The Agricultural Produce Market ... vs M. N. Lakshmidevamma
2023 Latest Caselaw 2306 Kant

                                                       -1-
                                                                   CRL.A No. 524 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 20TH DAY OF APRIL, 2023

                                                      BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 524 OF 2023 (A)
                      BETWEEN:

                      THE AGRICULTURAL PRODUCE MARKET COMMITTEE
                      MARKET YARD, CHINTAMANI CITY,
                      CHINTAMANI-563125
                      REP BY ITS SECRETARY.
Digitally signed by
                                                              ...APPELLANT
NAGARATHNA M
Location: HIGH        (BY SRI. SWAROOP T.,ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                      M. N. LAKSHMIDEVAMMA
                      W/O. YAMANNA,
                      AGED ABOUT 42 YEARS,
                      M/S. K.L.Y. TRADERS,
                      CHELUR ROAD,
                      CHINTAMANI CITY,
                      CHINTAMANI-563 125.

                                                                          ...RESPONDENT


                             THIS CRL.A IS FILED U/S 378(4) OF CR.P.C. PRAYING
                      TO   i)   SET    ASIDE    THE    IMPUGNED      JUDGMENT     DATED
                      31.08.2021      IN   CRL.RP.NO.78/2018       PASSED   BY   THE    II
                      ADDITIONAL           DISTRICT      AND       SESSIONS       JUDGE,
                      CHIKKABALLAPURA,         SITTING       AT   CHINTAMANI     AS    PER
                      ANNEXURE-A. ii) ORDER OF CONTINUING THE TRIAL ON THE
                                -2-
                                           CRL.A No. 524 of 2023




FILE OF PRINCIPAL CIVIL JUDGE AND J.M.F.C., CHINTAMANI IN
PCR.NO.58/2018 NOW REGISTERED AS C.C.NO.993/2018.

     THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

The learned counsel for the appellant has filed a memo

dated 02.03.2023 to convert the present Criminal appeal into

Criminal Petition under Section 482 of Cr.P.C., which reads as

under:

MEMO FOR CONVERSION TO PETITION UNDER SECTION 482 OF CR.P.C.,

The undersigned counsel for the appellant humbly prays that, this Hon'ble Court may be pleased to permit the appellant to convert this criminal appeal to a petition filed under Section 482 of Cr.P.C., in the interest of justice and equity.

2. The said memo is taken on record.

CRL.A No. 524 of 2023

3. Registry is directed to register the appeal as criminal

petition under Section 482 of Cr.P.C., and post before Bench

having said Roster after Summer Vacation, 2023.

For statistical purpose, this Criminal appeal is disposed

of.

Sd/-

JUDGE

AG