TILY GIFFORD Vs. MICHAEL FLOYD ESHWAR AND ANR.

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Karnataka by its order dated 19.06.2014 interdicted the investigation of a criminal proceeding and after a lapse of almost eleven months i.e. on 205.2015 made available its reasons for the impugned conclusions. The correctness of the said view has been assailed before us in the present appeal.

(3.) We have heard the learned counsels for the parties.