The Agricultural Produce Market ... vs Kandakuru S Padmakar
2024 Latest Caselaw 10401 Kant

Karnataka High Court

The Agricultural Produce Market ... vs Kandakuru S Padmakar on 15 April, 2024

                                          -1-
                                                   CRL.A No. 466 of 2023
                                                      NC: 2024:KHC:14868




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 15TH DAY OF APRIL, 2024

                                       BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.466 OF 2023
                BETWEEN:

                   THE AGRICULTURAL PRODUCE
                   MARKET COMMITTEE
                   MARKET YARD, CHINTAMANI CITY,
                   CHINTAMANI - 563 125
                   REP BY ITS SECRETARY
                                                            ...APPELLANT
                (BY SRI. SWAROOP T, ADVOCATE)

                AND:

                   KANDAKURU S PADMAKAR
                   S/O K N SATYANARAYA SETTY,
                   AGED ABOUT 58 YEARS,
                   PROPRIETOR,
                   M/S LAKSHMI INDUSTRIES TRADERS,
                   APMC YARD, CHINTAMANI CITY,
Digitally          CHINTAMANI - 563 125
signed by                                                 ...RESPONDENT
MADHURI S
Location:
High Court of        THIS CRL.A IS FILED UNDER SECTION 383(4) OF CR.P.C
Karnataka       PRAYING TO a) SET ASIDE THE IMPUGNED JUDGMENT DATED
                31.08.2021 IN CRIMINAL REVISION PETITION NO.83/2018
                PASSED BY THE HON'BLE II ADDITIONAL DISTRICT AND
                SESSIONS     JUDGE,    CHIKKABALLAPURA,   SITTING    AT
                CHINTAMANI AS PER ANNEXURE-A; b) ORDER FOR
                CONTINUING THE TRIAL ON THE FILE OF THE HON'BLE
                PRINCIPAL CIVIL JUDGE AND JMFC, CHINTAMANI IN PCR
                NO.55/2018 NOW REGISTERED AS C.C.NO.991/2018; c) PASS
                ANY OTHER ORDER/S, DIRECTION/S AS THIS HON'BLE COURT
                DEEMS FIT, IN THE FACTS AND CIRCUMSTANCE OF THE CASE,
                IN THE INTEREST OF JUSTICE AND EQUITY.
                              -2-
                                      CRL.A No. 466 of 2023
                                          NC: 2024:KHC:14868




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

                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to convert this Criminal

Appeal into Criminal Petition.

The aforesaid memo is taken on record.

In the light of the memo, appellant is permitted to

convert this Criminal Appeal into Criminal Petition.

Accordingly, the appeal is disposed of for statistical

purposes.

Sd/-

JUDGE

MDS