KUMAR GAURAV @VINU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is accused No.1 in S.C. No.972/2017 pending on the file of learned LIII Addl. City Civil and Sessions Judge At Bengaluru (for brevity, Sessions Judge's Court) for the offences punishable under Ss. 120B, 376, 420, 307, 323, 328, 354 read with Sec. 34 of the Indian Penal Code (for brevity IPC) has filed this petition seeking to set aside the order dtd. 3/11/2018 passed by the learned Sessions Judge's Court in said S.C.No.972/2017 rejecting his application filed under Sec. 227 of Code of Criminal Procedure (for brevity, Cr.P.C).

(2.) Respondent No.1 State is being represented by learned High Court Government Pleader. Respondent No.2 though served has remained absent.

(3.) Though this matter is listed for admission, however, with the consent of learned counsels from both side, the matter is taken up for its final disposal.