Chitti Babu @ Abhi @ Babu @ Kulla Babu vs State Of Karnataka By Marathahalli Police, Rep By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001

S Vishwajith Shetty, J

The learned counsel for the petitioner after arguing the matter for some time submits that the petitioner is in custody from 22.03.2023. He submits that the case before the Trial Court is at the stage of hearing before charge. The petition may be dismissed as not pressed at this stage with a direction to the Trial Court to expedite the trial in the case and examine C.W.2 eye-witness on priority. He submits that liberty may be granted to the petitioner to approach this Court after examination of C.W.2 before the Trial Court.

The learned High Court Government Pleader fairly does not oppose the prayer made by the learned counsel for the petitioner.

Considering the fact that the petitioner is in custody from 22.03.2023, the petition is dismissed as not pressed at this stage with liberty to the petitioner as prayed for. Considering the fact that the petitioner is in custody from 22.03.2023, the Trial Court is requested to expedite the trial. The Trial Court and the prosecution shall make endeavors to examine C.W.2 before the Trial Court on priority.