purpose.

3. Accordingly, the Criminal Appeal stands disposed

of.

Sd/-

(S RACHAIAH) JUDGE

NM