Kattemane Ganesh vs State Of Karnataka on 24 August, 2012

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Karnataka High Court

Kattemane Ganesh vs State Of Karnataka on 24 August, 2012

Bench: A.N.Venugopala Gowda

                         1




IN THE HIGH COURT OF KARNATAKA AT BANGALORE

    DATED THIS THE 16TH DAY OF AUGUST, 2012

                     BEFORE

 THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA

             CRL.R.P.NO.799 OF 2012

BETWEEN:

KATTEMANE GANESH
AGED 63 YEARS,
S/O LATE K.MUTHAPPA
R/O MARAGODU VILLAGE
MADIKERI,
KODAGU DISTRICT                       ... PETITIONER

(BY SRI H.S.PRASHANTH, ADVOCATE FOR RAVI AND RAVI)

AND:

1. STATE OF KARNATAKA
   THROUGH PUBLIC PROSECUTOR
   MADIKERI RURAL POLICE
   MADIKERI, KODAGU DISTRICT.

2. KATTEMANE SIDDARTHA @ SUGU,
   AGED ABOUT 61 YEARS,
   S/O LATE K.MUTHAPPA
   R/O MARAGODU VILLAGE
   MADIERI
   KODAGU DISTRICT                 ... RESPONDENTS

  (BY SRI VIJAYAKUMAR MAJAGE, HCGP)

     THIS CRL.RP IS FILED UNDER SECTION 397 CR.P.C.
PRAYING TO SET ASIDE THE ORDER DATED 31.12.2011 IN
AS MUCH AS ORDER DATED 2.7.2012 CONSEQUENTLY,
ALLOW THE APPLICATION FILED UNDER SECTION 311 OF
CR.P.C DATED 18.06.2012.
                                 2




    THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Office has raised objection with regard to the maintainability of the petition. A memo has been filed by the learned advocate for the petitioner seeking permission to convert the Criminal Revision Petition as a Criminal Petition.

2. Memo is placed on record. Petitioner is permitted to convert this revision petition as a criminal petition under Section *482 of Cr.P.C. Amendment to be effected within two weeks Accordingly for statistical purpose Criminal Revision Petition is disposed of.

Sd/-

JUDGE GH * corrected vide C.O. dt. 24.08.2012

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