STATE OF KARNATAKA Vs. SRIKANT

JUDGEMENT

(1.) Heard Sri T. Hanumareddy, learned Additional Government Advocate appearing for the petitioner/State, and Sri Mallikarjunswamy B. Hiremath, learned counsel appearing for respondent No.1.

(2.) The instant revision petition is filed by the State challenging the order dtd. 15/4/2021 passed in Criminal Revision Petition No.63/2018 on the file of the Principal District and Sessions Judge, Gadag.

(3.) The investigation officer filed the charge sheet in C.C. No.308/2016 for the offences punishable under Ss. 167 , 119 , 177 , 468 , and 420 read with Sec. 34 of the Indian Penal Code. Accused No.1 filed an application under Sec. 239 of the Code of Criminal Procedure seeking discharge. The Trial Court, by order dtd. 10/7/2018, rejected the said application. Aggrieved by the same, respondent No.1 preferred Criminal Revision Petition No.63/2018.