NANDISHA K.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC is filed by the sole accused challenging the order dtd. 23/1/2023 passed by the II Addl. District and Sessions Judge, Chikkamagalur, in S.C.No.65/2021 dismissing his application filed under Sec. 227 Cr.PC seeking discharge.

(2.) Heard the learned Counsel for the petitioner and the learned HCGP who was directed to take notice on behalf of the respondent.

(3.) Facts leading to filing of this revision petition narrated briefly are, the respondent-Police had filed a charge sheet against the petitioner for the offences punishable under Ss. 504 & 302 IPC. The criminal case was thereafter committed to the Court of II Addl. District & Sessions Judge, Chikkamagaluru, and numbered as S.C.No.65/2021. In the said proceedings, the petitioner who is the sole accused had filed an application under Sec. 227 Cr.PC seeking discharge. The said application was opposed by the prosecution by filing objections. The Trial Court by order dtd. 23/1/2023 had dismissed the said application and it is in this factual background, the petitioner is before this Court.