Rajesh M vs Krishnappa G
2023 Latest Caselaw 1556 Kant

                                           -1-
                                                        CRL.RP No. 1301 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                          BEFORE
                          THE HON'BLE MR JUSTICE R. NATARAJ
                    CRIMINAL REVISION PETITION NO. 1301 OF 2022
             BETWEEN:

             RAJESH M,
             S/O. LATE MUNIYAPPA,
             AGED ABOUT 39 YEARS,
             NO.17, 9TH CROSS, 2ND BLOCK,
             AKSHAYNAGAR, RAMAMURTHYNAGAR,
             BANGALORE - 560 016.
                                                                       ...PETITIONER
             (BY SRI. SYED KHALEEL PASHA, ADVOCATE)


             AND:

             KRISHNAPPA G,
             S/O. GANGAHANUMAIAH,
             AGED ABOUT 42 YEARS,
             NO.20, SRI LAKSHMI NILAYA,
             ALUR POST, DASANAPURA HOBLI,
             BANGALORE NORTH TALUK.
Digitally                                                             ...RESPONDENT
signed by
SUMA
Location:           THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
HIGH COURT
OF           SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
KARNATAKA
             PRAYING TO SET ASIDE THE JUDGMENT DATED 29.08.2022 PASSED
             BY THE HONOURABLE CITY CIVIL AND SESSIONS COURT (CCH-60),
             BENGALURU     AND   UPHOLD    THE     AS     PER   JUDGMENT    DATED
             02.04.2019   PASSED   IN   C.C.NO.26926/2012        B.   UPHOLD   THE
             JUDGMENT     PASSED   BY   THE      XXXIII    CHIEF      METROPOLITAN
             MAGISTRATE,     BENGALURU      IN     C.C.NO.26926/2012        DATED
             02.04.2019 AND ETC.


                    THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
             COURT MADE THE FOLLOWING:
                                        -2-
                                               CRL.RP No. 1301 of 2022




                                     ORDER

A memo is filed by the learned counsel for the petitioner

converting this revision petition to a criminal appeal in view of

the office-objections raised regarding maintainability.

2. In view of the memo, the revision petition is not

maintainable and the office-objection raised regarding

maintainability is upheld.

3. Learned counsel for the petitioner is permitted to

convert this revision petition to a criminal appeal and he is

directed to make appropriate corrections in the revision petition

to bring it in line with the format of an appeal prescribed.

For statistical purposes, this revision petition is treated as

closed.

Sd/-

JUDGE

NR/-