BHADRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel, Sri. G.H. Ravikumar, appearing for the petitioner and Sri. K.S. Abhijith, learned HCGP appearing for the respondent - State.

(2.) The petitioner is before this Court calling in question the proceedings in S.C.No.1671/2021 for offences punishable under Ss. 399 and 402 of the IPC. The petitioner is accused No.6. On 19/1/2017, the respondent - police register a crime in Crime No.27/2017 against 8 persons for offences punishable under Ss. 399 and 402 of the IPC. The police after investigation file a charge sheet and the case was then registered as C.C.No.23797/2017 and on its committal, becomes S.C.No.1343/2019.

(3.) By an order dtd. 31/7/2018, after a full blown trial, the concerned court acquits accused Nos.1 to