KADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has approached this Court seeking to set aside the order passed by the Principal District and Sessions Judge, Bagalkot in S.C.No.15/2012 dated 27.03.2013 and consequently seeking to quash the entire proceedings on the fi le of the District and Sessions Judge, Bagalkot in S.C.No.15/2012 against this petitioner.

(2.) HEARD the learned Counsel for the petitioner and also the leaned High Court Government Pleader for the State who took notice for the respondent State.

(3.) THE records disclose that the pol ice have filed a charge sheet against eight persons in S.C.No.17/2010 for the offences punishable under Sections 302 and 201 r/w. Section 149 of the IPC. It appears, the present petitioner, who is arrayed as accused No.2 in the said case absconded. Therefore, the case against the present petitioner was spi lt up from the main case and the trial proceeded against accused Nos. 1 and 3 to 8 in S.C.No.17/2010. After securing the presence of this petitioner, a split up case has been registered against him in S.C.No.15/2012.