PRADEEP KUMAR V. AMBAROY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.1 under Sec. 482 of Cr.P.C. for quashing criminal proceedings in Spl.C.C.No.1446/2017 arising out of Crime No.42/2017 registered by Sanjay Nagar Police Station, now pending on the file of LXX Additional City Civil and Sessions Judge and Special Judge, Bangaluru, for the offences punishable under Ss. 376, 417 of IPC and Ss. 3(w)(i)(ii) of SC and ST (Prevention of Atrocities) Act, 1989.

(2.) Heard learned counsel appearing for the petitioner and learned High Court Government Pleader for respondent No.1. Respondent No.2 served and unrepresented.

(3.) Though this petition is filed for quashing the criminal proceedings for the above offences, the learned counsel for the petitioner restricts his arguments to dispose of the petition by submitting that the charges were framed in the year 2017 and till now, there is no progress in the evidence and the trial. It is further submitted that, except examination of P.W.1, no other witnesses were examined. The trial Court has not taken any interest in disposing of the matter in spite of lapse of four years after framing the charges. Therefore, prayed for allowing the petition.