Karnataka High Court
Annapurna W/O Ravi Hunagund vs Raju S/O Chidanand Hosamani on 22 September, 2020
Author: V.Srishananda
Bench: V.Srishananda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 22ND DAY OF SEPTEMBER 2020
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL REVISION PETITION NO.100111/2020
BETWEEN:
ANNAPURNA W/O RAVI HUNAGUND
AGE: 40 YEARS, OCC: SERVICE,
R/O: PLOT NO.2756,
SECTOR 12, M M EXTENSION,
BELAGAVI-590017.
... PETITIONER
(BY SRI. NEELENDRA D GUNDE, ADV.)
AND
RAJU S/O CHIDANAND HOSAMANI
AGE: 40 YEARS, OCC: MANAGER,
THE BELAGAVI LIBERAL CREDIT
SOUHARD CO-OP LTD., BELAGAVI,
R/O: SHRISADGURU BUILDING,
PLOT NO.1396, CTS 5952,
RAMTIRTH NAGAR, OPP HARSHA HOSTEL,
BELAGAVI-590017.
... RESPONDENT
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT
AND ORDER PASSED IN CRL.A.NO.338/2019, DATED 28.02.2020
ON THE FILE OF THE IX-ADDL. DIST. & SESSIONS JUDGE,
BELAGAVI AND CONFIRM THE ORDER PASSED IN
C.C.NO.161/2018 DATED 04.09.2019 ON THE FILE OF THE
JMFC VII-COURT, BELAGAVI, FOR THE OFFENCES P/U/S 138
OF NI ACT.
THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard the learned counsel for the petitioner on memo filed for conversion of the criminal revision petition into criminal appeal.
For the reasons mentioned in the memo for conversion of the criminal revision petition into criminal appeal , request is permitted.
Accordingly, the petition is disposed off, for the statistical purpose.
Sd/-
JUDGE lad