HIDAYATH SHAREEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this court calling in question the proceedings in S.C.No.87/2019 registered for offences punishable under Ss. 143, 147, 148, 448, 323, 324, 427, 395 and 149 of the IPC.

(2.) Heard the learned counsel, Sri. Lethif B., appearing for the petitioner and Sri. K.S. Abhijith, learned HCGP appearing for respondent No.1.

(3.) The genesis of the issue is on 15/9/2013 when respondent No.2 registers a complaint against 17 unknown persons for the afore-quoted offences in Crime No.321/2013. The police after investigation file a charge sheet on 28/9/2015 against 22 accused, the petitioner herein was arrayed as accused No.13. The trial was conducted on it being committed to the learned Sessions Judge in S.C.No.103/2018.