SHIVAKUMAR BALARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri Abhinav Right, learned counsel for petitioner, Smt. K.P.Yashoda, learned High Court Government Pleader for respondent No.1. and Smt. M. Gayathri, learned counsel for respondent No.2.

(3.) Learned counsel for the petitioner submits that accused No.2 who faced trial is acquitted by the concerned Court by holding that the prosecution has failed to prove the guilt beyond reasonable doubt as there is no evidence produced by the prosecution against the petitioner therein, to prove the offence. Insofar as accused No.3. is concerned, this Court in W.P.No.18335/2022, by its order dtd. 29/9/2022, has quashed the split charge sheet / proceedings in C.C.No.30058/2019, on the reasons rendered by the learned Magistrate, while acquitting accused No.2. Therefore, seeks the same relief as granted to accused No.3.