GOVINDA RAJU A. C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Chandrashekar K A for petitioner and learned HCGP for respondent No.1-State.

(2.) Petition under Sec. 438 of Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: Ramesh N S/o. Narayanappa filed complaint with Kempapura Agrahara police on 12/12/2018 which was registered in Crime No.298/2018 for the offence punishable under Ss. 120B , 149 , 464 , 468 , 420 and 471 IPC. Initially the name of the petitioner was not shown in the FIR and during the course of investigation, it is submitted that the petitioner was secured and his statement was recorded and the petitioner was not aware of filing charge sheet against him. However, material on record shows that the name of the petitioner has been shown as absconding accused and later on coercive steps have taken by the learned Magistrate including the process of proclamation and the petitioner has been declared as proclaimed offender.