Bombay High Court
Vassudev Yesso Naik And Anr vs Shripad Yesso Naik And 17 Ors on 6 February, 2026
CRIR(F) 855 of 2024
Esha
IN THE HIGH COURT OF BOMBAY AT GOA
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
WITH
CRIMINAL REVISION APPLICATION NO.29 OF 2022 (F), WRIT
PETITION NO.1749 OF 2024 (F), CRIMINAL MISC.
APPLICATION NO.111 OF 2025 (F), CRIMINAL MISC.
APPLICATION NO.940 OF 2024 (F), CRIMINAL MISC.
APPLICATION NO.111 OF 2025 (F), CRIMINAL MISC.
APPLICATION NO.9 OF 2026, CRIMINAL MISC. APPLICATION
NO.940 OF 2024 (F)
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
PUNDALIK VERLEKAR ... APPLICANT
Versus
SHANKAR LOTLIKAR ... RESPONDENT
WITH
CRIMINAL REVISION APPLICATION NO.29 OF 2022 (F)
PUNDALIK VERLEKAR ... APPLICANT
Versus
NEVORON FERNANDES ... RESPONDENT
WITH
WRIT PETITION NO.1749 OF 2024 (F)
PUNDALIK V. VERLEKAR AND ANR ... PETITIONERS
Versus
SWARNIMA THACKUR ... RESPONDENT
WITH
CRIMINAL MISC. APPLICATION NO.111 OF 2025 (F)
IN
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
PUNDALIK VERLEKAR THR. ITS NEXT
FRIEND ANTHONY REMEGIO MENDES ... APPLICANT
Versus
SHANKAR LOTLIKAR AND ANR ... RESPONDENT
WITH
CRIMINAL MISC. APPLICATION NO.940 OF 2024 (F)
IN
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
PUNDALIK VERLEKAR ... APPLICANT
Versus
SHANKAR LOTLIKAR ... RESPONDENT
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6th February, 2026
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CRIR(F) 855 of 2024
WITH
CRIMINAL MISC. APPLICATION NO.111 OF 2025 (F)
IN
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
PUNDALIK VERLEKAR THR. ITS NEXT
FRIEND ANTHONY REMEGIO MENDES ... APPLICANT
Versus
SHANKAR LOTLIKAR AND ANR ... RESPONDENT
WITH
CRIMINAL MISC. APPLICATION NO.9 OF 2026
IN
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
SHANKAR LOTLIKAR ... APPLICANT
Versus
PUNDALIK VENKTESH VERLEKAR ... RESPONDENT
WITH
CRIMINAL MISC. APPLICATION NO.940 OF 2024 (F)
IN
CRIMINAL REVISION APPLICATION NO.855 OF 2024 (F)
PUNDALIK VERLEKAR ... APPLICANT
Versus
SHANKAR LOTLIKAR ... RESPONDENT
Applicant in person through V.C.
Mr. S.G. Bhobe, Public Prosecutor for the State.
Mr. Shambhu S. Kakodkar, Advocate for Respondent No. 1 in CRIR Nos.
855 of 2024 (F), 111 of 2025 (F) and 940 of 2024 (F).
Mr. Sagar Rivankar, Advocate for the Respondent in CRIR No. 29 of
2022 (F).
CORAM:- AMIT S. JAMSANDEKAR, J.
DATED :- 6th February, 2026 P.C:
1. Heard Mr. Pundalik Verlekar, the Applicant in person, who appeared through V.C. He submits that at present he is residing at Flat Page 2 of 4 6th February, 2026 ::: Uploaded on - 06/02/2026 ::: Downloaded on - 06/02/2026 22:48:27 ::: CRIR(F) 855 of 2024 No. S-05, 2nd Floor, Hanuman Residency, Belgaum and his Mobile No. is 9146538358. He submitted that on account of the medical emergency in his family, he could not personally remain present in the Court, pursuant to the order dated 05.12.2025.
2. This Court in the order dated 05.12.2025 has recorded the Applicant's conduct in the proceedings. It is also recorded that the reasons given by the Applicant, so far, does not inspire confidence, therefore, Non Bailable Warrant was issued on last three occasions to the Applicant.
3. I have perused the record, which clearly indicates that the Applicant has abused the process of law over years. In view thereof, as and by way of last chance to the Applicant, list this matter on 26.02.2026.
4. The Applicant who is present in person through V.C. undertakes to this Court that he shall personally remain present before this Court on 26.02.2026 and shall pay the compensation amount to the Respondent on or before 25.02.2026.
The undertaking given by the Applicant is accepted. If the Applicant does not remain personally present on 26.02.2026 or does not pay the compensation amount to the Respondent on or before 25.02.2026, the interim protection granted to the Applicant shall stand vacated forthwith.
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5. Stand over to 26.02.2026.
AMIT S. JAMSANDEKAR, J.
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