J Deepa vs The Superintendent Of Police
2023 Latest Caselaw 6787 Kant

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                                                                    NC: 2023:KHC:34872
                                                             CRL.RP No. 1191 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. 1191 OF 2023


                   BETWEEN:



                   1.    J DEEPA
                         AGED ABOUT 48 YEARS
                         D/O JAYAKUMAR,
                         OLD NO. 9, NEW NO 13,
                         SIVAGNANAM STREET,
                         T. NAGAR, CHENNAI - 600 017.
                                                                         ...PETITIONER
                   (BY SRI. SATHYAKUMAR M.,ADVOCATE)

                   AND:

                   1.    THE SUPERINTENDENT OF POLICE
Digitally signed
by SANDHYA S             DVAC, 293, MKN ROAD, ALANDUR,
Location: HIGH           CHENNAI- 600 016.
COURT OF
KARNATAKA                                                               ...RESPONDENT



                          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 32nd ADDITIONAL CITY
                   CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE FOR CBI
                   CASES AT BENGALURU IN SPL.C.NO.208/2004 AND ETC.
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                                              NC: 2023:KHC:34872
                                        CRL.RP No. 1191 of 2023




      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