Selvi J Jayalalitha(Deceased) vs Superintendent Of Police
2023 Latest Caselaw 6785 Kant

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                                                          NC: 2023:KHC:34871
                                                     CRL.RP No. 1206 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 25TH DAY OF SEPTEMBER, 2023

                                            BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA
                        CRIMINAL REVISION PETITION NO. 1206 OF 2023


                   BETWEEN:

                   1.    SELVI J JAYALALITHA(DECEASED)
                         D/O JAYARAMAN,
                         REP BY LEGAL HEIR J DEEPAK,
                         AGED ABOUT 42 YEARS,
                         S/O JAYAKUMAR,
                         NO.13, SIVANAGNAM STREET,
                         T NAGAR,CHENNAI-600017.
                                                               ...PETITIONER
                   (BY SRI. UDHAYA KUMAR G.,ADVOCATE)

                   AND:

                   1.    SUPERINTENDENT OF POLICE
Digitally signed
by SANDHYA S             VIGILANCE AND ANTI CORRUPTION,
Location: HIGH           SPL. INVESTIGATION CELL,
COURT OF
KARNATAKA                293, MNK ROAD,ALANDUR,
                         CHENNAI-600016.
                                                                RESPONDENT
                   (BY SRI.CHANNAPPA ERAPPA,HCGP)

                        CRL.RP FILED U/S.397 R/W 401 CR.P.C BY THE
                   ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
                   COURT MAY BE PLEASED TO SET ASIDE THE ORDER AND
                   JUDGMENT PASSED BY THE HONBLE C/C SPL.JUDGE AND
                   XXXVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT
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                                              NC: 2023:KHC:34871
                                        CRL.RP No. 1206 of 2023




BENGALURU IN SPL.C.C.NO.208/2004 AS PER IMPUGNED
ORDER DOC.NO.1 ORDER DATED 12.07.2023 AND ETC.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Heard the learned counsel for the petitioner on office

objection regarding maintainability of the revision petition.

2. Perused the memo filed by the learned

counsel for the revision petitioner.

3. The office objection regarding maintainability

is accepted.

4. Learned counsel for the revision petitioner is

permitted to convert Criminal Revision Petition into Criminal

Appeal.

For all statistical purpose, Criminal Revision Petition is

disposed of.

Sd/-

JUDGE SSD