Smt.Rathna vs Smt.Lakshmi
2026 Latest Caselaw 442 Kant

Karnataka High Court

Smt.Rathna vs Smt.Lakshmi on 22 January, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                            -1-
                                                          NC: 2026:KHC:3743
                                                     CRL.RP No. 118 of 2026


              HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 22ND DAY OF JANUARY, 2026
                                           BEFORE
                     THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                       CRIMINAL REVISION PETITION NO. 118 OF 2026
              BETWEEN:

              SMT. RATHNA
              W/O LATE MURALI
              AGED ABOUT 41 YEARS
              R/A.DOOR NO.489
              BUILDING NO.89
              KHB APARTMENTS
              KENGERI UPANAGARA
              BENGALURU - 560 060.
                                                                ...PETITIONER
              (BY SRI SRINIVASA K, ADV.)
              AND:

              SMT. LAKSHMI
              W/O SHIVANANDA SHIGAONKAR
              AGED ABOUT 39 YEARS
              R/A. NO.1/B, CHOWDESHWARINAGAR
              NEAR KALIKAMBA TEMPLE
Digitally     LAGGERE, BENGALURU - 560 058.
signed by
NANDINI M S                                                    ...RESPONDENT
Location:
HIGH COURT           THIS CRL.RP IS FILED U/S 397 R/W 401 CR.P.C (U/S 438 R/W
OF
KARNATAKA     442 BNSS) PRAYING TO SET ASIDE THE JUDGEMENT PASSED BY
              THE LXIII ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU
              (CCH-64) IN CRL.A.NO.1612/2023 DTD 05.11.2023 DTD 05.11.2025
              AND CONSEQUENTLY RESTORE THE JUDGEMENT PASSED BY THE
              ADDL. SMALL CAUSE JUDGE COURT AND ACMM, BENGALURU IN
              CC.NO.9538/2021 DTD 13.10.2023.


                     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
              WAS MADE THEREIN AS UNDER:
                                -2-
                                                 NC: 2026:KHC:3743
                                            CRL.RP No. 118 of 2026


 HC-KAR



CORAM:     HON'BLE MR. JUSTICE S VISHWAJITH SHETTY


                         ORAL ORDER

1. Learned counsel for the petitioner submits that this

petition may be dismissed as withdrawn with liberty to the

petitioner to file an appeal against the impugned judgment and

order of acquittal. She has also filed a memo to the said effect.

2. The submission and memo are taken on record.

3. Petition is dismissed as withdrawn with liberty as prayed

for. All contentions urged are left open.

4. Registry to return the certified copy of the papers to

learned counsel for the petitioner after retaining a photostat

copy of the same.

Sd/-

(S VISHWAJITH SHETTY) JUDGE

DN List No.: 1 Sl No.: 13