TIPPESH SANNA HALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein has sought for quashing of the entire proceedings in Criminal Misc. No.356/2010 pending on the file of learned I Additional Sessions Judge, Belgaum ( herein after referred to as Sessions Judge).

(2.) Stated in brief the facts leading to the present petition are as under :

(3.) Heard the arguments of Sriyuths. V.K. Nayak and G.V. Huller, the learned counsel for the petitioner and Sri. V.M. Banakar, learned High Court Government Pleader and perused the judgment and order passed in the said Special Case and the order dated 20.03.2010 passed in Criminal Misc. No. 356/2010.