Karnataka High Court
Sri Giridhara Ganiga S/O Srinivas ... vs Sri Adarsh S/O P V Gopala Krishna on 30 August, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
_ 1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30"' DAY OF AUGUST. 2010
BEFORE
THE HONBLE MR.JUSTICE SUBHASH B 4*.1«.I)Jj£'[: ~
CRIMINAL REVISION PETITION NO.266;7.2O.10: '7
BETWEEN:
Sri. Giridhara Ganiga
S/0 Srinivas Ganiga
Aged about 47 years
Residing at Shreeram Bldg. Board ' _
Hilgh School Road ,
Udupi. ' E V ....PE'1'ITIONER
[By Sn. NV,V'L1s.2;u¥;-T;:;i1{;ih:1:=.,:'A:1y,jf-~
Sri.AdarSh = O
S/0 P.V.Gupa'1a "
Aged about y3ars_ V .
Residing at No:7g1/A, .=12t=: Main
27311 C.]_§.'0SS",~ B.S.K 23*' Stage
""'Eanga1bre-a-- 550 070." """ ...RESPONDENT
' V V' -» _V'I*E{.IVS' REVISION PETITION IS FILED PRAYING THAT
*1'H'Is.*_ HOO1\TfB1;E.A'.E'C(')URT MAY BE PLEASED TO SET ASIE THE
JUD(.jgMENT.'E1:'.A:i3.06.09 PASSED BY THE P.O. FTC. UDUPI IN
--VCRLALNo';-V55/08--AcQU1'mN<3 THE RESPONDENT/ACCUSED FOR
1' " " VmEvEoFFE.NCE P/U/S 138 OF' N.I. ACT.
'THIS PE'I'I'1'ION COMING ON FOR ORDERS THIS DAY, THE
L' COURT MADE THE FOLLOWING:
-2-
ORDER
Learned counsel for the petitioner has filed a.--«memo seeking permission of this Court to convert this':V:€:.firninai Revision Petition into Criminal Appeal. « d i K K Memo is taken on record. -
Permission is granted to Convert Crirriinaip Revision Petition into Criminal Appeal.
Aceordingiy, this reyision ppefition'stands "disposed of. =z<Ap/_