State Of Karnataka vs Sri Hithesh Dileep Minezes
2022 Latest Caselaw 11879 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.609 OF 2021


BETWEEN:

STATE OF KARNATAKA
BY CIRCLE INSPECTOR OF POLICE
BANTWAL CIRCLE,
BANTWAL TALUK, DAKSHINA KANNADA
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560 001.
                                       ...   PETITIONER
(BY SRI. S.VISHWA MURTHY, HCGP) (PH)


AND:

SRI. HITHESH DILEEP MINEZES
AGED ABOUT 36 YEARS
S/O MR. VALERIAN MINEZES,
R/AT HOLY FAMILY VILLA,
NEAR MOORU MANE, PACCHANADY GRAMA
BONDEL, MANGALURU TALUK-574142.

                                    ... RESPONDENT

                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO SET
ASIDE JUDGMENT AND ORDER DATED 08.07.2020 PASSED
IN CRL.A.NO.169/2017 PASSED BY THE III ADDL. DISTRICT
AND SESSIONS JUDGE, D.K.MANGALURU AND THE CONFIRM
THE JUDGMENT AND ORDER PASSED IN CRL.CASE
NO.1667/2013 BY THE LEARNED ADDL. CIVIL JUDGE, JMFC,
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BANTWAL BY ALLOWING THIS RP AND CONVICT AND
SENTENCE THE ACCUSED/RESPONDENTS FOR THE OFFENCE
P/U/S 279 AND 304A OF IPC.

     THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;

                           ORDER

The office has raised objection regarding the

maintainability of this revision petition.

2. Learned HCGP has filed a memo seeking

permission of the Court to convert the Criminal Revision

Petition into Criminal Appeal.

3. Permission sought is granted.

Revision Petition is disposed of for statistical

purpose.

SD/-

JUDGE

VS