Madhya Pradesh High Court
Anup Kumar vs Smt. Reena Alias Renu on 14 February, 2019
1 CRR-6036-2018
The High Court Of Madhya Pradesh
CRR-6036-2018
(ANUP KUMAR Vs SMT. REENA ALIAS RENU) 3 Jabalpur, Dated : 14-02-2019 Shri Madan Singh, learned counsel for the applicant. Heard learned counsel for the applicant on I.A. No. 423/2019, an application for converting Cr.R. into Civil Revision.
Applicant being aggrieved by the order dated 05.12.2018 passed by 1st Additional District Judge, Rehli, District Sagar in H.M. No. 33/2017, due to inadvertent, instead of Civil Revision, Criminal Revision has been filed under Section 397/401 of the Cr.P.C. He, therefore, prays for converting this Criminal Revision into Civil Revision.
On due consideration, I.A. No. 423/2019 is allowed. Office is directed to do accordingly. List the matter after two weeks.
(VISHNU PRATAP SINGH CHAUHAN) JUDGE ashish Digitally signed by ASHISH KUMAR LILHARE Date: 18/02/2019 17:56:45