Sri Shabhaz S/O Mehaboobsab Garag vs Sri Nagaraj S/O Shankrappa Sunagar
2025 Latest Caselaw 8588 Kant

Karnataka High Court

Sri Shabhaz S/O Mehaboobsab Garag vs Sri Nagaraj S/O Shankrappa Sunagar on 18 September, 2025

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                 -1-
                                                             NC: 2025:KHC-D:12393
                                                       CRL.RP No. 100261 of 2025


                    HC-KAR



                           IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                             DATED THIS THE 18TH DAY OF SEPTEMBER, 2025
                                               BEFORE
                             THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                           CRIMINAL REVISION PETITION NO. 100261 OF 2025
                                      (397(CR.PC)/438(BNSS))

                    BETWEEN:

                    SRI. SHABHAZ S/O MEHABOOBSAB GARAG,
                    AGED ABOUT 34 YEARS, OCC. PRIVATE JOB,
                    R/O. 4TH CROSS, DANESHWARI NAGAR,
                    JSS COLLEGE BACKSIDE, VIDYAGIRI,
                    DHARWAD-580 004.
                                                                      ... PETITIONER
                    (BY SRI. VINAY S. KOUJALAGI, ADVOCATE)

                    AND:

                    SRI. NAGARAJ S/O SHANKRAPPA SUNAGAR,
                    AGED ABOUT 44 YEARS, OCC. BUSINESS,
                    R/O. GANESH NAGAR, HALIYAL ROAD,
                    DHARWAD-580 003.
                                                                     ... RESPONDENT

                          THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
        Digitally
                    397 R/W 401 OF CR.P.C. (UNDER SECTION 438 R/W 442 OF BNSS),
        signed by
        RAKESH S
RAKESH HARIHAR
                    PRAYING TO CALL FOR RECORDS, ALLOW THIS APPEAL AND SET
        Location:
S       HIGH
HARIHAR COURT OF    ASIDE THE JUDGMENT AND ORDER DATED 15/04/2025 PASSED BY
        KARNATAKA
        DHARWAD
        BENCH       THE IV ADDL. DISTRICT AND SESSIONS JUDGE AT DHARWAD IN
                    CRIMINAL APPEAL NO.95/2024 AND CONFIRM THE CONVICTION AND
                    SENTENCE DATED 07/10/2024 PASSED BY THE II ADDL. SENIOR
                    CIVIL JUDGE AND JMFC COURT, AT DHARWAD IN C.C. NO.2560/2023,
                    IN THE INTEREST OF JUSTICE.

                         THIS PETITION COMING ON FOR ADMISSION, THIS DAY, ORDER
                    IS MADE THEREIN AS UNDER:
                                -2-
                                           NC: 2025:KHC-D:12393
                                      CRL.RP No. 100261 of 2025


 HC-KAR



                           ORAL ORDER

(PER: THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY)

Learned counsel for the petitioner has filed a memo with a

prayer to permit the petitioner to convert this Criminal Revision

Petition into a Criminal Appeal, as provided under Section 378(4)

of Cr.P.C.

Memo is taken on record.

Petitioner is permitted to convert this Criminal Revision

Petition into a Criminal Appeal.

For statistical purpose, this Criminal Revision Petition

stands disposed of.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

RSH/ CT:BCK