Mr. B N Ramesh vs Mr. Ibrahim P.A
2023 Latest Caselaw 8607 Kant

Karnataka High Court

Mr. B N Ramesh vs Mr. Ibrahim P.A on 27 November, 2023

                                              -1-
                                                    CRL.RP No. 1508 of 2023
                                                           NC: 2023:KHC:42630




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                           BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                    CRIMINAL REVISION PETITION NO.1508 OF 2023
                   BETWEEN:

                       MR. B N RAMESH
                       AGED ABOUT 49 YEARS,
                       S/O LATE NARAYANA,
                       MAKKANDUR VILLAGE,
                       MADIKERI TALUK,
                       KODAGU DISTRICT - 571 201
                                                                ...PETITIONER
                   (BY SRI. PATIL J M, ADVOCATE)

                   AND:

                       MR. IBRAHIM P.A.
                       AGED ABOUT 44 YEARS,
                       S/O ABBAS,
                       JATHALLI, IGOOR VILLAGE AND POST,
                       SOMWARPET TALUK,
Digitally signed       KODAGU DISTRICT - 571 236
by MADHURI S
Location: High
                                                               ...RESPONDENT
Court of
Karnataka
                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO SET ASIDE THE ORDER DATED 08.06.2023
                   PASSED BY I ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   KODUGU AT MADIKERI IN CRIMINAL APPEAL NO.71/2019 BY
                   AFFIRMING THE JUDGMENT PASSED BY PRINCIPAL CIVIL
                   JUDGE AND JMFC AT MADIKERI IN C.C.NO.601/2019 IN THE
                   INTEREST OF JUSTICE AND EQUITY.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                              -2-
                                    CRL.RP No. 1508 of 2023
                                          NC: 2023:KHC:42630




                           ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of this Court to convert Criminal

Revision Petition into criminal appeal.

The aforesaid memo is taken on record.

In view of the aforesaid memo, learned counsel for

the petitioner is permitted to convert Criminal Revision

Petition into criminal appeal.

For statistical purpose, this petition stands disposed

of

Office is directed to post it before the appropriate

Bench having roster.

Sd/-

JUDGE

MDS