Karnataka High Court
Mrs Joyce Severine Rego vs Mrs Christine Gilbert Carlo on 6 November, 2012
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
CRIMINAL REVISION PETITION NO.1064/2012
BETWEEN:
Mrs. Joyce Severine Rego,
W/o. Felix Vincent Rego,
Aged about 52 years,
R/at Galaxy Cottage, Rego Compound,
Near Kudupu Bridge,
Mangalore - 574 508. ... PETITIONER
(By Sri Rahul Rai K. for
M/s. Dharmashree Associates, Advs.)
AND:
Mrs. Christine Gilbert Carlo,
Age: Major, R/at Mystical Rose,
Shivabagh 4th Cross,
Kadri, Mangalore. ... RESPONDENT
This Crl.R.P. is filed under S.397 r/w 401 Cr.P.C.
praying to set aside the judgment and order dated
25.9.2012 passed by the JMFC (IV Court), Mangalore in
C.C.No.3480/2008 and convict the accused/respondent for
the offence under S.138 of N.I. Act.
This Crl.R.P. coming on for orders this day, the Court
made the following:
2
ORDER
Office has raised objection regarding maintainability. Learned advocate for the petitioner has filed a memo seeking permission to convert this revision petition into a criminal appeal.
Memo is placed on record.
Permission to convert this revision petition into a criminal appeal is granted, keeping open the question of maintainability of this petition, in this Court, for consideration at appropriate stage.
Two weeks' time is granted for carrying out the amendment.
For statistical purposes, the revision petition is disposed of.
Sd/-
JUDGE sac*