Karnataka High Court
Mehabub Babar Nadaf vs Mrs. Shirin Mehabub Nadaf on 26 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:3141
CRL.RP No. 100114 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 26TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL REVISION PETITION NO. 100114 OF 2024
(397(CR.PC)/438(BNSS))
BETWEEN:
MEHABUB BABAR NADAF
AGE 44 YEARS, OCC. DEPUTY ENGINEER
R/O. EDIL (INDIA) LTD.,
A GOVERNMENT OF INDIA ENTERPRISES
A MINI RATNACOMPANY,
18/A EDCIL (HOUSE FILM CITY SEC 16A,
NOIDA UTTAR PRADESH 201301.
...PETITIONER
(BY SRI. VISHWANATH L. HEGDE, ADVOCATE FOR SRI. H.M. PATIL,
ADVOCATE)
AND:
CHANDRASHEKAR MRS. SHIRIN MEHABUB NADAF
LAXMAN
KATTIMANI AGE 38 YEARS, OCC. HOUSE WIFE
R/O. C/O PLOT NO.2683,
SECTOR NO.12 MALMARUTI EXTN.,
Digitally signed by
BELAGAVI 590017.
CHANDRASHEKAR
LAXMAN
...RESPONDENT
KATTIMANI
Date: 2026.02.27
(BY SRI. N.G. RASALKAR, ADVOCATE)
15:31:59 +0530
THIS CRIMINAL REVISION PETITION IS FILED U/SEC. 397(1)
R/W 401 OF CR.P.C. SEEKING TO SET ASIDE THE ORDER PASSED BY
V ADDL. DISTRICT AND SESSIONS JUDGE, BELAGAVI IN CRL.APP
NO.161/2022 DATED 31.01.2023 AND SET ASIDE THE ORDER DATED
27.04.2022 PASSED BY THE JMFC-II COURT, BELAGAVI IN CRL.MISC
NO. 158/2020 BY ALLOWING THIS REVISION PETITION, IN THE
INTEREST OF JUSTICE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:3141
CRL.RP No. 100114 of 2024
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Heard Sri.Vishwanath L. Hegde, learned counsel appearing for Sri.H.M.Patil, learned counsel for the petitioner and Sri.H.G.Rasalkar, learned counsel for the respondent.
2. It was agreed that the respondent would be taken back to the matrimonial home by the petitioner. It was also agreed that, as he was attending a function in Bijapur, he would, at that juncture, take the respondent back. However, all such assurances have failed.
3. As per the impugned order, there is huge arrears of maintenance to the tune of more than Rs.5,00,000/-.
4. Moreover, the order under challenge passed in Crl.Misc.No.158/2020 is an interim order and the trial is still pending.
5. Taking note of the fact that the marriage between the petitioner and the respondent is admitted, and -3- NC: 2026:KHC-D:3141 CRL.RP No. 100114 of 2024 HC-KAR that huge arrears of maintenance have not been paid by the petitioner, and reserving liberty to the petitioner to urge all available defences before the Trial Court, the following:
ORDER The petition stands dismissed.
In view of the disposal of the petition, all pending interlocutory applications stand disposed of.
Sd/-
(V.SRISHANANDA) JUDGE AC CT-CMU LIST NO.: 1 SL NO.: 142