Sri A Anthony Dass vs Sri Stanly Nilson P
2023 Latest Caselaw 5987 Kant

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                                                          NC: 2023:KHC:30531
                                                     CRL.RP No. 1010 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF AUGUST, 2023

                                            BEFORE
                             THE HON'BLE MRS JUSTICE M G UMA
                      CRIMINAL REVISION PETITION NO. 1010 OF 2023
                   BETWEEN:

                   SRI. A. ANTHONY DASS,
                   S/O LATE R.A. AROGYASWAMY,
                   AGED ABOUT 72 YEARS,
                   R/AT NO 206/24,
                   BBMP NO.91, SANJEEVAPPA LAYOUT,
                   C.V. RAMAN NAGAR POST,
                   NAGAVARAPALYA,
                   BENGALURU - 560 093.
                                                               ...PETITIONER
                   (BY SRI. V. ANAND, ADVOCATE)

                   AND:

                   SRI. STANLY NILSON P.,
                   S/O LATE M. PHILIPS,
Digitally signed   AGED ABOUT 44 YEARS,
by HARSHITHA B
                   R/AT NO.195/A,
Location: High
Court Of           NO.51, 10TH IST CROSS,
Karnataka          SANJEEVAPPA LAYOUT,
                   C.V. RAMAN NAGAR POST,
                   NAGAVARAPALYA,
                   BENGALURU - 560 093.
                                                              ...RESPONDENT


                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO CALL FOR THE RECORDS IN CRL.A.NO.2528/2018
                   DATED 13.03.2023 ON THE FILE OF THE LXVI CITY CIVIL AND
                   SESSIONS JUDGE, BENGALURU CITY AND THEREBY CONVICT
                   THE ACCUSED/RESPONDENT BY ALLOWING THE PETITION.
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                                             NC: 2023:KHC:30531
                                     CRL.RP No. 1010 of 2023




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:


                          ORDER

Learned counsel for the petitioner is absent and there

is no representation.

2. Perused the office objection regarding

maintainability. The accused was acquitted by the trial

Court vide impugned judgment of acquittal dated

13.03.2023. The said judgment of acquittal is challenged

by the complainant before this Court, he should have

preferred a Criminal Appeal, but has preferred the instant

criminal revision petition. Hence this petition is not

maintainable. Petitioner is permitted to prefer criminal

appeal in accordance with law.

2. For the purpose of statistics, this criminal revision

petition stands disposed of.

Sd/-

JUDGE

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