Karnataka High Court
Sri Giridhara Ganiga S/O Srinivas ... vs Sri Adarsh S/O P V Gopala Krishna on 30 August, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
-1- IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 30"' DAY OF AUGUST, 2010 BEE' ORE THE HONBLE MRJUSTICE SUBHASH : « CRIMINAL REVISION PETITIDNbNO.£_561/§G1G'~: _ 1' BETWEEN: I ' 1' "' 4' Sn'. Giridhara Ganiga S/0 Srinivas Ganiga *~ Aged about 47 years L' b _ Residing at Shreeram Bldg-,Board-*--~-- , " Hilgh School Road ' . ~ Udupi. ' '% _ ....PE'I'1'FIONER Sri. S/0 P.V.G0pa1a " Aged about 3-figyears' _ Residing at 1\%o.'*;*4 /A, 2th.Main 27"' ~B.S.K'2*3?Stag~3 'E}angaIdreI,__'~»: 560 070." """ ...RESPONDENT _ , ~_f1'H1_s. EE:1:v;1NAL REVISEON PETITION IS FILED PRAYING THAT '1H1S__E.H'oNf'E:,E CQ_1.JR'I' MAY BE PLEASED TO SET ASEDE THE JU13S1v:EN'rEf:f.:;3.oS.o9 PASSED BY THE PRESEDING OFFECER _ V UE.::JPz 'IN CRLA. NO. 59/2008" ACQUITTING THE "v"4._ R1ESPONDE_N'T/ ACCUSED FOR THE OFFENCE P/U/S 138 OF M. THES REVISION PETITION COMING ON FOR ORDERS THIS f -D.A§5. THE COURT MADE THE FOLLOWING: ORDER
Learned counsel for the petitioner has fiied HEis',_:i'Ii.eIIi0 seeking permission of this Court to convert this Revision Petition into Criminal Appeal. Memo is taken on record.
Permission is granted to»oic_onve1«'tAtiziis c;:ms.;1ai'* Reviisiodn, Petition into Criminal Appeai.
Accordingly, this re\}i's.i_on sjtzinds disposed of. =o=Ap/,,