SHIVARAJU S/O. MANIKRAO Vs. THE STATE OF KARNATAKA, THROUGH CPI BAGALKOT TOWN POLICE STATION, BY S.P.P., HIGH COURT BUILDING, DHARWAD

JUDGEMENT

(1.) HEARD the learned Counsel Sri. Shivakumar S. Badawadagi for the petitioner and Sri. Anand K. Navalgimath, learned High Court Government Pleader for the respondent -State in respect of the challenge to the order passed by the trial Court on the application filed by the petitioner under Section 177 of the Cr.P.C.

(2.) THE brief facts are that the petitioner who is accused in the case registered by the Bagalkot police in respect of the offences punishable under Sections 364(4) of the IPC has filed an application before the trial Court under Section 177 of the Cr.P.C. seeking transfer of the case to the Court at Raichur instead of the case being tried at: Bagalkot. That application is being dismissed by the trial Court.

(3.) IT is the case of the prosecution that the petitioner has kidnapped the complainant's daughter and took her to various placed like Delhi, Nainital, Haldwani etc and following the complaint lodged by the mother of the girl, charge sheet was also submitted by the police to the Court at Bagalkot.