RAMESH JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in both these cases call in question entire proceedings in Special C.C.No.208 of 2021 pending before the LXXXI Additional City Civil and Sessions Judge, Bengaluru city arising out Crime No.1269 of 2017 registered for offences punishable under Ss. 147, 145(b) and 174(a) of the Railways Act, 1989 (hereinafter referred to as 'the Act' for short). The petitioner in Criminal Petition No.8718 of 2021 is accused No.1 and petitioner in Criminal Petition No.7801 of 2023 is accused No.2. Since both these cases arise out of aforementioned solitary special criminal case, they are taken up together and considered by this order.

(2.) Heard Sri R.Hemanth Raj, learned counsel appearing for the petitioner and Sri M.R. Balakrsihna, learned Central Government Council appearing for the respondents in Criminal Petition No.8718 of 2021; Sri S.Jagan Babu, learned counsel appearing for the petitioner and Smt. K.P. Yashodha, learned High Court Government Pleader appearing for the respondents in Criminal Petition No.7801 of 2023.

(3.) Facts, in brief, germane are as follows:-