Karnataka High Court
K C Mahendra vs Sub-Inspector Of Police on 11 June, 2018
Author: K.N.Phaneendra
Bench: K.N.Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MR. JUSTICE K.N.PHANEENDRA
CRIMINAL PETITION NO.4083 OF 2018
BETWEEN:
K.C. MAHENDRA
S/O LATE CHANNANKEGOWDA
AGED ABOUT 48 YEARS
R/O NO.1665, 2ND CROSS
CHAMUNDESHWARI NAGAR
MANDYA CITY. ... PETITIONER
(BY SRI.KESHAVA MURTHY ADV. FOR
SRI SHAHUL HAMEED, ADV.)
AND:
1. SUB-INSPECTOR OF POLICE
MANDYA RURAL POLICE STATION
MANDYA
2. RAGHAVENDRA N. @ GURU
S/O LATE SRI NAGARAJU T.
R/O 6TH CROSS, MARIGOWDA LAYOUT
MANDYA.
...RESPONDENTS
(BY SRI S.RACHAIAH, HCGP FOR R1)
THIS PETITION IS FILED UNDER SECTION 482 OF
CR.P.C WITH A PRAYER TO QUASH THE IMPUGNED ORDER
AT C.C.NO.439/2017, ANNEXURE-'H' DATED 14.02.2018.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT PASSED THE FOLLOWING:-
2
ORDER
Heard the learned counsel for the petitioner.
2. I do not find any strong reasons to entertain the petition under Section 482 of Cr.P.C. as a matter of policy revision has to be filed against the orders passed by the learned Magistrate either before the Sessions Court or before the High Court. If it is filed before the Sessions Court, the party will get another opportunity before this Court to file a petition under Section 482 of Cr.P.C. If the petitioner is ready to forego that opportunity he can very well prefer a revision petition before this Court.
3. The learned counsel submits that the petition may be converted to revision petition.
4. In view of the above submission, Registry is directed to convert this petition to revision petition and post this case before the court having the roster. For statistical purposes, this petition is disposed of.
Sd/-
JUDGE SS/