T. MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) These appeals, by special leave, call into question the order dtd. 26/7/2024, passed by the High Court of Karnataka at Bengaluru[Hereinafter, referred to as the "High Court"], whereby the High Court decided two Criminal Revision Petitions, being Criminal Revision Petition No. 422 of 2018[Preferred by the State. ] and Criminal Revision Petition No. 599 of 2018[Preferred by T Manjunath (accused-appellant). ], arising out of the order dtd. 23/8/2017, passed by the LXXVI Additional City Civil and Sessions Court & Special Court, Bengaluru[Hereinafter, referred to as the "trial Court". ]. By the impugned order, the High Court allowed the revision petition filed by the State and dismissed the revision petition preferred by T. Manjunath[Hereinafter, referred to as the "accused-appellant". ], consequently setting aside and reversing the order of the trial Court, whereby the application for discharge filed by the accused-appellant had been allowed. The High Court further granted liberty to the investigating agency to proceed against the appellant in accordance with law, including permission to file a fresh chargesheet after obtaining the requisite sanction from the competent authority.