SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Revision Petitioners have questioned the legality and correctness of the order dtd. 3/10/2019 passed by the Court of I Addl. District and Sessions Judge, Bagalkot in S.C. No.57/2018 whereby their application filed under Sec. 227 of Cr.P.C. has been rejected.

(2.) Heard the learned Senior counsel Sri. Sandesh Chouta appearing for the petitioner and the learned HCGP for respondent/ State.

(3.) Petitioners are arraigned as accused Nos.7 to 9, 11, 13, 14, 16 and 17 respectively in the charge sheet filed by the respondent/ Police in connection with Crime No.98/2017 of Banahatti Police Station, for of fences punishable under Ss. 143, 147, 148, 341, 120(b), 302, 307, 109 R/w. 149 of IPC.