M.V. Traders vs Ranganatha Traders
2023 Latest Caselaw 2164 Kant

                                          -1-
                                                   CRL.A No. 660 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 11TH DAY OF APRIL, 2023

                                      BEFORE
                    THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                         CRIMINAL APPEAL NO. 660 OF 2023
             BETWEEN:

             1.    M.V. TRADERS,
                   129/1, 3RD CROSS, A BLOCK,,
                   A. P. M. C YARD,
                   BANDIPALYA
                   MYSURU - 570 025,
                   REPRESENTING BY ITS PARNTERS.

             A.    SRI. VALARAM CHOUDHARY,
                   S/O PRATHAP RAM CHOUDHARY,
                   AGED ABOUT 32 YEARS.

             B.    SRI. MAFATLAL,
Digitally          S/O LATE CHAGANRAJ,
signed by          AGED ABOUT 59 YEARS.
RENUKA V
Location:
High Court   C.    SRI. B DHARAM,
of                 S/O SRI. BABULAL,
Karnataka
                   AGED ABOUT 27 YEARS.

                                                           ...APPELLANTS
             (BY SRI. ABHIJIT HARANAHALLI, ADVOCATE)

             AND:

             1.    RANGANATHA TRADERS,
                                -2-
                                         CRL.A No. 660 of 2023




     BY ITS PROPRIETOR
     SRI. GIRISH,
     S/O CHINNANNA.

2.   SRI. GIRISH,
     S/O CHINNANNA,
     SHOP NO.2, OPP POTATO GODOWN,
     A.P.M.C YARD, BANDIPALYA
     MYSURU - 570 025.

                                                ...RESPONDENTS



      THIS CRL.A. IS FILED U/S.372 OF CRPC PRAYING TO A.
SET ASIDE THE JUDGMENT DATED 20.12.2022 PASSED IN
CRL.A.NO.251/2021 ON THE FILE OF THE HONBLE PRESIDING
OFFICER II ADDITIONAL SESSIONS JUDGE AT MYSURU. B.
CONSEQUENTLY CONFIRM THE JUDGMENT DATED 29.11.2022
PASSED IN C.C.NO.4668/2015 ON THE FILE OF THE HONBLE XI
ADDITIONAL     CIVIL   JUDGE    AND    JMFC   AT   MYSURU     BY
ALLOWING THE PRESENT CRIMINAL REVISION PETITION.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Office has raised an objection regarding maintainability of

this appeal.

CRL.A No. 660 of 2023

The learned counsel for the appellant has filed a memo

seeking conversion of the Criminal Appeal into Criminal

Revision Petition.

Memo is placed on record. Liberty is granted to convert

this appeal into Criminal Revision Petition.

Appeal is disposed of for statistical purposes.

Sd/-

JUDGE

AVB

CT: BHK