BASANAGOUDA CHANNABASANAGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition 1872 of 1991 is connected with the above 31 Criminal Petitions. All these criminal petitions arise out of the common order passed by the learned J.M.F.C., 1st Court, Hubli, in C. C. No. 4638 of 1982 on 17-2-1989.

(2.) For appreciation of the point involved in these cases, I refer to the facts in C.C. No. 4638 of 1982 in which the common order has been passed.

(3.) On 7-7-1982 the charge-sheet has been filed in C. C. No. 4638 of 1982 by P.S.I., Town Police, Hubli, against the petitioner-accused for offences punishable under Sections 408, 409 and 477(A), I.P.C. The matter has been pending since then, in the Court below for over eleven years.