LAWS(KAR)-2025-3-19

MAHESHKUMAR C. Vs. STATE OF KARNATAKA

Decided On March 12, 2025
Maheshkumar C. Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Accused No.1, who is facing the trial for the offence punishable under Sec. 364 of IPC, is before this Court seeking relief.

(2.) The trial is of the year 2008. The learned Special Public Prosecutor was appointed to prosecute the case on behalf of the State. The petitioner - accused No.1 had remained absent on 4/3/2025, and his counsel filed an application for exemption citing ill-health. The Trial Court rejected the application on the submission made by the friend of the learned Special Public Prosecutor stating that accused No.1 had threatened the learned Special Public Prosecutor on phone that he would write to the Government to change the Prosecutor. On the submission made by the friend of learned State Public Prosecutor, the Trial Court rejected the application for exemption and issued non-bailable warrant.

(3.) Heard Sri M. S. Shyamsundar, learned Senior Counsel representing the petitioner's counsel, and the learned High Court Government Pleader for the respondent.