ASHWATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and also the learned HCGP for respondent. Perused the records.

(2.) The trial Court, earlier had passed an order on 1.3.2016 in SC 302/2013 dismissing the application filed under Section 227 of the Cr.PC by the petitioners for their discharge.

(3.) The said order was called in question before this Court in Crl.RP No.444/2016. Vide order dated 11.09.2016, this Court has allowed the said revision petition and subsequently directed the trial Court to consider the materials on record and pass appropriate orders in accordance with law. The relevant paragraphs of this Court which gave the direction to the trial Court is required to be extracted. At paragraphs 7 to 9, this Court has observed thus: