Parashuram S/O Krishnappa Gokavi vs Nagaraj S/O Thimmappa Navali
2024 Latest Caselaw 15179 Kant

Karnataka High Court

Parashuram S/O Krishnappa Gokavi vs Nagaraj S/O Thimmappa Navali on 1 July, 2024

                                             -1-
                                                    NC: 2024:KHC-D:8896
                                                   CRL.RP No. 100186 of 2024




                     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 1ST DAY OF JULY, 2024
                                          BEFORE
                           THE HON'BLE MR JUSTICE S.RACHAIAH
                 CRIMINAL REVISION PETITION NO. 100186 OF 2024 (397)
                BETWEEN:

                PARASHURAM S/O KRISHNAPPA GOKAVI,
                AGE: 55 YEARS, OCC: AGRICULTURE,
                R/O: GANDHI NAGAR, BETGERI,
                TQ. DIST: GADAG PIN-582102.
                                                                 ...PETITIONER
                (BY SRI DINESH M.KULKARNI, ADVOCATE)

                AND:

                1.   NAGARAJ S/O THIMMAPPA NAVALI,
                     AGE: 54 YEARS, OCC: BUSINESS,
                     R/O: SHIVABASAVA NAGAR,
                     OPP. ABDUL KHALAM SHADI MAHAL,
                     NEAR RAILWAY TRACK GADAG TQ.
                     DIST: GADAG PIN - 582101.

                2.   SMT.KALAVATI W/O NAGARAJ NAVALI,
                     AGE: 45 YEARS, OCC: BUSINESS,
                     R/O: SHIVABASAVA NAGAR,
CHANDRASHEKAR        OPP. ABDUL KHALAM SHADI MAHAL,
LAXMAN
KATTIMANI            NEAR RAILWAY TRACK GADAG TQ
                     DIST: GADAG PIN - 582101.
                                                              ...RESPONDENTS
HIGH
COURT OF
KARNATAKA             THIS CRIMINAL REVISION PETITION IS FILED U/SEC. 397 R/W
                401 OF CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT AND ORDER
                DATED 3/2/2024 PASSED BY THE 1ST ADDL. FAMILY JUDGE AT
                GADAG IN CR. APPEAL NO.21/2022 SEASIDING THE JUDGEMENT
                AND ORDER OF CONVICTION PASSED IN C.C.NO.237/2018 ON THE
                FILE OF 2ND ADDL. CIVIL JUDGE AND JMFC AT GADAG AS NULL VOID
                AND RESPONDENTS BE CONVICTED FOR THE OFFENCES U/S 138 OF
                N.I.ACT.

                     THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
                COURT MADE THE FOLLOWING:
                                   -2-
                                           NC: 2024:KHC-D:8896
                                        CRL.RP No. 100186 of 2024




                                ORDER

The learned counsel for the petitioner filed memo

seeking conversion of criminal revision petition into

criminal appeal.

2. Considering the averments of the said memo

along with submission, the registry is directed to convert

the Criminal Revision Petition into Criminal Appeal on

receiving the appeal memo.

3. In view of conversion, the revision petition

stands disposed of for statistical purpose.

Sd/-

JUDGE

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