CHETAN @ CHETHU @ PRAVEEN S/O LAKSHMAN BANGERA Vs. STATE OF KARNATAKA B. ULLALA POLICE STATION MANGALORE RURAL CIRCLE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned SPP-II for the State. Perused the records.

(2.) The petitioner was originally arraigned as accused No. 1 in C.C.No. 3196/2008 along with accused No. 2 on the file of the JMFC III Court Mangalore, D.K. Due to the non availability of A1, a separate case was registered on spilt up charge sheet in C.C. No. 879/2009 for the offences under Sections 406 and 420 of IPC.

(3.) The present accused is an absconding accused. In fact, the trial Court had been making efforts to secure his presence by issuing attach warrants etc. At this juncture the present petition is filed.