SHAIK ABDUL AJEEJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.B.S.Sangati, learned counsel for the petitioner and Sri.Praveen Y. Devareddyavara, learned High Court Government Pleader for respondent No.1 and Srinivasa B. Naik, learned counsel for respondent No.2/defacto complainant.

(2.) Petitioner is the accused in CC No.886/2020 on the file of II Additional Civil Judge (Junior Division) and JMFC, Ballari. He has been charge sheeted for the offence punishable under Ss. 337, 338 and 304A of IPC.

(3.) Facts in the nutshell which are utmost necessary for disposal of the petition are as under: