RAVI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition is filed seeking direction for completion of trial in S.C.No.2 of 2018, pending on the file of the District Judge-Chief Judicial Magistrate Court, The Nilgiris.

(2.) The petitioner is PW36 in S.C.No.2 of 2018 which is pending trial before the learned District Judge-Chief Judicial Magistrate, The Nilgiris, for offence under Ss. 147, 148, 149, 324, 342, 447, 449, 458, 395 r/w 397, 396 and 302 r/w 120(b) IPC.

(3.) The gist of the case is that the accused hatched a conspiracy to trespass into Kodanadu Tea Estate Bungalow of the former Chief Minister, The Nilgiris District. In pursuant to the conspiracy, on 23/4/2017, the accused and others formed into unlawful assembly, trespassed into the premises with deadly weapons committeddacoity and murdered oneOm Bahadur Watchmen and caused multiple injuries to another Watchmen Krishnan Dhaba. After committing the offence, the group had left the scene in two cars. On receipt of the complaint, the respondent Police registered a case in Crime No.158 of 2017. On completion of investigation, charge sheet filed before the learned District Judge-Chief Judicial Magistrate, The Nilgiris.