K.LENIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 407 of Cr.P.C. to call for the records and to set aside the evidence recorded on 18.9.2019 as per Annexure-G; to direct the trial Court to continue recording of further evidence in continuation of the evidence recorded on 8.8.2018 and 16.8.2018, so also to transfer the trial proceedings in SC.No.86/2014, pending on the file of III Additional District and Sessions Court, Ramanagara.

(2.) I have heard the Sri Ashwin Vaish, learned counsel for the petitioner-complainant; Sri V.S.Hegde, learned SPP-II for respondent No.1-State; Sri Ravi B.Naik, learned Senior Counsel for respondent Nos.3 and 5; Sri C.V.Nagesh, learned Senior Counsel for respondent No.4; and Sri A.S.Ponnanna, learned Senior Counsel for respondent No.6.

(3.) Brief facts of the case are that petitioner filed a complaint on 18.3.2010 alleging that accused is having illicit relationship within India and abroad. He has also intimidated with the petitioner and other persons, etc. On the basis of the said complaint, after investigation, the charge sheet has been filed.