M/S Preethi S vs M/S T T K Prestige Limited
2022 Latest Caselaw 11289 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4 T H DAY OF AUGUST, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.406 OF 2022

BETWEEN:

1.   M/s. Preethi's
     No.129, Opp. Canara Bank
     Mathikere Main Road
     Bang alore-560 054
     Represented by its
     Proprietrix
     Mrs. Elizab eth Varghese

2.   Mrs. Elizab eth Varghese
     Proprietrix
     Preethi's
     No.129, Opp. Canara Bank
     MathikereMaian Road
     Bang alore-560 054.
                                         ...Appellants
(By Sri Siji Malayil, Advocate)


AND:

M/s. T.T.K.Prestige Limited
A Comp any incorporate under the
Comp anies Act,1956, having its
Registered Office at 11 t h Floor
Brig ade Towers, No.135
Brig ade Road, Bang alore-560 025
Represented by its Sr. General
Manag er (Legal & Taxation)
                                        ...Respondent
                                     :: 2 ::


       This Criminal Appeal is filed under Section 374(2)
of    CR.P.C.        praying       to     set   asid e      the    impugned
judgment and sentence d ated 23.10.2019 p assed by
the    55 t h   Addl.       City        Civil   and       Sessions     Judge,
Beng aluru      in    CRL.RP       No.600/2015,            and    acquit   the
app ellant b y allowing the above appeal.


       This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                                   ORDER

The appellants have challenged the judgment

in Crl.RP.No.600/2015 on the file of the Additional

City Civil and Sessions Judge, Bengaluru. Against

the judgment in revision petition, appeal is not

maintainable. Therefore memo has been filed by

the counsel for the appellants seeking permission

to convert this appeal in to a petition under

Section 482 of Cr.P.C. Memo is allowed.

Registry is directed to convert this Criminal

Appeal in to Criminal Petition filed under Section

482 of Cr.P.C.

:: 3 ::

This appeal stands disposed of accordingly,

for statistical purpose.

Sd/-

JUDGE

Kmv/-