M/S. Shree Charan Pvt. Ltd vs M/S. V M Engineering
2023 Latest Caselaw 2037 Kant

                                                     -1-
                                                            CRL.A No. 446 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 27TH DAY OF MARCH, 2023

                                                 BEFORE
                                    THE HON'BLE MR JUSTICE P.N.DESAI
                                    CRIMINAL APPEAL NO. 446 OF 2023
                      BETWEEN:

                      M/S. SHREE CHARAN PVT. LTD.,
                      NO.70/147,
                      DR.RAJKUMAR ROAD,
                      RAJAJINAGAR,
                      BANGALORE 560 010
                      REPRESENTED BY ITS DIRECTOR,
                      SRI KALAPPA T K.

                      NEW ADDRESS AT:-

                      NO.94, (OLD NO 100),
                      1ST FLOOR,
                      19TH MAIN ROAD,
                      1ST N BLOCK RAJAJINAGAR,
                      BENGALURU 560 010.
                                                                    ...APPELLANT
Digitally signed by
NAGARATHNA M          (BY SRI. AMSHITH HEGDE H.S.,ADVOCATE (V/C))
Location: HIGH
COURT OF
KARNATAKA             AND:

                      1.    M/S. V M ENGINEERING,
                            #55/B, 1ST MAIN,
                            NEAR PANDURANGA TEMPLE,
                            THYAGARAJANAGAR,
                            BANGALORE - 560 028,
                            REPRESENTED BY
                            M RAMESH.

                      2.    M. RAMESH,
                            S/O. LATE P. MURUGESH,
                                   -2-
                                             CRL.A No. 446 of 2023




    AGED ABOUT 51 YEARS,
    PROPRIETOR OF M/S. V M ENGINEERING,
    #55/B, 1ST MAIN,
    NEAR PANDURANGA TEMPLE,
    THYAGARAJANAGAR,
    BANGALORE 560 028.
                                                      ...RESPONDENTS


        THIS CRL.A FILED U/S.397 R/W 401 CR.P.C BY THE ADVOCATE
FOR THE APPELLANT/S PRAYING TO SET ASIDE THE ORDER DATED
10.01.2023 PASSED BY THE COURT OF THE LIX ADDITIONAL CITY
CIVIL     AND      SESSIONS    JUDGE,     BENGALURU    (CCH-60)   IN
CRL.RP.NO.594/2022 (ANNEXURE A).

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

                              JUDGMENT

Learned counsel for the appellant has filed a memo dated

27.03.2023 seeking conversion of this appeal into a petition

under section 482 Cr.P.C.. Memo reads as under:-

MEMO FOR CONVERSION

The undersigned advocate, most humbly prays

before this Hon'ble Court, may be pleased to convert

the Crl. Appeal No.446/2023, into Crl.Petition U/sec

482 of Criminal Procedure Code, in the interest of

justice.

CRL.A No. 446 of 2023

2. Memo is taken on record. The appellant is permitted to

convert this appeal into criminal petition under section 482

Cr.P.C.

3. Accordingly, the appeal stands disposed of for

statistical purpose.

Sd/-

JUDGE

MN