STATE OF KARNATAKA Vs. NAVEEN

JUDGEMENT

(1.) The State has preferred this revision petition against the order passed in S.C.No.1460/2017 dtd. 11/4/2018 by the LIII Addl. City Civil and Sessions Judge, Bengaluru (CCH-54) (hereinafter referred to as 'learned Sessions Judge'), whereby the learned Sessions Judge allowed the discharge application filed by the respondent/accused under Sec. 227 of Cr.P.C. and thereby discharged the respondent/accused in Crime No.323/2016 and S.C.No.1460/2017 for the offences punishable under Ss. 417 and 376 of IPC.

(2.) The factual matrix of the prosecution case is that:

(3.) Subsequently, during the course of investigation, owing to the case falling out of the jurisdictional limits, the said case was transferred to R.T. Nagar Police Station and based on the report filed by the Sarai Rohilla Police Station, an FIR was registered in R.T. Nagar Police Station in Crime No.323/2016 dtd. 14/12/2016 for the offences punishable under Ss. 376 of IPC against the respondent/accused. Later, R.T. Nagar Police investigated the case and laid the chargesheet against respondent/accused for the aforesaid offence.