ANAND RAMESH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Even though the matter is listed for Admission, same is taken for final hearing with the consent of both parties.

(2.) The revision petitioner/accused No.16 is assailing the impugned order dtd. 17/7/2018 passed in S.C.No.129/2014 on the file of learned Principal District and Sessions Judge and (KCOCA) of Special Court, Belagavi (for short 'the Trial Court') dismissing the application filed by the revision petitioner under Sec. 227 of Cr.P.C. seeking his discharge.

(3.) Brief facts of the case are that, Ankola Police registered Crime No.245/2013 on the basis of first information lodged by the informant-Shri Ramesh, initially against 12 accused for the offences punishable under Ss. 302, 307, 353, 120(B), 212, 384, 419, 468, 471, 18, 201 read with Sec. 149 of Indian Penal Code (hereinafter referred to as "IPC for the sake of brevity) and under Ss. 3, 25(c), 27(c)(b)(a), (1-B) of Arms Act, 1959 (hereinafter referred to as 'Arms Act' for the sake of brevity) and under Ss. 3(1)(i), 3(1)(ii), 3(2)(3)(4) of the Karnataka Control of Organized Crime Act, 2000 (hereinafter referred to as 'the KCOC Act' for the sake of brevity).