JOSEPH LUIS DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner Perused the records.

(2.) The petitioner was arrayed as accused No. 2 in Spl. Case (Elect) No. 1/2012 on the file of Prl. Sessions Judge, Kodagu, Madikeri, subsequently accused Nos. 2 to 4 were split up from the said case and separate cases were registered as they were absconding at that particular point of time. It is seen from the records that a special case has been registered against accused Nos. 2 to 4 in Spl.Case No. 33/2014 and the trial has been set down for securing the presence of the accused. At this juncture, the present petition is filed.

(3.) It is seen from the records that the State of Karnataka through PSI Madikeri Rural Police Station laid a charge sheet against the petitioner and other co-accused persons, registering a case against them in Crime No. 91/2007 for the offences under Section 379 of Indian Penal Code and also under Section 136 of the Indian Electricity Act. After filing of the charge sheet, accused were committed to the Special Court and a case has been registered in Spl. Case (Elect) No. 1/2012.