HARSHA D. Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 14/9/2022 passed by the I Additional Chief Metropolitan Magistrate, Bengaluru in C.C.No.25035 of 2022 in a case concerning offences punishable under Ss. 34, 120B, 420, 465, 468 and 471 of the IPC.

(2.) Heard Sri Sandesh J.Chouta, learned senior counsel appearing for the petitioner, K.S. Abhijith, learned High Court Government Pleader for respondents 1 and 2 and Sri Madhukar Deshpande, learned Special Public Prosecutor appearing for respondent No.3.

(3.) Shorn of details, the facts in brief, are as follows:- A crime comes to be registered in Crime No.48 of 2022 before the Chowk Police Station, Kalaburagi in which the petitioner is one of the accused. The same is transferred to the 2nd respondent, the Investigating Agency. Another crime comes to be registered in Crime No.60 of 2022 before the High Grounds Police Station against 34 persons in which petitioner is accused No.29. The latter crime was registered during the time when the earlier crime was under investigation. On 26/7/2022 the police filed charge sheet in Crime No.60 of 2022. The petitioner throughout has been in prison either concerning crime No.48 of 2022 or crime No.60 of 2022.