SADANANDA PUNDALIK HUBBALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt.Bharathi G.Bhat, learned counsel for the petitioners and learned High Court Government Pleader for the respondent/State.

(2.) Investigation Officer present. He submits that the injured eyewitness has given a further statement based on which, in the charge sheet the complainant, injured eyewitness and owner of the offending vehicle has been arraigned as accused persons in respect of Crime No.92/2016. It is the case of the petitioners that a complaint came to be filed in respect of the road traffic accident on 28/2/2016 within Raibag Police limits whereunder rider of the two wheeler by his rash and negligent driving dashed against a pedestrian whereby pedestrian got injured and A complaint came to be filed. The injured eyewitness initially stated about the identity of the driver and later on, on the basis of a further statement said to have been recorded by the Investigation Officer, it has been revealed that it is the Sadananda who was riding the motorcycle.

(3.) Further, according to the complaint averments and the eyewitness statement at the first instance, it is the Revappa who was riding the motorcycle, but on the basis of the further statement, Sadananda has been made as the accused as the rider of the motorcycle.