Karnataka High Court
V Baskaran vs Sanjeeva Murthy on 5 April, 2010
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 5TH DAY OF APRIL 2010 BEFORE ' THE HON'BLE MR. JUSTICE CRIMINAL APPEAL NO;.32'2/2o_.1'0"" 1- I]; " BETWEEN: I O O O O O SRI.V.I3ASKARAN, MAJOR, AGED 35 YEARS. R/A'l'.NO.32/1, 181" MAIN, GOKULA 1ST STAGE, 1 . BANGALORE-56O 054. ' ~ 'A "R (BY SRI. SURESR ADy,,;;'«. _ AND: SRI.SANJEE\[A~:3xrILIRT"HIr,V I " S/O MU.NISIiAMAPRA. ._ AGED ABOUT33 YEARS, _ R/AT.NQ.3o,' IST 'D3 '- ISRI CROSS; B.K..NAGAR;-..__ YESHwANTII_PU,R,'. Q " BANGALORE--"E3E_SO'O22. " RESPONDENT 'D CRIMINAL APPEAL IS FILED U/S. 374 OF _cR.P;c. "!?RAY'ING To SET ASIDE THE ORDER DATED: GI_.C'asV,2OO9_~A..PASSED BY THE 12TH ACMM., BANGALORE CI'IY__ IN _c.C...NO.17167/2007 AND ALSO IITH Fast Track Coufi: COURT, BANGALORE IN cRL.A.NO.7I3/2009 DATED 7,10. 12.2009. V' CRIMINAL APPEAL COMING ON FOR ORDERS ' DAY, THE COURT DELIVERED THE FOLLOWING: V of. JUDGMENT
The learned counsel appearing for the appeilant has filed a memo, seeking permission to eo_r1x_fei9t'*this«V. Criminal Appeal filed under Section 374 of K a Criminal Revision Petition unde17'SeotioI1--._3Q_?_Vi'/wt"? 401(5) of Cr.P.C. V ' . V '
2. Memo is placed on"i"eeord.V. the contents of the Aglierniitted to convert this Criminal Revision Petition.
3. it C' 'Criminal Appeal is disposed .....
R-33§E «A ., /RB