STATE OF KARNATAKA Vs. SURESHA

JUDGEMENT

(1.) Learned High Court Government Pleader submits that inadvertently this Criminal revision petition is filed against the order impugned instead of filing a criminal petition as provided under Sec. 528 of BNSS, 2023 read with Sec. 482 of Cr.PC. He has filed a memo to the said effect and has prayed to permit the petitioner to convert this Criminal revision petition into a criminal petition.

(2.) The submission and memo is taken on record.

(3.) The petitioner is permitted to convert this Criminal revision petition into a criminal petition as provided under Sec. 528 of BNSS, 2023 read with Sec. 482 of Cr.PC. For statistical purpose, this Criminal revision petition stands disposed of.