VENKATESH Vs. STATE BY SIDDAPURA POLICE

JUDGEMENT

(1.) This petition is directed against an order dated 10.12.2010 passed in S.C.No.801/2010 by the learned Fast Tract Judge VI, Bangalore City, holding that there are materials against accused No.9/petitioner herein, to proceed with the matter by framing charges for the offences punishable u/s 364, 365, 302, 201 and 120-B IPC.

(2.) Material facts of the case are:

(3.) On being charge sheeted for the aforesaid offences, on the point of jurisdiction, the case was committed to the Court of Session, wherein, it was registered as S.C.No.801/2010. The case is now pending in the Fast Track Court VI, Bangalore City. Petitioner made his appearance and argued through his learned Advocate, for discharge from the case, on the ground that, there are no sufficient material collected by the prosecution and placed on record, to proceed against him for the alleged offences. Learned Trial Judge having considered the record and finding that the eye witnesses have stated about the overt acts of accused No.9, by observing that, prosecution has placed sufficient materials to proceed against accused No.9, decided to frame the charges. Feeling aggrieved, accused No.9 has filed this petition Under Ss.397 and 401 of Cr.P.C.