SURESH V. S/O VENKATESH V. Vs. STATE BY HOSKOTE P.S. REP. BY STATE PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Government Pleader for the Respondent -State in respect of the prayer sought viz., quash the proceedings in Cr. No. 150/10 of Hoskote P.S. (CC. No. 3560/10).

(2.) SUBMISSION of the Petitioner's counsel is that, the case against the Petitioner was split up and the other accused persons i.e. A -1 to A -4 were put on trial for the offence punishable under Sections 302 and 201 r/w 34 of IPC and the said case ended in acquittal in S.C. No. 276/10 on 4.12.10. Therefore, submission made is that, no purpose would be served in directing the Petitioner to undergo whole exercise once again.

(3.) FOR the above reasons, Cri.P. No. 003/10 is allowed. The proceedings in Cr. No. 150/10 of Hoskote P.S. are quashed.