RAMESH REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) BASED on the complaint lodged by Mr. S. C. Manjunath, Crime No. 176/2005 is registered in Varthur Police Station for the offences punishable under Ss. 143, 147, 148, 341, 506, 302 r/w. 149 of I. P. C. against certain persons. After the investigation, the police laid the charge sheet against two persons only viz. , Sadashiva and Prasanna kumar. The matter was committed to Sessions court and both the accused are facing trial in s. C. No. 140/2006 before the District and sessions Court, Bangalore Rural District, bangalore. During interregnum the complainant made petitions before the concerned, praying for further investigation in respect of the offences. The COD police further investigated into the matter and laid additional charge sheet against ten other persons, (who are the petitioners in Cri. P. Nos. 2657/2007), before the sessions Court directly. The Sessions Court, in turn, by the impugned order, issued nonbailable warrants against newly arrayed accused. By filing the Criminal Petition No. 2657/2007, the accused, who are additionally arrayed, questioned the order of the Sessions court issuing the non-bailable warrant against them.

(2.) SINCE, in the meanwhile, the Trial Court started insisting accused Nos. 1 and 2 and the complainant to continue with proceedings in s. C. No. 140/2006, the complainant has filed cri. P. No. 4351/2007 praying for a direction to the Trial Court to continue prosecution against all the accused including the newly arrayed accused together.

(3.) BOTH the criminal petitions are heard together by consent of advocates and perused the material on record.