Valli D'Soza vs State Of Karnataka
2024 Latest Caselaw 229 Kant

Karnataka High Court

Valli D'Soza vs State Of Karnataka on 3 January, 2024

                                             -1-
                                                           NC: 2024:KHC:156
                                                     CRL.RP No. 451 of 2016




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF JANUARY, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                    CRIMINAL REVISION PETITION NO. 451 OF 2016
                BETWEEN:

                VALLI D'SOZA,
                S/O THOMAS D'SOZA,
                AGED ABOUT 52 YEARS,
                R/AT MEKERI VILLAGE,
                KAGGODU POST, KADIKERE TALUK,
                KODAGU DISTRICT - 530 176.
                                                              ...PETITIONER
                (VALLI DESOZA, PETITIONER [ABSENT])

                AND:

                STATE OF KARNATAKA
                BY THERAKANAMBI POLICE STATION,
                CHAMARAJANAGAR DISTRICT,
                REP. BY STATE PUBLIC PROSECUTOR,
Digitally       HIGH COURT BUILDING,
signed by
SANDHYA S       BANGALORE - 560 001.
Location:                                                    ...RESPONDENT
High Court of   (BY SRI. M.R.PATIL, HCGP)
Karnataka
                     THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C
                PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION AND
                SENTENCE PASSED IN C.C.NO.443/2009 ON THE FILE OF THE
                CIVIL JUDGE AND JMFC, GUNDLUPET DATED 03.10.2013
                WHICH IS CONFIRMED IN CRL.A.NO.35/2013 ON THE FILE OF
                PRL. DISTRICT AND SESSIONS JUDGE, CHAMARAJANAGAR
                DATED 08.02.2016 AND ACQUIT THE PETITIONER/ACCUSED.

                     THIS PETITION, COMING ON FOR HEARING, THIS DAY,
                THE COURT MADE THE FOLLOWING:
                             -2-
                                          NC: 2024:KHC:156
                                    CRL.RP No. 451 of 2016




                         ORDER

Despite service of Court notice to the revision

petitioner, he remains absent, which shows that he is not

interested in prosecuting the matter.

2. Hence, the revision petition is dismissed for

non-prosecution.

Registry to send the records to the concerned Courts.

Sd/-

JUDGE

PGG CT:SNN