Karnataka High Court
The State Of Karnataka vs Savithri @ Usha on 20 November, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2024:KHC:46978
CRL.P No. 58 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 58 OF 2023
BETWEEN:
THE STATE OF KARNATAKA
BY THE BELTHANGADY POLICE STATION
BELTHANGADY, DAKSHINA KANNADA
REP. BY THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU.
...PETITIONER
(BY SRI B.N.JAGADEESHA, ADDL. SPP)
AND:
SAVITHRI @ USHA
D/O LATE LOKAPPA GOWDA
RESIDENT OF JARI MANE
Digitally signed AVALAHALLI POST, KASABA HOBLI
by NAGAVENI
Location: HIGH MUDIGERE TALUK
COURT OF
KARNATAKA CHIKKAMAGALURU DISTRICT.
...RESPONDENT
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED 22.06.2022 PASSED BY THE
COURT OF THE ACJ AND JMFC, BELTHANGADY, D.K., IN
CR.NO.73/2012 (CC.NO.462/2017) AND CONSEQUENTLY,
ALLOW THE APPLICATION FILED UNDER 267 CR.P.C. IN
CR.NO.73/2012 (C.C.NO.462/2017) ON THE FILE OF THE
ADDL. CIVIL JUDGE AND JMFC, BELTHANGADY, D.K.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
-2-
NC: 2024:KHC:46978
CRL.P No. 58 of 2023
CORAM: HON'BLE MR JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner - State is before this Court calling in question an order dated 22.06.2022, passed by the Additional Civil Judge and JMFC, Belthangady, D.K., in Crime No.73/2012 (C.C.No.462/2017), rejecting an application filed by the State under Section 267 of the Cr.P.C.
2. Heard Sri B.N.Jagadeesha, learned Additional State Public Prosecutor for the petitioner - State.
3. The respondent - accused gets embroiled in a crime for offences punishable under 143, 147, 148, 121(b), 307, 333, 353 r/w. 149 of the IPC, Sections 3 and 25 of the Indian Arms Act, Section 16(1)(b), 18A and 20 of the Unlawful Activities (Prevention) Act and Section 4(b) of the Explosive Substances Act, 1908, in crime No.73/2012. On completion of investigation, the police file a charge sheet, the matter is committed to the Court of Sessions and pending in C.C.No.462/2017. The prosecution on 22.06.2022 files an application seeking body warrant of the accused who was -3- NC: 2024:KHC:46978 CRL.P No. 58 of 2023 absconding in the charge sheet but was then lodged in a Central Jail, Thrissur, Kerala State. The application comes to be rejected by the concerned Court on the ground that the main case is already disposed and therefore, the body warrant cannot be issued in the case which is already closed. This order has driven the petitioner - State to this Court in the subject petition.
4. Learned Additional State Public Prosecutor appearing for the petitioner submits that a serious issue is treated trivially by the concerned Court as mere filing of a charge sheet will not close the proceedings. The prosecution has always got a right to file an supplementary charge sheet under Section 173(8) of the Cr.P.C. The issue in the lis is with regard to the naxalite activities in the area. Learned Additional State Public Prosecutor would succinctly submit that one Vikram Gowda, the organizer of the banned Maoist CPI (M), in the Western Ghats region and his accomplices are, one of whom is the respondent. The organizer along with the respondent and others conspired against the upcoming Lok Sabha elections and indulged in killing or attempt to kill one Chowdhury.
-4-
NC: 2024:KHC:46978 CRL.P No. 58 of 2023
5. The issue in the lis is not with regard to the merit of the matter. In the pending proceedings, the petitioner - State files an application under Section 267 of the Cr.P.C. seeking an order for body warrant to secure the respondent who was then in a jail at Thrissur. This comes to be rejected. Therefore, it becomes germane to notice the requisition and the order impugned dated 22.06.2022. They read as follows:
"ಈ ಪ ಕರಣದ ಅ ೋ ತ ಾದ ಕ ಂ ೌಡ ಮತು ಆತನ ಸಹಚರ ಾದ ಾ ,
ಸುಂದ , ಜಯ, ಜಯಣ#, ಕುಪ$% ಾ&', ಮ ತರರು ತ(ೆ ಮ ೆ)*ೊಂ+ದು,, ಸ-
ಆ ೋ ತರ .ೈ0 ಕುಪ$% ಾ&' ಎಂ2ಾತನು -3ಾಂಕ 25-11-2016 ರಂದು *ೇರಳ ಾಜ5ದ ಮಲಪ$%ರಂ 7(ೆ8ಯ ಎಡಕ9ರ :;ೕ< =ಾ>ೆ ಅ PÀæ 5036/2016 ಕಲಂ: 143 144 148 149 117 121, 307 ಐ ) ಮತು ಕಲಂ: 25 (1) (@) ಶ ಾBಸB *ಾC, ಮತು ಕಲಂ: 16, 20, 38, 39, ಯು.ಎ. *ಾC, ಮತು ಕಲಂ: 27(1) (ಇ) ಅರಣ5 *ಾC, ಯಂEೆ Fಾಖ(ಾದ ಪ ಕರಣದ;8 :;ೕಸರು ಆ ೋ ಯನುH ದಸI Jಾಡುವ LೇMೆ :;ೕಸ ೊಂ- ೆ ಆ ೋ ಗಳO ನPೆ)ದ ಗುಂ+ನ ಚಕಮು0ಯ;8 ಆ ೋ ಕುಪ$% ಾ&' ಮೃತಪRSರುವ$FಾIFೆ. ಈ ಬ ೆU Jಾನ5 3ಾ5Vಾಲಯ*ೆ9 ಸ- DgÉÆævÀ£À ªÉÄÃ¯É PÀ®A 16 (1)(b), 18 A, 20 Unlawful Activities (Prevention) Act 1967., PÀ®A 4 (B) Explosive Substances Act, PÀ®A 3, 25 Indian Arms Act ªÀÄvÀÄÛ PÀ®A 143, 147, 148, 121(b), 307, 333, 353 R/w 149 IPC ರಂEೆ [Charge abated] FೋWಾ ೋಪ>ಾ ಪತ ಸ;8)ರುವ$FಾIFೆ.
ಈ ಪ ಕರಣದ;8 FೋWಾ ೋಪ>ಾ ಪತ ಸ;8ಸುLಾಗ ಪ ಕರಣದ;8 ತ(ೆಮ ೆ)*ೊಂ+ರುವ ಅ ೊ ಗMಾದ ಕ ಂ ೌಡ, ಾ , ಸುಂದ , ಜX, ಜಯಣ# ಮತು ಇತರ ಅಪ Yತ 20 ಂದ 25 ಜನರು ನಕZ[ ಚಟುವR*ೆಯವರ ವರವನುH *ಾಲಂ ನಂಬ 12 ರ;8 ನಮೂ-ಸುವ ಬದಲು *ೈತ %]ಂದ *ಾಲಂ ನಂಬ 13 ರ;8 ನಮೂ-)ರುವ$FಾIFೆ.
FೋWಾ ೋಪ>ಾ ಪತ *ಾಲಂ ನಂಬ 17 ರ;8 ಆ ೋ ತರು Vಾವ$Fೇ ]ಖರLಾದ ಸ^ಳದ;8 Lಾಸ ರFೆ Jಾ_ೕLಾ- ಸಂಘಟ3ೆಗಳ;8 *ಾVಾaಚರ>ೆ -5- NC: 2024:KHC:46978 CRL.P No. 58 of 2023 Jಾ+*ೊಂಡು ಅಂತb ಾಜ5ದ *ಾಡು ಪ Fೇಶಗಳ;8 ಅ(ೆFಾಡುವ ದುಷ9'aಗMಾIದು,, ಮುಂದ*ೆ9 ಈ ಆ ೋ ಗಳO ಪEೆVಾದ;8 ಅವರ ರುದd eೆಚುfವ FೋWಾ ೋಪ>ಾ ಪತ ವನುH Jಾನ5 3ಾ5Vಾಲಯ*ೆ9 ಸ;8ಸ(ಾಗುವ$ದು ಎಂಬುFಾI FೋWಾ ೋಪ>ಾ ಪತ PÁ®A £ÀA§æ 17 gÀ°è ನಮೂ-)ರುEಾ ೆ.
ಪ ಕರಣ*ೆ9 ಸಂಬಂಧಪಟSಂEೆ FೋWಾ ೋಪ>ಾ ಪತ ದ *ಾಲಂ 12 ರ;8 ನಮೂ-)ದ ಆ ೋ ಕುಪ$% ಾ&' ಮೃತಪಟS [Charge abated] ಬ ೆU ಸ;8)ದ FೋWಾ ೋಪ>ಾ ಪತ Jಾನ5 3ಾ5Vಾಲಯದ;8 ) ) ನಂಬ 462/2017 ರಂEೆ -3ಾಂಕ 01.08.2017 ರಂದು (ೇLಾ ೊಂ+ರುತFೆ.
ಅದುದ ಂದ Jಾನ5 3ಾ5Vಾಲಯವ$ FೋWಾ ೋಪ>ಾ ಪತ ದ *ಾಲಂ ನಂಬ 13 ರ;8 £ÀªÀÄÆ-)ದ ಅ ೋ ತ ಾದ ಾ , ಸುಂದ , ಜಯ, ಜಯಣ#, ಕುಪ$% ಾ&', ಮ ತರರ ಅ ೋ ತರ ವರವನುH *ಾಲಂ ನಂಬ 12 ರ;8 ನಮೂ-)*ೊಂಡು ಪ ಕರಣವನುH ಪ$ನb ತ]hೆ ನPೆಸುವ ೇ ಅನುಮ ]ೕಡ2ೇ*ಾI eಾಗೂ ತ(ೆ ಮ ೆ)*ೊಂ+zÀÝ. ಅ ೋ ತರುಗಳ .ೈ0 ಈ ಾಗ(ೇ *ೇರಳದ;8 ದಸI VಾI Jಾನ5 3ಾ5Vಾಲಯದ 3ಾ5Vಾಂಗ ಬಂಧನದ;8ರುವ ಆ ೋ EೆVಾದ ಾ @ ಉWಾ, @j: -. (ೋಕಪ% ೌಡ, Lಾಸ: ಜ ಮ3ೆ, ಅಲವಹkl ಅಂmೆ, ಕಸ2ಾ eೋಬk, ಮೂ+ ೆ ೆ Eಾಲೂಕು, Yಕ9ಮಗಳnರು 7(ೆ8 Kerala State, Thrissur District Viyyur Central Jail High Security Prison RP No-101/21 (Vanitha Prision) ಎಂ2ಾ*ೆಯನುH ಮುಂ-ನ ತ]hೆಯ ಬ ೆU ಈ ಪ ಕರಣ*ೆ9 ಸಂಬಂಧಪಟSಂEೆ Jಾನ5 3ಾ5Vಾಲಯದ ಮುಂFೆ eಾಜರುಪ+ಸಲು 2ಾ+Lಾ ೆಂo ಒದIಸ2ೇ*ಾI ಈ ಮೂಲಕ ಘನ 3ಾ5Vಾಲಯದ ಮುಂFೆ .ಾ ಥa3ೆ."
The impugned order is as follows:
"22.06.2022 ¸ÀºÁAiÀÄPÀ ¥Éưøï C¢üÃPÀëPÀgÀÄ §AmÁé¼À G¥À«¨ÁUÀ EªÀgÀÄ ¤ªÉÃzÀ£É ¸À°è¹zÀÄÝ F ¥ÀæPÀgÀtzÀ°è £ÀA.13 ZÁeïð²Ãmï ªÀiÁrzÀ DgÉÆæAiÀiÁzÀ ¸Á«wæ @ GµÁ ªÀÄwÛvÀgÀgÀÄ DgÉÆævÀgÀ «ªÀgÀªÀ£ÀÄß £ÀA.12 gÀ°è £ÀªÀÄÆ¢¹PÉÆAqÀÄ ¥ÀæPÀgÀtªÀ£ÀÄß ¥ÀÄ£Àgï vÀ¤SÉ £ÀqɸÀ®Ä C£ÀĪÀÄw ¤ÃqÀ®Ä ºÁUÀÆ DgÉÆæUÀ¼À ¥ÉÊQ PÉÃgÀ¼ÀzÀ°è zÀ¸ÀÛVjAiÀiÁV ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄzÀ £ÁåAiÀiÁAUÀ §AzsÀ£ÀzÀ°ègÀĪÀ DgÉÆævÉAiÀiÁzÀ ¸Á«wæ @ GµÁ JA¨ÁPÉAiÀÄ£ÀÄß ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄzÀ ªÀÄÄAzÉ ºÁdgÀÄ¥Àr¸À®Ä ¨ÁrªÁgÉAmï MzÀV¸À¨ÉÃPÉAzÀÄ ¤ªÉÃzÀ£É ¸À°è¹gÀÄvÁÛgÉ. ªÀÄÄA¢£À DzÉñÀPÁÌV.
ಸeಾಯಕ :;ೕ< ಅ-ೕwಕರು -3ಾಂಕಃ 22.06.2022 ರಂದು 3ಾ5Vಾಲಯದ :;ೕ< - .ೇFೆಯ ಮೂಲಕ ]Lೇದ3ೆಯನುH ಸ;8)ದು,, ತಮy ]Lೇದ3ೆಯ;8 2ೆಳಂಗ+ಯ -6- NC: 2024:KHC:46978 CRL.P No. 58 of 2023 =ಾ>ಾ zಕದ,{ ಸಂ.73/2012 ರ;8 ಈ ಾಗ(ೇ ಮು*ಾಯ ೊಂಡ ಪ ಕರಣವನುH ಪ$ನb ತ]hೆ ನPೆಸಲು ಅನುಮ *ೋ eಾಗೂ *ೇರಳ ಾdå, ¸ÀÄìb 7(ೆ8, AiÀÄÆåರು ೆಂಟb |ೈ[ನ;8 3ಾ5Vಾಂಗ ಬಂಧನದ;8ರುವ ಆ ೋ Eೆ ಾ Vಾ3ೆ ಉWಾ ಎಂ2ಾ*ೆಯ{ೕ(ೆ 2ಾ+ Lಾರಂo eೊರ+ಸಲು ಅನುಮ *ೋ ]Lೇದ3ೆ ಸ;8)ರುEಾ ೆ.
ತ]hಾ}*ಾ ಯವರು ಸ;8)ರುವ ]Lೇದ3ೆಯನುH ಕೂಲಂಕುಶLಾI ಪ ~ೕ;ಸ(ಾI ಈ ಪ ಕರಣದ;8 FೋWಾ ೋಪ>ಾ ಪತ ಸ;8ಸುLಾಗ ಪ ಕರಣದ;8 ತ(ೆ ಮ ೆ)*ೊಂ+ರುವ ಆ ೋ ಗMಾದ ಕ ಂ ೌಡ, ಾ , ಸುಂದ , ಜಯಣ#, ಜX ಮತು ಇತರರು ಅಪ Yತ 20 ಂದ 25 ಜನರು ನಕZ[ ಚಟುವR*ೆಯವರ ವರವನುH ಕಲಂ 12 ರ;8 ನಮೂ-ಸುವ ಬದಲು *ೈ ತ %]ಂದ ಕಲಂ 13 ರ;8 ನಮೂ-ಸ(ಾIFೆ ಎಂದು k)ರುEಾ ೆ. ಈ ಆ ೋ ತರು ಪEೆVಾದ;8 ಅವರ ರುದ, eೆಚುfವ FೋWಾ ೋಪ>ಾ ಪRSಯನುH 3ಾ5Vಾಲಯ*ೆ9 ಸ;8ಸ(ಾಗುವ$Fೆಂದು k)ರುEಾ ೆ eಾಗೂ -3ಾಂಕಃ 01.08.2017 ರಂದು ಪ ಸುತ ಪ ಕರಣ (ೇVಾIರುತFೆ ಎಂದು k)ದು,, ಆದ, ಂದ ಕಲಂ 13 ರ;8 ನಮೂ-ಸ(ಾದ ವ50ಗಳ ರುದd ಪ ಕರಣವನುH ಪ$ನb ತ]hೆ ನPೆಸಲು ಅನುಮ *ೋ eಾಗೂ 3ಾ5Vಾಂಗಬಂಧನದ;8ರುವ ಾ Vಾ3ೆ ಉWಾ @j -. (ೋಕಪ% ೌಡರವರ ರುದd 2ಾ+Lಾರಂo eೊರ+ಸುವಂEೆ *ೋ *ೊಂ+ರುEಾ ೆ. ತ]hಾ}*ಾ ಸ;8)ರುವ ]Lೇದ3ೆಯನುH ಪ ~ೕ;ಸ(ಾI ಈ ಾಗ(ೇ ಪ ಸುತ ಪ ಕರಣವ$ -3ಾಂಕಃ 01.08.2017 ರಂದು (ೇLಾ ೊಂ+ದು, FೋWಾ ೋಪ>ಾ ಪRSಯ ಕಲಂ 13 ರನುH ಗಮ])Fಾಗ ಈ {ೕ(ೆ k)ರುವ ಆ ೋ ತರ ರುದd FೋWಾ ೋಪ>ಾ ಪRSಯನುH ಸ;8ಸFೆ ಇರುವ$ದು ಸ%ಷSLಾI ಕಂಡುಬಂ-ರುತFೆ. ಪ ಸುತ ಪ ಕರಣ (ೇVಾದ ಏಳO ವಷaಗಳ ನಂತರ ತ]hಾ}*ಾ ಯು ]Lೇದ3ೆಯನುH ಸ;8) Eಾನು ]Lೇದ3ೆಯ;8ರುವ ಆ ೋ ಯ ರುದd 2ಾ+ Lಾರಂo eೊರ+ಸುವಂEೆ eಾಗೂ ಪ ಕರಣವನುH ಪ$ನb ತ]hೆ ನPೆಸುವ ಸಲುLಾI ಅನುಮ *ೋ ]Lೇದ3ೆ ಸ;8)ರುವ$ದು ಊ7aತLಾIರುವ$-ಲ8. ತ]hಾ}*ಾ ]Lೇದ3ೆಯ;8 ನಮೂದು Jಾ+ರುವ ಆ ೋ ತರ ರುದd ಆ ೋಪ ಾ@ೕEಾಗದ •3ೆH(ೆಯ;8 FೋWಾ ೋಪ>ಾ ಪRS ಕಲಂ ನಂಬb 13 ರ;8 ಸದ ವ50ಗಳ eೆಸರನುH ನಮೂದು Jಾ+ದು,, ಕuïÚ ತ %]ಂದ FೋWಾ ೋಪ>ಾ ಪRS ಕಲಂ 13 ರ;8 ]Lೇದ3ೆಯ;8
k)ರುವ ವ50ಗಳ eೆಸರನುH ನಮೂದು Jಾಡ(ಾIರುತFೆ ಎಂದು ಜLಾ2ಾ, ಯುತ ಅ}*ಾ ತಮy ]Lೇದ3ೆಯ;8 k)ರುವ$ದು ನಂಬಲು ಅ ಾಧ5LಾIರುತFೆ.
ಈ ಾಗ(ೆ (ೇVಾIರುವ ಪ ಕರಣದ;8 ಪ$ನb ತ]hೆ ನPೆಸಲು ಅನುಮ ಯನುH ತಮy ]Lೇದ3ೆಯ;8 ತ]hಾ}*ಾ *ೋ *ೊಂ+ರುವ$ದು ಊ7aತLಾIರುವ$-ಲ8. ಈ ಾಗ(ೇ (ೇLಾ Vಾದ ಪ ಕರಣದ;8 ಪ$ನb ತ]hೆ JಾಡುವಂEೆ ಆFೇಶ Jಾಡುವ ಅ}*ಾರ ಪ ಸುತ 3ಾ5Vಾಲಯ*ೆ9 ಇರುವ$-ಲ8. ದಂಡ ಪ 0 Vಾ ಸಂ•Eೆ ಕಲಂ -267 - hೈ-ಗಳ eಾಜ ಾ ಪ+ಸುವ ಅ}*ಾರದ ಬ ೆU kಸುತFೆ. "ಬಂ}hಾ3ೆಯ;8 ಬಂ}ಸಲಪ%ಟS ಅಥLಾ ತPೆ•+-ರುವ ವ50ಯನುH ಅಪ ಾಧದ ಆ ೋಪ*ೆ9 ಉತ ಸಲು ಅಥLಾ ಅವರ ರುದd -7- NC: 2024:KHC:46978 CRL.P No. 58 of 2023 Vಾವ$Fೇ ವ5ವeಾರಗಳ ಉFೆ,ೕಶ*ಾ9I 3ಾ5Vಾಲಯದ ಮುಂFೆ eಾಜರುಪ+ಸುವಂEೆ 3ಾ5Vಾಲಯವ$ ಆFೇಶ eೊರ+ಸಬಹುFೆಂದು kಸುತFೆ." ಪ ಸುತ ಪ ಕರಣವನುH ‚ಾರ ೕಯ ದಂಡ ಸಂ•Eೆ ಕಲಂ 143, 147, 148, 121(b), 307, 333, 353 ¸ÀºÀ PÀ®A 149, PÀ®A -4(B) Explosive Substances Act, PÀ®A-3, 25 Indian Arms Act and Section 16(1)(b), 18A18, 20 Unlawful Activities (Prevention) ಅ+ಯ;8 ಪ ಕರಣ Fಾಖ(ಾIದು,, FೋWಾ ೋಪ>ಾ ಪRSಯನುH ಸಹ ಸ;8)ದು,, ಈ ಾಗ(ೇ ಅ}*ಾರ Lಾ5 ರುವ 3ಾ5Vಾಲಯವ$ ಪ ಕರಣವನುH (ೇLಾ Jಾ+ರುತFೆ ತದನಂತರದ;8 ಪ$ನb ತ]hೆ Jಾಡಲು ಅನುಮ *ೋ . 2ಾ+Lಾರಂo eೊರ+ಸುವಂEೆ ಸ;8)ರುವ ]Lೇದ3ೆ ಊ7aತLಾIರುವ$-ಲ8 ಈ ಾಗ(ೇ ಮುಕVಾLಾIರುವ ಪ ಕರಣದ;8 ಅದರಲೂ8 FೋWಾ ೋಪ>ೆಯನುH Jಾಡದ ಆ ೋ ತರ ರುದd 2ಾ+Lಾರಂo eೊರ+ಸುವಂEೆ ]Lೇದ3ೆ ಸ;8)ರುವ$ದು ಊ7aತLಾIರುವ$-ಲ8. ಆದ, ಂದ ಈ *ೆಳಕಂಡಂEೆ ಆFೇಶ Jಾಡ(ಾIರುತFೆ.
ಆFೇಶ
ಸeಾಯಕ :;ೕ< ಅ}ೕwಕರು ಸ;8)ರುವ ]Lೇದ3ೆಯನುH
ರಸ9 ಸ(ಾIFೆ.
¸À»/-
ಪ ƒಾನ ) [ 3ಾ5Vಾ}ೕಶರು
ಮತು ಪ .ದ.3ಾ5zÀA, 2ೆಳಂಗ+."
All that the concerned Court reason out for the rejection of the application is that, the proceedings before it are already closed as the matter is committed to the Court of Sessions on filing of the charge sheet and nothing is pending before it. The rejection of the application seeking body warrant appears to be erroneous as the right of the prosecution to file the charge sheet would always be available and the application has been preferred appropriately before the concerned Court. Since the -8- NC: 2024:KHC:46978 CRL.P No. 58 of 2023 respondent was shown to be absconding at the time of filing of the charge sheet and later found to be housed in the Central Jail at Thrissur, Kerala, the application requires to be reconsidered owing to Section 267 of the Cr.P.C.
6. In that light, I deem it appropriate to remit the matter back to the concerned Court with a direction to consider the application seeking body warrant under Section 267 of the Cr.P.C. filed by the prosecution and pass necessary orders in accordance with law.
7. For the aforesaid reasons, the following:
ORDER a. The criminal petition is allowed.
b. The order dated 22.06.2022, passed by the Court of Additional Civil Judge and JMFC, Belthangady, D.K., in Crime No.73/2012 (C.C.No.462/2017) on the application filed under Section 267 of the Cr.P.C., by the State, stands quashed.-9-
NC: 2024:KHC:46978 CRL.P No. 58 of 2023 c. The matter is remanded to the concerned Court to reconsider the application filed by the State and pass necessary order in accordance with law bearing in mind the observations made in the course of the order.
Ordered accordingly.
Sd/-
(M.NAGAPRASANNA) JUDGE NVJ List No.: 1 Sl No.: 12 CT:SS