VENKATESH T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.120 of 2017 pending before the Senior Civil Judge and JMFC., Malavalli which arose out of Crime No.270 of 2017 registered for offences punishable under Ss. 143, 147 , 148, 302, 307, 114, 120B and 149 of the IPC.

(2.) Heard Sri Hashmath Pasha, learned senior counsel for the petitioner and Smt K.P. Yashoda, learned High Court Government Pleader for the 1st respondent.

(3.) Facts as projected by the prosecution are as follows:-