G.CHETHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Sec. 482 of Cr.P.C for quashing the order of issuing NBW as well as proclamation attachment passed by the trial court in S.C.No.1461/2017 offence punishable under Sec. 363 , 498 , 114 , 343 , 376 read with 34 of IPC passed by LIII Additional City Civil and Sessions Judge, Bengaluru.

(2.) Heard learned counsel for petitioner.

(3.) The learned counsel for the petitioner submits petitioner was granted bail by the trial court during the committal stage. Thereafter, the case was committed to Court of Sessions and notice was not served on him but NBW was issued. After the NBW simultaneously proclamation attachment has been issued. Therefore, prayed for setting aside the same.