SRI SHARIFF @ MOHAMMED SHARIFF AND OTHERS Vs. STATE OF KARNATAKA BY BANTWAL TOWN POLICE STATION AND OTHERS

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. Investigation is completed and charge sheet is laid against the petitioner and 17 other accused persons under Sections 143, 147, 153(A), 448, 302, 120(B), 201, 212 r/w 149 of I.P.C. Petitioner is accused No.1.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent-State.

(3.) Learned HCGP has not filed any statement of objections, but has orally opposed the petition.