CHANDREGOWDA T Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for admission, it is taken up for final disposal.

(2.) This is the petition filed by the petitioner under Section 397 read with 401 of Cr.P.C challenging the illegality and correctness of the order passed by the court below on the application filed by him under Section 227 of Cr.P.C seeking to discharge him from the proceedings.

(3.) The court below after considering the application filed seeking to discharge the petitioner from the proceedings, partly allowed the application and held that so far as the alleged offence under Sections 376 and 417 of IPC is concerned, there is a prima facie case as against the petitioner herein. Being aggrieved by the same, the petitioner is before this Court.