K. UMESH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Crime No.244/2006 was registered by the Basaveshwara Nagara Police Station against one Umesh Shetty S/o. Ponnappa, Kiran S/o. Basavaraju, Smt. Pinke, W/o. Raju and Suma D/o. Linganayak, for the offences punishable under Sec. 3, 4 , 5 and 7 of the Immoral Traffic (Prevention) Act, 1956. Though the said accused persons had been arrested and remanded to judicial custody on 15/7/2006 subsequently, they were released on bail and accused No.1 was absconding and not found.

(3.) Upon completion of investigation, a charge sheet was filed in C.C.No.28411/2006 for the aforesaid offences and a non-bailable warrant ('NBW' for short) was issued. It was at that stage that accused No.1 was not traceable and a proclamation was issued under Sec. 82 and 83 of Cr.P.C. and thereafter, the NBW was sought to be executed as against the petitioneraccused No.1 is concerned.