The Agricultural Produce Market ... vs G. Srinivasappa
2023 Latest Caselaw 1684 Kant

                                                  -1-
                                                        CRL.A No. 345 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. 345 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:

                         G. SRINIVASAPPA
                         S/O. GURAPPA
                         AGED ABOUT 50 YEARS,
                         R/O. ANJANI EXTENSION,
                         CHINTAMANI CITY,
Digitally signed by
NAGARATHNA M             CHINTAMANI-563 125
Location: HIGH
COURT OF                                                       ...RESPONDENT
KARNATAKA
                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C BY THE
                      ADVOCATE FOR THE APPELLANT/S PRAYING TO SET ASIDE THE
                      IMPUGNED      JUDGMENT     DATED     31.08.2021    IN
                      CRL.RP.NO.79/2018 PASSED BY THE HONBLE II ADDITIONAL
                      DISTRICT AND SESSIONS JUDGE, CHIKKABALLAPURA SITTING
                      AT CHINATAMANI AS PER ANNEXURE A AND ETC.,

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                -2-
                                        CRL.A No. 345 of 2023




                         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

ALB