IMRAN KHAN Vs. STATE BY THUNGANAGAR POLICE STATION

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned HCGP for the respondent - State. Perused the records.

(2.) The petitioner is cited as accused No.9 in Crime No.553/2018 on the file of respondent - Police for the offences under Sections 144 , 147 , 148 , 506 , 307 , 395 , 364-A , 342 , 450 , 120B read with Section 149 of IPC and under Sections 3 & 25(1) of the Arms Act, 1959 and Section 3 of Karnataka Control of Organized Crimes Act, 2000 ('KCOCA' for brevity).

(3.) The entire charge sheet papers are produced before the court. On the basis of the charge sheet, a Special Case in No.50/2019 has been registered.