GOPALKRISHNA /O LATE LANKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-Sri Gopalkrishna and Sri Rajesh, who are accused in a trial U/s.302 of IPC have filed these two writ petitions in this Court with a prayer that the Government Orders dated 03.02.2017 and 02.03.2017 appointing Mr.C.H.Hanumantharaya, Advocate, Bengaluru, be removed from the assign of Special Public Prosecutor (SPP) in the said trial before the Court below.

(2.) Learned counsel for the petitioners has submitted before the Court that the said Mr.C.H.Hanumantharaya, Advocate, may entertain some bias against the accused persons and therefore he should be removed from the said assignment as SPP in the said case. Date of Order 01-03-2018 W.P.Nos.9212-9213/2018 He also sought to cite certain judgments for this purpose in support of his contention.

(3.) Learned AAG Mr.A.S.Ponnanna, on the other hand, however supported the said assignment of Mr.C.H.Hanumantharaya, Advocate, to act as the SPP in the present case.