PADMANABHA N.K. Vs. STATE

JUDGEMENT

(1.) The registry has placed the submission made by the learned Registrar (Judicial) before the Court.

(2.) Before perusing the said submission made by the learned Registrar (Judicial), learned Senior Counsel for the petitioner, through his instructing counsel files a memo, seeking conversion of this criminal revision petition into a criminal petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "the Cr.P.C .").

(3.) Since the said memo filed by the petitioner puts an end to the office objection raised by the registry regarding maintainability, the necessity of looking into the report submitted by the learned Registrar (Judicial) appears to be not required. Hence, the permission as sought for, for conversion of this revision petition into a criminal petition is granted.