S. CHANDRASHEKAR ALIAS CHITTU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner. This revision petition is filed challenging the order dated 21.02.2012 passed by the FTC -V, Madhugiri in SC No. 43/08 rejecting the application filed by the petitioner seeking to discharge him from the said case which is registered for the offences punishable under Section 25 of the Indian Arms Act and Sections 4 and 5 of read with Sec. 120 -B of IPC.

(2.) OUT of 10 accused, only the petitioner who is arraigned as accused no. 1 has come up before this Court seeking the said relief. It is specifically mentioned by the FTC -V that the petitioner has been charge -sheeted on the allegation that the accused had conspired and prepared a plan to murder one C.K. Babu, Ex -MLA of Chittoor for Rs. 7 lakhs and from accused nos. 1 and 6, the Police have recovered six bombs, a pistol and three bullets. Based on the recovery from the possession of the petitioner, the Police have registered a case in Cr.No. 14/2006 and investigation was carried on and subsequently, charge -sheet came to be filed.