MR. RAVI ALIAS RAVICHANDRA P. Vs. STATE

JUDGEMENT

(1.) Heard arguments of Sri. P.P. Hegde, learned Counsel for petitioner and Sri Rachaiah, learned High Court Government Pleader appearing for the respondent/State.

(2.) By consent of learned Advocates appearing for parties, this petition is taken up for final disposal though matter is listed for admission.

(3.) Petitioner is accused No.3 in C.C.No.l 170/2007 pending on the file of Additional Civil Judge and JMFC, Bantwal, who is shown as absconding and is seeking for quashing of said proceedings arising out of Crime No. 130/2006 registered by Bantwal Rural Police Station, for the offence punishable under Sections 143, 147, 148, 341, 302, 324, 307, 435 and 153-A read with 147 of the Indian Penal Code, 1860. It is contended that petitioner has been arraigned as accused No.3 in the supplementary charge sheet filed by the prosecution in Crime No. 130/2006 depicting as though accused had been absconding.