Karnataka High Court
The Managing Director vs Ramesh S/O Sopanarav Shinde on 26 July, 2019
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 26TH DAY OF JULY 2019
BEFORE
THE HON'BLE MR.JUSTICE B.A.PATIL
CRIMINAL APPEAL NO.100157 OF 2019
BETWEEN:
THE MANAGING DIRECTOR
RAITAR SAHAKARI SAKKARE
KARKHANE NIYAMIT,
RANNANAGAR, TIMMAPUR,
TQ: MUDHOL, DIST: BAGALKOTE.
... APPELLANT
(BY SRI. SRINIVAS B. NAIK, ADVOCATE)
AND:
RAMESH S/O. SOPANARAV SHINDE,
AGE: 40 YEARS, OCC: CONTRACTOR,
R/O: 69, MASJID JAVAL LAVUL KRA 1,
TQ: MAJALAGAON, DISTRICT: BEED,
STATE: MAHARASHTRA.
... RESPONDENT
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THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C.
SEEKING TO SET ASIDE THE ORDER OF STOPPING OF
PROCEEDINGS U/S 258 OF CR.P.C. DATED 10.01.2019 IN
C.C.NO.159/2013 ON THE FILE OF THE PRL. SENIOR CIVIL
JUDGE & JMFC COURT, MUDHOL, REGISTERED FOR THE
OFFENCES P/U/S 138 OF NI ACT AND RESTORE THE
COMPLAINT ON ITS FILE.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
:2:
ORDER
Learned counsel for appellant has filed a memo seeking to convert the present appeal into a criminal petition.
2. Said memo is placed on record.
3. Registry is directed to convert the present criminal appeal into criminal petition and give a new number.
4. For statistical purpose, the present criminal appeal is disposed off.
Sd/-
JUDGE yan