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Karnataka High Court

Mr. Roshan vs The State Of Karnataka on 3 October, 2023

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                  -1-
                                                              NC: 2023:KHC:35612
                                                          CRL.P No. 7649 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 3RD DAY OF OCTOBER, 2023

                                               BEFORE
                         THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                 CRIMINAL PETITION NO. 7649 OF 2023
                        BETWEEN:

                           MR. ROSHAN,
                           S/O OM PRAKASH HEGDE
                           AGED ABOUT 35 YEARS
                           R/AT NO 4-150/2, UPPINANGADY
                           PUTTUR TALUK, DK

                           REP BY GPA HOLDER
                           MRS DEEPA ROSHAN
                           W/O ROSHAN
                           AGED ABOUT 30 YEARS
                           R/O NO 4-150/2, UPPINANGADY
                           PUTTUR TALUK, D K-574241
                                                                   ...PETITIONER
                        (BY SRI. BALAKRISHNA M R, ADVOCATE)
Digitally signed by B
K
MAHENDRAKUMAR
Location: HIGH
                        AND:
COURT OF
KARNATAKA
                           THE STATE OF KARNATAKA
                           BY INSPECTOR OF POLICE
                           KARNATAKA LOKAYUKTA
                           MANGALURU, D K DISTRICT-575001
                                                                  ...RESPONDENT
                        (BY SRI.B.S.PRASAD, ADVOCATE)

                            THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
                        FOR THE PETITIONER PRAYING TO SET ASIDE THE ORDER
                        DATED   08.12.2022    PASSED   BY    THE   HON'BLE  III
                        ADDL.DISTRICT AND SESSIONS JUDGE AT MANGALORE IN
                                -2-
                                             NC: 2023:KHC:35612
                                        CRL.P No. 7649 of 2023




SPL.CASE NO.42/2016 AND ALLOW THE APPLICATION FILED
U/S 452 OF THE CR.PC FOR DEFREEZING OF BANK ACCOUNT
OF THE PETITIONER.

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

Learned counsel for the petitioner seeks leave of the Court to convert this petition into an appeal under Section 454 of Cr.P.C. Submission is placed on record.

2. Petitioner is permitted to convert this petition into an appeal under Section 454 of Cr.P.C. and carry out necessary amendment/corrections of the petition. For statistical purpose, the petition stands disposed of.

3. Registry to list this matter before the Bench having roster.

Sd/-

JUDGE ALB List No.: 1 Sl No.: 41