Sri B Sudhakar Reddy vs Sri B M Gangaraju
2022 Latest Caselaw 12218 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

  CRIMINAL REVISION PETITION NO.1072 OF 2021


BETWEEN:
SRI. B.SUDHAKAR REDDY
S/O B.SUBRAMANYA REDDY
AGED ABOUT 49 YEARS
R/AT HOUSE NO.3
"NADAIVA KRUPA", 2ND MAIN ROAD
AECS LAYOUT, SANJAY NAGAR
BENGALURU-560 004.
                                      ...   PETITIONER
(BY SRI. NARASIMHARAJU, ADVOCATE) (VC)

AND:

SRI. B.M.GANGARAJU
S/O LATE PATEL MARAPPA
AGED ABOUT 43 YEARS
R/AT BETTAHALLI VILLAGE,
KADABAGERE POST,
DASANAPURA HOBLI,
BENGALURU NORTH TALUK,
BENGALURU DISTRICT-560 004.

                                    ... RESPONDENT

                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO SET
ASIDE THE JUDGMENT PASSED IN CRL.A.NO.2726/2019 AND
CONSEQUENTLY CONFIRM THE JUDGMENT PASSED IN
                                   2

C.C.NO.28510/2016 BY THE VI ADDITIONAL JUDGE, COURT
OF SMALL CAUSES AND ACMM, BANGALORE.

     THIS CRIMINAL REVISION PETITION IS 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

MH/-