SHAKIB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question Crime No.16/2021 for the offences punishable under Ss. 143 , 147, 148, 353, 332, 324, 307 r/w 149 of the IPC ; Crime No.17/2021 for the offences punishable under Ss. 143 , 147, 148, 353, 332, 324, 307 r/w 149 of the IPC ; Crime No.18/2021 for the offences punishable under Ss. 143 , 147, 148, 353, 332, 324 r/w 149 of the IPC and Crime No.19/2021 for the offences punishable under Ss. 143 , 147, 148, 353, 332, 324, 504, 506, r/w 149 of the IPC, all registered by the Barke Police Station, Mangalore, Dakshina Kannada and seeks a consequent direction for taking these crimes as additional crimes/charge sheets of crime No.15 of 2021 instead of multiple FIRs.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:

(3.) On an allegation that the petitioner along with others had attacked several persons between 10.00 a.m. and 10.05 a.m., a crime came to be registered against the petitioner and several others in Crime No.17 of 2021. Another crime came to be registered by the very same complainant i.e., the Jail Superintendent in Crime No.18 of 2021 for the very same offence and for the same period i.e., 10.00 a.m. and 10.05 a.m - 5 minutes.