Mr. Antony Praveen Dsouza vs Sri Shrinivas
2024 Latest Caselaw 10141 Kant

Karnataka High Court

Mr. Antony Praveen Dsouza vs Sri Shrinivas on 8 April, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                     -1-
                                                                 NC: 2024:KHC:14371
                                                             CRL.RP No. 641 of 2016




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 8TH DAY OF APRIL, 2024

                                                    BEFORE
                         THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR

                            CRIMINAL REVISION PETITION NO. 641 OF 2016

                        BETWEEN:
                        MR. ANTONY PRAVEEN D'SOUZA
                        S/O LATE GILBERT D'SOUZA
                        AGED ABOUT 42 YEARS
                        R/AT C/O MARIYA PREETHI D'SOUZA
                        W/O RONALD GALBAO
                        NO.304, AROMA RESIDENCY
                        NEAR S.M. WOOD INDUSTRIES
                        JODUMARGA POST, KAIKAMBA,
                        B.C.ROAD, BANTWAL D.K. - 574 001.
                                                                      ...PETITIONER
Digitally signed by B
K                       (BY SRI: ANTHONY PRAVEEN D'SOUZA, (ABSENT))
MAHENDRAKUMAR
Location: High
Court of Karnataka

                        AND:
                        SRI. SHRINIVAS
                        S/O LATE KRISHNAPPA BANGERA,
                        AGED ABOUT 45 YEARS
                        R/O NEAR PARANJYOTHI BHAJANA
                        MANDIRA, SUSHEELA COMPOUND,
                        ALAPE, BEJAL, KANKANADY POST
                        MANGALURU - 574 001.
                                                                     ...RESPONDENT
                        (BY SRI: SRIHARI .K., FOR
                           SMT: NEERAJA KARANTHA, ADVOCATES)

                               THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                        TO SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
                        DATED 19.05.2014 MADE IN C.C.NO.5024/2012 BY THE COURT
                                 -2-
                                               NC: 2024:KHC:14371
                                          CRL.RP No. 641 of 2016




OF JMFC (IV COURT), MANGALURU, D.K., AND JUDGMENT AND
ORDER DATED 18.03.2016 MADE IN CRL.A.NO.129/2014 BY
THE COURT OF THE IV ADDL. DIST. AND S.J., MANGALORE,
D.K., AND ACQUIT THE PETR. AND ALLOW THE PETITION.

       THIS CRL.RP., COMING ON FOR ORDERS, THIS DAY, THE
COURT PASSED THE FOLLOWING:

                             ORDER

Even after granting sufficient opportunity, neither the petitioner nor his counsel appeared before this Court. Even on the last date of hearing, there was no representation.

Hence, the Criminal Revision Petition is dismissed for non prosecution.

Sd/-

JUDGE

SPV