V. NARASIMHAMURTHI Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C. challenging the order dtd. 29/2/2020 passed in C.C.No.981/2014 on the file of the Principal Civil Judge and JMFC, Ramanagara for the offences under Ss. 143, 447, 427, 504, 324, 506, 120(B) r/w 149 of IPC .

(2.) Heard Sri Prince Isac, learned counsel for the petitioner and also learned HCGP for the respondent. Perused the records.

(3.) It is the contention of the learned counsel for the petitioner that without following the procedure contemplated and without serving summons to the petitioner, the trial Court has directly issued non-bailable warrant against the petitioner. Without any speaking order, acting under Ss. 82 and 83 of the Cr.P.C., directed to publish the proclamation against the petitioner and other 38 accused persons is erroneous.