G.KASHINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Based on the order passed on the application filed by the prosecution under Sec. 319 of Cr.P.C, petitioner who is arraigned as accused No.2 has filed this petition under Sec. 482 of Cr.P.C, challenging the said order dtd. 30/7/2022 in C.C. No.551/2014, which is confirmed by order dtd. 29/8/2022 in Criminal Revision Petition No.5091/2022.

(2.) For the sake of convenience the parties are referred to by their ranks before the trial Court.

(3.) Brief facts leading to filing of the present petition are that on the basis of complaint given by accused No.1, who at the relevant point of time was working as a Police Inspector, the respondent/ Police has registered a case in Crime No.130/2012, alleging that on 21/9/2012 on receipt of credible information, a raid was conducted by accused No.1 and his staff and arrested one Basavaraj and from his possession amount of Rs.2,700.00 was seized along with Matka chits. Further on the information given by said Basavaraj, accused No.1 and his staff seized cash and other incriminating articles and a charge sheet came to be filed in C.C No.272/2013 against said Basavaraj as Accused No.1, Guruvayya as Accused No.2 and 13 others.