SHAMABANU IMTIYAZ AHMED JAMBAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in Crl.R.P. No.1068/2017 are Accused Nos. 4 to 6 and the petitioners in Crl.R.P. No.1156/2017 are Accused Nos. 1 to 3 in SC No.472/2015 pending on the file of the Principal City Civil and Sessions Judge at Bengaluru City,

(2.) The above said two revision petitions are arising out of a common order dated 28.08.2017 in SC No.472/2015 passed by the trial Court, on the application filed by the accused persons under Section 227 of Cr.P.C.

(3.) The records disclose that, the learned Sessions Judge has rejected the application in SC No.472/2015 under Section 227 of Cr.PC.. The respondent-Police have laid the charge sheet against as many as six accused persons in C.C. No.34321/2014 for the offences punishable under Sections 376, 498-A, 420, 504, 506, 201, 120(B) of IPC and after committal, the case has been registered before the Principal City Civil and Sessions Judge, Bengaluru, in SC No.472/2015.