M/S Sree Gokulam Chits And Finance ... vs Sri Nagesh K M
2023 Latest Caselaw 1194 Kant

                                          -1-
                                                  CRL.RP No. 397 of 2020




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF FEBRUARY, 2023

                                         BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 397 OF 2020


             BETWEEN:

             M/S SREE GOKULAM CHITS AND FINANCE CO. (P) LTD.
             CORPORATE OFFICE AT NO.66, ARCOT ROAD,
             CHENNAI-600024 AND
             BRANCH OFFICE AT PEENYA
             NO.2 AND 3, 1ST FLOOR
             SRI LAKSHMI TOWER, NETAJI ROAD,
             CHIKKASANDRA, JALAHALLI CROSS,
             PEENYA, BENGALURU-560057.

             REP. BY ITS GPA HOLDER
             MR. NAVEEN KUMAR,
             S/O SRI. VENKATESH,
             AGED ABOUT 24 YEARS
Digitally
signed by                                                  ...PETITIONER
SUMA         (BY SRI A.JOHN BOSCO, ADVOCATE)
Location:
HIGH COURT
OF           AND:
KARNATAKA
             SRI. NAGESH K.M.,
             AGED ABOUT 39 YEARS
             R/A NO.60, 7TH 'A' CROSS,
             MEARAHALLY,
             CHIKKABANAVARA
             BENGALURU-560057
                                                          ...RESPONDENT
                              -2-
                                     CRL.RP No. 397 of 2020




     THIS CRL.R.P., FILED U/S.397 R/W 401 OF CR.P.C.,
PRAYING TO (a) SET ASIDE THE JUDGMENT AND ORDER
PASSED BY XXVI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, MAYO HALL AT BENGALURU IN CRL.A.NO.25052/2018
ORDER DATED 30.09.2019 AND TO ALLOWING THE REVISION
PETITION   BY   CONVICTING    THE   RESPONDENT     AND   TO
IMPOSED FINE AMOUNT, AND OUT OF THE FINE AMOUNT THE
PETITIONER   MAY   BE   AWARDED     COMPENSATION   U/S.357
CR.P.C. AND ETC.


     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:


                          ORDER

A memo is filed by the learned counsel for the

petitioner to convert this Revision Petition into a

Criminal Appeal. The memo is placed on record and

the petitioner is permitted to convert this Revision

Petition into a Criminal Appeal.

For statistical purpose, this Revision Petition

is treated as closed.

CRL.RP No. 397 of 2020

Learned counsel for the petitioner is directed

to make appropriate corrections in the Revision

Petition to bring it in line in the format prescribed

for an Appeal.

Sd/-

JUDGE

KMV