P SHEKAR Vs. K S MURALIDHAR

JUDGEMENT

(1.) THIS criminal revision petition filed under Section 397 r/w 401 of Cr. P. C. is directed against the order dated 20-12-1999 passed in C. C. No. 2195/1995 on the file of the I Additional C. M. M. , Bangalore City discharging the accused for the offences under Sections 448 and 427 of IPC on the ground that trial did not commence though the case is pending for more than two years, on the basis of the judgment of Apex Court rendered in "common Cause v. Union of India" reported ILR 1996 Kant 2063 : (1996 Cri LJ 2380 ).

(2.) THE respondent is represented by Sri M. T. Nanaiah Sri H. S. Chandramouli, learned S. P. P. assisted the Court.

(3.) HEARD arguments.