Shri Shanthakumar Malagi vs Dr N Vijayakumar
2022 Latest Caselaw 12139 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 23RD DAY OF SEPTEMBER, 2022

                         BEFORE

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.533 OF 2022

BETWEEN

SHRI. SHANTHAKUMAR MALAGI
AGED ABOUT 63 YEARS
S/O LATE HANUMANTHAPPA
NO.106, FIRST FLOOR, BLUE CROSS CHAMBERS
NO.11, INFANTRY ROAD CROSS
BANGALORE - 560 001
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
SHRI. S. HARSHAVARDHANA
S/O LATE SHANTHIRAJ

                                            ... PETITIONER

[BY SRI. PRITHVEESH M.K., ADVOCATE]

AND

DR. N. VIJAYAKUMAR
S/O H.N. NARTIUNADAPPA
NO.4/4, RAKSHA COMPLEX
O'SHOUGNESSEY ROAD
LANGFORD TOWN
BANGALORE.

                                          ... RESPONDENT
                           ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE
JUDGMENT DATED 28.4.2021 IN CRL.A.NO.25179/2019 PASSED BY
THE LXXII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL, BENGALURU (CCH-73) AND RESTORE THE JUDGMENT
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DATED 14.6.2019 PASSED BY THE COURT OF LVII C.M.M.,
BENGALURU IN C.C.NO.52981/2016.

      THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS, THROUGH VIDEO CONFERENCE/PHYSICAL HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:



                             ORDER

Learned counsel for petitioner has filed a

memo seeking permission of the Court to convert this

criminal revision petition into criminal appeal.

2. Memo is placed on record.

3. Permission sought is granted.

Revision petition is disposed of for statistical

purpose.

SD/-

JUDGE

HB/-