V.L.SOUMYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking following prayers:

(2.) The prayer in effect is to bring in accused Nos.5 and 6, into the proceedings in S.C.No.49 of 20223, who are given up while filing the charge sheet.

(3.) It is the contention of the learned counsel for the petitioner that they were accused in the crime stage and also when the FIR was registered, but could not have been given up at the time of filing of the charge sheet.