BHASKAR HANAMATSE MEHARWADE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr. P. C. to set aside the order dated 18-9-91 passed by the Additional Munsiff and II Additional J.M.F.C., Ranebennur in C.C. No. 49/89.

(2.) I have heard the learned Counsel for the petitioner and the learned Government Pleader for the respondent fully and perused the records of the case.

(3.) The police filed charge-sheet against the petitioner on 16-1-1990 for the offences punishable under Ss. 279 and 304-A I.P.C. and also for the offences under S 89(A) and (B) of the M. V. Act on the allegation that the petitioner on 19-12-1988 at about 8-30 p.m. drove his motor-cycle bearing No. CEW 9358 on Poona-Bangalore road from the bus-stand side in a rash and negligent manner so as to endanger human life and dashed against the deceased Hanumanthappa in front of Kambli Society and caused grievous injuries to his head resulting in his death. The evidence has commenced in the Court below and the prosecution has examined some witnesses. The prosecution filed an application under S. 216 Cr. P. C. for addition of the charge against the petitioner for the offences punishable under Sections 201 and 202 I.P.C. The learned J.M.F.C. has allowed it. The petitioner has challenged the said order.