PRAVEEN D @ MADHU @ MADDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.14 is now at the doors of this Court calling in question continuance of S.C.No.1529/2021 registered for offences punishable under Ss. 143, 144, 147, 148, 341, 302, 120B, 427 read with Sec. 149 of the IPC and under Sec. 3(2) of the Prevention of Damage to Public Property Act, 1984.

(2.) Heard Smt. Deepa V. Shetty, learned counsel appearing for the petitioner, Sri. K. Nageshwarappa, learned HCGP appearing for the respondent No.1 and have perused the material on record.

(3.) The petitioner-accused No.14 along with several accused get embroiled in a crime in Crime No.151/2019. The police after investigation filed a charge sheet. The petitioner was not available for a trial like few others. The accused who were available for trial were tried and acquitted by an order of Sessions Court dtd. 30/8/2025. A split charge is drawn against the petitioner, which has now resulted in his continuance of further proceedings. Therefore, the petitioner is before the Court seeking parity in treatment with the others, who have been acquitted of the offence.