NAGARAJ POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader.

(2.) The petitioner has sought for quashing of a split up chargesheet filed against him which culminated in S.C.No.111/2014 arising out of Crime No.138/2006 pending on the file of III Additional Sessions and Special Judge, D.K. Mangaluru, for the offences punishable under Sections 143 , 147 , 148 , 353 , 332 , 307 read with Section 149 of IPC and Section 2(A) of KPDLP Act, 1981.

(3.) The respondent-Police have lodged a chargesheet against as many as 25 accused persons in Crime No.138/2006 and a Sessions Case was registered against all of them in S.C.No.72/2009. Subsequently, the accused No. 23 was secured and separate Sessions Case was registered against him in .S.C.No.15/2010. Some of the accused persons were shown absconding. Accused No.3, the present petitioner was also as shown absconding and remaining accused persons as noted above i.e. accused Nos. 5,7 to 11, 12,14, 17,18 and accused Nos.4, 13, 15, 19, 20 to 22, 24 and 25 were all tried in the above said S.C.No.72/2009 and 15/2010 and ultimately, after trial, the said accused persons were acquitted by the Trial Court.