M. Santhosh Kumar vs Sri. B. G. Basavaraju
2024 Latest Caselaw 18898 Kant

Karnataka High Court

M. Santhosh Kumar vs Sri. B. G. Basavaraju on 29 July, 2024

                                             -1-
                                                          NC: 2024:KHC:29790
                                                      CRL.RP No. 922 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 29TH DAY OF JULY, 2024
                                           BEFORE
                           THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL REVISION PETITION NO. 922 OF 2024
                   BETWEEN:

                      M. SANTHOSH KUMAR
                      S/O D MAHADEVAPPA,
                      AGED ABOUT 26 YEARS,
                      RESIDENT OF VADEYAND,
                      HALLI VILLAGE, TALAKAD HOBLI,
                      T NARASIPURA TALUK
                      MYSURU DISTRICT. PIN 5.

                                                                ...PETITIONER
                   (BY SRI. RAJESH P, ADVOCATE)

                   AND:

                      SRI. B. G. BASAVARAJU
                      S/O LATE GURU SHANTHAPPA
                      AGE ABOUT 59 YEARS,
                      RESIDING AT NO. 1989,
Digitally signed      2ND STAGE, KUMARA SWAMY LAYOUT
by
SREEDHARAN            NEAR B.W.S & S.B., BENGALURU - 560 078.
BANGALORE
SUSHMA
LAKSHMI
Location: HIGH
                                                              ...RESPONDENT
COURT OF
KARNATAKA
                       THIS CRL.RP IS FILED U/S. 438 OF THE BHARTIYA
                   NAGARIK SURAKSHA SANHITA PRAYING TO SET ASIDE THE
                   IMPUGNED JUDGMENT, DATED 31.05.2024 PASSED BY THE
                   COURT OF FIRST APPEAL COURT OF V ADDITIONAL DISTRICT
                   AND SESSIONS JUDGE, MYSURU IN CRL.A.NO.214/2023 VIDE
                   ANNEXURE-A AND ETC.,

                       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                                  -2-
                                                  NC: 2024:KHC:29790
                                           CRL.RP No. 922 of 2024




CORAM:     HON'BLE MR JUSTICE S RACHAIAH

                          ORAL ORDER

1. Learned counsel for the petitioner has filed a memo

of even date seeking permission of this Court to convert the

Criminal Revision Petition into Criminal Appeal.

2. Memo is taken on record.

3. Considering the averments of the said memo and

also submission of learned counsel for petitioner, the Registry is

directed to convert the Criminal Revision Petition into Criminal

Appeal on receiving the appeal memo by the learned counsel

for petitioner. Learned counsel for the petitioner is directed to

file the appeal memo to that effect within a period of two weeks

from today. Ordered accordingly.

4. For statistical purpose, this Criminal Revision

Petition stands disposed of.

Sd/-

(S RACHAIAH) JUDGE

BSS