The Agricultural Produce Market ... vs S Suman Kumar
2023 Latest Caselaw 1683 Kant

                                            -1-
                                                    CRL.A No. 346 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF MARCH, 2023

                                          BEFORE
                            THE HON'BLE MR JUSTICE P.N.DESAI
                              CRIMINAL APPEAL NO. 346 OF 2023
                   BETWEEN:

                      THE AGRICULTURAL PRODUCE MARKET COMMITTEE
                      MARKET YARD,
                      CHINTAMANI CITY
                      CHINTAMANI-563125
                      REP BY ITS SECRETARY
                                                          ...APPELLANT
                   (BY SRI. SWAROOP T, ADVOCATE)

                   AND:

                      S SUMAN KUMAR
                      S/O S R ASWATHANARAYANA
                      AGED ABOUT 45 YEARS
                      PROPRIETOR OF
Digitally signed
by NAGARATHNA         M/S MANJUNATHA TRADERS
M
Location: HIGH
                      MLK NO 2594, SY NO 188/3,
COURT OF              NEAR KHALEEL SHADI MAHAL,
KARNATAKA
                      CHINTAMANI CITY
                      CHINTAMANI-563125
                                                           ...RESPONDENT
                        THIS CRL.A IS FILED U/S 380(4) CR.PC BY THE
                   ADVOCATE FOR THE APPELLANT PRAYING TO SET ASIDE THE
                   IMPUGNED      JUDGMENT     DATED     31.08.2021   IN
                   CRL.RP.NO.80/2018   PASSED    BY   THE    HONBLE   II
                   ADDL.DISTRICT AND SESSIONS JUDGE, CHIKKABALLAPURA
                   SITTING AT CHINTAMANI AS PER ANNEXURE-A AND ETC.,
                                 -2-
                                        CRL.A No. 346 of 2023




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

Learned counsel for the appellant has filed a memo dated

2.3.2023, which reads as under:

"MEMO FOR CONVERSION OF 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."

The memo is taken on record.

2. In view of the memo, Office is directed to convert

this Criminal Appeal into a Criminal Petition under Section 482

of Cr.P.C. and list the matter before the appropriate Bench

having roster.

3. Accordingly, this appeal stands disposed of for

statistical purposes.

Sd/-

JUDGE