Sri Ramachandra Kharvi vs Sri Mohammed Shareef
2023 Latest Caselaw 290 Kant

                                       -1-
                                                    CRL.RP No. 13 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF JANUARY, 2023

                                    BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                    CRIMINAL REVISION PETITION NO. 13 OF 2023

             BETWEEN:

                SRI RAMACHANDRA KHARVI
                AGED ABOUT 56 YEARS,
                S/O KANNA KHARVI
                R/AT KANAKANAMANE,
                KARKIKLAI, UPPUNDA VILLAGE AND POST,
                KUNDAPURA TALUK,
                UDUPI DISTRICT 562 101.
Digitally
signed by                                                  ...PETITIONER
SUMA
Location:    (BY SRI. K PRASANNA SHETTY - ADVOCATE)
HIGH COURT
OF
KARNATAKA    AND:

                SRI MOHAMMED SHAREEF
                S/O T S ADAM BUDAN
                AGED ABOUT 70 YEARS,
                R/AT HOODE
                THONSE WEST
                UDUPI TALUK AND DISTRICT 562 101.

                                                         ...RESPONDENT

                  THIS CRL.RP IS FILED U/S.397 OF CR.P.C PRAYING TO
             SET ASIDE THE JUDGMENT DATED 01.09.2022 PASSED BY
             THE ADDL.DISTRICT AND SESSIONS JUDGE, UDUPI (SITTING
             AT KUNDAPURA) IN CRL.A.NO.27/2017, AND CONFIRM THE
                                 -2-
                                           CRL.RP No. 13 of 2023




JUDGMENT AND SENTENCE DATED 16.08.2017 IN
C.C.NO.192/2008 PASSED BY THE COURT OF II-ADDL.CIVIL
JUDGE AND J.M.F.C, KUNDAPURA.

     THIS CRL.RP, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                             ORDER

The learned counsel for the petitioner has filed a memo

seeking permission to convert this revision petition to a petition

under Section 482 of the Code of Criminal Procedure. In view of

the memo, permission is granted to convert this Revision

Petition to a Petition under Section 482 of the Code of Criminal

Procedure.

2. The learned counsel for the petitioner is directed to

make appropriate correction to bring it in line with the format

of a petition under Section 482 of Cr.P.C. For statistical

purposes, this petition is treated as closed.

Sd/-

JUDGE

KS