AMRUTHESH N. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner a practising advocate of repute and an office bearer of Advocates Association, Bengaluru, is invoking inherent jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 grieving against the order dated 15.06.2018 whereby the learned judge of the Special Court, Bengaluru, having rejected his application filed under Section 319 of the Code has declined to array the respondents as the accused in S.C.C.No.455/2017 in which the trial is half way through. After service of notice, respondents having entered appearance through their advocates oppose the petition arguing in support of the impugned order and the reasons on which it has been structured.

(2.) Brief facts:

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: