PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in S.C.No.1987/2019 registered for offences punishable under Ss. 376, 420 read with Sec. 34 of the IPC.

(2.) Heard the learned counsel, Sri. S.V. Prakash appearing for the petitioner and the learned HCGP, Sri. K.S. Abhijith appearing for respondent No.1. Learned counsel appearing for respondent No.2 has remained absent throughout. Owing to his absence, this Court has passed the following orders: On 13/4/2022:

(3.) On every occasion, when the matter is listed, the learned counsel for respondent No.2 remains absent. Even today, when the matter was listed for further hearing, there is no representation on behalf of the learned counsel appearing for respondent No.2.