Karnataka High Court
Mr. Aavin Lobo @ Francis Lobo @ Aavin ... vs The State Of Karnataka on 6 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:18325
CRL.P No. 15438 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 15438 OF 2025
BETWEEN:
MR. AAVIN LOBO @ FRANCIS LOBO
@ AAVIN FRANCIS LOBO
S/O PJC LOBO,
AGED ABOUT 34 YEARS,
R/AT NO. 15-23, 1450 LOBOVILLA,
LOWER BENDORE, 1ST CROSS,
MANGALORE,
DAKSHINA KANNADA
KARNATAKA - 570 023.
...PETITIONER
(BY SMT. MANJULA MUNAVALLI, ADVOCATE)
Digitally AND:
signed by
SANJEEVINI J
KARISHETTY 1. THE STATE OF KARNATAKA
Location: High
Court of REP. BY SAMPANGIRAMANAGAR
Karnataka
POLICE STATION
HALASURGATE SUB DIVISION
BANGALORE CITY
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
2. MS. POOJA DAMODAR RAMA SALIAN
AGED ABOUT 32 YEARS
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NC: 2026:KHC:18325
CRL.P No. 15438 of 2025
HC-KAR
S/O. DAMODAR RAMA SALIAN
RESIDING AT G-1 HENNA HOMES,
5TH CROSS, KODIHALLI,
BENGALURU CITY
KARNATAKA
...RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP FOR R1)
THIS CRL.P IS FILED U/S 482 CR.P.C. (FILED U/S
528 BNNS) BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO QUASH THE CHARGE SHEET IN CC
NO.3629/2025 AT ANNEXURE A REGISTERED BY THE 1ST
RESPONDNET (SAMPANGIRAMANAGARA POLICE STATION)
AND THE PROCEEDINGS IN CC NO.3629/25 ON THE FILE
OF THE HONBLE VI ADDL.CMM COURT, BANGALORE FOR
THE OFFENCES P/U/S 354A(1)(i) OF THE IPC, AGAINST
THE PETITIONER.
THIS PETITION, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:18325
CRL.P No. 15438 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner is before this Court, seeking the following prayer:
"Wherefore it is most respectfully prayed that this Hon'ble Court be pleased to quash the charge sheet in CC No.3629/25 at Annexure A registered by the 1st Respondent (Sampangiramangara police station) and the proceedings in CC No.3629/2025 on the file of the Hon'ble VI Addl, Chief Metropolitan Magistrate Court, Bangalore for the offences punishable under Sections 354A(1)(i) of the Indian Penal Code, against the Petitioner.
Pass any other order deemed fit in the facts and circumstances of the case."
2. Heard Smt. Manjula Munavalli, learned counsel appearing for the petitioner, Sri. B.N. Jagadeesha, learned Addl. SPP appearing for respondent No.1 and have perused the material on record.
3. Learned counsel appearing for the petitioner submits that the trial is at an advanced stage where witnesses have turned hostile. Therefore, this would not become a circumstance for entertaining the petition under Section 482 of the Cr.P.C. However, the learned counsel submits that the -4- NC: 2026:KHC:18325 CRL.P No. 15438 of 2025 HC-KAR proclamation is issued against the complainant for non- appearance. Therefore, the proceedings are pending.
4. In that light, the concerned Court shall endeavour to conclude the proceedings within an outer limit of three (3) months from the date of receipt of a copy of the order, in accordance with law.
With the aforesaid observations, the petition stands disposed.
Sd/-
(M.NAGAPRASANNA) JUDGE SJK List No.: 1 Sl No.: 34 CT:SG