BHAVANI REVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed seeking for the following reliefs:-

(2.) Petitioner is the mother of Prajwal Revanna - accused in Spl.CC.No.2627/2024 pending before the Court of LXXXI Addl. City Civil & Sessions Judge & Spl. Judge, Bengaluru City, registered for the offences punishable under Ss. 376(2)(k), 376(2)(n), 354(A), 354(B), 354(c), 506, 201 of IPC.

(3.) The grievance of the petitioner in this petition is that her son who is facing trial in a case wherein serious allegation of committing the offence punishable under Sec. 376 IPC is made against him, is being denied a fair trial and applications filed by the petitioner seeking certified copy of the order sheet of the Trial Court and also the video recording of the court proceedings has not been furnished to her. Petitioner has further alleged that the advocate appearing on behalf of her son in Spl.CC.No.2627/2024 was permitted to retire by the Trial Court on 23/4/2025, and thereafter, sufficient time is not given to her son to engage the services of an alternative advocate to represent him in Spl.CC.No.2627/2024, and on the other hand, the Trial Court has appointed Chief Legal Defence Counsel as Amicus Curiae to represent her son and even the said Counsel has not been granted sufficient time to look into the court records, and it is under these circumstance, the petitioner is before this Court.