NAVEEN S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs:-

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondent no.1and perused the material on record. For order proposed, notice to respondent no.2 is dispensed with vide order dtd. 9/7/2025.

(3.) A perusal of the material on record will indicate that the petitioner was arraigned as accused No. 4 along with 6 others, who were arraigned as accused Nos.1 to 3 and 5 to 7 in S.C.No.1/2017 pursuant to FIR in Crime No.211/2015. The offences alleged against the petitioner and other accused are punishable under Ss. 143 , 120(B) , 302 , 201 r/w 149 of IPC .