LAWS(KAR)-2022-11-432

PRITHVI. J Vs. SHARAN G.S.S.

Decided On November 08, 2022
Prithvi. J Appellant
V/S
Sharan G.S.S. Respondents

JUDGEMENT

(1.) Called again in the afternoon.

(2.) Learned counsel for the petitioner has filed a memo, seeking conversion of this criminal revision petition into a Criminal Appeal.

(3.) The Registry also has raised an objection, regarding the maintainability of this criminal revision petition.