Mr L R Shivakumar Swamy vs Mr M Thimmarayappa
2023 Latest Caselaw 1043 Kant

                                                -1-
                                                          CRL.RP No. 325 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 18TH DAY OF JANUARY, 2023

                                             BEFORE
                             THE HON'BLE MR JUSTICE R. NATARAJ
                       CRIMINAL REVISION PETITION NO. 325 OF 2022

                   BETWEEN:

                   MR. L.R.SHIVAKUMAR SWAMY,
                   S/O L.V. REVANNA,
                   AGED ABOUT 50 YEAS,
                   R/AT NO.473, 9TH BLOCK,
                   SMV LAYOUT, MALLATHAHALLI,
                   BANGALORE UNIVERSITY POST,
                   BANGALORE - 560 056.
                                                                    ...PETITIONER
                   (BY SRI. ANJAN KUMAR B N., ADVOCATE)

                   AND:

                   MR. M. THIMMARAYAPPA,
                   S/O LATE JAVARAAPPA,
                   AGED ABOUT 49 YEARS,
                   R/AT NO.2627, "SAMRUDDI NILAYA",
                   BANASHANKARI 6TH STAGE,
                   4TH BLOCK, VRUSHABHAVATHINAGARA,
                   BDA LAYOUT, CHIKKEGOWDANA PALYA,
Digitally signed   LINGADHIRANAHALLI, GANGAMMANAGUDI,
by SUMA            BANGALORE - 560 062.
Location:
HIGH COURT                                                         ...RESPONDENT
OF
KARNATAKA
                         THIS CRL.RP. IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
                   SET      ASIDE THE JUDGMENT AND ORDER PASSED IN
                   CRL.A.NO.669/2019 ON THE FILE OF THE LV ADDITIONAL CIVIL AND
                   SESSIONS JUDGE AT BENGALURU WHICH WAS DISPOSED ON
                   03.12.2021 AND CONVICT THE RESPONDENT/ACCUSED FOR
                   OFFENCE P/U/S.138 OF NI ACT.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                       -2-
                                                  CRL.RP No. 325 of 2022




                                     ORDER

Learned counsel for the petitioner seeks permission to

convert this revision petition to a criminal appeal.

2. The permission sought for is granted.

3. For statistical purposes, this revision petition is

treated as closed.

It is open for the petitioner to make appropriate

corrections in the petition to bring it in line with the format of

an appeal prescribed.

Sd/-

JUDGE NR/-