Karnataka High Court
M/S Econz It Services Pvt Ltd vs Mr/ Evans Francisco Jesus on 8 December, 2023
-1-
CRL.RP No. 998 of 2019
C/W CRL.RP No. 999 of 2019
NC: 2023:KHC:44542
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MS JUSTICE J.M.KHAZI
CRIMINAL REVISION PETITION NO.998 OF 2019
C/W
CRIMINAL REVISION PETITION NO.999 OF 2019
IN CRL.RP NO.998 OF 2019
BETWEEN:
M/S ECONZ IT SERVICES PVT LTD.,
LEVEL 7, MFAR GREEN HEART PHASE IV,
MANYATA TECH PARK,
OFF HEBBAL, QUTER RING ROAD,
BENGALURU - 560 045.
AND ALSO AT
NO.18, FIRST FLOOR, UPASANA 9TH MAIN,
KALYAN NAGAR POST, BENGALURU - 560 043.
REP. BY MANAGING DIRECTOR,
MR. MOBY KAREDATH BABU.
...PETITIONER
Digitally signed (BY SRI. NEHRU M N, ADVOCATE)
by REKHA R
Location: High AND:
Court of
Karnataka
MR. EVANS FRANCISCO JESUS
MENDONCA,
S/O LATE WILFRED SEBASTIAO JOSE MENDONCA,
AGED ABOUT 48 YEARS,
ADDRESS AT 8 C TOWER 3,
GRAND PACIFIC VIEWS,
SIU LAM NEW TERRITORIES,
HONG KONG.
ALS0 AT:
"AIKYA" 29, DR.RAJKUMAR LAYOUT,
BEHIND BIBLE SOCIETY OF INDIA,
-2-
CRL.RP No. 998 of 2019
C/W CRL.RP No. 999 of 2019
NC: 2023:KHC:44542
KALKERE, HORAMAVU,
BENGALURU - 560 043.
...RESPONDENT
(BY SRI. KENNETH MARIAN ANAND PERES, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
CR.P.C PRAYING TO a) SET ASIDE THE JUDGMENT OF
CONVICTION DATED 13.07.2018 PASSED BY THE LVIII ADDL.
CHIEF METROPOLITAN MAGISTRATE, MAYOHALL AT
BENGALURU IN C.C.NO.52480/2016 IN CONVICTING THE
ACCUSED/PETITIONER FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I. ACT AND TO ACQUIT THE ACCUSED /
PETITIONER FROM THE SAID ALLEGED OFFENCE; b) SET ASIDE
THE JUDGMENT DATED 03.05.2019 PASSED BY THE APPELLATE
COURT, THE HON'BLE LXXII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AT MAYO HALL UNIT (CCH-73) AT
BENGALURU IN DISMISSING THE APPEAL CRL.A.NO.25138/
2018 FILED BY THE PETITIONER; c) FURTHER BE PLEASED TO
GRANT SUCH OTHER RELIEF/S AS THIS HON'BLE COURT
DEEMS FIT, IN THE INTEREST OF JUSTICE.
IN CRL.RP NO.999 OF 2019
BETWEEN:
M/S ECONZ IT SERVICES PVT LTD.,
LEVEL 7, MFAR GREEN HEART PHASE IV,
MANYATA TECH PARK,
OFF HEBBAL, QUTER RING ROAD,
BENGALURU - 560 045.
AND ALSO AT
NO.18, FIRST FLOOR, UPASANA 9TH MAIN,
KALYAN NAGAR POST, BENGALURU - 560 043.
REP. BY MANAGING DIRECTOR,
MR. MOBY KAREDATH BABU.
...PETITIONER
(BY SRI. NEHRU M N, ADVOCATE)
AND:
MR. EVANS FRANCISCO JESUS
MENDONCA,
-3-
CRL.RP No. 998 of 2019
C/W CRL.RP No. 999 of 2019
NC: 2023:KHC:44542
S/O LATE WILFRED SEBASTIAO JOSE MENDONCA,
AGED ABOUT 48 YEARS,
ADDRESS AT 8 C TOWER 3,
GRAND PACIFIC VIEWS,
SIU LAM NEW TERRITORIES,
HONG KONG.
ALS0 AT:
"AIKYA" 29, DR.RAJKUMAR LAYOUT,
BEHIND BIBLE SOCIETY OF INDIA,
KALKERE, HORAMAVU,
BENGALURU - 560 043.
...RESPONDENT
(BY SRI. KENNETH MARIAN ANAND PERES, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
CR.P.C PRAYING TO a) SET ASIDE THE JUDGMENT OF
CONVICTION DATED 13.07.2018 PASSED BY THE HON'BLE
LVIII ADDL. CHIEF METROPOLITAN MAGISTRATE, MAYOHALL
AT BENGALURU IN C.C.NO.52210/2017 IN CONVICTING THE
ACCUSED/PETITIONER FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I. ACT AND TO ACQUIT THE ACCUSED /
PETITIONER FROM THE SAID ALLEGED OFFENCE; b) SET ASIDE
THE JUDGMENT DATED 03.05.2019 PASSED BY THE APPELLATE
COURT, THE HON'BLE LXXII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AT MAYO HALL UNIT (CCH-73) AT
BENGALURU IN DISMISSING THE APPEAL CRL.A.NO.25139/
2018 FILED BY THE PETITIONER; c) FURTHER BE PLEASED TO
GRANT SUCH OTHER RELIEF/S AS THIS HON'BLE COURT
DEEMS FIT, IN THE INTEREST OF JUSTICE.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo
seeking permission of this Court to withdraw these
petitions.
NC: 2023:KHC:44542
The aforesaid memo is taken on record.
Accordingly, petitions are dismissed as withdrawn.
Sd/-
JUDGE
MDS
