Ashok D Souza vs George Albert Gotor
2025 Latest Caselaw 1819 Kant

Karnataka High Court

Ashok D Souza vs George Albert Gotor on 29 July, 2025

                                        -1-
                                                   NC: 2025:KHC:29142
                                               CRL.RP No. 885 of 2023


              HC-KAR




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 29TH DAY OF JULY, 2025

                                      BEFORE
               THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                 CRIMINAL REVISION PETITION NO. 885 OF 2023
              BETWEEN:

              ASHOK D' SOUZA,
              AGED ABOUT 45 YEARS,
              S/O JCOKIN D'SOUZA,
              R/AT VINNE VEGAS, MADAME HOUSE,
              KUKKIPADI VILLAGE,
              MAVINAKATTE POST, BANTWAL
              MAGNALORE TALUK, D K DISTRICT - 574237.
                                                         ...PETITIONER
              (BY SMT HALEEMA AMEEN, ADVOCATE)
              AND:

              GEORGE ALBERT GOTOR,
              AGED ABOUT 67 YEARS,
              S/O JAKARIA GOJEIR,
              RESIDENT AT BANTAKAL,
Digitally
signed by C   SHIRVA VILLAGE, UDUPI TALUK
HONNUR SAB    AND UDUPI DISTRICT - 574116.
                                                        ...RESPONDENT
Location:
              (BY SRI YASHODAR SHETTY, ADVOCATE)
HIGH COURT
OF                 THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
KARNATAKA     PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
              CONVICTION DATED 02.07.2022 IN C.C.NO.3023/2021
              PASSED BY THE ADDITIONAL CIVIL JUDGE AND JMFC UDUPI,
              AND THE ORDER OF APPELLATE COURT - II ADDITIONAL
              DISTRICT AND SESSIONS JUDGE, UDUPI CONFIRMING THE
              SAME BY ITS ORDER DATED 01.04.2023 IN CRIMINAL APPEAL
              62/2022 AND ACQUIT THE PETITIONER/ACCUSED FOR
              OFFENCE P/U/S 138 OF N.I. ACT AND SET HIM FREE.
                                 -2-
                                             NC: 2025:KHC:29142
                                        CRL.RP No. 885 of 2023


HC-KAR




    THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:     HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         ORAL ORDER

Memo is filed with a prayer to dismiss the petition.

2. Memo is accepted.

3. Petition is dismissed as withdrawn.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

CHS