B.G. UDAY Vs. H.G. PRASHANTH

JUDGEMENT

(1.) The order dtd. 22/10/2020 passed by the Trial Court taking cognizance of the offence was subject-matter of challenge before the High Court.

(2.) The High Court rejected the challenge which order was under appeal in the aforestated Special Leave Petition.

(3.) After considering the material on record, no case for interference was found to have been made out and the Special Leave Petition was dismissed.