SURESH KUMAR S K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior Advocate Shri S. Sreevatsa appearing for the counsel for the petitioner and the learned Additional State Public Prosecutor. The facts of the case are as follows:

(2.) The learned Senior Advocate would draw attention to the decision of the Apex Court in RANJITH SINGH VS. STATE OF PUNJAB (Criminal Appeal No. 982/1998 decided on 22.09.1998). The Apex Court was considering the legal position as to whether the Sessions Court can add a new person to the array of accused and if so, at what stage and on considering the decisions in KISHUN SINGH VS. STATE OF BIHAR, 1993 CrLJ 1700, in NISSAR VS. STATE OF UTTAR PRADESH, 1995 CrLJ 2118 and RAJ KISHORE PRASAD VS. STATE OF BIHAR, 1996 CrLJ 2523 has arrived at the following opinion: