The Income Tax Department vs Smt. Bhaskara Subramanyam ...
2022 Latest Caselaw 12656 Kant

                           1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE

            THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.231 OF 2022

BETWEEN:

THE INCOME TAX DEPARTMENT
BY ITS INCOME TAX OFFICER
WARD NO.7 (2)(1)
BMTC BUILDING
80 FEET ROAD, 6TH BLOCK
KORAMANGALA
BANGALORE - 560 095
                             ...COMPLAINANT/APPELLANT
(BY SRI. ARAVIND K.V, ADVOCATE)

AND:

SMT. BHASKARA SUBRAMANYAM JAYASHREE
52 YEARS,
NO.42, 1ST FLOOR
8TH E MAIN, 4TH BLOCK,
JAYANAGAR
BANGALORE
                            ...ACCUSED/RESPONDENT

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
ORDER DATED 12.10.2018 PASSED BY THE SPECIAL COURT
FOR    ECONOMIC    OFFENCES    AT   BANGALORE   IN   CC
NO.48/2018 AND TO ALLOW THE COMPLAINT AS PRAYED FOR
BY ALLOWING THIS APPEAL, IN THE ENDS OF EQUITY AND
JUSTICE.
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       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

Learned counsel for the appellant has filed a memo

stating that since the order passed by the trial Court is

discharging the accused, Criminal Revision Petition ought

to have been filed instead of Criminal Appeal and prays

to convert the same.

In view of the same, appellant is permitted to

convert the Criminal Appeal as Criminal Revision Petition.

Office to proceed accordingly.

Accordingly, this appeal is disposed of for statistical

purpose.

Sd/-

JUDGE

Mds.