MUKKATIRA KUSHALAPPA ALIAS SAMPATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is accused in Crime Nos.230/1997, 233/1997, 234/1997, 235/1997, 245/1997 and 247/1997, 246/1997 and 249/1997, respectively registered by Virajpet Town Police, Kodagu District for the offence punishable under Sections 143, 144, 145, 146, 147, 148, 427, 353, 332, 333, 307, 114, 152, 153, 341, 395, 434, 435, 436, 109, 448 r/w 149 of IPC.

(2.) LEARNED counsel for the petitioner submits that, on investigation, charge sheet has been filed in all the cases and other accused have been acquitted in S.C.Nos.111/2003, 110/2003, 44/2003, 43/2003, 109/2003, 42/2003 and 108/2003. Since this petitioner was not available, he was not arrested and the cases were split up against this petitioner. Now, the petitioner is arrested on 7.5.2012.